Sharin P.K. vs Mini
2021 Latest Caselaw 4563 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

         Con.Case(C).No.259 OF 2021 IN WP(C). 24682/2020

   AGAINST THE JUDGMENT IN WP(C) 24682/2020(I) DATED 24.11.2020


PETITIONER/PETITIONER:

             SHARIN P.K., AGED 33 YEARS
             S/O. P.K.RAMAKRISHNAN, RESIDING AT KARTHIKA,
             ORAKATTERI, VADAKARA, KOZHIKODE DISTRICT -
             673501(FORMER HSA (NS), NANMINDA HIGHER SECONDARY
             SCHOOL, NANMINDA, KOZHIKODE DISTRICT - 673613)

             BY ADVS.
             SRI.V.A.MUHAMMED
             SRI.M.SAJJAD


RESPONDENT/3RD RESPONDENT:

             MINI, AGE AND FATHER'S NAME NOT KNOWN
             TO THE PETITIONER,
             DEPUTY DIRECTOR OF EDUCATION,
             KOZHIKODE - 673020.

             GP - SMT. REKHA C. NAIR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 259/21
                                    2




                             JUDGMENT

When this matter was called today, the

learned Senior Government Pleader - Smt.Rekha

C. Nair, submitted that Deputy Director of

Education, Calicult, has issued an order

bearing No.B1/355/2021/K.Dis. dated

25.01.2021, complying with the directions of

this Court fully.

Taking note of the afore submissions and

recording the same, I close this Contempt

Case.

Sd/-

                                        DEVAN RAMACHANDRAN
       RR                                         JUDGE
 COC 259/21



                            APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO. 24682/2020-I DATED 24.11.2020.

ANNEXURE II TRUE COPY OF THE REQUEST OF THE PETITIONER(MARKED AS EXHIBIT P-2 IN THE WRIT PETITION)