Against The Judgment In Wpc ... vs By Adv. Sri.Mahesh V Ramakrishnan
2021 Latest Caselaw 4944 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

          Con.Case(C).No.1192 OF 2018(S) IN WP(C). 17680/2017

 AGAINST THE JUDGMENT IN WPC 17680/2017 DATED 17-04-2018 OF HIGH
                         COURT OF KERALA


PETITIONER

               PARENT TEACHERS ASSOCIATION OF GOVERNMENT TRIBAL
               SCHOOL,
               ECHIPPARA, REPRESENTED BY ITS PRESIDENT,
               MUHAMMED RIYAS P.M., S/O. MAJEED, AGED 35 YEARS, P.O.
               ECHIPPARA, THIRSSUR-680304.

               BY ADV. SRI.MAHESH V RAMAKRISHNAN

RESPONDENTS:

      1        SRI.PAUL ANTONY
               CHIEF SECRETARY TO GOVERNMENT, STATE OF KERALA,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

      2        A.SHAJAHAN IAS
               SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT,
               THIRUVANANTHAPURAM-695001.

               R1-2 BY GOVERNMENT PLEADER,SRI.SURIN GEORGE IPE



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                         2

Con.Case(C).No.1192 OF 2018(S) IN WP(C). 17680/2017




                                JUDGMENT

Dated this the 10th day of February 2021

This contempt petition is filed complaining

that directives contained in the judgment in

W.P.(C)No.17680/2017 dated 17.04.2018 is not

complied with.

2. However, today when the matter is taken up,

learned counsel for the petitioner submitted that

the directions are complied with. Therefore, I do

not find any reason to pursue the contempt case any

further.

The Contempt of Court case is closed,

accordingly.

Sd/-

SHAJI P.CHALY JUDGE Hmh

Con.Case(C).No.1192 OF 2018(S) IN WP(C). 17680/2017

APPENDIX PETITIONER'S EXHIBITS ANNEXURE A1 TRUE COPY OF THE INTERIM ORDER DATED 30.05.2017 IN W.P.(C) NO.17680/2017

ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT DATED 17.04.2018 IN W.P. (C)NO.17680/2017

RESPONDENT'S EXHIBITS NIL