Shaji M.Mathew vs Sajeevan P.S
2021 Latest Caselaw 4979 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                      THE HONOURABLE MR.JUSTICE S.V.BHATTI

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

                   Con.Case(C).No.1409 OF 2020 IN WP(C). 30929/2017

     AGAINST THE JUDGMENT IN WP(C) 30929/2017(M) OF HIGH COURT OF KERALA


PETITIONER/S:

                 SHAJI M.MATHEW
                 AGED 56 YEARS
                 S/O ABRAHAM, ASSISTANT TEACHER (RETD), VEKKALAM AIDED UP
                 SCHOOL, NEDUMPOIL P.O.KANNUR-670 650, RESIDING AT MALETHU,
                 KANICHAR P.O.KELAKAM VIA, KANNUR.

                 BY ADV. SRI.T.G.RAJENDRAN

RESPONDENT/S:

        1        SAJEEVAN P.S.
                 9AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER) ASSISTANT
                 EDUCATIONAL OFFICER, IRITTY, KANNUR-670 001.

        2        SHIBU C.M,
                 (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER), THE
                 MANAGER, VEKKALAM AIDED UP SCHOOL, NEDUMPOYIL
                 P.O.CHITTARIPARAMBA VIA, KANNUR-670 650.

                 R1 BY GOVERNMENT PLEADER

OTHER PRESENT:

                 GP JESTIN MATHEW., ADV ADITHYAN FOR R2

       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Contempt Case (Civil) No. 1409/2020
                                      -2-




                             JUDGMENT

Dated this the 10th day of February 2021

Government Pleader Jestin Mathew referring to

instructions received from his client states that the case was

heard and disposed of by order dated 04.02.2021, by the

respondent. Therefore there is substantial compliance with the

direction issued in W.P.(C) No.30929/2017.

His statement is placed on record. Contempt case is closed

for the present. Liberty is granted to petitioner to seek for

revival of the contempt case, the statement made by the

respondent if is found to be incorrect.

Sd/-

S.V.BHATTI

JUDGE

jjj Contempt Case (Civil) No. 1409/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE JUDGMENT IN WPC NO 30929/2017 OF THIS HON'BLE COURT DATED 16.3.2020