Shahul Hameed vs Jeevan Babu K Ias
2021 Latest Caselaw 4988 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE C.S.DIAS

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

          Con.Case(C).No.15 OF 2021 IN WP(C). 15915/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 15915/2020(L) OF HIGH COURT OF
                              KERALA


PETITIONER/S:

                SHAHUL HAMEED,
                AGED 67 YEARS,
                S/O.ABDULKHADER, SEETHI SAHIB MEMORIAL UP SCHOOL,(SSM
                UP), KARALIKONAM, AYOOR,
                KOLLAM -691 533.

                BY ADVS.
                SRI.SREEDHAR RAVINDRAN
                SMT.APARNA RAJAN
                SRI.SREEDHAR RAVINDRAN

RESPONDENT/S:

                JEEVAN BABU K IAS,
                (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
                DIRECTOR OF GENERAL EDUCATION, JAGATHY, FORMER DPI,
                THIRUVANANTHAPURAM 695 014.

                R1 BY GOVERNMENT PLEADER, HASHIR K M



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
     HEARD ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case.(C).15/21           2




                        JUDGMENT

Dated this the 10th day of February, 2021

The respondent has filed an affidavit stating that the

direction in Annexure A1 judgment has been complied on

13.01.2021 as per Annexure R1(a) order. Hence, nothing

survives in the contempt of court case and the same is

closed.

Sd/-

C.S.DIAS JUDGE

DG

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.15915/2020 DATED 5.8.20.