Shahana V.S vs Sri. Jeevan Babu K. Ias
2021 Latest Caselaw 5481 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                      THE HONOURABLE MR.JUSTICE S.V.BHATTI

           MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                    Con.Case(C).No.227 OF 2021 IN WP(C). 6576/2020

  AGAINST THE ORDER/JUDGMENT IN WP(C) 6576/2020(V) OF HIGH COURT OF KERALA


PETITIONER/S:

                 SHAHANA V.S.
                 AGED 33 YEARS
                 WIFE OF ASIF, HIGH SCHOOL TEACHER (SS), CHENTRAPPINNI HIGHER
                 SECONDARY SCHOOL, CHENTRAPPINNI, THRISSUR DISTRICT-680 687.

                 BY ADV. SRI.V.A.MUHAMMED

RESPONDENT/S:

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


OTHER PRESENT:

                 ADV P .A JENZIA FOR PETITIONER., GP JESTIN MATHEW

       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Contempt Case (Civil) No.227/2021

                                    -2-




                            JUDGMENT

Dated this the 15th day of February 2021

Government Pleader Jestin Mathew referring to instructions

received from his client states that the revision petition is heard

and disposed of by order dated 15.02.2021, by the respondent.

Therefore, there is substantial compliance with the directions

issued in W.P.(C) No.6576/2020.

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.227/2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WPC NO.6576/2020 DATED 4.3.2020.

ANNEXURE II TRUE COPY OF THE HEARING NOTICE NO.DGE/3285/2020/EC5 DATED 4.9.2020 ISSUED BY THE DIRECTOR OF GENERAL EDUCATION TO THE PETITIONER.