V.R.Jyothi Kumar vs A.Shajahan Ias
2021 Latest Caselaw 6169 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                   THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

        FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                Con.Case(C).No.2020 OF 2020 IN WP(C). 35598/2019

  AGAINST THE JUDGMENT DATED 20.12.2019 IN WP(C) 35598/2019(Y) OF HIGH
                          COURT OF KERALA


PETITIONER/S:

                 V.R.JYOTHI KUMAR
                 AGED 53 YEARS
                 SON OF V.K.RAJENDRAN, CLERK, S.N.,V.HIGHER SECONDARY
                 SCHOOL, ANAGADIKKAL SOUTH, KODUMON,
                 PATHANAMTHITTA-691 555

                 BY ADV. SRI.V.A.MUHAMMED

RESPONDENT/1st RESPONDENT:

                 A.SHAJAHAN IAS, FATHER'S NAME AND AGE NOT KNOWN TO THE
                 PETITIONER,
                 SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
                 SECRETARIAT, ANNEXE-II, THIRUVANANTHAPURAM-695 001.




                 SRI.SURIN GEORGE IPE, SR. GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
     ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 2020/2020
in W.P.(C) No. 35598/2019                    :2:




                Dated this the 19th day of February, 2021.

                                JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 20.12.2019 in W.P.(C) No. 35598 of

2019 is not complied with.

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

consideration, the learned Senior Government Pleader Sri. Surin

George Ipe handed over a copy of the order dated 16.02.2021, from

where I am satisfied that the directions have already been complied

with .

In that view of the matter, I do not think, anything survives to be

considered in this Contempt Case. Accordingly, this Contempt Case is

closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv