Maimoonath K vs Rahimkutty Y
2021 Latest Caselaw 6174 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.1425 OF 2017(S) IN WP(C). 14700/2017

AGAINST THE JUDGMENT IN WPC 14700/2017 DATED 28-04-2017 OF HIGH COURT
                             OF KERALA


PETITIONER/PETITIONER IN THE WRIT PETITION:

              MAIMOONATH K.
              AGED 46 YEARS,W/O.HYDERALI,KANHIRANMUTTAM
              HOUSE,PULLIYIL,NALLAMTHANNI,NILAMBUR,
              MALAPPURAM DISTRICT-679 330.

              BY ADV. SRI.K.P.BALAGOPAL

RESPONDENT/RESPONDENT NO. 2 IN THE WRIT PETITION:

              RAHIMKUTTY Y.
              (AGE & FATHER'S NAME NOT KNOWN TO THE
              PETITIONER),SECRETARY,KURULAI GRAMA
              PANCHAYATH,KURULAI.P.O,MALAPPURAMDISTRICT-679 330.

              R1 BY ADV. SRI.N.SASIDHARAN UNNITHAN




      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
      19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 1425/2017
in W.P.(C) No. 14700/2017



              Dated this the 19th day of February, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 28.04.2017 in W.P.(C) No. 14700 of

2017 is not complied with.

2. A detailed counter affidavit is placed by the respondent

before this Court and along with the same, the decision taken by the

Grama Panchayat and the orders passed in respect of the application

submitted by the petitioner seeking employment in the Panchayat on

contract basis in the post of Data Entry Operator are also produced.

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

considered in this Contempt Case, since already the directions are

complied with. Accordingly, this Contempt Case is closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv