Against The Order In Wp(C) ... vs By Adv. Sri.T.M.Abdul Latheef
2021 Latest Caselaw 6534 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

          Con.Case(C).No.22 OF 2021 IN WP(C).NO.9314/2020

AGAINST THE ORDER IN WP(C) NO.9314/2020(L) OF HIGH COURT OF KERALA


PETITIONERS/PETITIONERS IN WP(C).

      1      SANTHOME CENTRAL SCHOOL MOOKKANNOOR,
             REPRESENTED BY EDUCATION CONCILLOR,
             SMT. PRINCY K.L., D/O. K.S LONAPPAN,
             RESIDING AT MARYMATHA PROVINCIAL HOUSE, VENGOOR,
             PIRAROOR P.O., PIN-683 574.

      2      PRESIDENT, SANTHOME CENTRAL SCHOOL,
             MOOKKANNOOR P.O., PIN-683 577,
             SMT. PRINCY K.L., D/O. K.S LONAPPAN,
             RESIDING AT MARYMATHA PROVINCIAL HOUSE, VENGOOR,
             PIRAROOR P.O., PIN-683 574.

             BY ADV. SRI.T.M.ABDUL LATHEEF

RESPONDENTS/RESPONDENTS IN WP(C).

      1      SHAJAHAN,
             SECRETARY TO GOVERNMENT,
             EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695 001.

      2      JEEVAN BABU,
             DIRECTOR OF GENERAL EDUCATION, JAGATHY,
             THIRUVANANTHAPURAM,PIN-695 014.

             BY ADV. SMT.VINITHA.B, GOVERNMENT PLEADER

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.22 of 2021

                                2




                            JUDGMENT

The learned counsel on both sides

submit that judgment is complied with.

Accordingly, this contempt case is

closed.

Sd/-

P.V.ASHA JUDGE

ww Con.Case(C).No.22 of 2021

APPENDIX PETITIONERS' ANNEXURES:

ANNEXURE-A1 TRUE COPY OF THE ORDER IN W.P.(C) NO.

9314/2020 DATED 5.8.2020.

ANNEXURE-A2 TRUE COPY OF THE LETTER DATED 16.10.2020.