Sanjana Anand vs Sri.Manoj Ahuja
2021 Latest Caselaw 6909 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

       FRIDAY, THE 26TH DAY OF FEBRUARY 2021/7TH PHALGUNA, 1942

           Con.Case(C).No.121 OF 2021 IN W.P(C).NO.1249 OF 2020

    AGAINST THE JUDGMENT DATED 18.2.2020 IN W.P(C).NO.1249/2020(E)
                       OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN THE W.P.(C):

               SANJANA ANAND
               MINOR, AGED 16 YEARS, D/O ANAND, PLUS ONE STUDENT,
               MARY NILAYAM SENIOR SECONDARY SCHOOL, PONGUMMOOD,
               THIRUVANANTHAPURAM, REP. BY MOTHER MANJU VARGHESE,
               D/O.VARGHESE, AGED 42 YEARS, ANAND VIHAR,
               POWDIKONAM P.O.THIRUVANANTHAPURAM-695 587.

               BY ADV. SRI.B.MOHANLAL

RESPONDENTS/RESPONDENTS 1 TO 4 IN W.P.(C):

       1       SRI.MANOJ AHUJA
               FATHERS NAME AND AGE NOT KNOWN TO THIS PETITIONER,
               THE CHAIRPERSON, CENTRAL BOARD OF SECONDARY EDUCATION,
               NEW DELHI-110 002.

       2       SRI.P.VENKATESH,
               FATHER'S NAME AND AGE NOT KNOWN TO THIS PETITIONER,
               THE ASSISTANT SECRETARY, CENTRAL BOARD OF SECONDARY
               EDUCATION, REGIONAL OFFICE, NEW NO:3, J-BLOCK,
               ANNA NAGAR (WEST) CHENNAI-40.

       3       SRI.SACHIN THAKUR,
               FATHER'S NAME AND AGE NOT KNOWN TO THIS PETITIONER,
               THE JOINT SECRETARY & REGIONAL OFFICER,
               CENTRAL BOARD OF SECONDARY EDUCATION, 2ND FLOOR,
               BLOCK-B, LIC DIVISIONAL OFFICE CAMPUS, PATTOM,
               THIRUVANANTHAPURAM-695 004.

       4       SRI.SANYAM BHARDWAJ,
               FATHER'S NAME AND AGE NOT KNOWN TO THIS PETITIONER,
               THE CONTROLLER OF EXAMINATIONS, CENTRAL BOARD OF
               SECONDARY EDUCATION, NEW NO:3, J-BLOCK,
               ANNA NAGAR (WEST) CHENNAI-40

               BY SRI.S.NIRMAL, SC

          THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
     HEARD ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 Cont.Case (C).No.121/2021         :: 2 ::




                            JUDGMENT

It is submitted by the learned counsel for the petitioner that

the Writ Appeal preferred against the judgment has been dismissed,

and thereafter, the directions in the judgment have also been

complied. Taking note of the said submission, the Contempt of Court

Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/27/2/21 APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE A1 THE TRUE COPY OF THE BIRTH CERTIFICATE OF SANJANA ANAND ISSUED FROM THE REGISTRAR OF BIRTHS AND DEATHS THIRUVANANTHAPURAM CORPORATION DATED 28.12.2018.

ANNEXURE A2 THE TRUE COPY OF THE AADHAR CARD NO 5149 4905 OF MANJU VARGHESE ISSUED BY THE GOVERNMENT OF INDIA.

ANNEXURE A3 THE TRUE COPY OF THE IDENTITY CARD OF THE MANJU VARGHESE ISSUED BY THE ELECTION COMMISSION OF INDIA.

ANNEXURE A4 THE TRUE COPY OF THE GAZETTE NOTIFICATION NO 35 IN VOLUME VIII DATED 27.8.2019 ISSUED BY THE GOVERNMENT.

ANNEXURE A5 THE TRUE COPY OF THE MARKS STATEMENT CUM CERTIFICATE ISSUED BY THE 4TH RESPONDENT TO SAJAN ANAND DATED 6.5.2019.

ANNEXURE A6 THE TRUE COPY OF THE REPLY OBTAINED FROM THE WEBSITE PORTAL OF THE CBSE DATED 1.9.20.

ANNEXURE A7 THE CERTIFIED COPY OF THE JUDGMENT DATED 18.2.2020 IN WPC NO 1249/2020 OF THIS HON'BLE COURT.

ANNEXURE A8 THE TRUE COPY OF THE COMMUNICATION DATED 3.3.2020 OF THE PRINCIPAL, BHARATH PUBLIC SCHOOL, VARKALA TO THE 3RD RESPONDENT.

RESPONDENTS EXHIBITS:    NIL.


                         //TRUE COPY//


                         P.S. TO JUDGE