Against The Order/Judgment In ... vs By Adv. Dr.George Abraham
2021 Latest Caselaw 1170 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

         Con.Case(C).No.1946 OF 2020 IN WP(C). 34393/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 34393/2019(Y) OF HIGH COURT OF
                              KERALA


PETITIONER/4TH PETITIONER

             BINOJ P.G
             AGED 40 YEARS
             S/O. P.N.GOPALA PILLAI, UPSA,
             MAR BASIL VOCATIONAL HIGHER SECONDARY SCHOOL,
             SENAPATHY, IDUKKI DISTRICT, PIN-685619.

             BY ADV. DR.GEORGE ABRAHAM

RESPONDENT/1ST PETITIONER

             A.SHAJAHAN
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             SECRETARY,
             GENERAL EDUCATION DEPARTMENT,
             THIRUVANANTHAPURAM-695001.

             SRI.SURIN GEORGE IPE

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                    2

Con.Case(C).No.1946 OF 2020 IN WP(C). 34393/2019




                            JUDGMENT

Dated this the 12th day of January 2021

This contempt petition is filed complaining

that directives contained in the judgment in

W.P.(C) No.34393/2019 dated 16.12.2019 is not

complied with.

2. However, today when the matter is taken

up, learned Government Pleader has produced an

order dated 16.12.2020, from where I am satisfied

that orders are passed in compliance with the

directions contained in the judgment.

Therefore, I do not find any reason to pursue

the contempt petition any further, closed

accordingly.

Sd/-

SHAJI P.CHALY

JUDGE hmh

Con.Case(C).No.1946 OF 2020 IN WP(C). 34393/2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A TRUE COPY OF THE JUDGMENT IN W.P.(C) 34393/19 DATED 16.12.2019.

RESPONDENT'S/S EXHIBITS: NIL