Chinchu Raj M. vs A.Shahjahan
2021 Latest Caselaw 1371 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

         Con.Case(C).No.2051 OF 2020 IN WP(C). 19216/2020

   AGAINST THE JUDGMENT IN WP(C) 19216/2020(B) DATED 23.09.2020


PETITIONER:

              CHINCHU RAJ M., AGED 37 YEARS
              S/O MANIRAJAN, OFFICE ASSISTANT,
              B V U P SCHOOL, ANCHAL P O,
              KOLLAM DISTRICT, PIN-691306,
              RESIDING AT CHINCHY NIVAS,
              EDAYAM (PO) VALAKOM, KOLLAM DISTRICT.

              BY ADVS.
              SRI.M.V.THAMBAN
              SRI.R.REJI
              SMT.THARA THAMBAN
              SRI.B.BIPIN
              SRI.ARUN BOSE


RESPONDENT/1ST REPONDENT IN WPC:

              A.SHAHJAHAN
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              WORKING AS SECRETARY TO THE GOVERNMENT,
              DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.


              SRI. MATHEW GEORGE VADAKKEL - SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 COC 2051/20
                                      2




                                  JUDGMENT

The learned counsel for the petitioner

submits that the respondent has issued an order

in terms of the directions of this Court

pending this COC and that his client intends to

challenge it appropriately; and prays that this

COC be closed, reserving the afore liberty to

his client.

In the afore circumstances, this COC will

stand closed, however, with the afore requested

liberty being reserved to the petitioner.

Sd/-

                                          DEVAN RAMACHANDRAN
       RR                                         JUDGE
 COC 2051/20




                            APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE-I CERTIFIED COPY OF THE JUDGMENT DATED 23.09.2020 IN WPC NO.19216/2020 OF THIS HON'BLE COURT.

ANNEXURE-II TRUE COPY OF THE COVERING LETTER DATED 28.09.2020 OF THE PETITIONER.