Sreeja. J.T vs Priya. V.K
2021 Latest Caselaw 2133 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

                THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

         Con.Case(C).No.1898 OF 2020 IN WP(C). 25712/2016

 JUDGMENT DATED 25.5.2020 IN WP(C) 25712/2016(L) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN WPC:

             SREEJA. J.T
             AGED 34 YEARS
             PEON,(OUT OF EMPLOYMENT FROM K.V.U.P. SCHOOL),
             PANGODU P.O, THIRUVANANTHAPURAM DISTRICT, RESIDING AT
             SREEJA BHAVAN, MADATHILKUNNU, KILIMANOOR P.O,
             THIRUVANANTHAPURAM.

             BY ADVS.
             SRI.ELVIN PETER P.J.
             SRI.K.R.GANESH

RESPONDENT/1ST RESPONDENT IN WPC:

             PRIYA. V.K
             (AGE AND HUSBAND'S NAME NOT KNOWN TO THE PETITIONER),
             UNDER SECRETARY, GENERAL EDUCATION (A) DEPARTMENT,
             GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695 001


             SRI. A.J. VARGHESE- SR. G.P.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (C).No.1898/2020
                                     2




                                JUDGMENT

Dated this the 19th day of January 2021

Shaffique, J

Learned counsel for the petitioner submits that in view of the

subsequent events, there is no reason to proceed with the contempt

case.

The contempt case is therefore dropped.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

                                                  V.G.ARUN

kp                True copy                        JUDGE
                    P.A. To Judge

Cont.Case (C).No.1898/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE ORDER NO.

C/3515/2018/K.DIS DATED 27.12.2018 ISSUED BY THE AEO PALODU, APPOINTING THE PETITIONER AS UPSA.

ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT DATED 25.05.2020 IN W.P.C NO. 25712/2016 OF THIS HON'BLE COURT.

ANNEXURE A3 TRUE COPY OF THE GOVT. ORDER NO. GO(P) NO.

244/12/G.EDN DATED 25.07.2012.

ANNEXURE A4 TRUE COPY OF THE GOVT. ORDER NO.

A1/186/2020/PED DATED 16.10.2020 ISSUED BY THE RESPONDENT.