Kerala High Court
Mercy Suja P.A vs Dyna Faria on 20 January, 2021
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942
Con.Case(C).No.1891 OF 2020 IN WP(C). 11728/2020
AGAINST THE ORDER/JUDGMENT IN WP(C) 11728/2020(M) OF HIGH COURT
OF KERALA DATED 16.9.2020
PETITIONER/S:
MERCY SUJA P.A, AGED 50 YEARS
LPSA SPL.GR.(RETIRED VOLUNTARILY),ST.ANTONY'S LP
SCHOOL, SAUDI,MUNDAMVELI.P.O, KOCHI TALUK,
ERNAKULAM DISTRICT,PIN-688507 (MERCY SUJA P.A
W/O.LATE O.G SANTHOSH MATHEW, AGED 50, OLIVE
HEIGHTS, FLAT NO.16B, K.P. VALLON ROAD,
KADAVANTHRA, KANAYANNUUR TALUK , ERNAKULAM DISTRICT
PIN 682 020 FROM ODATHAKKAL HOUSE 1067,ST.JOHN
PATTOM, ERNAKULAM,KERALA,PIN-682001.).
BY ADVS.
DR.V.N.SANKARJEE
SRI.V.N.MADHUSUDANAN
SMT.R.UDAYA JYOTHI
SRI.M.M.VINOD
SMT.M.SUSEELA
SMT. KEERTHI B. CHANDRAN
SRI.C.PURUSHOTHAMAN NAIR
SHRI.VIJAYAN PILLAI P.K.
RESPONDENT/S:
DYNA FARIA, W/O POLIXON REBEIRA,AGED ABOUT 54,
HEADMISTRESS ST.ANTONY'S LP SCHOOL,
SAUDI,MUNDAMVELI.P.O,KOCHI TALUK,
ERNAKULAM DISTRICT,PIN-688507,(PULIYANATHU
HOUSE,VADUTHALA.P.O,
ERNAKULAM DISTRICT,PIN-682023).
R1 BY ADV. SRI.ASHLY ANTONY
R1 BY ADV. SRI.JIBY G.J.
OTHER PRESENT:
SMT.MAYA M N, GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2
C.S.DIAS, J.
======================
Contempt Case (C) No.1891 of 2020
======================
Dated this the 20th day of January, 2021.
JUDGMENT
This Contempt Case (Civil) is filed alleging that
the respondent has willfully disobeyed the directions
passed by this Court in its judgment dated 16.9.2020
in WP(C) 11728/2020.
2. The respondent has filed an affidavit,
wherein, in paragraph 25, it is contended that in
response to the e-mail received from the Assistant
Education Officer, the respondent by Annexure R1(r)
letter dated 22.12.2020 has forwarded the requisite
documents to the Assistant Education Officer. In light
of the said statement, I am of the considered opinion
that the respondent has complied with the directions
issued by this Court in the aforesaid judgment.
Hence, nothing further survives in the contempt case.
Therefore, the contempt case is closed.
Sd/-
C.S.DIAS
JUDGE
APPENDIX
PETITIONER'S/S EXHIBITS:
ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED
16.9.2020 IN W.P(C)NO.11728 OF 2020 OF
THIS HONOURABLE COURT
ANNEXURE II TRUE COPY OF THE RESPONDENT'S LETTER
NO.48/2020-21 DATED 17.10.2020
ANNEXURE III TRUE COPY OF THE LETTER DATED
27.10.2020 ISSUED BY THE
MANAGER,KSFE,CHELLANAM
ANNEXURE IV TRUE COPY OF THE RESPONDENT'S LETTER
NO.54/2020-21 DATED 28.10.2020 ISSUED
TO THE PETITIONER
ANNEXURE V TRUE COPY OF THE LETTER NO.B/2480/2017
DATED 30.10.2020 ISSUED TO THE
PETITIONER BY THE ASSISTANT
EDUCATIONAL OFFICER,MATTANCHERY
ANNEXURE VI TRUE COPY OF THE RESPONDENT'S E-MAIL
DATED 10.11.2020 SENT TO THE
PETITIONER.
ANNEXURE VII TRUE COPY OF THE REGULARIZATION LETTER
DATED 10.11.2020 ISSUED BY THE KSFE,
CHELLANAM BRANCH
ANNEXURE VIII TRUE COPY OF THE RESPONDENT'S LETTER
NO.58/2020-21 DATED 16.11.2020.
