The Manager vs A.Shajahan
2021 Latest Caselaw 2334 Ker

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Con.Case(C).No.2190 OF 2020

              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.2190 OF 2020 IN WP(C). 17421/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 17421/2020(C) OF HIGH COURT
                   OF KERALA DATED 24.8.2020


PETITIONER/S:

                THE MANAGER
                MUSLIM L.P. SCHOOL, PALACKAL THEVALAKARA, KOLLAM
                DISTRICT-6890 524

                BY ADV. SHRI.SHANKAR V.

RESPONDENT/S:

      1         A.SHAJAHAN
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
                PRINCIPAL SECRETARY, GENERAL EDUCATION DEPARTMENT,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001

      2         MINI,
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                THE ASSISTANT EDUCATIONAL OFFICER, CHAVARA, KOLLAM-
                691 583


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:
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Con.Case(C).No.2190 OF 2020




                        C.S.DIAS, J.
             ======================
           Contempt Case (C) No.2190 of 2020
             ======================
          Dated this the 20th day of January, 2021.

                         JUDGMENT

The learned Government Pleader, on instructions,

submits that Annexure 1 judgment has been complied with

by the respondents on 1.1.2021. She has made available a

copy of the proceedings passed by the first respondent. The

aforesaid submission is recorded.

Resultantly, the contempt case is closed.

Sd/-

                                         C.S.DIAS

SKS/20.1.2021                             JUDGE

Con.Case(C).No.2190 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN W.P.C NO.

17421/2020 DATED 24.8.2020.

ANNEXURE 2 TRUE COPY OF THE COVERING LETTER DATED NIL SENT ALONG WITH POSTAL RECEIPT.

ANNEXURE 3 TRUE COPY OF THE ACKNOWLEDGMENT CARD.