P.A. Sudheer vs Mrs. Geetha N
2021 Latest Caselaw 2646 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

           Con.Case(C).No.1193 OF 2020 IN WA. 2498/2017

  AGAINST THE JUDGMENT IN WA 2498/2017 DATED 25.09.2019 OF HIGH
                         COURT OF KERALA


PETITIONER/S:

                P.A. SUDHEER, AGED 47 YEARS,
                S/O. LATE P.C. AYYAPPAN, PALLIPARAMBIL HOUSE,
                THOZHIYOOR P O, VIA KUNNAMKULAM, 682520, THRISSUR
                DISTRICT,

                BY ADVS.
                SRI.C.D.DILEEP
                SMT.SHYLAJA VARGHESE

RESPONDENT/S:

      1         MRS. GEETHA N.,
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                DEPUTY DIRECTOR OF EDUCATION, THRISSUR AT AYYANTHOLE,
                PIN - 680003.

      2         KRISHNAKUMAR C.C,
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                DISTRICT EDUCATIONAL OFFICER, CHAVAKKAD, THRISSUR
                DISTRICT - 680506.

      *3        CYRIL MAR BASELIOSE,
                CORPORATE MANAGER,MALABAR INDEPENDENT SYRIAN
                CHURCH,EDUCATION SOCIETY,THOZHIYOOR,PIN-680520
                **ADDL R3 IS IMPLEADED VIDE ORDER DTD 14/12/2020 IN
                IA 1/2020 IN COC 1193/2020

                R1-2 BY SENIOR GOVERNMENT PLEADER SRI.MATHEW GEORGE
                VADAKKEL
                R3 BY ADV. SRI.U.BALAGANGADHARAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1193 OF 2020

                              2




                          JUDGMENT

Dated this the 22nd day of January 2021

K.VINOD CHANDRAN, J.

We are of the opinion that the contempt should come

only before the Single Judge.

In such circumstances, we close the Contempt of Court

case with liberty left to the petitioner to approach the

learned Single Judge, in which case the limitation would

not be reckoned, if the same is filed within a period of

three weeks from today.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

V.G.ARUN

JUDGE

uu

23.01.2021 Con.Case(C).No.1193 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT OF WRIT APPEAL NO. 2498/2017 IN WP(C) NO. 34767/2011.

ANNEXURE II A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 30.10.2019.

ANNEXURE III A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 30.10.2019.