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Valsa.D.S vs A.Shajahan Ias
2021 Latest Caselaw 2828 Ker

Citation : 2021 Latest Caselaw 2828 Ker
Judgement Date : 25 January, 2021

Kerala High Court
Valsa.D.S vs A.Shajahan Ias on 25 January, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

              THE HONOURABLE MR. JUSTICE GOPINATH P.

      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

         Con.Case(C).No.2101 OF 2020 IN OP(KAT). 71/2015

 AGAINST THE JUDGMENT IN OP(KAT) 71/2015 OF HIGH COURT OF KERALA


PETITIONER/2ND PETITIONER:

             VALSA.D.S
             AGED 55 YEARS
             D/O. ARTHUR JOSEPH J,
             PRIMARY DEPARTMENT TEACHER,
             GGHS, CHALAI, CHALAI P.O.,
             THIRUVANANTHAPURAM
             RESIDING AT TC. 11/1917 (5) NBRA 106,
             NETHAJI BOSE ROAD, NANTHANCODE,
             KOWDIAR P.O. THIRUVANANTHAPURAM 695 003.

             BY ADVS.
             SRI.LINDONS C.DAVIS
             SMT.E.U.DHANYA

RESPONDENT/2ND RESPONDENT:

             A.SHAJAHAN IAS,
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY GENERAL EDUCATION DEPARTMENT,
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case (C).No.2101 OF 2020

                                    2


                               JUDGMENT

Dated this the 25th day of January, 2021

A.M.SHAFFIQUE,J.

The learned Senior Government Pleader submitted

that the directions issued by this Court had already been

complied with, as per order dated 23.07.2020.

In the said circumstances, we don't think that any

further directions are required. Therefore, this Contempt of

Court Case will stand closed.

Sd/-

A.M.SHAFFIQUE JUDGE

Sd/-

GOPINATH P.

JUDGE

VPK Con.Case (C).No.2101 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 A COPY OF GO (RT0 NO. 1233/2014/G EDN DATED 07.03.2014.

ANNEXURE A2 A COPY OF THE JUDGMENT DATED 23.07.2020 IN OP (KAT) 71/2015.

ANNEXURE A3 A COPY OF THE LETTER DATED 28.07.2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

ANNEXURE A3 A A COPY OF ENGLISH TRANSLATION OF ANNEXURE A2.

ANNEXURE A4 A COPY OF THE ORDER DATED 27.11.2020 OF THE HONBLE SUPREME COURT IN SLP NO. 12569/2020.

 
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