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C.D.Ouseph vs Smt. N. Geetha
2021 Latest Caselaw 3155 Ker

Citation : 2021 Latest Caselaw 3155 Ker
Judgement Date : 28 January, 2021

Kerala High Court
C.D.Ouseph vs Smt. N. Geetha on 28 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

          Con.Case(C).No.24 OF 2021 IN WP(C). 18732/2020

   AGAINST THE JUDGMENT IN WP(C) 18732/2020(N) OF HIGH COURT OF
                              KERALA


PETITIONERS:

               C.D.OUSEPH
               AGED 57 YEARS
               SON OF DEVASY, RETRIED HEADMASTER, ST. AUGUSTINES
               HIGHER SECONDARY SCHOOL, KUTTANELLURE, THRISSUR
               DISTRICT-680 014 (RESIDING AT CHALISSERY HOUSE,
               AYYAPPANKAVU, THRISSUR DISTRICT-680 751)

               BY ADVS.
               SRI.V.A.MUHAMMED
               SRI.M.SAJJAD

RESPONDENTS:

               SMT. N. GEETHA
               (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
               DEPUTY DIRECTOR OF EDUCATION, AYYANTHOLE,
               THRISSUR DISTRICT-680 003.




               SRI. GEORGE MATHEW VADAKKEL - SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.24 OF 2021 IN WP(C). 18732/2020

                               2

                            JUDGMENT

When this matter was called, the learned

Senior Government Pleader submitted that in

terms of the directions in the judgment of

this Court, dated 25.9.2020 in

W.P(C)No.18732 of 2020, the pension proposal

of the petitioner has already been forwarded

to the Office of the Accountant General, on

28/12/2020 and that the petitioner may have

already obtained his benefits.

Recording the afore submissions, I close

this contempt case without any further

orders.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/1.2.2021 Con.Case(C).No.24 OF 2021 IN WP(C). 18732/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO 18732/2020-N DATED 25.9.2020

ANNEXURE 11 TRUE COPY OF THE UNDERTAKING OF THE PETITIONER DATED 5.10.2020

ANNEXURE 111 TRUE COPY OF THE LETTER NO QA4/1454/2020 DATED 14.10.2020 OF THE DEO, THRISSUR

ANNEXURE IV TRUE COPY OF THE LETTER NO A4/1454/2020 DATED 21.12.2020 OF THE DEO, THRISSUR

ANNEXURE V TRUE COPY OF THE UNDERTAKING OF THE PETITIONER DATED 23.12.2020

ANNEXURE VI TRUE COPY OF THE COVERING LETTER OF THE PETITIONER DATED 23.12.2020 RESPONDENT'S/S EXHIBITS:

NIL

 
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