The Manager vs Sajan
2021 Latest Caselaw 837 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

         Con.Case(C).No.1526 OF 2020 IN WP(C). 12238/2019

   AGAINST THE JUDGMENT IN WP(C) 12238/2019(D) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             THE MANAGER, P M S A.M.AU.P SCHOOL,
             OLAMATHIL, OLAMATHIL P.O., MALAPPURAM-673 642.

             BY ADVS.
             SRI.T.T.MUHAMOOD
             SRI.V.E.ABDUL GAFOOR
             SRI.A.MOHAMMED SAVAD
             SRI.C.Y.VINOD KUMAR

RESPONDENT/1ST RESPONDENT:

             SAJAN,
             (AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             THE DISTRICT EDUCATIONAL OFFICER,
             OFFICE OF THE DEO, MALAPPURAM-676 503.

             BY ADV. SMT.VINITHA.B, GOVERNMENT PLEADER

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1526 OF 2020

      IN

WP(C).12238/2019




                              JUDGMENT

The learned counsel on both sides

submit that judgment is complied with.

Accordingly, this contempt case is

closed.

Sd/-

P.V.ASHA JUDGE ww Con.Case(C).No.1526 OF 2020

IN

WP(C).12238/2019

APPENDIX PETITIONER'S ANNEXURE:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT ON 12.04.2019 IN WPC NO.12238/2019.