Hira Public School vs Ravi.P
2021 Latest Caselaw 15198 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR.JUSTICE S.V.BHATTI
               TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                              CON.CASE(C) NO. 1905 OF 2020
          AGAINST THE JUDGMENT IN WP(C) 5354/2020 OF HIGH COURT OF KERALA
PETITIONER:

               HIRA PUBLIC SCHOOL
               SITUATED AT CHEPPANAM IN PANANGAD POST IN ERNAKULAM DISTRICT -
               682506, REPRESENTED BY ITS MANAGER SHRI.ALIYAR T.V., AGED 71 YEARS, SON
               OF LATE VEERAN T.M, (RESIDING AT THEKKEKUNNATH HOUSE, FCRA-6,
               DESHABHIMANI ROAD, KALOOR, ERNAKULAM, KOCHI - 682017)

               BY ADVS.
               TPM.IBRAHIM KHAN (SR.)
               SMT.ANILA UMESH


RESPONDENTS:

      1        RAVI.P
               AGED 43 YEARS
               SON OF NARAYANAN NAIR, WORKING AS THE ASSISTANT ENGINEER,
               L.S.G.D,KUMBALAM GRAMA PANCHAYAT,PANCHAYAT OFFICE, PANANGAD P.O,
               ERNAKULAM DISTRICT - 682506,

      2        MANJU P. VASU    (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
               WORKING AS THE ASSISTANT EXECUTIVE ENGINEER, BLOCK PANCHAYATH,
               PALLURUTHY, KOCHI - 682006.

      3        DARLI ANTONY    (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
               WORKING AS SECRETARY, KUMBALAM GRAMA PANCHAYATH, PANCHAYATH
               OFFICE, PANANGAD P.O, ERNAKULAM DISTRICT - 682506.

               BY ADV SRI.S.SHANAVAS KHAN

               GP RAJI T BHASKER


    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 20.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1905 OF 2020
                                 -2-




                            JUDGMENT

The statement of learned Government Pleader Mr.Raji T.Bhasker

to the effect that the order has been complied with by the respondents,

is placed on record.

Contempt Case is closed accordingly.

Sd/-

S.V.BHATTI JUDGE

JS CON.CASE(C) NO. 1905 OF 2020

APPENDIX OF CON.CASE(C) 1905/2020

PETITIONER'S ANNEXURE

ANNEXURE A-1 A TRUE COPY OF THE INTERIM ORDER DATED 25.02.2020 PASSED BY THIS HONOURABLE COURT IN WRIT PETITION(CIVIL) NO.5354 OF 2020(T)

ANNEXURE A-2 A TRUE COPY OF THE REPRESENTATION DATED 13.03.2020 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT WITH COPY OF ALL OTHER RESPONDENTS.

ANNEXURE A-3 A TRUE COPY OF THE LAWYER NOTICE DATED 18.03.2020 SENT ON BEHALF OF THE PETITIONER TO THE RESPONDENTS.

ANNEXURE A-4 A TRUE COPY OF THE ACKNOWLEDGEMENT CARD ISSUED FROM THE DEPARTMENT OF POSTS, SHOWING THE RECEIPT OF THE NOTICE.

ANNEXURE A-4(A) A TRUE COPY OF THE ACKNOWLEDGEMENT CARD ISSUED FROM THE DEPARTMENT OF POSTS, SHOWING THE RECEIPT OF THE NOTICE.

ANNEXURE A-4(B) A TRUE COPY OF THE ACKNOWLEDGEMENT CARD ISSUED FROM THE DEPARTMENT OF POSTS, SHOWING THE RECEIPT OF THE NOTICE.

ANNEXURE A-4(C) A TRUE COPY OF THE ACKNOWLEDGEMENT CARD ISSUED FROM THE DEPARTMENT OF POSTS, SHOWING THE RECEIPT OF THE NOTICE.

RESPONDENT'S ANNEXURE

ANNEXURE R3(A) TRUE COPY OF COMMUNICATION NO.A4-1170/2020 DATED 03/03/2020 OF THIS RESPONDENT.

ANNEXURE R3(B) TRUE COPY OF COMMUNICATION DATED 09/06/2021 ISSUED BY THIS RESPONDENT TO THE FIRST RESPONDENT CON.CASE(C) NO. 1905 OF 2020

ANNEXURE R3(C) TRUE COPY OF COMMUNICATION DATED 09/06/2021 ISSUED BY THIS RESPONDENT TO SECOND RESPONDENT.