Shafeeda K.S vs A.Shajahan Ias
2021 Latest Caselaw 15669 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                        CON.CASE(C) NO. 818 OF 2021
  FROM THE JUDGMENT DATED 25.09.2020 IN WP(C) 18864/2020 OF HIGH
                        COURT OF KERALA, ERNAKULAM
PETITIONER/ PETITIONER IN W.P.(C):

             SHAFEEDA K.S., AGED 39 YEARS,
             W/O.P.SAJID, A L P SCHOOL, MELMURI, PALAKKAD - 679 307,
             RESIDING T PATTARATHIL HOUSE, MELMURI P.O.,
             PULASSERY VIA., PALAKKAD - 679 307.

             BY ADV U.BALAGANGADHARAN



RESPONDENT/ RESPONDENT NO.1 IN W.P.(C):

             A.SHAJAHAN IAS, AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, SECRETARY, GENERAL EDUCATION DEPARTMENT,
             GOVERNMENT SECRETARIAT (ANNEX),
             THIRUVANANTHAPURAM - 695 001.

             BY ADV.SRI. SUNIL KUMAR KURIAKOSE - GP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 818 OF 2021
                              -2-

                          JUDGMENT

The learned cousel for the petitioner

submits that this contempt case is not pressed

because the respondent has complied with the

directions in the judgment dated 25.09.2020 in

W.P.(C)No.18864 of 2020.

This contempt case is thus closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv