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Prasanna. C.S vs Jeevan Babu Ias
2021 Latest Caselaw 7510 Ker

Citation : 2021 Latest Caselaw 7510 Ker
Judgement Date : 3 March, 2021

Kerala High Court
Prasanna. C.S vs Jeevan Babu Ias on 3 March, 2021
         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA,
                          1942

     Con.Case(C).No.1782 OF 2020 IN WP(C). 9891/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 9891/2019(J) OF HIGH
                    COURT OF KERALA


PETITIONER:

              PRASANNA. C.S
              AGED 56 YEARS
              TEACHER IN GFC (RETIRED), NUSRATHUL ISLAM
              VOCATIONAL HIGHER SECONDARY SCHOOL,
              MARAMPILLY, ALUVA-683 105, RESIDING AT
              KUZHUPPILLY HOUSE, EAST KADUNGALLOOR, U.C.
              COLLEGE P.O., ALUVA-683 102.

              BY ADV. SMT.SHAMEENA SALAHUDHEEN

RESPONDENTS:

     1        JEEVAN BABU IAS
              DIRECTOR OF GENERAL EDUCATION, DEPARTMENT OF
              GENERAL EDUCATION, JAGATHI,
              THIRUVANANTHAPURAM-695 014.

     2        LISSY JOSEPH,
              ASSISTANT DIRECTOR, VHSE REGIONAL OFFICE,
              CIVIL STATION, NEW BLOCK IV FLOOR, KAKKANAD,
              ERNAKULAM-682 030.

     3        SRI.SHAJAHAN IAS
              AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER,SECRETARY TO GOVERNMENT,GENERAL
              EDUCATION DEPARTMENT,GOVERNMENT
              SECRETARIAT,THIRUVANANTHAPURAM-695001

              ADDL R3 IS IMPLEADED VIDE ORDER DTD 22/12/2020
              IN IA 1/2020 IN COC 1782/2020
 Con.Case(C).No.1782 OF 2020 IN WP(C). 9891/2019

                         ..2..


           R1-2 BY GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 03.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.1782 OF 2020 IN WP(C). 9891/2019

                            ..3..




                       JUDGMENT

Dated this the 3rd day of March 2021

The direction in the judgment dated 13.12.2019

in W.P.(C) No. 9891 of 2019 is complied with.

Accordingly, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.1782 OF 2020 IN WP(C). 9891/2019

..4..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 A CERTIFIED COPY OF THE JUDGMENT DATED 13.12.2019 IN WP(C) NO.9891/2019 OF THIS HON'BLE COURT.

 
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