Rajna T.P vs K.Snehalatha
2021 Latest Caselaw 7709 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE C.S.DIAS

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

         Con.Case(C).No.222 OF 2021 IN WP(C). 17319/2020

   AGAINST THE JUDGMENT IN WP(C) 17319/2020(L) OF HIGH COURT OF
                      KERALA DATED 21.08.2020


PETITIONER:

              RAJNA T.P.,
              AGED 34 YEARS
              W/O.ARUN S.NAIR, HSST (ENGLISH),
              PMSA HIGHER SECONDARY SCHOOL,
              ELANKUR, MALAPPURAM DISTRICT.

              BY ADV. DR.GEORGE ABRAHAM

RESPONDENT/3RD RESPONDENT:

              K.SNEHALATHA
              (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
              REGIONAL DEPUTY DIRECTOR,
              HIGHER SECONDARY EDUCATION,
              CIVIL STATION ROAD,
              UP HILL, MALAPPURAM - 676 505.



               SRI.C K PRASAD, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.222 OF 2021 IN WP(C). 17319/2020
                                  2



                              C.S.DIAS,J
                   ------------------------
                        CO(C)No.222 of 2021
                   ------------------------
                 Dated this the 4th day of March, 2021

                             JUDGMENT

The learned counsel appearing for the petitioner

submits that Annexure-C judgment has been complied with

by the respondent.

The abovesaid submission is recorded. Hence, nothing

further survives in the contempt case.

Resultantly, the contempt case is closed.

Sd/-

C.S.DIAS,JUDGE

dlK 04.03.2021 Con.Case(C).No.222 OF 2021 IN WP(C). 17319/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A TRUE COPY OF THE PROCEEDINGS OF THE SELECTION COMMITTEE DATED 29/12/2018.

ANNEXURE B TRUE COPY OF THE PETITION FILED BY THE PETITIONER DATED 24/7/2020.

ANNEXURE C TRUE COPY OF THE JUDGMENT IN 17319/20 DATED 21/8/2020.