K.K. Anitha vs Sri.A.Shajahan Ias
2021 Latest Caselaw 7803 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

           THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                 &

               THE HONOURABLE MR.JUSTICE V.G.ARUN

    FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

          Con.Case(C).No.1195 OF 2020 IN WA. 2450/2018

AGAINST THE JUDGMENT DATED 07.08.2019 IN WA NO.2450/2018 OF HIGH
                        COURT OF KERALA


PETITIONER/APPELLANT:

             K.K. ANITHA, AGED 57 YEARS
             W/O.K.G.RAMACHANDRAN, HEADMISTRESS (RETIRED ,
             SREE VIDYA HIGHER SECONDARY SCHOOL, ERUTHENPATHY,
             PALAKKAD DISTRICT, RESIDING AT KAREEPADATH HOUSE,
             MINAR ROAD, NADATHARA, THRISSUR DISTRICT,
             PIN-680 751.

             BY ADVS.
             SRI.K.JAJU BABU (SR.)
             SMT.M.U.VIJAYALAKSHMI
             SRI.BRIJESH MOHAN

RESPONDENTS/RESPONDENTS 1 & 2:

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

      2      SRI.SHAJIMON D.,
             (AGE AND FATHER/S NAME NOT KNOWN TO THE
             PETITIONER), DISTRICT EDUCATIONAL OFFICER,
             PALAKKAD-678 001.

             R1-2 BY GOVERNMENT PLEADER SRI.MATHEW GEORGE
             VADAKKEL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                JUDGMENT

Dated this the 5th day of March, 2021

K. Vinod Chandran, J.

Both Counsel submit that directions in

judgment dated 07.08.2019 in W.A. No.2450 of 2018 are

complied with.

In such circumstance, nothing survives in the

contempt case and hence the same is closed.

Sd/-

K.VINOD CHANDRAN, JUDGE

Sd/-

V.G. ARUN, JUDGE

sp/05/03/2021 //True Copy//

P.A. To Judge APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A TRUE COPY OF THE ORDER NO B5/5789/2016 DATED 9.10.2018 ISSUED BY THE 2ND RESPONDENT

ANNEXURE B CERTIFIED COPY OF THE JUDGMENT DATED

7..8.2019 IN WA NO 2450/2018 OF THIS HON'BLE COURT 25

ANNEXURE C TRUE COPY OF THE ORDER NO B5/2632/19 DATED 25.11.2019 ISSUED BY THE 2ND RESPONDENT

ANNEXURE D TRUE COPY OF THE GRATUITY PAYMENT ORDER DATED 17.9.2019 ISSUED BY THE ACCOUNT GENERAL