Neheeda P.V. vs A.Shajahan
2021 Latest Caselaw 8904 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

          Con.Case(C).No.2085 OF 2020 IN WP(C). 23594/2020

   AGAINST THE JUDGMENT IN WP(C) 23594/2020(Y) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

               NEHEEDA P.V., AGED 30 YEARS
               W/O MUHAMMED IKBAL, H.S.A (PHYSICAL SCIENCE), DR.
               K.B. MENON MEMORIAL HIGHER SECONDARY SCHOOL,
               THRITHALA, PALAKKAD DISTRICT

               DR.GEORGE ABRAHAM

RESPONDENTS:

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

      2        V.K. PRIYA,
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
               UNDER SECRETARY, GENERAL EDUCATION DEPARTMENT,
               THIRUVANANTHAPURAM-695 001.

               SRI.MATHEW GEORGE VADAKKEL-SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2085 OF 2020

                                       2


                                  JUDGMENT

Dated this the 17th day of March 2021

When this matter was called today, the learned counsel

for the petitioner and the learned Senior Government Pleader

were ad idem that the respondent has fixed 30.03.2021 as the

date of hearing. The learned Senior Government Pleader

added that final orders as directed by this Court will be

issued not later than 30.04.2021.

In such circumstances, recording the afore submissions

of the learned Senior Government Pleader, I close this

contempt case; however, leaving liberty to the petitioner to

seek a rehearing, if orders are not issued on or before

30.04.2021.

Sd/- DEVAN RAMACHANDRAN

STU JUDGE Con.Case(C).No.2085 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A TRUE COPY OF THE COMMUNICATION OBTAINED UNDER RIGHT TO INFORMATION ACT NO B6/7964/2019 DATED 31.12.2019

ANNEXURE B TRUE COPY OF THE ORDER OF DEPUTY DIRECTOR OF EDUCATION PALAKKAD DATED 29.12.2017, CONDONING THE DEFECT IN THE NEWLY CONSTRUCTED BUILDING

ANNEXURE C TRUE COPY OF APPOINTMENT ORDER OF SMT.ANITHA T.K.

SHOWING THE APPROVAL OF APPOINTMENT DATED 1.6.2017

ANNEXURE D TRUE COPY OF CERTIFIED COPY OF THE JUDGMENT IN WPC NO 23594/2020 DATED 3RD NOVEMBER 2020

ANNEXURE E TRUE COPY OF ORDER DATED 17.11.2020 PASSED BY THE 2ND RESPONDENT REJECTING THE APPOINTMENT OF THE PETITIONER