Baiju George (Correct Name Is Biju ... vs Smt.Amoolia Chandran
2021 Latest Caselaw 9542 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

          Con.Case(C).No.90 OF 2021 IN WP(C).14925/2019

   JUDGMENT IN WP(C) 14925/2019(M) OF HIGH COURT OF KERALA
                       DATED 17.11.2020
                   -----------------------

PETITIONER :-

             BAIJU GEORGE (CORRECT NAME IS BIJU GEORGE)
             AGED 40 YEARS, S/O. P.K. GEORGE,
             LPSA, ALP SCHOOL, MUTTICHUR, THRISSUR - 680 641
             (RESIDING AT EDAKALATHUR HOUSE,
             P.O. KANDASAKADAVU - 680 613, THRISSUR DISTRICT).

             BY ADVS.
             SRI.V.A.MUHAMMED
             SRI.M.SAJJAD


RESPONDENTS :-

      1      SMT.AMOOLIA CHANDRAN
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             ALPS, MUTTICHUR, P.O. PADIYAM,
             THRISSUR DISTRICT - 680 641
             REPRESENTED BY ITS HEADMISTRESS.

      2      SMT.AJITHAKUMARI,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             ASSISTANT EDUCATIONAL OFFICER, OFFICE OF THE AEO,
             THRISSUR WEST, THRISSUR - 680 641.

             R1 BY ADV. SRI.K.B.GANESH
             R2 BY SRI.BIJOY CHANDRAN, SR.GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.03.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C).No.90 OF 2021

                                   -: 2 :-


                                JUDGMENT

Dated this the 22nd day of March, 2021

The learned counsel for the 1 st respondent submits that orders

have been passed in the disciplinary proceedings as against the

petitioner and that the orders have also been communicated to the

petitioner.

In the above view of the matter, this Contempt of Court

Case is closed without prejudice to the right of the petitioner to

challenge the orders passed by the authorities.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/23.3.2021 Con.Case(C).No.90 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WPC NO.14925/2019-M DATED 17/11/2020.

ANNEXURE II TRUE COPY OF THE LETTER OF THE PETITIONER ADDRESSED TO THE 2ND RESPONDENT DATED 04/01/2021.

//TRUE COPY//

P.A. TO JUDGE