Sreena A.V vs Vasu
2021 Latest Caselaw 12631 Ker

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE SMT. JUSTICE P.V.ASHA
                 FRIDAY, THE 28TH DAY OF MAY 2021 / 7TH JYAISHTA, 1943
                              CON.CASE(C) NO. 1919 OF 2020
           AGAINST THE JUDGEMENT IN WP(C) 22038/2019 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN THE WRIT PETITION:

              SREENA A.V.,
              AGED 38 YEARS,
              W/O.HARISH, HSA (ENGLISH), POYILKAVE HIGHER SECONDARY SCHOOL, EDAKULAM,
              KOYILANDY, KOZHIKODE DISTRICT-673 306.

              BY ADV. SRI.R.K.MURALEEDHARAN

RESPONDENT/4TH RESPONDENT IN THE WRIT PETITION:

              VASU,
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              DISTRICT EDUCATIONAL OFFICER, VADAKARA,
              KOZHIKODE DISTRICT-673 101.

              BY ADV. SMT.VINITHA.B, GOVERNMENT PLEADER

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 28.05.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1919 of 2020(S)

                                         2




                                  JUDGMENT

The learned Government Pleader submits

that the benefits consequent to the revised

approval as directed, would be disbursed within a

period of two weeks.

Recording this, the contempt case is

closed.

Sd/-

P.V.ASHA JUDGE WW Con.Case(C).No.1919 of 2020(S)

APPENDIX PETITIONER'S ANNEXURES: ANNEXURE P1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.22038/2019 DATED 26.8.2019.

ANNEXURE P2 A TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD RECEIVED BY THE RESPONDENT.