T.P. Anto vs Madhanamohanan P.V
2021 Latest Caselaw 22046 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                         CON.CASE(C) NO. 1556 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 2297/2019 OF HIGH COURT OF KERALA,
                                   ERNAKULAM
PETITIONER:

             T.P. ANTO
             AGED 57 YEARS
             S/O. LATE T.POULOSE, CLERK (RETIRED), BISHOP
             VAZHAPPILLY MEMORIAL HIGH SCHOOL, KALLETUMKARA,
             THRISSUR-680 683.

             BY ADVS.
             P.MOHANDAS (ERNAKULAM)
             K.SUDHINKUMAR
             N.L.BITTO


RESPONDENTS:

    1        MADHANAMOHANAN P.V.
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY
             DIRECTOR OF EDUCATION, CIVIL STATION, AYYANTHOL,
             THRISSUR-680 003.

    2        MANOJ KUMAR P.V.
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             DISTRICT EDUCATION OFFICER, IRINJALAKUDA, THRISSUR-
             680121.

    3        MR. ABDUL HAMEED
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, HEAD
             MASTER, BISHOP VAZHAPPILLY MEMORIAL HIGH SCHOOL,
             KALLETTUMKARA, THRISSUR-680 683.

             SMT.SURYA BINOY SR.G.P


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1556 OF 2021
                                    2



                               JUDGMENT

Since it is conceded that the judgment involved in this case

has been taken up in Appeal before a learned Division Bench of

this Court in Writ Appeal No.1275/2021, it is obvious that nothing

can be done now until it is disposed of.

I, therefore, close this contempt case with liberty to the

petitioner to seek a rehearing depending upon the decision in Writ

Appeal No.1275/2021

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS/03/11/2021 CON.CASE(C) NO. 1556 OF 2021

APPENDIX OF CON.CASE(C) 1556/2021

PETITIONER'S ANNEXURE

Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 10.3.2021 IN WPC NO.2297/2019.

Annexure II CERTIFIED COPY OF THE JUDGMENT DATED 23.7.2021 IN CON. CASE (C) NO.989/2021.