Anand N.V vs Smt. Jyothilakshmi, ...
2021 Latest Caselaw 23240 Ker

Con.Case(C) No.1482/2021                         1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943
               CONTEMPT CASE(C) NO. 1482 OF 2021(S) IN WP(C) 29514/2018

   PETITIONER/2ND PETITIONER:

           ANAND N.V., AGED 26 YEARS, S/O. VINU N.D,

           OFFICE ATTENDANT (PEON), PAPPU MASTER MEMORIAL

           UPPER PRIMARY SCHOOL., CHENTRAPPINNI,

           THRISSUR DISTRICT -683 550, RESIDING AT NAYANKARA,

           KOZHIKADEN HOUSE, P.O. PADIYOOR, THRISSUR- 680 688.



         BY P.V.SEEMANDHINI(SENIOR ADVOCATE) ALONG WITH ADVS. M/S.M.R.ANISON,
   V.BHARGAVI (PANANGAD).

   RESPONDENT/1ST RESPONDENT:

   1.      SMT. JYOTHILAKSHMI. L., IAS *(CORRECTED),

           SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,

           GOVT. SECRETARIAT., THIRUVANANTHAPURAM- 695 001.

           *SMT. JYOTHILAKSHMI. L., UNDER SECRETARY,

           GENERAL EDUCATION DEPARTMENT, GOVT. SECRETARIAT.,

           THIRUVANANTHAPURAM -695 001.

           ADDRESS OF THE RESPONDENT IS CORRECTED VIDE ORDER

           DATED 06/10/2021 IN IA 1/2021 IN COC. 1482/2021.

           ADDL. R2 IMPLEADED

   2.      THE SECRETARY (GENERAL EDUCATION DEPARTMENT),

           SECRETARIAT, THIRUVANANTHAPURAM.

           ADDL R2. IS SUO MOTU IMPLEADED VIDE ORDER DATED 06/10/2021

           IN COC.1482/2021.



        SENIOR GOVERNMENT PLEADER FOR RESPONDENTS




        This Contempt of court case (civil) having come up for orders on
   24.11.2021, the court on the same day passed the following:

                                                                      P.T.O.
 Con.Case(C) No.1482/2021                        2/2




                                           ORDER

The learned Senior Government Pleader seeks two weeks time to comply

with the directions in the judgment when it is pointed out by Smt.P.V.

Seemandhini learned Senior counsel, instructed by Sri.M.R. Anison for the

petitioner, that the appeal filed by the State against the judgment in

question has been rejected through Annexure-A9 judgment.Password

List on 06/12/2021.

Sd/- DEVAN RAMACHANDRAN JUDGE

ANNEXURE A9: A TRUE COPY OF THE COMMON JUDGMENT DATED 10/11/2021 IN

WA NO.1346/2021 & WA NO.1435/2021.

24-11-2021 /True Copy/ Assistant Registrar