The Manager vs A.P.M.Mohammed Hanish, Ias
2021 Latest Caselaw 20571 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                 CON.CASE(C) NO. 1304 OF 2021
JUDGMENT IN WP(C) 6176/2021 OF HIGH COURT OF KERALA, ERNAKULAM
                        DATED 30.3.2021
                      ------------------
PETITIONER/PETITIONER :-

          THE MANAGER
          ANANGANNADI HIGHER SECONDARY SCHOOL,
          PANAMANNA P.O, OTTAPALAM, PALAKKAD-679 501.

          BY ADVS.
          T.T.MUHAMOOD
          V.E.ABDUL GAFOOR
          A.MOHAMMED SAVAD
          T.R.VISHNU



RESPONDENT/1ST RESPONDENT :-

         A.P.M.MOHAMMED HANISH, IAS
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
         THE PRINCIPAL SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

          BY SMT.SURYA BINOY B, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.10.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.1304 OF 2021

                                -: 2 :-


                              JUDGMENT

Dated this the 1st day of October, 2021

The learned Government Pleader submits that an order has

been passed rejecting the request of the petitioner on 22.9.2021.

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

closed, reserving liberty to the petitioner to challenge the order

passed by the Government. The learned Government Pleader shall

make available a copy of the order on the learned counsel for the

petitioner.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/6.10.2021 CON.CASE(C) NO.1304 OF 2021

APPENDIX OF CON.CASE(C) 1304/2021

PETITIONER ANNEXURE

Annexure A CERTIFIED COPY OF THE JUDGMENT ON 30.03.2021 IN WPC NO.6176/2021(V)