Bizar B vs P.Rajendran
2021 Latest Caselaw 20582 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                       CON.CASE(C) NO. 1498 OF 2021
         AGAINST THE JUDGMENT IN WP(C) 18059/2020 DATED 19.03.2021


PETITIONER/PETITIONER IN THE WRIT PETITION:

              BIZAR B., AGED 28 YEARS
              S/O.BASHEERJAN, FULL TIME MENIAL (FTM),
              M.K.L.M.H.S.S., KANNANALLOOR, KOLLAM,
              RESIDING AT BIZAR MANZIL, KANNANALLOOR P.O.,
              KOLLAM DISTRICT-691576.

              BY ADV JOMY K. JOSE


RESPONDENTS/RESPONDENTS 5&6:

     1        P.RAJENDRAN,
              (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
              THE DISTRICT EDUCATIONAL OFFICER,
              COLLECTORATE, CIVIL STATION P.O., KOLLAM-691013.

     2        ABDUL GAFFOOR LABBA,
              (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
              THE JOINT MANAGER, M.K.L.M.H.S, KANNANALLOR,
              KANNANALLOOR P.O., KOLLAM-691576.

              SRI. ASHWIN SETHUMADHAVAN - 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:
 COC 1498/21
                                      2



                            JUDGMENT

The learned counsel for the petitioner

submits that this Contempt Case is not being

pressed since the directions in the judgment have

been complied with by the respondent.

This Contempt Case is thus closed.

Sd/-

RR                                        DEVAN RAMACHANDRAN
                                                    JUDGE
 COC 1498/21

APPENDIX OF CON.CASE(C) 1498/2021

PETITIONER ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 19.03.2021 IN WPC NO. 18059/2020.

Annexure A2 TRUE COPY OF THE APPROVAL ORDER ISSUED BY THE IST RESPONDENT HEREIN DATED 10.07.2021 ISSUED VIDE NO.

B4/22641/2021.