Bichaminabi N.V vs Pradeepkumar
2021 Latest Caselaw 20774 Ker

Con.Case(C) No.408/2021                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Tuesday, the 5th day of October 2021 / 13th Aswina, 1943
              CONTEMPT CASE(C) NO. 408 OF 2021(S) IN WP(C) 12899/2020
       PETITIONERS/PETITIONERS IN THE WPC:

           1. BICHAMINABI N.V., AGED 48 YEARS, D/O.UMMERKOYA, VALIYAKAN HOUSE,
              NAIRAN VALAPPU, KOTHI ROAD, KALLAI, KOZHIKODE, NOW WORKING AS
              H.S.A.(ARABIC), CALICUT GIRLS VOCATIONAL H.S.S., KALLAI,
              KOZHIKODE-673 003.
           2. APARNA PAUL, AGED 45 YEARS, D/O.PAUL KALLNODE, CHEMMANNUR HOUSE,
              PALATTUTHAZHAM, CIVIL STATION P.O., KOZHIKODE, NOW WORKING AS
              U.P.S.T., CALICUT GIRLS VOCATIONAL H.S.S., KALLAI, KOZHIKODE-673
              003.

            BY ADVS. M/S.AUGUSTINE JOSEPH, K.S.ROCKEY, TONY AUGUSTINE & GEORGE
            RENOY.
       RESPONDENTS/RESPONDENTS 1 & 2 IN THE WPC:

           1. PRADEEPKUMAR, NOW WORKING AS THE DISTRICT EDUCATIONAL OFFICER,
              KOZHIKODE-695 001.
           2. RASHEEDA BEEGUM, NOW WORKING AS THE HEADMISTRESS, CALICUT GIRLS
              VOCATIONAL H.S.S., KALLAI, KOZHIKODE-673 003.

            GOVERNMENT PLEADER FOR R1
            ADVOCATE SRI.R.K.MURALEEDHARAN FOR R2.
        This Contempt of court case (civil) having come up for orders on
   05.10.2021, the court on the same day passed the following:
                                      ORDER

The learned Senior Government Pleader seeks further time.

List this case, therefore, on 20/10/2021 and if the directions in

the judgment have not been complied by then, the first respondent shall

remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

05-10-2021 /True Copy/ Assistant Registrar