Beena Varghese vs A.P.M.Mohammad Hanish
2021 Latest Caselaw 20981 Ker

Con.Case(C) No.876/2021                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                Wednesday, the 6th day of October 2021 / 14th Aswina, 1943
                 CONTEMPT CASE(C) NO. 876 OF 2021(S) IN WP(C) 29174/2019

   PETITIONER/WRIT PETITIONER:
        BEENA VARGHESE, W/O.SAJU T.ABRAHAM, AGED 57 YEARS,
        RESIDING AT THATHAMPILLIL HOUSE, ATHANI P.O.,
        ERNAKULAM-683 585.

           BY ADV. SRI.JAMES ABRAHAM (VILAYAKATTU).


   RESPONDENTS/RESPONDENTS 1 TO 3 IN WP:
   1.     A.P.M. MOHAMMAD HANISH, SECRETARY,
          DEPARTMENT OF GENERAL EDUCATION,
          SECRETARIAT, THIRUVANANTHAPURAM-695 001.
   2.     HONEY D.ALEXANDER, DEPUTY DIRECTOR OF EDUCATION,
          ERNAKULAM, CIVIL STATION, KAKKANAD, ERNAKULAM-682 030.
   3.     SURESH N.D, DISTRICT EDUCATIONAL OFFICER,
          ALUVA, ERNAKULAM-682 106.


        This Contempt of court case (civil) having come up for orders on
   06.10.2021, the court on the same day passed the following:
                                      ORDER

The learned Government Pleader submits that appropriate steps are

being taken to see that the directions contained in the judgment are

complied with in full.

Post on 03/11/2021.

In case, the directions are not complied with, on the next date of

posting, respondents 2 and 3 shall appear in person.

Sd/- ANU SIVARAMAN JUDGE

06-10-2021 /True Copy/ Assistant Registrar