Rajalakshmi K vs Fathimath Shareefa
2021 Latest Caselaw 20992 Ker

Con.Case(C) No.810/2021                       1/2

                           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. 810 OF 2021 IN WP(C) 28770/2020
      PETITIONER/PETITIONER

               RAJALAKSHMI K, AGED 54 YEARS, W/O.DEVADAS NAIR C,

               HEADMISTRESS, AIDED UPPER PRIMARY SCHOOL, PULASSERIKARA,

               MARUTHUR P.O., MELE PATTAMBI, PALAKKAD DISTRICT 679 336

            BY ADVS.T.MADHU AND C.R.SARADAMANI
      RESPONDENT/FIFTH RESPONDENT

               SMT.FATHIMATH SHAREEFA,W/O.SHARAFUDEEN P.C.,

               MANAGER,AIDED UPPER PRIMARY SCHOOL, PULASSERIKARA,

               MARUTHUR P.O.,MELE PATTAMBI,PALAKKAD DISTRICT-679 336,

               RESIDING AT PARAKKAL HOUSE, KURUVATTUR P.O.,

               VALLAPPUZHA,PALAKKAD DISTRICT-679 336.



         BY ADV S.VIDYASAGAR

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

                                                              P.T.O.
 Con.Case(C) No.810/2021                       2/2




                                         ORDER

The respondent appears through counsel and submits that appropriate

steps for complying with the directions contained in the judgment have

been taken by the respondent.

The learned counsel for the petitioner submits that the orders of

regularisation have to be issued and forwarded to the educational

authorities to enable the petitioner to draw the emoluments in respect of

the period in question.

Appropriate steps shall be taken by the Manager at the earliest.

Post on 21/10/2021 to report compliance with the directions in the judgment.

Sd/- ANU SIVARAMAN JUDGE

06-10-2021 /True Copy/ Assistant Registrar