Blessy Paul vs A.P.M.Mohammed Hanish Ias
2021 Latest Caselaw 18423 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
            CON.CASE(C) NO. 1251 OF 2021(S) IN WP(C) 37404/2017
PETITIONER/PETITIONER

     BLESSY PAUL,AGED 49 YEARS,WIFE OF BABY MATHEW,PEON (OFFICE
     ATTENDANT),
     NADUKANI ST.THOMAS U.P. SCHOOL,KOTHAMANGALAM,ERNAKULAM
     DISTRICT-686666

    BY ADVS.V.A.MUHAMMED AND M.SAJJAD
RESPONDENT/1ST RESPONDENT

     SRI.A.P.M.MOHAMMED HANISH IAS,SECRETARY TO GOVERNMENT,GENERAL
     EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II, THIRUVANANTHAPURAM-695
     001.

     SRI.BIJOY CHANDRAN,GOVERNMENT PLEADER FOR RESPONDENT

     This Contempt of court case (civil) having come up for orders on
07.09.2021, the court on the same day passed the following:
                          RAJA VIJAYARAGHAVAN V, J.
                        -------------------------------------
                         Con. Case (C) No.1251 of 2021
                                         in
                           W.P.(C) No.37404 of 2017
                       --------------------------------------
                   Dated this the 7th day of September, 2021


                                       ORDER

When this matter was taken up, Sri. Bijoy Chandran, the learned Government

Pleader submitted that the directions in the judgment have been complied with and

an order was passed on 26.08.2021.

The learned counsel appearing for the petitioner seeks an adjournment.

Post on 14.09.2021.

The learned Government Pleader shall produce a copy of the order along with

a memo.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS

07-09-2021 /True Copy/ Assistant Registrar