Annie T.A vs Mrs. K.Sakunthala
2021 Latest Caselaw 18431 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                         CON.CASE(C) NO. 907 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 3019/2021 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER:

             ANNIE T.A
             AGED 53 YEARS, W/O.PAULSON,
             FORMER HIGH SCHOOL ASSISTANT (MALAYALAM), NOW WORKING
             AS HIGHER SECONDARY SCHOOL TEACHER (MALAYALAM),
             ST.GEORGE H.S.S., THIZHIYUR P.O., THRISSUR 680 520
             RESIDING AT VAZHAPPILLY HOUSE, ANJOOR P.O.,
             KUNNAMKULAM, THRISSUR 680 523

             BY ADV U.BALAGANGADHARAN


RESPONDENT:

             K.SAKUNTHALA
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
             S.R.V.G.H.S.S. BUILDING, ERNAKULAM 682 011

             SRI.P.S.APPU, GP


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 907 OF 2021

                                    2




                              JUDGMENT

It is submitted by the learned counsel for the petitioner that the

directions contained in the judgment have been complied with.

The said submission is recorded. The contempt of court case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO. 907 OF 2021

APPENDIX OF CON.CASE(C) 907/2021

PETITIONER'S/S EXHIBITS:

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 22.2.2021 OF THIS HONOURABLE COURT IN W.P. (C) NO.3019/2021

Annexure B A TRUE COPY OF THE LETTER OF THE PETITIONER TO 3RD RESPONDENT DATED 1.3.2021

RESPONDENT'S/S EXHIBITS: NIL