K.M.Sreedevi vs Manoj Kumar
2021 Latest Caselaw 18633 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                    CON.CASE(C) NO. 937 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 17795/2020 OF HIGH COURT OF
                         KERALA, ERNAKULAM
PETITIONER:

          K.M.SREEDEVI
          AGED 36 YEARS
          W/O. OF CHATTERJEE, HIGH SCHOOL ASSISTANT
          (MALAYALAM), SNDP HIGHER SECONDARY SCHOOL,
          PALISSERY, THRISSUR DISTRICT - 680741. (DEPLOYED AS
          CRC CO-ORDINATOR, BRC MALA, ANNAMANADA P.O.,
          THRISSUR DISTRICT - 680741.)

          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD



RESPONDENTS:

    1     MANOJ KUMAR
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          DISTRICT EDUCATIONAL OFFICER,
          IRINJALAKUDA, THRISSUR DISTRICT 680121

    2     DEEPTHY
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          HEADMISTRESS, SNDP HIGHER SECONDARY SCHOOL,
          PALISSERY, THRISSUR DISTRICT 680741

          BY ADV MAHESH V.MENON




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.937/2021         2

                             JUDGMENT

When this contempt case was called today, the

learned Senior Government Pleader Smt.K.Ammini

Kutty submitted that the directions in the judgment

have been fully complied with and that all the

claims of the petitioner have been ordered.

Taking note of the afore submissions and

recording the same, I close this contempt case;

however leaving liberty to the petitioner to seek a

rehearing if the same is found to be not accurate.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC

PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.17795/2020 DATED 3.3.2020

ANNEXURE II TRUE COPY OF THE SENDING RECEIPT ALONG WITH ACKNOWLEDGMENT WITH RESPECT TO THE 4TH RESPONDENT

ANNEXURE III TRUE COPY OF THE SENDING RECEIPT ALONG WITH ACKNOWLEDGMENT WITH RESPECT TO THE6TH RESPONDENT.