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Mary Mode Rakhi vs Muhammed Haneesh
2021 Latest Caselaw 18638 Ker

Citation : 2021 Latest Caselaw 18638 Ker
Judgement Date : 8 September, 2021

Kerala High Court
Mary Mode Rakhi vs Muhammed Haneesh on 8 September, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                         CON.CASE(C) NO. 1279 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 5871/2020 OF HIGH COURT OF KERALA,
                                   ERNAKULAM
PETITIONER:

             MARY MODE RAKHI,
             AGED 39 YEARS
             LOWER PRIMARY SCHOOL TEACHER, ST.SEBASTIN'S UPPER
             PRIMARY SCHOOL PONJIKKARA, ERNAKULAM - 682 504,
             CHETTIPARAMBIL HOUSE, PONNARIMANGALAM, MULAVUKAD - 682
             504, ERNAKULAM DISTRICT.

             BY ADVS.
             M.A.FAYAZ
             M.VISHNUPRIYA
             C.B.ABHINAVA



RESPONDENTS:

    1        MUHAMMED HANEESH
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY TO THE GOVERNMENT, GENERAL EDUCATION
             DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.

    2        OMANA M.P.
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             DISTRICT EDUCATIONAL OFFICER ERNAKULAM OFFICE OF THE
             DISTRICT EDUCATIONAL OFFICER ERNAKULAM,
             ERNAKULAM - 682 030.

    3        N.S.ANSLAM
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             ASSISTANT EDUCATIONAL OFFICER, ERNAKULAM, OFFICE OF THE
             ASSISTANT EDUCATIONAL OFFICER, ERNAKULAM,
             ERNAKULAM - 682 308.


     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. 1279 OF 2021

                                   2




                               JUDGMENT

It is submitted by the learned counsel appearing on either

side that the directions have been complied with and salary has

been paid.

This Contempt of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SVP CON.CASE(C) NO. 1279 OF 2021

APPENDIX OF CON.CASE(C) 1279/2021

PETITIONER ANNEXURE

Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.5871/2020 DATED 28/09/2020.

Annexure 2 PHOTOCOPY OF THE LETTER ISSUED BY THE PETITIONERS COUNSEL DATED 28/10/2020.

 
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