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Ribin K.A vs A.P.M.Mohammed Hanish Ias
2021 Latest Caselaw 19167 Ker

Citation : 2021 Latest Caselaw 19167 Ker
Judgement Date : 13 September, 2021

Kerala High Court
Ribin K.A vs A.P.M.Mohammed Hanish Ias on 13 September, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                  CON.CASE(C) NO. 943 OF 2021
AGAINST THE JUDGMENT DATED 16-12-2020 IN WP(C) 10312/2020 OF
                 HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

          RIBIN K.A.
          AGED 34 YEARS
          S/O K.K. ABDUL RAHIMAN, PHYSICAL EDUCATION TEACHER,
          DARUL ULOON VOCATIONAL HIGHER SECONDARY AND HIGHER
          SECONDARY SCHOOL, VEEKSHANAM ROAD, PULLEPADY,
          KOCHI-682 018.
          BY ADVS.
          SUNIL V.MOHAMMED
          T.U.ZIYAD
          MANOJ N.

RESPONDENT/1ST RESPONDENT:

          A.P.M.MOHAMMED HANISH IAS
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
          SECRETARY TO GOVERNMENT, GENERAL EDUCATION
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.



          BY SRI.P.S.APPU-GOVERNMENT PLEADER


    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CONTEMPT OF COURT CASE(C).No.943 OF 2021

                                      2




                            JUDGMENT

Dated this the 13th day of September 2021

The learned Government Pleader submits on

instructions that pursuant to the direction issued orders

have been passed by the Government on 18-08-2021.

The copy of the order shall be duly served on the parties

to the revision petition.

The contempt of court case is closed without

prejudice to the contentions of the parties

Sd/-

ANU SIVARAMAN JUDGE SSK/13/09 CONTEMPT OF COURT CASE(C).No.943 OF 2021

APPENDIX

PETITIONER'S ANNEXURES CERTIFIED COPY OF THE SAID JUDGMENT DATED Annexure A1 16.12.2020 IN WPC NO 10312/2020 TRUE COPY OF THE E-MAIL COMMUNICATION DATED Annexure A2 22.12.2020 TRUE COPY OF THE POSTAL RECEIPT DATED Annexure A3 22.12.2020 TRUE COPY OF THE HEARING NOTICE DATED Annexure A4 6.2.2021 ISSUED BY THE 1ST RESPONDENT

RESPONDENTS' EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE

 
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