Titty .A. Jose vs State Of Kerala
2022 Latest Caselaw 4003 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
            CONTEMPT CASE(C) NO. 719 OF 2022 IN WP(C)10656/2020

PETITIONER/PETITIONER IN W.P.(C):


     TITTY .A. JOSE, AGED 38 YEARS, S/O. SRI. JOSE A.V., LOWER PRIMARY
     SCHOOL ASSISTANT, ST. MARYS' UPS, MOOTHEDOM, MARADU, RESIDING AT
     ARAKKAL HOUSE, NAYARAMBALAM P.O, ERNAKULAM DISTRICT, PIN - 682509

    BY ADV J.JULIAN XAVIER

RESPONDENT/1ST RESPONDENT IN W.P(C):


     A.P.M.MOHAMMED HANISH IAS, WORKING AS SECRETARY, GENERAL EDUCATION
     DEPARTMENT,GOVERNMENT SECRETARIAT, GOVT.PRESS P.O,
     THIRUVANANTHAPURAM, PIN - 682031

    BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
05.04.2022, the court on the same day passed the following:
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                           Cont.Case (C) No.719 of 2022
                           -------------------------------------------
                          Dated this the 5th day of April, 2022


                                              ORDER

The learned Government Pleader shall get instructions and submit as to

whether the directions in judgment dated 16.11.2021 in W.P.(C) No.10656 of

2020 has been complied with.

Post after three weeks.

Sd/-

RAJA VIJAYARAGHAVAN V,

JUDGE

IAP

05-04-2022 /True Copy/ Assistant Registrar