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Malathi Amma vs Muhammed Haneesh
2022 Latest Caselaw 10040 Ker

Citation : 2022 Latest Caselaw 10040 Ker
Judgement Date : 31 August, 2022

Kerala High Court
Malathi Amma vs Muhammed Haneesh on 31 August, 2022
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Wednesday, the 31st day of August 2022 / 9th Bhadra, 1944
           CONTEMPT CASE(C) NO. 1610 OF 2022 IN WP(C) 21012/2022

PETITIONERS/PETITIONERS IN WP(C):

  1. MALATHI AMMA, MANAGER VIVEKASAGARAM UPPER PRIMARY SCHOOL VELLARAKKAD
     P O, THRISSUR DISTRICT THRISSUR- 680584
  2. HYMAN P.P, PALLIYATH HOUSE VALLARAKKAD P O,THRISSUR DISTRICT
     ERAMAPETTY,THRISSUR- 680584

    BY ADVS.M.A.FAYAZ,M.VISHNUPRIYA,C.B.ABHINAVA
RESPONDENTS/RESPONDENTS 1,3 AND 5 IN THE WP(C):

  1. MUHAMMED HANEESH, SECRETARY TO THE GOVERNMENT ,GENERAL EDUCATION
     DEPARTMENT, GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM- 695001
  2. MADANA MOHANAN, DEPUTY DIRECTOR OF EDUCATION, THRISSUR ,O/O THE
     DEPUTY DIRECTOR OF EDUCATION TRISSUR,CIVIL
     STATION ,AYYANTHOL,THRISSUR- 680020
  3. SIRAJ M , ASSISTANT EDUCATIONAL OFFICER KUNNAMKULAM O/O THE
     ASSISTANT EDUCATIONAL OFFICER,KUNNAMKULAM KUNNAMKULAM, THRISSUR-
     673571

     This Contempt of court case (civil) having come up for orders on
31.08.2022, the court on the same day passed the following:
                            RAJA VIJAYARAGHAVAN V, J.
                          -------------------------------------
                         Cont.Case (C)No.1610 of 2022
                         -------------------------------------------
                      Dated this the 31st day of August, 2022


                                            ORDER

The learned Government Pleader shall ascertain and submit as to

whether the directions in the judgment have been complied with.

Post on 15.9.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

sru

31-08-2022 /True Copy/ Assistant Registrar

 
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