Christy Kuriacose vs Sudharma.A.R
2022 Latest Caselaw 11255 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                   CON.CASE(C) NO. 2017 OF 2022
FOR NONCOMPLIANCE OF THE DIRECTIONS CONTAINED IN THE JUDGMENT
DATED 05.04.2022 IN WP(C) 24780/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           CHRISTY KURIACOSE
           AGED 31 YEARS
           W/O. ABIN. M. PAUL,
           UPST, ST. GEORGE'S HS AND LPS ARAKKUNNAM,
           ERNAKULAM, KOCHI - 682 313,
           RESIDING AT MUNDANKATTIL HOUSE,
           PULIKKAMALI.P.O., PAMPRA,
           MULAMTHURUTHY, ERNAKULAM., PIN - 682 314.
           BY ADVS.
           ELVIN PETER P.J.
           K.R.GANESH
           GOURI BALAGOPAL
           ABHIJITH.K.ANIRUDHAN
           SREELEKSHMI A.S.
           ANU JOSEPH


RESPONDENT/4TH RESPONDENT :

           SUDHARMA.A.R
           (AGE AND NAME OF FATHER IS NOT KNOWN TO THE
           PETITIONER), THE DISTRICT EDUCATIONAL OFFICER,
           EDAPPALLY, ERNAKULAM., PIN - 682030.



           PP SMT.M.K PUSHPALATHA



THIS   CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 02.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) 2017/2022




                                          2



                         BECHU KURIAN THOMAS, J
                       ...........................................
                       Cont. Case (C) No.2017 of 2022
                          .....................................
                  Dated this the 2 nd day of December, 2022

                                     JUDGMENT

Pursuant to the order of this Court dated 30.11.2022, an

affidavit has been filed explaining the reasons for the

delay in issuing orders in compliance with the judgment.

2. On a perusal of the affidavit and the reasons stated

therein, I am satisfied that the deponent has made out

sufficient reasons for the delay in issuing orders.

Since the judgment has been complied with, this contempt

case is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE AMV/03/12/2022 CON.CASE(C) 2017/2022

APPENDIX OF CON.CASE(C) 2017/2022

PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE JUDGMENT DATED 05.04.2022 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 24780/2021.

Annexure2 TRUE COPY OF THE LETTER NO. GEDN-

E1/164/2022-G.EDN DATED 13.06.2022 ISSUED BY THE GOVERNMENT TO THE RESPONDENT.

RESPONDENT ANNEXURES ANNEXURE R1(A) TRUE COPY OF THE ORDER NO.B5/38788/22 DATED 29.11.2022