Rekha K vs A.P.M. Mohammed Hanish
2022 Latest Caselaw 11417 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944
          CONTEMPT CASE(C) NO. 2404 OF 2022(S) IN WP(C) 19779/2021


PETITIONER/PETITIONER IN THE WRIT PETITION:


     REKHA K, AGED 48 YEARS, W/O. SREEKUMAR A.,
     SOUPARNIKA HOUSE, KALLIPPADOM PO, SHORNUR - 679122
     (HIGH SCHOOL TEACHER (HINDI) NSS
     VOCATIONAL HIGHER SECONDARY SCHOOL, MUNDATHICODE)

    BY ADV SRI.S.SUBHASH CHAND

RESPONDENTS/RESPONDENT NOS. 1 TO 3 IN THE WRIT PETITION:


  1. A.P.M. MOHAMMED HANISH, THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
     GENERAL EDUCATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
     695001
  2. JEEVAN BABU K, THE DIRECTOR OF GENERAL EDUCATION (FORMERLY THE
     DIRECTOR OF PUBLIC INSTRUCTIONS), OFFICE OF THE DIRECTOR OF GENERAL
     EDUCATION, THIRUVANANTHAPURAM - 695014
  3. INDU L.G, THE ASSISTANT EDUCATIONAL OFFICER, OFFICE OF THE ASSISTANT
     EDUCATIONAL OFFICER, NEDUMANGADU - 695541.


     This Contempt of court case (civil) having come up for orders on
02.12.2022, the court on the same day passed the following:

                                                           P.T.O
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                          Cont.Case (C) No.2404 of 2022
                          -------------------------------------------
                      Dated this the 2nd day of December, 2022



                                            ORDER

The learned Government Pleader shall get instructions as to whether the

directions in the judgment have been complied with.

The personal appearance of the respondents is dispensed with for the

time being.

Post on 22.12.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE Sru

02-12-2022 /True Copy/ Assistant Registrar