Shabna C K vs Apm Muhammed Hanish
2022 Latest Caselaw 11715 Ker

Con.Case(C) No.844/2022                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                CONTEMPT CASE(C) NO. 844 OF 2022(S) IN WPC NO.12602/2021

      PETITIONER/PETITIONER IN THE WRIT PETITION:


       SHABNA C.K., AGED 39 YEARS,      W/O.DINESHAN. K.K,

       NAKSHATRA HOUSE, KOMATHKANDY, KARAYAD P.O, KOZHIKODE- 673 524.

       [SANSKRIT TEACHER FULL-TIME, ARIKKULAM AUP SCHOOL,

       ARIKKULAM, KOZHIKOD, PIN - 673 524].

            BY ADVOCATE SRI. POOVAMULLE PARAMBIL ABDULKAREEM

      RESPONDENTS/RESPONDENTS 1 TO 3 IN THE WRIT PETITION:


          1. APM MUHAMMED HANISH, SECRETARY TO GOVERNMENT, GENERAL EDUCATION
             DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
          2. JEEVAN BABU, DIRECTOR OF GENERAL EDUCATION, JAGATHI,
             THIRUVANANTHAPURAM - 695 014.
          3. SUDHA P.P., ASSISTANT EDUCATIONAL OFFICER, KOYILANDI, KOZHIKODE
             DISTRICT-673 306.

            BY GOVERNMENT PLEADER
        This Contempt of court case (civil) having come up for orders on
   20.12.2022, the court on the same day passed the following:

                                            ORDER

The respondent shall place an affidavit on record with regard to the payment of the monetary benefits as directed in the judgment.

Post on 17/01/2023.

If the affidavit is not on record by then, the 3rd respondent shall appear in person.

Sd/- ANU SIVARAMAN JUDGE

20-12-2022 /True Copy/ Assistant Registrar