Viswanatha Kurup R vs Sri. Jeevan Babu, Ias
2022 Latest Caselaw 11743 Ker

Con.Case(C) No.2394/2022                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                CONTEMPT CASE(C) NO. 2394 OF 2022(S) IN WP(C) 20615/2019

   PETITIONER/PETITIONER:


           VISWANATHA KURUP R., AGED 58 YEARS, SON OF RAGHAVAN NAIR,
           U.P. SCHOOL TEACHER (RETD.), M.S.M. HIGHER SECONDARY SCHOOL,
           KAYAMKULAM, RESIDING AT "KAISALAM", MUTHUKULAM SOUTH P.O.,
           ALAPPUZHA - 690 506

        BY SRI. K. RAMAKUMAR (SENIOR ADVOCATE) ALONG WITH ADVOCATES M/S. ASWINI
        SANKAR R.S., T.RAMPRASAD UNNI, S.M.PRASANTH, T.H. ARAVIND.
   RESPONDENT/2ND AND 4TH RESPONDENTS:

       1. SRI. JEEVAN BABU, IAS, DIRECTOR OF GENERAL EDUCATION (LATER THE
          DIRECTOR OF PUBLIC INSTRUCTION), OFFICE OF THE DIRECTOR OF GENERAL
          EDUCATION, HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM
          - 695 001.
       2. MRS. ANNAMMA, DISTRICT EDUCATIONAL OFFICER, MAVELIKKARA, ALAPPUZHA -
          690 101

        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 learned Senior Government Pleader submits that the directions in the judgment have been complied with, and that the order in substantiation will be produced on record by the next posting date.

List on 05/01/2023.

Sd/- DEVAN RAMACHANDRAN JUDGE

20-12-2022 /True Copy/ Assistant Registrar