Bindu P.R vs P.V.Manoj Kumar
2022 Latest Caselaw 12277 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
           CONTEMPT CASE(C) NO. 2599 OF 2022(S) IN WP(C) 38370/2022

  PETITIONER/PETITIONER IN W.P.(C):


         BINDU P.R., HEADMISTRESS(UNDER SUSPENSION),

         K.P.S.M.M.V.H.S.S, VARODE, OTTAPPALAM,

         PALAKKAD DISTRICT, PIN - 679 102

      BY ADVOCATES M/S. VINOD MADHAVAN, M.V.BOSE & BIJU VARGHESE ERUMALA

  RESPONDENTS/RESPONDENTS IN W.P.(C):


    1. P.V.MANOJ KUMAR, THE DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE
       DEPUTY DIRECTOR OF EDUCATION, CIVIL STATION, PALAKKAD - 678 001
    2. DR.K.RAVIKUMAR, THE MANAGER, K.P.S.M.M.V.H.S.S, VARODE,
       OTTAPPALAM, PALAKKAD DISTRICT, PIN - 679 102.


     This Contempt of court case (civil) having come up for orders on
22.12.2022, the court on the same day passed the following:


                                                        P.T.O.
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                        Cont. Case (C.) No. 2599 of 2022
                          -------------------------------------------
                     Dated this the 22nd day of December, 2022



                                          ORDER

The learned Government Pleader shall get instructions and submit

before this Court as to whether the directions in the judgment dated

29.11.2022 in W.P.(C.) No. 38370/2022 has been complied with, and the time

frame within which the same can be complied with.

Issue notice to the 2nd respondent.

The personal appearance of the respondents is dispensed with for the

time being.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

avs

22-12-2022 /True Copy/ Assistant Registrar