A.K. Santhosh vs Honey G. Alexander
2022 Latest Caselaw 12278 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

                CON.CASE(C) NO. 2454 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 20761/2021 OF HIGH COURT OF
                           KERALA
PETITIONER/S:

            A.K. SANTHOSH
            AGED 66 YEARS
            MANAGER, SREE DHARMA PARIPALANA YOGAM
            (S.D.P.Y.) SCHOOLS, PALLURUTHY,
            KOCHI, PIN - 682006

            BY ADVS.
            P.MOHANDAS (ERNAKULAM)
            K.SUDHINKUMAR
            SABU PULLAN
            GOKUL D. SUDHAKARAN
            R.BHASKARA KRISHNAN

RESPONDENT/S:

    1       HONEY G. ALEXANDER
            AGE AND HUSBAND'S NAME NOT KNOWN TO THE PETITIONER,
            DEPUTY DIRECTOR OF EDUCATION,
            OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
            CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030

    2       SUDHARMA A.R.
            AGE AND HUSBAND'S NAME NOT KNOWN TO THE PETITIONER,
            DISTRICT EDUCATIONAL OFFICER,
            OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
            PARK AVENUE ROAD,
            ERNAKULAM, KOCHI, PIN - 682011

            BY ADV ADVOCATE GENERAL OFFICE KERALA
            SMT NISHA BOSE SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 2454 OF 2022

                                     2



                               JUDGMENT

When this matter was taken up, it is submitted by the learned

counsel appearing for the petitioner that in terms of the directions issued,

orders have been passed, but that does not favour the petitioner.

Reserving the right of the petitioner to challenge the same in

appropriate proceedings, this Cont. Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs CON.CASE(C) NO. 2454 OF 2022

APPENDIX OF CON.CASE(C) 2454/2022

PETITIONER ANNEXURES

Annexure-I CERTIFIED COPY OF THE ORDER DATED 7-10-2022 IN W.P.(C)NO. 20761/2021