Rekha K vs A.P.M. Mohammed Hanish
2022 Latest Caselaw 12279 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. 2404 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 19779/2021 OF HIGH COURT
                          OF KERALA

PETITIONER/S:

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

            BY ADV S.SUBHASH CHAND

RESPONDENT/S:

    1       A.P.M. MOHAMMED HANISH,
            AGED ABOUT 50 YEARS,
            S/O. (FATHER'S NAME NOT KNOWN THE PETITIONER),
            THE SECRETARY TO GOVERNMENT, DEPARTMENT OF GENERAL
            EDUCATION, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - ., PIN - 695001

    2       JEEVAN BABU K
            AGED ABOUT 50 YEARS,
            (FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE DIRECTOR OF GENERAL EDUCATION
            (FORMERLY THE DIRECTOR OF PUBLIC INSTRUCTIONS),
            OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
            THIRUVANANTHAPURAM - ., PIN - 695014

    3       INDU L.G
            AGED ABOUT 53 YEARS,
            (FATHER'S NAME NOT KNOWN TO THE PETITIONER),
            THE ASSISTANT EDUCATIONAL OFFICER,
            OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
            NEDUMANGADU - PIN - 695541
 CON.CASE(C) NO. 2404 OF 2022

                               2




           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. 2404 OF 2022

                                      3



                                   JUDGMENT

The learned Government Pleader submits that directions have been

complied with and orders in tune with the directions issued by this Court

have been passed on 19.12.2022.

This Cont. Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs CON.CASE(C) NO. 2404 OF 2022

APPENDIX OF CON.CASE(C) 2404/2022

PETITIONER ANNEXURES

Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT DATED 13/6/2022 THUS PASSED BY THIS HON'BLE COURT IN W.P.(C).NO. 19779 OF 2021