Sathithilakan M vs Rani George I.A.S
2022 Latest Caselaw 1687 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Tuesday, the 15th day of February 2022 / 26th Magha, 1943
        CONTEMPT CASE(CIVIL) NO. 261 OF 2022(S) IN WP(C) 26301/2020

PETITIONER/PETITIONER

     SATHITHILAKAN M., AGED 59 YEARS S/O. MADHAVANUNNITHAN K., RESIDING
     AT MARUTHARA, BHARATHANNOOR P.O., PANGODU, NEDUMANGAD TALUK,
     THIRUVANANTHAPURAM 695 609.

   BY ADVS.S.P.ARAVINDAKSHAN PILLAY,N.SANTHA,V.VARGHESE,PETER JOSE
   CHRISTO,S.A.ANAND,K.N.REMYA,L.ANNAPOORNA,VISHNU V.K.,ABHIRAMI K.
   UDAY,KURUVILLA SABU CHRISTY
RESPONDENT/2ND RESPONDENT

     RANI GEORGE I.A.S , SECRETARY TO GOVERNMENT, SOCIAL JUSTICE
     DEPARTMENT , ROOM NO. 39, IST FLOOR, MAIN BLOCK GOVERNMENT
     SECRETARIAT, THIRUVANANTHAPURAM 695 001.

     GOVERNMENT PLEADER FOR RESPONDENT

     This Contempt of court case (civil) having come up for orders on
15.02.2022, the court on the same day passed the following:
                              RAJA VIJAYARAGHAVAN V, J.
                              ---------------------------------
                            Cont. Case (C ) No.261 of 2022
                                             in
                            W. P. (C) No.26301 of 2020
                             ----------------------------------
                       Dated this the 15th day of February, 2022


                                             ORDER

The learned Government Pleader shall get instructions as to whether directions

issued by this Court in the judgment have been complied with.

A statement shall be placed on record within a period of two weeks.

The personal appearance of the respondent is exempted.

Post on 03.03.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS

15-02-2022 /True Copy/ Assistant Registrar