Siju Jacob vs A.P.M. Mohammed Hanish
2022 Latest Caselaw 515 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                 CON.CASE(C) NO.1720 OF 2021
     JUDGMENT IN WP(C) 9351/2021 OF HIGH COURT OF KERALA
                        DATED 9.4.2021
                      -----------------
PETITIONER/PETITIONER :-

          SIJU JACOB, AGED 41 YEARS, S/O.V. K. YACOB,
          HIGH SCHOOL ASSISTANT (NATURAL SCIENCE),
          (PROTECTED HSA ON DEPLOYMENT IN SSK, ERNAKULAM),
          MAR ELIAS HIGHER SECONDARY SCHOOL, KOTTAPPADY,
          ERNAKULAM DISTRICT - 686 692.

          BY ADV V.A.MUHAMMED


RESPONDENT/1ST RESPONDENT :-

          A.P.M. MOHAMMED HANISH
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.

          BY SMT.VINITHA B, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.1720 OF 2021

                                -: 2 :-


                              JUDGMENT

Dated this the 13th day of January, 2022

It is submitted by the learned Government Pleader that

orders have been passed in compliance with the judgment on

21.12.2021. The said submission is recorded. The Contempt of

Court Case is closed without prejudice to the contentions of the

parties.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/17.1.2022 CON.CASE(C) NO.1720 OF 2021

APPENDIX OF CON.CASE(C) 1720/2021

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.9351/2021 DATED 09.04.2021.