Mervin T Vincent vs Rajamma. A.M
2022 Latest Caselaw 893 Ker

Con.Case(C) No.2095/2021                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 21st day of January 2022 / 1st Magha, 1943
              CONTEMPT CASE(C) NO. 2095 OF 2021 IN WP(C) 16887/2014
   PETITIONER/5TH RESPONDENT IN THE W.P.:

           MERVIN T VINCENT, AGED 32 YEARS, S/O. VINCENT, HIGH SCHOOL ASSISTANT
           (ENGLISH), C A HIGHER SECONDARY SCHOOL, COYALMANNAM 678 702,
           PALAKKAD DISTRICT. RESIDING AT THECKNATH HOUSE, EDATHURUTHY P.O,
           THRISSUR DISTRICT 680 730.

         BY ADVOCATE SRI.S.SUJIN
   RESPONDENT/4TH RESPONDENT IN THE W.P:

           RAJAMMA. A.M, AGED 54, DISTRICT EDUCATIONAL OFFICER, PALAKKAD
           DISTRICT - 678 001.

           BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   21.01.2022, the court on the same day passed the following:

                                               ORDER

The respondent is personally present in person.

The learned Senior Government Pleader submits that the respondent is incapacitated from complying with the directions in the judgment because the Manager of the school has not regularised the services of the petitioner.

Sri. Sujin , learned Counsel, seeks time to verify this fact.

List on 02.02.2022.

The personal appearance of the respondent is dispensed with until further orders.

Sd/- DEVAN RAMACHANDRAN JUDGE

21-01-2022 /True Copy/ Assistant Registrar