Dayana K T vs Sri. Sunilkumar
2022 Latest Caselaw 8848 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        CON.CASE(C) NO. 1084 OF 2022
(AGAINST THE JUDGMENT         DATED 14.07.2021 IN WP(C) 39056/2016 OF THE
              LEARNED SINGLE JUDGE OF THIS HON'BLE COURT)


PETITIONER/PETITIONER:

             DAYANA K.T, AGED 38 YEARS,
             W/O. AJITH.K.J.,
             L.P.S.A., ST. JOSEPH L.P.S.,
             PAVARATTY, TRICHUR - 680 507,
             RESIDING AT KOLLANNUR HOUSE,
             PURANATTUKARA, THRISSUR-680 551.

             BY ADVS.ELVIN PETER P.J.
             K.R.GANESH



RESPONDENT/4TH RESPONDENT:

             SRI. SUNILKUMAR,
             (AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER),
             THE ASSISTANT EDUCATIONAL OFFICER,
             CHERPU, THRISSUR - 680 561.

             SMT.PARVATHY K, GP


     THIS    CONTEMPT    OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1084 OF 2022
                               -2-

                          JUDGMENT

This contempt case is being presently closed,

because it is submitted that an appeal has been

filed against the judgment in question.

Resultantly, this contempt case is closed with

liberty being reserved to the petitioner to seek a

rehearing of this case, depending upon the

decision to be taken by the learned Division

Bench.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 1084 OF 2022

APPENDIX OF CON.CASE(C) 1084/2022

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF THE APPOINTMENT ORDER DATED 03.06.2013 ISSUED BY THE CORPORATE MANAGER TO THE PETITIONER APPOINTING HER AS U.P.S.A.

ANNEXURE A2 TRUE COPY OF THE G.O. DATED 01.10.2011 IMPLEMENTING A PACKAGE ON THE RECOMMENDATION OF A COMMITTEE HEADED BY THE CHIEF SECRETARY.

ANNEXURE A3 TRUE COPY OF THE CIRCULAR DATED 06.06.2012 ISSUED BY THE GOVERNMENT DIRECTING THAT THE STAFF FIXATION ORDER ISSUED FOR THE YEAR 2010-2011 WILL BE MADE APPLICABLE FOR THE YEAR 2012-2013.

ANNEXURE A4 TRUE COPY OF THE CIRCULAR DATED 10.07.2014 ISSUED BY THE GOVERNMENT DIRECTING THAT THE STAFF FIXATION ORDERS ISSUED FOR THE YEAR 2010-2011 SHALL BE FOLLOWED FOR THE YEARS 2011- 2012, 2012-2013 AND 2013-2014.

ANNEXURE A5 TRUE COPY OF THE ORDER DATED 07.10.2016 ISSUED BY THE RESPONDENT REJECTING THE APPROVAL OF APPOINTMENT OF THE PETITIONER.

ANNEXURE A6 TRUE COPY OF THE JUDGMENT DATED 14.07.2021 IN W.P.(C) NO. 39056/2016 OF THIS HON'BLE COURT.

ANNEXURE A7 TRUE PHOTOCOPY OF THE ORDER DATED 11.01.2022 IN CON. CASE (C) NO. 2099/2021 OF THIS HON'BLE COURT.