Remya S vs Usha Devi. V
2022 Latest Caselaw 9148 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
           CONTEMPT CASE(C) NO. 1380 OF 2022(S) IN WPC 6981/2022

PETITIONER/PETITIONER IN WPC:


     REMYA S, AGED 30 YEARS, W/O.VIPIN VIJAYAN, SIVAGEETHAM, PERUMPOYIL,
     KAKKUR P.O., KOZHIKODE - 673 613

   BY ADVS.M/S.P.NANDAKUMAR,AMRUTHA SANJEEV,VIVEK VIJAYAKUMAR,SHEMA
   ELIZABETH SCARIA,K.G. DEVIPRIYA,

RESPONDENTS/RESPONDENTS 3 & 4 IN WPC:


  1. USHA DEVI.V, THE MANAGER, ALP & UP SCHOOL, ERAVANNUR, NARIKUNI,
     KOZHIKODE - 673 585
  2. P.UMMER, THE HEADMASTER, ALP & UP SCHOOL, ERAVANNUR, NARIKUNI,
     KOZHIKODE - 673 585

    BY ADV SMITHA MATHEW FOR R2

     This Contempt of court case (civil) having come up for orders on
27.07.2022, the court on the same day passed the following:

                                                                 P.T.O
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                         Cont.Case(C) No.1380 of 2022
                         -------------------------------------------
                        Dated this the 27th day of July, 2022


                                         ORDER

Adv.Smitha Mathew appears for the 2nd respondent and submits that

the directions in the judgment shall be implemented and the petitioner shall

be reinstated latest by the next working day. The said submission is

recorded.

Post on 01.08.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

IAP

27-07-2022 /True Copy/ Assistant Registrar