Sunil Dutt. S vs A.P.M. Muhammed Hanish, I.A.S
2022 Latest Caselaw 6543 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Wednesday, the 8th day of June 2022 / 18th Jyaishta, 1944
           CONTEMPT CASE(C) NO. 990 OF 2022(S) IN WP(C) 23488/2021
PETITIONER/PETITIONER:

     SUNIL DUTT. S., AGED 59 YEARS, S/O.LATE K. SOMARAJAN,
     SAI ALAKA, KOOTTIKADA P.O., KOLLAM- 691 020.

    BY ADVS. M/S.GEORGE ABRAHAM,JOBY D JOSEPH,

RESPONDENT/1ST RESPONDENT:


     A.P.M. MUHAMMED HANISH, I.A.S,
     SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
     SECRETARIAT, THIRUVANANTHAPURAM- 695 001.

     This Contempt of court case (civil) having come up for orders on
08.06.2022, the court on the same day passed the following:

                                                      P.T.O.
                            RAJA VIJAYARAGHAVAN V, J.
                          -------------------------------------
                         Cont. Case (C) No. 990 of 2022
                         -------------------------------------------
                        Dated this the 8th day of June, 2022



                                         ORDER

The learned Government Pleader shall get instructions and submit as to

whether the directions in the judgment dated 28.10.2021 in W.P.(C) No.

23488/2021 has been complied with.

The personal appearance of the respondent is dispensed with, for the

time being.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

avs

08-06-2022 /True Copy/ Assistant Registrar