Sujatha P vs A.P.M. Mohammed Hanish
2022 Latest Caselaw 6948 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         CON.CASE(C) NO. 694 OF 2022
    AGAINST THE JUDGMENT IN WP(C) 27148/2019 DATED 27.07.2021


PETITIONER:

             SUJATHA P., AGED 58 YEARS
             W/O K.K. SASINDRAN, KALIYANATTU HOUSE,
             KARUVATTA, ADOOR, PATHANAMTHITTA,
             PIN - 691523

             BY ADVS.
             K.SHAJ
             C.IJLAL
             JOSEPH MARY DAS
             ARUN CHAND
             VINAYAK G MENON
             BHARAT VIJAY P.
             MAJID MUHAMMED K.
             GAYATHRI SATHYAN


RESPONDENTS:

             A.P.M. MOHAMMED HANISH, THE SECRETARY
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001


             SMT. RESMI THOMAS-GP


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 694/22
                                      2

                           JUDGMENT

When this matter was called today, learned Government

Pleader - Smt.Resmi Thomas, submitted that the directions in the

judgment have been complied with and regularisation of the

petitioner's services from 01.06.2007 granted.

2. Smt.Vinu Victoria Paulson - learned counsel appearing

for the petitioner, however, submitted that she does not have

instructions from her client on this yet.

Taking note of the afore submissions, I close this Contempt

Case; however, leaving liberty to the petitioner to seek a

rehearing, if the afore submissions are found to be inaccurate in

future.

Sd/-

RR                                        DEVAN RAMACHANDRAN
                                                 JUDGE
 COC 694/22

APPENDIX OF CON.CASE(C) 694/2022

PETITIONER ANNEXURES Annexure1 THE TRUE COPY OF THE LETTER DATED 27/10/2021 SENT BY THE PETITIONER TO THE RESPONDENT TO COMPLY WITH THE JUDGEMENT Annexure2 THE TRUE COPY OF THE ACKNOWLEDGEMENT CARD DATED 05/11/2021 SENT BY THE PETITIONER Annexure3 THE TRUE COPY OF THE SCREENSHOT OF THE CALL LOG OF THE CALLS MADE BY THE PETITIONER TO THE RESPONDENT