Bessy Mathew vs A. Shajahan, Ias
2022 Latest Caselaw 7464 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                        &
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        CON.CASE(C) NO. 550 OF 2021
AGAINST THE JUDGMENT DATED 06.10.2020 IN WA 971/2020 OF HIGH COURT
                                 OF KERALA
PETITIONER/RESPONDENT NOS.1 AND 16:

    1        BESSY MATHEW,
             AGED 49 YEARS
             W/O. ROY KURIAN, WORKING AS NON VOCATIONAL TEACHER IN
             GENERAL FOUNDATION COURSE, M.A.V.H.S.S., SENAPATHY,
             IDUKKI.
    2        ALEX M. S.
             AGED 43 YEARS
             W/O. MADHAVAN NADAR, WORKING AS NON VOCATIONAL TEACHER
             IN GENERAL FOUNDATION COURSE, VICTORY VOCATIONAL HIGHER
             SECONDARY SCHOOL NEMOM, THIRUVANANTHAPURAM.
             BY ADV P.C.SASIDHARAN
RESPONDENT/APPELLANTS:

    1        A. SHAJAHAN, IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
             SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
    2        GEEVAN BABU IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             DIRECTOR OF VOCATIONAL HIGHER SECONDARY EDUCATION,
             OFFICE OF THE DIRECTOR OF VOCATIONAL HIGHER SECONDARY
             EDUCTION, THIRUVANANTHAPURAM - 695 001.
    3        A.P.M. MUHAMMED HANEESH, IAS,
             SECRETARY, GENERAL EDUCATION DEPARTMENT.

             ADDL. R3 IS SUO MOTU IMPLEADED AS PER ORDER DATED
             12/11/2021 IN COC.550/2021.
             BY ADV. ANTONY MUKKATH,SR. GOVERNMENT PLEADER


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 550 OF 2021               2



                                  JUDGMENT

Gopinath P., J.

When the matter is taken up for consideration today, it is

submitted that the directions in the judgment have been

complied with. Accordingly, the Contempt of Court case is

closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE ajt

APPENDIX OF CON.CASE(C) 550/2021

PETITIONER ANNEXURES ANNEXURE A1 THE TRUE COPY OF THE GOVERNMENT ORDER G.O.

(MS) NO.176/2013/G.EDN. DATED 29.05.2013. ANNEXURE A2 TRUE COPY OF THE JUDGMENT DATED 27.11.2019 IN W.P.(C) NO.8000/2015.

ANNEXURE A3 TRUE COPY OF THE ORDER IN COC NO.969/2020 DATED 19.08.2020.

ANNEXURE A4 TRUE COPY OF THE JUDGMENT IN W.A.NO.971/2020 DATED 06.10.2020.

ANNEXURE A5 TRUE COPY OF THE ORDER IN R.P.NO.929 OF 2020 DATED 21.12.2020.