P. Padmaja Devi vs Sri. A.P.M. Mohammed Hanish Ias
2022 Latest Caselaw 7606 Ker

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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
               Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
             CONTEMPT CASE(C) NO. 1115 OF 2022(S) IN WP(C) 13765/2021
   PETITIONER/PETITIONER:

           P. PADMAJA DEVI, WIFE OF T.P. RAJENDRAN, AGED 50 YEARS UPPER PRIMARY
           SCHOOL TEACHER, S N M VOCATIONAL HIGHER SECONDARY SCHOOL,
           VANNAPPURAM, THODUPUZHA, IDUKKI DISTRICT - 685 584. (WORKING AT ON
           DEPLOYMENT ST.SEBASTIAN'S HIGHER SECONDARY SCHOOL KUMILY,
           NEDUMKANDAM, IDUKKI DISTRICT - 685 553 (RESIDING AT VAISHNAVAM,
           VENGALLUR, THODUPUZHA, IDUKKI DISTRICT-685 608)

        BY ADVOCATES M/S. V.A.MUHAMMED, M.SAJJAD.
   RESPONDENT/1ST RESPONDENT:

           SRI. A.P.M. MOHAMMED HANISH IAS,
           SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
           SECRETARIAT ANNEXE - II, THIRUVANANTHAPURAM - 695 001

        This Contempt of court case (civil) having come up for orders on
   24.06.2022, the court on the same day passed the following:

                                                                    P.T.O.
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                               RAJA VIJAYARAGHAVAN V, J.
                              -------------------------------------
                            Cont.Case(C.) No. 1115 of 2022
                             -------------------------------------------
                           Dated this the 24th day of June, 2022


                                            ORDER

The learned Government Pleader shall get instructions and submit as to

whether the directions in Annexure 1 judgment have been compiled with.

Post after ten days.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

IAP

24-06-2022 /True Copy/ Assistant Registrar Con.Case(C) No.1115/2022 3/3

APPENDIX OF CON.CASE(C) 1115/2022 Annexure1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.

13765/2021 DATED 06.10.2021