M.Ahammed vs Abbas N.P
2022 Latest Caselaw 2409 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                         CON.CASE(C) NO. 263 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 24577/2012 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             M.AHAMMED, AGED 54 YEARS, S/O.IMBICHI KOYA, PRINCIPAL
             (RETIRED), M.M.VOCATIONAL HIGHER SECONDARY SCHOOL,
             PARAPPIL, KOZHIKODE DISTRICT-673 003, (RESIDING AT
             PRABHATH, ADIYALATH, KARANTHUR, KUNNAMANGAM, KOZHIKODE
             DISTRICT-673 571).

             BY ADVS.
             V.A.MUHAMMED
             P.A.JENZIA



RESPONDENT:

             ABBAS N.P., AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, DISTRICT EDUCATIONAL OFFICER, CIVIL
             STATION, KOZHIKODE-673 020.

             SMT.K.AMMINIKUTTY SR.G.P.




     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 263 OF 2022
                                 2


                              JUDGMENT

When this matter was called today, the learned Senior

Government Pleader, Smt.K.Amminikutty submitted that the

directions in the judgment have been complied with and that

orders issued by respondent have been communicated to the

petitioner.

Recording the afore submission, I close this contempt

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

rehearing, if the same is found incorrect in future.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 263 OF 2022

APPENDIX OF CON.CASE(C) 263/2022

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT IN WPC NO.24577/2012 DATED 03.03.2021.

Annexure II TRUE COPY OF THE LETTER OF THE PETITIONER ADDRESSING THE DEO, KOZHIKODE DATED 21.03.2021.

Annexure II A TRUE COPY OF THE ACKNOWLEDGEMENT CARD.

Annexure III TRUE COPY OF THE LETTER OF THE PETITIONER ADDRESSING THE DEO, KOZHIKODE DATED 22.09.2021.

Annexure IV TRUE COPY OF THE LETTER OF THE PETITIONER ADDRESSING THE DDE, KOZHIKODE DATED 28.06.2021.

Annexure IV A TRUE COPY OF THE ACKNOWLEDGEMENT CARD.