Ahammad Ali.U.P vs A.P.M.Mohammed Hanish I.A.S
2022 Latest Caselaw 2420 Ker

C.O(C).2209/2021 in W.P(C).18309/2021
                                           1


                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                        CON.CASE(C) NO. 2209 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 18309/2021 OF HIGH COURT OF
                                        KERALA
PETITIONER/S:

              AHAMMAD ALI.U.P.,AGED 28 YEARS
              SON OF K.MUHAMMED HUSSAIN, LOWER PRIMARY SCHOOL
              TEACHER (LPST), NORTH MAPPILA U.P. SCHOOL, MATTUL
              NORTH, KANNUR DISTRICT-670 325.

             BY ADVS.
             V.A.MUHAMMED
             M.SAJJAD



RESPONDENT/S:

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

      2       SRI.JEEVAN BABU.K., I.A.S.,
              DIRECTOR OF GENERAL EDUCATION, JAGATHY,
              THIRUVANANTHAPURAM-695 014.

      3       SMT.K.K.GEETHAMANI,
              SUPERINTENDENT IN CHARGE OF THE ASSISTANT EDUCATIONAL
              OFFICER, MADAYI, KANNUR DISTRICT-670 304.

              SR.GP: ADV.REKHA S


      THIS    CONTEMPT    OF   COURT     CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 C.O(C).2209/2021 in W.P(C).18309/2021
                                        2




                                  JUDGMENT

When the matter was taken up, learned Government Pleader placed

before me the order of the Under Secretary of the Higher Education

Department dated 22.02.2022 rejecting the revision submitted by the writ

petitioner herein in compliance with the judgment of this Court in

W.P(C).No.18309 of 2021.

2. This is recorded.

Accordingly, contempt case is closed.

Sd/-

SUNIL THOMAS JUDGE Sbna/ C.O(C).2209/2021 in W.P(C).18309/2021

APPENDIX OF CON.CASE(C) 2209/2021

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENTS IN WPC NO.18309 OF 2021 DATED 08.09.2021.