Rosh V. Kuriakose vs A.P.M.Muhammed Hanish Ias
2022 Latest Caselaw 2601 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Friday, the 4th day of March 2022 / 13th Phalguna, 1943
            CONTEMPT CASE(C) NO. 464 OF 2022 IN WP(C)20518/2021

PETITIONER/PETITIONER IN THE WRIT PETITION:


     ROSH V. KURIAKOSE, PRINCIPAL(RETD.), MGHSS, THUMPAMON,
     PATHANAMTHITTA. RESIDING AT: VAZHACHIRA HOUSE, KUZHIMATTOM P.O,
     KOTTAYAM, PIN - 686533

    BY ADV. CHITHRA P.GEORGE

RESPONDENT/1ST RESPONDENT:


     A.P.M.MUHAMMED HANISH IAS, THE PRINCIPAL SECRETARY TO GOVERNMENT,
     GENERAL EDUCATION DEPARTMENT, GOVT. SECRETARIAT (ANNEX),
     THIRUVANANTHAPURAM, PIN - 695001


     This Contempt of court case (civil) having come up for orders on
04.03.2022, the court on the same day passed the following:




                                   ORDER

RAJA VIJAYARAGHAVAN V, J.

---------------------------------- Cont. Case (C) No.464 of 2022

------------------------------------------ Dated this the 4th day of March, 2022

ORDER

It is submitted by the learned counsel appearing for the petitioner

that a hearing in terms of the directions issued by this Court was conducted

on 23.12.2021. However, no orders have been passed.

The learned Government Pleader shall get instructions and submit

before this Court as to whether the directions in the judgment have been

complied with or not.

Post on 16.03.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

avs

04-03-2022 /True Copy/ Assistant Registrar