Bindu Padannakalathil vs Mohammed Abbas N.P
2022 Latest Caselaw 5526 Ker

Con.Case(C) No.160/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
              CONTEMPT CASE(C) NO. 160 OF 2022(S) IN WP(C) 27945/2014
      PETITIONER/PETITIONER:

                BINDHU PADANNAKALATHIL, AGED 48 YEARS, D/O.GOVINDAN,

                UPPER PRIMARY SCHOOL ASSISTANT, RAKM UPPER PRIMARY SCHOOL,

                THALAKOLATHUR, KOZHIKODE DISTRICT.

            BY SRI.K.JAJU BABU (SENIOR ADVOCATE) ALONG WITH
            M/S. M.U.VIJAYALAKSHMI, BRIJESH MOHAN

      RESPONDENT/4TH RESPONDENT IN WPC:


                SRI.MOHAMMED ABBAS N.P.,

                DISTRICT EDUCATIONAL OFFICER, KOZHIKODE-673 020.

                BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   20.05.2022, the court on the same day passed the following:

                                              ORDER

I have examined the affidavit filed by the respondent dated

16/05/2022.

I must say upfront that the averments in the said affidavit does not

inspire confidence because it reiterates what has already been found

against him by this Court in the judgment.

However, acceding to the request of the learned Senior Government

Pleader- Smt.Mable C.Kurian for further time, I adjourn this matter to be

called on 30/05/2022; within which time, if the judgment is not complied

with in its true letter and spirit, the respondent shall remain present in

person.

Sd/- DEVAN RAMACHANDRAN,JUDGE

20-05-2022 /True Copy/ Assistant Registrar