Sasi Koloth vs Jeevan Babu. K, I.A.S
2022 Latest Caselaw 10793 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Friday, the 21st day of October 2022 / 29th Aswina, 1944
          CONTEMPT CASE(C) NO. 2002 OF 2022(S) IN WP(C) 5608/2022
PETITIONER/PETITIONER:

     SASI KOLOTH, AGED 60 YEARS, S/O.KUNHIRAMAN NAIR,
     KOLOTH -HOUSE, THIRUVANGOOR- POST, KOZHIKODE, PIN - 673 304.

    BY ADVS. M/S. K.RAKESH ROSHAN, THUSHARA.V

RESPONDENTS/RESPONDENTS 2, 4 & 5:


  1. JEEVAN BABU. K, I.A.S, THE DIRECTOR GENERAL OF EDUCATION,
     THIRUVANANTHAPURAM, PIN - 695 014.
  2. SMT.G. SUDHARMINI, ACCOUNTANT GENERAL, KERALA, THIRUVANANTHAPURAM,
     PIN - 695 039.
  3. NIRMALA. K.C., SUPERINTENDENT, OFFICE OF THE ASSISTANT EDUCATIONAL
     OFFICER,CHEVAYOOR,(NOW HOLDING THE CHARGE OF AEO, CHEVAYOOR),
     KOZHIKODE, PIN - 673 032.


     This Contempt of court case (civil) having come up for orders on
21.10.2022, the court on the same day passed the following:


                                                     P.T.O.
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                          Cont. Case (C) No.2002 of 2022
                           -------------------------------------------
                       Dated this the 21st day of October, 2022


                                             ORDER

The learned Government Pleader shall get instructions and submit as

to whether the directions in the judgment have been complied with.

Post on 04.11.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS

21-10-2022 /True Copy/ Assistant Registrar