Riyas vs Rukkiya.P.P
2023 Latest Caselaw 4977 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                  CON.CASE(C) NO. 877 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 4947/2023 OF HIGH COURT OF
                                KERALA
PETITIONER/S:

    1       RIYAS, AGED 32 YEARS
            SON OF ABDUL AZEEZ UPST, KM HSS KUTTOOR NORTH,
            KUTTOOR NORTH PO., MALAPPURAM DISTRICT, PIN -
            676305
    2       ANJALY P.K.,AGED 40 YEARS
            D/O.P.N.KESAVAN UPST, KM HSS KUTTOOR NORTH,
            KUTTOOR NORTH PO., MALAPPURAM DISTRICTV, PIN -
            676305
    3       SREEJA V.K.,AGED 39 YEARS
            D/O.GOVINDAN NAIR UPST, KM HSS KUTTOOR NORTH,
            KUTTOOR NORTH PO., MALAPPURAM DISTRICT, PIN -
            676305
    4       SAFA.M,AGED 31 YEARS
            D/O.UBAIDULLA, UPST, KM HSS KUTTOOR NORTH,
            KUTTOOR NORTH PO., MALAPPURAM DISTRICT, PIN -
            676305
            BY ADV R.K.MURALEEDHARAN
RESPONDENT/S:
          RUKKIYA.P.P
          AGE AND FATHER'S NAME KNOWN TO THE PETITIONER DI
          STRICT EDUCATIONAL OFFICER, OFFICE OF THE
          DISTRICT EDUCATIONAL OFFICER TIRURANGADI,
          MALAPPURAM DISTRICT, PIN - 676306
OTHER PRESENT:
          SMT.NISHA BOSE, SR.GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   13.04.2023,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2-
Cont.Case (C) No. 877 of 2023



                           P.V.KUNHIKRISHNAN, J.
                            ======================================================

                         Cont.Case (C) No. 877 of 2023
                         =============================================================

                     Dated this the 13th day of April, 2023

                                         JUDGMENT

When this contempt case came up for consideration, the

Government Pleader submitted that consequential order is already

passed by the authority concerned and the salary will be

disbursed within one week. The above submission is recorded and

the Contempt Court case is closed. If there is any further

violation, the petitioner is free to reopen this contempt case.

sd/-

P.V.KUNHIKRISHNAN JUDGE das 3-

Cont.Case (C) No. 877 of 2023

APPENDIX OF CON.CASE(C) 877/2023

PETITIONER ANNEXURES Annexure-A1 CERTIFIED COPY OF JUDGMENT IN WPC 4947//2023 OF THIS HONOURABLE COURT Annexure-A2 TRUE COPY OF THE COVERING LETTER DATED 27.02.2023