Jaseela P vs Rukhiya P.P
2023 Latest Caselaw 12970 Ker

Kerala High Court

Jaseela P vs Rukhiya P.P on 8 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                         CON.CASE(C) NO. 2335 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 27091/2023 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             JASEELA P
             AGED 42 YEARS
             W/O.ALI K., KAREKKADAN HOUSE, THAMPANANGADI,
             VALLUVANANGAD SOUTH P.O., PANDIKKAD,
             MALAPPURAM DISTRICT WORKING AS HST-HINDI,
             PANDALLUR HSS, PANDALLUR, KADAMBODE P.O,
             MALAPPURAM DISTRICT, PIN - 676521
             BY ADVS.
             JAYASREE K.P.
             JOHN JOSEPH
RESPONDENT:

             RUKHIYA P.P
             (AGE AND FATHER'S NAME IS NOT KNOWN TO THE PETITIONER),
             DISTRICT EDUCATIONAL OFFICER, MALAPPURAM, DISTRICT
             EDUCATION OFFICE, UPHILL, MALAPPURAM, PIN - 676505
             SRI.B.UNNIKRISHNA KAIMAL-SR.GP
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2335 OF 2023

                                     2




                               JUDGMENT

Dated this the 8th day of December, 2023

It is submitted by the learned counsel for the petitioner that the

directions contained in the interim order have been complied with by

order dated 20.10.2023 and that the same is under challenge in the writ

petition.

In the above view of the matter, this contempt of court case is

closed.

Sd/-

ANU SIVARAMAN JUDGE

NP