Majeed Koya vs Rani George
2023 Latest Caselaw 12995 Ker

Kerala High Court

Majeed Koya vs Rani George on 8 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Con.Case(C) No.1702/2023                         1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
               Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
                  CONTEMPT CASE(C) NO. 1702 OF 2023(S) IN WP(C) 18014/2022

      PETITIONER/PETITIONER IN THE WRIT PETITION:


                MAJEED KOYA, AGED 54 YEARS, S/O. KOYA KUNHAMMED KUTTY,

                KOYA HOUSE, VELLAMUNDA P.O., MANANTHAWADY,

                WAYANAD DISTRICT - 670 731, ARABIC TEACHER FULL TIME,

                MUTHIYANGA LP SCHOOL, MUTHIYANGA P.O.,

                KANNUR DISTRICT - 670 671.

            BY ADVOCATES M/S. POOVAMULLE PARAMBIL ABDULKAREEM & K.N.KUMARASWAMY
            SARMA.

      RESPONDENT/RESPONDENT NO.1 IN THE WRIT PETITION:


       1.     RANI GEORGE, SECRETARY TO GOVERNMENT,

              GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,

              THIRUVANANTHAPURAM - 695 001.

              ADDITIONAL R2 IMPLEADED

       2.     SMT. SUDHA P P (PEN NO.199382),

              ASSISTANT EDUCATIONAL OFFICER,

              OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,

              KUTHUPARAMBA, KANNUR DISTRICT - 670 643.

              ADDL.R2 IMPLEADED VIDE ORDER DATED 08/12/2023

              IN IA 3/2023 IN COC 1702/2023.

                BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   08.12.2023, the court on the same day passed the following:

                                                                          P.T.O.
 Con.Case(C) No.1702/2023                            2/2




                                               ORDER

After going through the pleadings, and the documents now produced, I

am of the prima facie opinion that the additional 2nd respondent committed

the contempt. The additional 2nd respondent will appear in person before

this Court on 19/01/2024. If the directions are complied or if the

judgment is varied or modified, the personal appearance is dispensed with.

Post on 19/01/2024.

                                                      Sd/- P.V.KUNHIKRISHNAN JUDGE




08-12-2023                            /True Copy/                             Assistant Registrar