Ushavathy Cheruvanapally vs A.P.M.Mohanmmed Hanish Ias
2023 Latest Caselaw 1845 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Wednesday, the 1st day of February 2023 / 12th Magha, 1944
          CONTEMPT CASE(C) NO. 116 OF 2023(S) IN WP(C) 21240/2020

  PETITIONERS/PETITIONERS:


    1. USHAVATHY CHERUVANAPALLY, W/O BHUPANANDAN, AGED 62 YEARS, USHUS,
       P.O VADAKKUMPAD, THALASSERY - 670 105, (RETIRED NEEDLE WORK
       TEACHER ALAVIL NORTH LP SCHOOL)
    2. KRISHNAKUMARI K, W/O VIJAYAN, AGED 61 YEARS, NANIYOOR NAMBRAM
       P.O, MULLAKKODI - 670 563, (RETIRED CRAFT TEACHER, MULLAKKODI-AUP
       SCHOOL)
    3. DHARMAJA. K, D/O O. RAGHAVAN, AGED 62 YEARS, AKSHAYA, PANNENPARA
       ROAD, CHALAD, KANNUR - 14, (RETIRED CRAFT TEACHER, EDACHOVVA UP
       SCHOOL, CHOVVA NORTH, KANNUR - 06)
    4. M.P VENUGOPALAN, S/O N.P. GOPALAN NAIR, AGED 64 YEARS, SREEPADAM
       P.O, KADIRUR, KANNUR - 670 642, (RETIRED DRAWING TEACHER, ERANHOLI
       WEST UP SCHOOL, ERANHOLI, THALASSERY)
    5. OMANA K, W/O SASIDHARAN, AGED 61 YEARS, PUTHACHERY HOUSE, PALERI,
       MAMBA P.O, KANNUR DISTRICT - 670 611, (RETIRED NEEDLE WORK
       TEACHER, KOONHANCODE UP SCHOOL, ODATHILPEEDIKA P.O MAMBA)

      BY ADVOCATES M/S. T.T.MUHAMOOD, V.E.ABDUL GAFOOR, SHRI A.MOHAMMED
      SAVAD, T.R.VISHNU & NAZEER HUZAIN.H
  RESPONDENTS/RESPONDENTS-1,2:

    1. SRI. A.P.M.MOHANMMED HANISH IAS, SECRETARY TO GOVERNMENT, GENERAL
       EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
       695 001.
    2. SRI. JEEVAN BABU K, IAS, DIRECTOR OF GENERAL EDUCATION,
       DIRECTORATE OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM -
       695 001

         BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
01.02.2023, the court on the same day passed the following:

                                         P.T.O.
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                         Cont. Case (C) No. 116 of 2023
                        -------------------------------------------
                      Dated this the 1st day of February, 2023


                                         ORDER

The learned Counsel appearing for the petitioner submits that the

Judgment rendered by this Court has been confirmed by the Hon'ble Supreme

Court; however, directions have not been complied with yet.

The learned Government Pleader submits that the directions shall be

complied with within a period of ten days.

Post on 13.02.2023.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

SAAP

01-02-2023 /True Copy/ Assistant Registrar