Seena Varghese vs Sri.Shaji S
2023 Latest Caselaw 573 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                        CON.CASE(C) NO. 2555 OF 2022
                WP(C) 12155/2021 OF HIGH COURT OF KERALA
PETITIONER/1ST PETITIONER:

             SEENA VARGHESE
             AGED 37 YEARS
             UPST, ST.SEBASTIAN'S HIGHER SECONDARY SCHOOL,
             KUTTIKAD, CHALAKUDY, THRISSUR DISTRICT. RESIDING AT:
             PANADAN HOUSE, KUTTIKAD,
             CHALAKUDY, THRISSUR, PIN - 680724

             BY ADV K.T.THOMAS



RESPONDENT/RESPONDENT NO.3:

             SRI.SHAJI S
             AGED 50 YEARS
             DISTRICT EDUCATIONAL OFFICER, IRINJALAKUDA
             THRISSUR, PIN - 680125


OTHER PRESENT:

             SMT NISHA BOSE SR GP




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                        2
CON.CASE(C) NO. 2555 OF 2022




                                 JUDGMENT

It is submitted that in terms of the directions issued by this Court, the

proposal submitted by the 4th respondent was reconsidered by the 3 rd

respondent, and orders were passed on 22/09/2022.

In that view of the matter, reserving the right of the petitioner to

challenge the order in appropriate proceedings, this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

rsr

CON.CASE(C) NO. 2555 OF 2022

APPENDIX OF CON.CASE(C) 2555/2022

PETITIONER ANNEXURES

Annexure1 ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 20.06.2022 IN W.P. (C) NO.12155/2021