Manjula Govind.K vs Shyamjith
2023 Latest Caselaw 819 Ker

Con.Case(C) No.2033/2022                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
     CON.CASE(C) NO. 2033 OF 2022(S) IN CON.CASE(C) 678/2022 IN WP(C) 18817/2020

      PETITIONER/PETITIONER IN CONT.CASE(C)NO.678/2022/ PETITIONER IN
      W.P.(C).NO.18817/2020:

       MANJULA GOVIND.K., AGED 42 YEARS, D/O GOVINDANKUTTY NAIR, KORAPATTA
       HOUSE, MADAKKALLUR ULLERI, KOZHIKODE, WORKING AS UPST, AUP SCHOOL,
       ERAMANGALAM, BALUSSERRY, KOZHIKODE - 673 612.

            BY ADVS. M/S.AUGUSTINE JOSEPH, K.S.ROCKEY, TONY AUGUSTINE & GEORGE
            RENOY
      RESPONDENTS/RESPONDENTS 1 AND 2 IN THE CONT.CASE.(C).NO.678/2022/
      RESPONDENTS 2 AND 3 IN THE W.P.(C).NO. 18817/2020:

          1. SHYAMJITH, NOW WORKING AS THE ASSISTANT EDUCATION OFFICER,
             BALUSSERRY, KOZHIKODE - 673 612.
          2. C.GOVINDAN NAMBOOTHIRI, AGED 91 YEARS, SON OF TRIVIKRAMAN
             NAMBOOTHIRI, CHADAYAM ILLAM, MADAKALLUR, KOZHIKODE-673 323, NOW
             WORKING AS THE MANAGER, AUP SCHOOL, ERAMANGALAM, BALUSSERY,
             KOZHIKODE-673 612.

            GOVERNMENT PLEADER FOR R1
            ADVOCATE SRI.R.K.MURALEEDHARAN FOR R2

        This Contempt of court case (civil) having come up for orders on
   12.01.2023, the court on the same day passed the following:

                                               ORDER

Read order dated 15.12.2022.

The learned Government Pleader submits that this order has been

complied with, though there are additional defects, which the petitioner

and the other respondent denies.

I, therefore, adjourn this matter at the request of the learned

Government Pleader to be called on 19.01.2023, within which time if the

directions in the judgment are not fully complied with, the 1st respondent

will remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN JUDGE

12-01-2023 /True Copy/ Assistant Registrar