Vipin Mathew vs A.P.M. Mohammed Hanish
2023 Latest Caselaw 7517 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945

                CON.CASE(C) NO. 155 OF 2023
AGAINST THE ORDER/JUDGMENT IN WP(C) 5716/2022 OF HIGH COURT
                         OF KERALA

PETITIONER/S:

  1    VIPIN MATHEW,
       AGED 36 YEARS
       S/O. MATHEW ABRAHAM, PARAKAVIL HOUSE,
       KANAKAPPALAM PO, ERUMELI
       (PEON/OFFICE ATTENDANT, NOEL MEMORIAL HIGH
       SCHOOL, KARIAMPLAVE), PIN - 686509
  2    BABURAJ C.S.,
       AGED 34 YEARS
       S/O. SASIKUMAR C.K.,
       VELLIKKARA CHARUVIL, KUMBANAD PO, THIRUVALLA
       (PEON/OFFICE ATTENDANT, NOEL MEMORIAL HIGH
       SCHOOL, KARIAMPLAVE), PIN - 689547


       BY ADV S.SUBHASH CHAND


RESPONDENT/S:

   1     A.P.M. MOHAMMED HANISH,
         AGED ABOUT 50 YEARS,
         THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION,
         GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM -, PIN - 695001


   2     JEEVAN BABU K.,
         AGED 50 YEARS
         AGED ABOUT 50 YEARS,
         THE DIRECTOR OF GENERAL EDUCATION
         (FORMERLY THE DIRECTOR OF PUBLIC INSTRUCTIONS),
         OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
         THIRUVANANTHAPURAM - ., PIN - 695014
 CON.CASE(C) NO. 155 OF 2023

                              2




   3    RENUKA BAI,
        AGED ABOUT 55 YEARS,
        THE DEPUTY DIRECTOR (EDUCATION),
        OFFICE OF THE DEPUTY DIRECTOR (EDUCATION),
        PATHANAMTHITTA AT THIRUVALLA - ., PIN - 689101
   4    P.R. PRASEENA,
        AGED ABOUT 55 YEARS,
        THE DISTRICT EDUCATIONAL OFFICER,
        OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
        THIRUVALLA -, PIN - 689101


        BY ADV SPL.GOVT.PLEADER



   SMT. NEEMA T V, SR. PP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.07.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 155 OF 2023

                                     3



                               JUDGMENT

When this Contempt Case was taken up, the learned counsel

appearing for the petitioners submitted that the directions issued by this

Court have been complied with and the petitioners have no further

grievance.

This Cont. Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs CON.CASE(C) NO. 155 OF 2023

APPENDIX OF CON.CASE(C) 155/2023

PETITIONER ANNEXURES Memo of Charges MEMO OF CHARGES FOR 1ST RESPONDENT

Memo Of Charges MEMO OF CHARGES FOR 2ND RESPONDENT

Memo Of Charges MEMO OF CHARGES FOR 3RD RESPONDENT

Memo of Chaeges MEMO OF CHARGES FOR 4TH RESPONDENT

Annexure5 CERTIFIED COPY OF THE JUDGMENT DATED 2/6/2022 IN W.P.(C). NO. 5716 OF 2022 ON THE FILE OF THE HON'BLE HIGH COURT OF KERALA