Sobha P.K vs S. Shajahan
2023 Latest Caselaw 6793 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

          TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945

                        CON.CASE(C) NO. 1156 OF 2023

AGAINST THE ORDER/JUDGMENT IN WP(C) 8230/2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

              SOBHA P.K
              AGED 57 YEARS, W/O. GOPAKUMAR
              VETTATH HOUSE, 67/162/ C, BG ROAD, WEST HILL -POST,
              KOZHIKODE, PIN - 673 304
              BY ADVS.
              K.RAKESH ROSHAN
              THUSHARA.V


RESPONDENTS/RESPONDENTS 2, 4 & 5:

     1        S. SHAJAHAN, IAS,
              DIRECTOR GENERAL OF EDUCATION, THIRUVANANTHAPURAM, PIN -
              695014
     2        G. SUDHARMINI
              ACCOUNTANT GENERAL KERALA, THIRUVANTHAPURAM, PIN - 695039
     3        SHAMJITH.M
              ASSISTANT EDUCATIONAL OFFIER, OFFICE OF THE ASSISTANT
              EDUCATIONAL OFFICER, CHEVAYOOR,(NOW HOLDING THE CHARGE OF
              AEO, KOZHIKODE, PIN - 673032

OTHER PRESENT:

              SMT.NISHA BOSE, SR.GP



         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

ON 20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                     -2-
Con.Case(C) No. 1156 of 2023



                            P.V.KUNHIKRISHNAN, J.
                           ======================================================

                           Con.Case(C) No.1156 of 2023
                                       in
                              W.P.(C)No.8230/2023
                        =============================================================

                      Dated this the 20th day of June, 2023

                                         JUDGMENT

In the light of the order dated 20.06.2023 in W.P.

(C)No.8230/2023 extending the time to comply the directions,

this contempt case is closed with liberty to the petitioner to

reopen the file, if there is any further violation.

Sd/-

P.V.KUNHIKRISHNAN JUDGE shg

Con.Case(C) No. 1156 of 2023

APPENDIX OF CON.CASE(C) 1156/2023

PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF JUDGMENT DATED 21-3-2023 Annexure 2 TRUE COPY OF THE COVERING LETTER SEND ALONG WITH CERTIFIED COPY OF THE ANNEXURE 1 JUDGMENT ALONG WITH POSTAL ACKNOWLEDGMENT CARDS FOR ACCEPTING THE SAME.