Jayathilakan P.K vs Ambika A.P
2023 Latest Caselaw 2860 Ker

Con.Case(C) No.458/2021                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                Wednesday, the 1st day of March 2023 / 10th Phalguna, 1944
                  CONTEMPT CASE(C) NO. 458 OF 2021(S) IN WP(C) 20001/2020

      PETITIONER/PETITIONER:


                JAYATHILAKAN P.K., S/O PADMANABHAN, AGED 52 YEARS,

                UPSA, V.P. ORIENTAL HIGH SCHOOL, CHOKLI - 670 672.

            BY ADVOCATES M/S. T.T. MUHAMOOD, A. RENJIT, V.E. ABDUL GAFOOR, A.
            MOHAMMED SAVAD, C.Y. VINOD KUMAR.

      RESPONDENT/3RD RESPONDENT:


                SMT.AMBIKA A.P.,

                THE DISTRICT EDUCATIONAL OFFICER,

                OFFICE OF THE DEO, THALASSERY - 670 101.

            BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   01.03.2023, the court on the same day passed the following:

                                              ORDER

Smt.N.A. Chandrika- present District Educational Officer is present in person and sought a week's time to fully comply with the directions in the judgment.

List on 08/03/2023, on which day if the directions are complied with, the respondent need not be present in person.

Sd/- DEVAN RAMACHANDRAN JUDGE

01-03-2023 /True Copy/ Assistant Registrar