Bindu P.R vs P.V.Manoj Kumar
2023 Latest Caselaw 2876 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944

                  CON.CASE(C) NO. 2599 OF 2022

JUDGMENT DATED 29.11.2022 IN WP(C) 38370/2022 OF HIGH COURT
                         OF KERALA
PETITIONER/PETITIONER IN WPC:

            BINDU P.R
            HEADMISTRESS (UNDER SUSPENSION) K.P.S.M.M.V.H.S.S,
            VARODE, OTTAPPALAM, PALAKKAD DISTRICT,
            PIN - 679102.

            BY ADVS.
            VINOD MADHAVAN
            M.V.BOSE
            BIJU VARGHESE ERUMALA

RESPONDENTS/RESPONDENTS IN WPC:

    1       P.V.MANOJ KUMAR
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
            THE DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY
            DIRECTOR OF EDUCATION, CIVIL STATION, PALAKKAD,
            PIN - 678001.

    2       DR.K.RAVIKUMAR
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
            THE MANAGER, K.P.S.M.M.V.H.S.S, VARODE,
            OTTAPPALAM,PALAKKAD DISTRICT, PIN - 679102.

            BY ADVS.
            SAJJAD M
            V.A.MUHAMMED(K/124/1984)

            SMT.DEEPA V, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.03.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2599 OF 2022          2




                               JUDGMENT

When the matter is taken up for consideration, the learned counsel

for the petitioner submitted that the petitioner has been reinstated in

service and the petitioner has no further grievance.

Accordingly, this Contempt of Court case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Dxy

APPENDIX OF CON.CASE(C) 2599/2022

PETITIONER'S ANNEXURES

Annexure A1 A TRUE COPY OF THE COVERING LETTER DATED 04/12/2022 SERVED BY THE PETITIONER HEREIN ON THE 1ST RESPONDENT WHILE PRODUCING COPY OF THE JUDGMENT DATED 29.11.2022 IN W.P.(C).NO. 38370 OF 2022.

RESPONDENTS ANNEXURES : NIL