Vijitha C.K vs Sathyapalan
2023 Latest Caselaw 2987 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                  CON.CASE(C) NO. 945 OF 2021
AGAINST THE ORDER/JUDGMENTWP(C) 9332/2018 OF HIGH COURT OF
                                KERALA
PETITIONER/S:

            VIJITHA C.K.
            AGED 32 YEARS
            W/O. SATHEESH T.R., LPSA (ON DEPLOYMENT), GLPS
            PERUMUDIYOOR PATTAMBI SUB DISTRICT, RESIDING AT
            THEKKELIL THODI, CHUNANGAD, PALAKKAD-679 511.
            BY ADV U.BALAGANGADHARAN


RESPONDENT/S:

            SATHYAPALAN
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), ASSISTANT EDUCATIONAL OFFICER,
            OTTAPALAM SUB EDUCATIONAL DISTRICT, PALAKKAD-679
            303.
            BY ADV GOVERNMENT PLEADER


OTHER PRESENT:

            SMT. NISHA BOSE SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   13.03.2023,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                      2-
Cont.Case(C) No. 945 of 2021



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

                         Cont.Case(C) No. 945 of 2021
                        =============================================================

                    Dated this the 13th day of March, 2023

                                        JUDGMENT

When this contempt of court case came up for

consideration, the learned Government Pleader takes me through

Annexures D and E. The petitioner has got certain grievances

against the same. If the petitioner is aggrieved by Annexures D

and E, the petitioner is free to challenge the same, in accordance

with law. There is no contempt in this case. In the light of

Annexure D and E, this contempt of court case is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das 3-

Cont.Case(C) No. 945 of 2021

APPENDIX OF CON.CASE(C) 945/2021

PETITIONER ANNEXURES Annexure A A TRUE CERTIFIED COPY OF THE JUDGMENT DATED 10.6.2020 OF THIS HONOURABLE COURT IN WPC NO.9332 OF 2018. Annexure B A TRUE COPY OF THE ORDER DATED 15.12.2020 IN RP 949/2020 OF THIS HON'BLE COURT.

Annexure C A TRUE COPY OF LETTER OF THE PETITIONER DATED 28.12.2020 SUBMITTED TO RESPONDENT WITH COPIES OF JUDGMENT/ORDER.