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Prasannakumari.P.R vs Bijumon.K.D
2023 Latest Caselaw 11512 Ker

Citation : 2023 Latest Caselaw 11512 Ker
Judgement Date : 8 November, 2023

Kerala High Court
Prasannakumari.P.R vs Bijumon.K.D on 8 November, 2023
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
  WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA,
                              1945
                 CON.CASE(C) NO. 827 OF 2020
AGAINST THE NON COMPLIANCE OF JUDGMENT IN WP(C) 8218/2015 OF
                    HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         PRASANNAKUMARI.P.R.,AGED 53 YEARS
         HEADMISTRESS, S.N.V.U.P.SCHOOL, SELLIAMPARA,
         IDUKKI-685563, W/O.SAJI P.N., RESIDING AT
         PUTHENPARAMBIL HOUSE, MANNAMKANDAM P.O., 1000
         ACRE, IDUKKI-685562.
         BY ADVS.
         ELVIN PETER P.J.
         SRI.K.R.GANESH


RESPONDENT/4TH RESPONDENT:

         BIJUMON.K.D
         (AGE AND NAME OF FATHER IS NOT KNOWN TO THE
         PETITIONER), THE MANAGER, S.N.V.U.P. SCHOOL,
         SELLIAMPARA, IDUKKI-685563.
         BY ADVS.
         SRI.V.A.MUHAMMED
         SRI.M.SAJJAD
         GOVERNMENT PLEADER SRI.A.J.VARGHESE


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.11.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                 A.MUHAMED MUSTAQUE, J.
            ==============================
           Contempt Case(C) No. 827 of 2020
              ==========================
       Dated this the 8th day of November, 2023

                      JUDGMENT

Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

vdv APPENDIX OF CON.CASE(C) 827/2020

PETITIONER ANNEXURES ANNEXURE 1 TRUE COPY OF THE ORDER OF SUSPENSION DATED 21.06.2013 ISSUED BY THE RESPONDENT.

ANNEXURE 2 TRUE COPY OF THE ORDER DATED 03.07.2013 ISSUED BY THE ASSISTANT EDUCATIONAL OFFICER DIRECTING TO REINSTATE THE PETITIONER IN SERVICE.

ANNEXURE 3 TRUE COPY OF THE ORDER DATED 24.07.2013 ISSUED BY THE ASSISTANT EDUCATIONAL OFFICER TO THE RESPONDENT. ANNEXURE 4 TRUE COPY OF THE INTERIM ORDER DATED 05.09.2013 IN W.P.(C)NO.19026/2013. ANNEXURE 5 TRUE COPY OF THE ORDER G.O.

(RT.)NO.5294/2013/G.EDN. DATED 06.12.2013 ISSUED BY THE GOVERNMENT DIRECTING THE ASSISTANT EDUCATIONAL OFFICER TO CONDUCT A FORMAL ENQUIRY INTO THE ALLEGATIONS LEVELLED AGAINST THE PETITIONER BY THE RESPONDENT. ANNEXURE 6 TRUE COPY OF THE ORDER G.O.

(RT.)NO.1491/2014/G.EDN. DATED 31.03.2014 ISSUED BY THE GOVERNMENT. ANNEXURE 7 TRUE COPY OF THE ENQUIRY REPORT DATED 30.05.2014 SUBMITTED BY THE DIRECTOR OF PUBLIC INSTRUCTION.

ANNEXURE 8 TRUE COPY OF THE ORDER G.O.

(RT.)NO.4882/2014/G.EDN. DATED 10.11.2014 ISSUED BY THE GOVERNMENT TO THE RESPONDENT.

ANNEXURE 9 TRUE COPY OF THE INTERIM ORDER DATED 17.03.2015 PASSED BY THIS HON'BLE COURT IN W.P(C)NO.8218/2015.

ANNEXURE 10 TRUE COPY OF THE SHOW CAUSE NOTICE FILED NO.EB-2/2013 DATED 12.03.2020 ISSUED BY THE RESPONDENT TO THE PETITIONER.

 
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