Ullas P vs Smt.Jayasree M.R
2023 Latest Caselaw 11612 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
 WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA,
                               1945
                  CON.CASE(C) NO. 30 OF 2020
AGAINST THE ORDER/JUDGMENT WP(C) 25189/2015 OF HIGH COURT
                           OF KERALA
PETITIONER/S:

    1       ULLAS P
            AGED 38 YEARS
            H.S.A (PHYSICAL SCIENCE),T.R.K. HIGH SCHOOL,
            VANIYAMKULAM, PALAKKAD DISTRICT-679 522.
    2       P.K. SINDHU
            H.S.A (PHYSICAL SCIENCE),T.R.K. HIGH SCHOOL,
            VANIYAMKULAM, PALAKKAD DISTRICT-679 522.
    3       A.K.NISHA,
            UPSA, VANIYAMKULAM, PALAKKAD DISTRICT-679 522.
    4       V.K.SOBHA,
            H.S.A (MALAYALAM) VANIYAMKULAM, PALAKKAD
            DISTRICT-679 522.
    5       SUBHA PRABHAKARAN,
            UPSA,VANIYAMKULAM, PALAKKAD DISTRICT-679 522.
            BY ADVS.
            ELVIN PETER P.J.
            SRI.K.R.GANESH
            SMT.N.R.REESHA
            SMT.T.S.LIKHITHA
RESPONDENT/S:

            SMT.JAYASREE M.R
            (AGE AND NAME OF HUSBAND NOT KNOWN TO THE
            PETITIONER ) THE DISTRICT EDUCATIONAL OFFICER,
            OTTAPPALAM, PALAKKAD DISTRICT, PIN-679 101.
OTHER PRESENT:

            SR.GP.K.P.HARISH
        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.11.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont. of Court Case No.30 of 2020

                                    -2-




                               JUDGMENT

Dated this the 8th day of November, 2023

Learned Counsel for the petitioners submits

that the direction has been complied with. This

is recorded and the contempt of court case is

closed.

Sd/-

V.G.ARUN JUDGE Scl/