Monisha M vs Smt. Rani George, Ias
2023 Latest Caselaw 11295 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                  CON.CASE(C) NO. 1618 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 21896/2019 OF HIGH COURT OF
                                KERALA
PETITIONERS/PETITIONERS 1 TO 3:

    1       MONISHA M., LOWER PRIMARY SCHOOL ASSISTANT, ALP
            SCHOOL, ACHANAMCODE, PALAKKAD DISTRICT - 678506
    2       SABEETHA K., LOWER PRIMARY SCHOOL ASSISTANT, ALP
            SCHOOL, ACHANAMCODE, PALAKKAD DISTRICT - 678506
    3       ASWANI B., LOWER PRIMARY SCHOOL ASSISTANT, ALP
            SCHOOL, ACHANAMCODE, PALAKKAD DISTRICT- 678506
            BY ADVS.
            V.A.MUHAMMED
            M.SAJJAD


RESPONDENTS/RESPONDENTS 1 AND 4:

    1       SMT. RANI GEORGE, IAS, AGE AND FATHER'S NAME NOT
            KNOWN TO THE PETITIONER SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2       SRI. JOBY THOMAS, AGE AND FATHER'S NAME NOT
            KNOWN TO THE PETITIONER (SUPERINTENDENT) , IN
            CHARGE OF THE ASSISTANT EDUCATIONAL OFFICER,
            KOLLENGODE, PALAKKAD DISTRICT, PIN - 678506
OTHER PRESENT:

            SRI NISHA BOSE, SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   27.10.2023,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Con Case (C) 1618/2023                    2




                   P. V. KUNHIKRISHNAN, J.
                -------------------------------------------
                  Con Case (C) No.1618 of 2023
                -------------------------------------------
             Dated this the 27th day of October, 2023

                              JUDGMENT

As per order dated 27.10.2023 in I.A.No.2/2023 in

W.P(C).No.21896/2019, the time to comply the directions is

extended. Therefore the contempt of court case is closed granting

liberty to the petitioner to re-open it if there is any further violation.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

APPENDIX OF CON.CASE(C) 1618/2023

PETITIONER ANNEXURES Annexure A-1 TRUE COPY OF THE CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO. 21896/2019 DATED 02.03.2023 AnnexureA- 2 TRUE COPY OF THE LETTER NO. GEDN-

B3/310/2019/G.EDN DATED 11.05.2023 Annexure A-3 TRUE COPY OF THE NOTICE SENT TO THE RESPONDENT DATED 21.06.2023 ALONG WITH SENDING RECEIPT Annexure A-4 TRUE COPY OF THE ORDER OF THE ASSISTANT EDUCATIONAL OFFICER, KOLLENGODE VIDE NO.F/2194/2021 DATED 2.08.2023