Arunima Das vs Jacob Sathyan
2023 Latest Caselaw 11303 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. 2205 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 24752/2021 OF HIGH COURT OF
                                KERALA
PETITIONER/RESPONDENT NO.8 IN TEH WPC AND ANNEXURE-I
JUDGMENT:

ARUNIMA DAS, AGED 44 YEARS W/O SUNILKUMAR, FULL TIME LOWER GRADE HINDI TEACHER, DEVASWOM BOARD HIGHER SECONDARY SCHOOL, THIRUVALLA-. (PRESENTLY WORKING AS HIGH SCHOOL TEACHER (HINDI) DEVASWOM BOARD HIGHER SECONDARY SCHOOL, THIRUVALLA-689 102, PERMANENTLY RESIDING AT 'GOKULAM', PEDIKULAM, PULIMATH PO, THIRUVANANTHAPURAM-695612), PIN - 689102 BY ADV S.SUBHASH CHAND RESPONDENT/RESPONDENT NO.3 IN THE WPC:

JACOB SATHYAN, AGED ABOUT 50 YEARS, S/O (FATHER'S NAME NOT KNOWN TO THE PETITIONER), FULL ADDITIONAL CHARGE OF THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, THIRUVALLA-689 101 (ON ACCOUNT OF THE LEAVE PREPARATORY TO RETIREMENT AVAILED BY SMT.TREASA GEORGE, AGED ABOUT 56 YEARS, D/O (FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE DISTRICT EDUCATIONAL OFFICER, THIRUVALLA-.), PIN

- 689101 OTHER PRESENT:

SMT 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:

P. V. KUNHIKRISHNAN, J.

------------------------------------------- Con Case (C) No.2205 of 2023

-------------------------------------------

Dated this the 27th day of October, 2023

JUDGMENT

When this contempt of court case came up for consideration,

both sides agreed that the approval is granted to the petitioner. The

Government Pleader submitted that the direction is already given to

the Headmaster for forwarding the bill for salary. If that is the case,

nothing survives in this case.

Therefore, the contempt of court case is closed. If there is any

further violation regarding the payment of salary and if there is any

undue delay, the petitioner can re-open the contempt of court case.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

APPENDIX OF CON.CASE(C) 2205/2023

PETITIONER ANNEXURES Memo of Charges MEMO OF CHARGES Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT DATED 22.02.2023 THUS PASSED BY THIS HON'BLE COURT IN W.P.(C).NO.24752 OF 2021