Bidhula Mariyam Baby vs Sanal Kumar V
2023 Latest Caselaw 9444 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     MONDAY, THE 4TH DAY OF SEPTEMBER 2023 / 13TH BHADRA, 1945
                        CON.CASE(C) NO. 1577 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 5982/2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER 1 IN WP(C):


             BIDHULA MARIYAM BABY, AGED 33 YEARS, D/O. BABY DANIEL,
             HST (ENGLISH), MPV HSS. KUMBAZHA P.O., PIN - 689 653 -
             RESIDING AT KIZHAKKEKARA HOUSE, KUMBAZHA P.O.,
             PATHANAMTHITTA, PIN - 689653

             BY ADVS.
             SAJITH KUMAR V.
             VIVEK A.V.
             GODWIN JOSEPH
             RONIT ZACHARIAH
             AKHIL VINAYAN


RESPONDENTS/RESPONDENTS 3 AND 4 IN WP(C):


    1        SANAL KUMAR V, (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER), DEPUTY DIRECTOR OF EDUCATION (I/C), OFFICE
             OF THE DEPUTY DIRECTOR OF EDUCATION, PATHANAMTHITTA,
             THIRUVALLA, PIN - 689101

    2        SHEELAKUMARIAMMA P R, AGE AND FATHER'S NAME NOT KNOWN
             TO THE PETITIONER, DISTRICT EDUCATION OFFICER, OFFICE
             OF THE DISTRICT EDUCATION OFFICER, PATHANAMTHITTA, PIN
             - 689645

             BY ADV NISHA BOSE


OTHER PRESENT:
           SRI. T.R.RANJITH, SR.GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 04.09.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt of Court Case (C) No.1577/2023

                                   2

                      P.V.KUNHIKRISHNAN
               ---------------------
             Contempt of Court Case (C) No.1577 of 2023
           ---------------------------
            Dated this the 4th day of September, 2023

                            JUDGMENT

The time to comply the directions in the judgment is

already extended as per order dated 04.09.2023 in

I.A.No.1/2023 in W.P.(C) No.5982/2023.

Therefore, this Contempt of Court Case is closed with

liberty to reopen it, if there is any further violation.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

bng Contempt of Court Case (C) No.1577/2023

APPENDIX OF CON.CASE(C) 1577/2023 PETITIONER ANNEXURES

Annexure P1 A TRUE COPY OF THE JUDGMENT DATED 09.03.2023 IN W.P.(C) NO. 5982 OF 2023

Annexure P2 A TRUE COPY OF THE ORDER NO. 291/2023 DATED 27.03.2023 ISSUED BY THE MANAGER

Annexure P3 A TRUE COPY OF LETTER NO. B6/8272/2021 DATED 24.04.2023

Annexure P4 A TRUE COPY OF LETTER NO. B6/8272/2021 DATED 17.05.2023

Annexure P5 A TRUE COPY OF THE LETTER NO. 291/2023 DATED 12.06.2023 SUBMITTED BY THE MANAGER BEFORE THE 1ST RESPONDENT

Annexure P6 A TRUE COPY OF THE G.O (MS) NO.

456/2022/GED DATED 21.01.2022 ISSUED BY THE SECRETARY TO THE GOVERNMENT

Annexure P7 A TRUE COPY OF THE LETTER NO.

DDEPTA/787/23-B4 DATED 22.06.2023 ISSUED BY THE DEPUTY DIRECTOR OF EDUCATION

Annexure P8 A TRYE COPY OF THE LETTER NO. 291/2023 DATED 29/07/2023 SUBMITTED BY THE MANAGER OF THE SCHOOL TO THE DEPUTY DIRECTOR OF EDUCATION, PATHANAMTHITTA