Kamala Devi M vs Mrs. Usha Manatt
2023 Latest Caselaw 9547 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
TUESDAY, THE 5TH DAY OF SEPTEMBER 2023 / 14TH BHADRA, 1945

              CON.CASE(C) NO. 1782 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 31926/2022 OF HIGH COURT
                        OF KERALA

PETITIONER/S:

          KAMALA DEVI M ,
          AGED 53 YEARS
          W/O KRISHNAPRAKASH,
          HEADMISTRESS-IN-CHARGE,
          YOGINI MATHA GIRLS HIGH SCHOOL,
          KOLLENGODE, PALAKKAD 678 504
          RESIDING AT SREEKRISHNAM, A 12(A),
          NEW CIVIL NAGAR, PALAKKAD - 678001.
          MOB: 9495539351.

          BY ADV U.BALAGANGADHARAN


RESPONDENT/S:

          MRS. USHA MANATT,
          THE DISTRICT EDUCATIONAL OFFICER,
          ROBINSON ROAD, PALAKKAD, PIN - 678001


          GP-SRI.RAJEEV JYOTHISH GEORGE



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 05.09.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1782 OF 2023

                                      2



                              JUDGMENT

When this matter was taken up for consideration, Sri.

Balagangadharan, the learned counsel appearing for the petitioner,

submits that the directions in the judgment dated 10.10.2022 in W.P.(C.)

No. 31926/2022 has been complied with, and the petitioner has no

further grievance.

This Contempt case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs CON.CASE(C) NO. 1782 OF 2023

APPENDIX OF CON.CASE(C) 1782/2023

PETITIONER ANNEXURES

Annexure A CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.

31926/2022 DATED 10.10.2022

Annexure B A TRUE COPY OF THE JUDGMENT WAS MADE AVAILABLE TO THE RESPONDENT VIA LETTER DATED 14.10.2022 BY THE PETITIONER