Monisha M vs Smt. Rani George, Ias
2024 Latest Caselaw 4276 Ker

Kerala High Court

Monisha M vs Smt. Rani George, Ias on 1 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         Thursday, the 1st day of February 2024 / 12th Magha, 1945

           CONTEMPT CASE(C) NO. 1618 OF 2023(S) IN WP(C) 21896/2019


PETITIONERS/PETITIONERS 1 TO 3:


   1. MONISHA M, LOWER PRIMARY SCHOOL ASSISTANT, ALP SCHOOL, ACHANAMCODE,
      PALAKKAD DISTRICT - 678 506.
   2. SABEETHA K, LOWER PRIMARY SCHOOL ASSISTANT, ALP SCHOOL, ACHANAMCODE,
      PALAKKAD DISTRICT - 678 506.
   3. ASWANI B, LOWER PRIMARY SCHOOL ASSISTANT, ALP SCHOOL, ACHANAMCODE,
      PALAKKAD DISTRICT - 678 506.

      BY ADVOCATES M/S. V.A.MUHAMMED & M.SAJJAD.

RESPONDENTS/RESPONDENTS 1 AND 4:


   1. SMT.RANI GEORGE, IAS, SECRETARY TO GOVERNMENT, GENERAL EDUCATION
      DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
   2. SRI.JOBY THOMAS, (SUPERINTENDENT), IN CHARGE OF THE ASSISTANT
      EDUCATIONAL OFFICER, KOLLENGODE, PALAKKAD DISTRICT - 678 506.

       BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
01.02.2024, the court on the same day passed the following:

                                                     P.T.O.
                P.V.KUNHIKRISHNAN, J.
      ----------------------------------------
            Con.Case (C) No.1618 of 2023
      ----------------------------------------
      Dated this the 1st day of February, 2024

                         O R D E R

After going through the affidavit along with

this petition, I think that the contempt case can be

restored.

Therefore, this I.A is allowed and the contempt

case is restored.

COC

After going through the pleadings and the

factual situation, I am of the considered opinion

that the respondents committed contempt.

Therefore, the respondents shall appear before

this Court through Video Conferencing on 22.02.2024.

I am forced to pass such order because even after

the extended time, the directions given by this

Court vide judgment dated 02.03.2023 in WP(C)

No.21896 of 2019 are not complied with. In the

meanwhile, if the respondents comply the

directions in the judgment, the appearance is

dispensed with.

Issue a copy of this order to the learned

Government Pleader, who shall communicate this

order to the respondents.

Post on 22.02.2024.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

sp/01/02/2024

01-02-2024 /True Copy/ Deputy Registrar