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Sibil Jacob vs Jeevan Babu K. Ias
2024 Latest Caselaw 4329 Ker

Citation : 2024 Latest Caselaw 4329 Ker
Judgement Date : 1 February, 2024

Kerala High Court

Sibil Jacob vs Jeevan Babu K. Ias on 1 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

Con.Case(C) No.572/2021                            1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                 Thursday, the 1st day of February 2024 / 12th Magha, 1945

                  CONTEMPT CASE(C) NO. 572 OF 2021(S) IN WP(C) 15019/2020


        PETITIONER/PETITIONER IN THE JUDGMENT:


                  SIBIL JACOB, D/O.V.O. CHACKO, AGED 44 YEARS,

                  HIGHER SECONDARY SCHOOL TEACHER (CHEMISTRY),

                  CATHOLICATE HIGHER SECONDARY SCHOOL,

                  PATHANAMTHITTA -689 645.

             BY ADVS. M/S.S.PRASANTH & VARSHA BHASKAR.

        RESPONDENT/RESPONDENTS 2 AND 3 IN THE JUDGMENT:


            1. JEEVAN BABU K. IAS, DIRECTOR OF GENERAL EDUCATION, JAGATHI,
               THIRUVANANTHAPURAM- 695 014.
            2. SNEHALATHA. K., THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY
               EDUCATION, CIVIL STATION, B2 BLOCK, MALAPPURAM- 676 505.

               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:

                                             ORDER

Learned Government Pleader to get specific instructions with regard to the payment of arrears after 01.02.2021.

Post after 2 weeks.

Sd/- ANU SIVARAMAN JUDGE

01-02-2024 /True Copy/ Deputy Registrar

 
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