M.Ranjith vs Dr.Usha Titus
2024 Latest Caselaw 4335 Ker

Kerala High Court

M.Ranjith vs Dr.Usha Titus on 1 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                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
                         CON.CASE(C) NO. 1559 OF 2017
 AGAINST THE ORDER/JUDGMENT WPC 2629/2014 OF HIGH COURT OF KERALA
PETITIONER:

             M.RANJITH
             AGED 32 YEARS
             SON OF VIJAYAKUMAR, LOWER PRIMARY SCHOOL ASSISTANT,
             M.M.AIDED LOWER PRIMARY SCHOOL, CHELOOR,
             P.O.PUNNATHALA, VALANCHERRY,MALAPPURAM DISTRICT.

             BY ADVS.
             SRI.V.A.MUHAMMED
             SRI.M.SAJJAD


RESPONDENT:

             DR.USHA TITUS
             AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER
             SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

             SRI.B.UNNIKRISHNA KAIMAL-SR.GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1559 OF 2017

                                     2




                               JUDGMENT

Dated this the 1st day of February, 2024

It is submitted by the learned Government Pleader that the

directions contained in the judgment already stand complied with.

This contempt of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO. 1559 OF 2017

APPENDIX OF CON.CASE(C) 1559/2017

PETITIONER'S ANNEXURES

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.2629/2014-C DATED 16.02.2017

ANNEXURE II TRUE COPY OF THE LETTER DATED 01.07.2017 OF THE COUNSEL FOR THE PETITIONER ADDRESSED TO THE RESPONDENT

RESPONDENTS' ANNEXURES: NIL