Celine C.V vs Manoj Joshi
2024 Latest Caselaw 4941 Ker

Kerala High Court

Celine C.V vs Manoj Joshi on 9 February, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
      FRIDAY, THE 9TH DAY OF FEBRUARY 2024/20TH MAGHA, 1945
                   CON. CASE(C).NO.1721 OF 2017
 AGAINST THE JUDGMENT DATED 21.12.2016 IN WP(C).NO.40835/2016 OF HIGH
                            COURT OF KERALA

PETITIONER/1ST PETITIONER IN WRIT PETITION:

          CELINE C.V
          AGED 58 YEARS
          H.S.A.(RETD.), ST.GEORGE'S HSS,
          MUTHALAKODAM, RESIDING AT KOTTARATHIL HOUSE,
          MADAKKATHANAM (PO), MUVATTUPUZHA,
          ERNAKULAM DISTRICT-686670.

          BY ADV.SRI.SIJI ANTONY



RESPONDENT/1ST RESPONDENT IN THE WRIT PETITION:

          SRI.MANOJ JOSHI I.A.S.
          (AGE AND FATHER'S NAME IS NOT KNOWN
          TO THE PETITIONER)
          THE PRINCIPAL SECRETARY TO GOVERNMENT,
          FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695001.

          BY SMT.VINITHA.B, SR. GOVERNMENT PLEADER




         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
   FOR ADMISSION ON 09.02.2024, THE COURT ON THE SAME DAY
   DELIVERED THE FOLLOWING:
 CON. CASE (C).NO.1721 OF 2017        :: 2 ::




                                JUDGMENT

The learned Government Pleader submits that the

directions in the judgment dated 21.12.2016 in W.P.(C).No.40835

of 2016 have been complied by passing an order dated

21.12.2017, a copy of which is produced before this Court. Taking

note of the said submission, the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/9/2/24