C.Kalavathy vs P.Krishnan
2024 Latest Caselaw 4944 Ker

Kerala High Court

C.Kalavathy vs P.Krishnan 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.231 OF 2017
   AGAINST THE JUDGMENT DATED 11.11.2016 IN W.P.(C).NO.33954/2016 OF
                          HIGH COURT OF KERALA

PETITIONERS/PETITIONERS IN WPC:

    1       C.KALAVATHY
            AGED 43 YEARS, D/O CHAMU.C, UPPER PRIMARY SCHOOL
            ASSISTANT, V.R.C.M.U.P SCHOOL, VALLANGHY,
            PALAKKAD-678508

    2       M.VIVESH
            LOWER PRIMARY SCHOOL ASSISTANT, V.R.C.M.U.P SCHOOL,
            VALLANGHY, PALAKKAD -678508

    3       P.SUBHALAKSHMI
            UPPERN PRIMARY SCHOOL ASSISTANT, V.R.C.M.U.P SCHOOL,
            VALLANGHY, PALAKKAD-678508

    4       U.NISHAD
            LOWEER PRIMARY SCHOOL ASSISTANT, V.R.C.M.U.P SCHOOL,
            VALLANGHY, PALAKKAD-678508

    5       KRISHNADAS.S
            LOWEER PRIMARY SCHOOL ASSISTANT, V.R.C.M.U.P SCHOOL,
            VALLANGHY, PALAKKAD-678508

    6       REMYA SATHIN. M
            LOWEER PRIMARY SCHOOL ASSISTANT, V.R.C.M.U.P SCHOOL,
            VALLANGHY, PALAKKAD-678508

    7       MINCY RAVEENDRAN
            LOWEER PRIMARY SCHOOL ASSISTANT, V.R.C.M.U.P SCHOOL,
            VALLANGHY, PALAKKAD-678508

           BY ADV SRI.U.BALAGANGADHARAN
    Cont. Case (C).NO.231 OF 2017   :: 2 ::




RESPONDENT/RESPONDENT NO.4 IN WPC:

              SHRI. KRISHNAN.P.
              AGE AND FATHER'S NAME KNOWN TO THE PETITIONER
              THE ASSISTANT EDUCATIONL OFFICER, KOLLENGODE,
              PALAKKAD - 678 001.

              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:
 Cont. Case (C).NO.231 OF 2017         :: 3 ::




                                JUDGMENT

The learned Government Pleader submits that the

directions in the judgment dated 11.11.2016 in W.P.(C).No.33954

of 2016 have been complied by passing an order dated

28.02.2017, 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