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Jithu George vs Shri. Baburaj
2024 Latest Caselaw 5088 Ker

Citation : 2024 Latest Caselaw 5088 Ker
Judgement Date : 15 February, 2024

Kerala High Court

Jithu George vs Shri. Baburaj on 15 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 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA,
                         1945
             CON.CASE(C) NO. 436 OF 2024
AGAINST THE JUDGMENT WP(C) 16790/2023 OF HIGH COURT OF
                        KERALA
PETITIONER/PETITIONER IN WPC:

         JITHU GEORGE, AGED 28 YEARS
         LPST, LOURDS LP SCHOOL, KOTTUKAPARA,
         GANDHINAGAR, AYYANKUNNU, KANNUR - 670704
         RESIDING AT THURUTHIKKARA, PARAKKAPARA,
         EDAPUZHA PO, IRRITTI, KANNUR DISTRICT- 670704
         BY ADVS.
         K.MOHANAKANNAN
         D.S.THUSHARA


RESPONDENT/4TH RESPONDENT:

         SHRI. BABURAJ, AGE AND FATHER'S NAME NOT
         KNOWN TO THE PETITIONER, WORKING AS THE
         ASSISTANT EDUCATIONAL OFFICER,
         OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
         IRITTI, KANNUR - 670003
OTHER PRESENT:

         SRI BIJOY CHANDRAN, SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 15.02.2024, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Con Case (C).436/2024
                                        2




                  P. V. KUNHIKRISHNAN, J.
               -------------------------------------------
                 Con Case (C).No.436 of 2024
               -------------------------------------------
           Dated this the 15th day of February, 2024

                            JUDGMENT

When this Contempt of Court Case came up for consideration,

the Government Pleader submitted that the directions are complied

and a detailed order is passed by the Deputy District Educational

Officer, Iritty on 04.08.2023. A copy of the same is handed over to

the counsel appearing for the respondent. In the light of the same,

no further direction is necessary.

The Contempt of Court Case is closed.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/ Con Case (C).436/2024

APPENDIX OF CON.CASE(C) 436/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 26.05.2023 IN WPC NO. 16790/2023 OF THIS HONOURABLE COURT Annexure A2 TRUE COPY OF THE COMMUNICATION SENT BY THE RESPONDENT TO THE PETITIONER, NO: /AEOITY/349/2023-C DATED 20/07/2023 Annexure A3 TRUE COPY OF THE GOVERNMENT CIRCULAR NO. G.EDN-J R 1/502/2023-G.EDN DATED 01/11/2023

 
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