Jessin Mathew vs Rani George
2024 Latest Caselaw 5224 Ker

Kerala High Court

Jessin Mathew vs Rani George on 15 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 15TH DAY OF FEBRUARY   2024 / 26TH MAGHA, 1945

                         CON.CASE(C) NO. 134 OF 2024

      AGAINST THE JUDGMENT IN WP(C) 2321/2022 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WPC NO.2321/2022:

              JESSIN MATHEW
              AGED 56 YEARS
              CLERK (RETIRED)    ST. MMG HIGH SCHOOL,    KURICHY, KOTTAYAM
              - 686532,   W/O BABU E A, RESIDING AT ILLATHUPARAMBIL VEEDU
              CHINGAVANAM P O,    KOTTAYAM, PIN - 686531

              BY ADVS.
              M.A.FAYAZ
              M.VISHNUPRIYA
              C.B.ABHINAVA


RESPONDENT/RESPONDENTS 1, 3 AND 4 IN WPC:

      1       RANI GEORGE
              AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
              SECRETARY TO THE GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
              GOVERNMENT SECRETARIAT,   THIRUVANANTHAPURAM, PIN - 695001

      2       SUBIN PAUL
              AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER DEPUTY
              DIRECTOR OF EDUCATION, O/O THE DEPUTY DIRECTOR OF EDUCATION
              KOTTAYAM, PIN - 686001

      3       PRADEEP P R
              AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER DISTRICT
              EDUCATIONAL OFFICER KOTTAYAM, O/O THE DISTRICT EDUCATIONAL
              OFFICER, KOTTAYAM, PIN - 686001


OTHER PRESENT:

              SRI.SAIGY JACOB PALATTY

      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) NO. 134 OF 2024
                                         2




                                 JUDGMENT

(Dated this the 15th day of February, 2024)

It is submitted by the learned counsel appearing on either side

that the directions in the judgment stand complied with.

Accordingly, this Contempt Case is closed.

SD/-

ANU SIVARAMAN JUDGE

rp CON.CASE(C) NO. 134 OF 2024

APPENDIX OF CON.CASE(C) 134/2024

PETITIONER ANNEXURES

Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.2321/2022 DATED 25.07.2023

Annexure 2 TRUE COPY OF THE LETTER ISSUED BY THE PETITIONERS COUNSEL DATED 11.08.2023

Annexure 3 TRUE COPY OF THE REQUEST DATED 20.10.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS

Annexure 4 TRUE COPY OF THE ACKNOWLEDGEMENT CARD SHOWING THE RECEIPT OF ANNEXURE 2 LETTER

Annexure 5 TRUE COPY OF THE AFFIDAVIT ALONG WITH PETITION FOR ENLARGEMENT OF TIME FILED BY THE RESPONDENTS.

Annexure 6 TRUE COPY OF G.O(RT)NO.880/2023/G.EDN DATED 19.12.2023

Annexure 7 TRUE COPY OF THE JUDGMENT IN WA.NO.2182/2023 DATED 22.12.2023

Annexure 8 TRUE COPY OF G.O(RT)NO.7070/2020/G.EDN DATED 13.11.2023.

Annexure 9 TRUE COPY OF LETTER NO.DDE/1693/2022-D3 DATED 28.12.2023