P. Prasanna vs Santhosh Kumar M
2024 Latest Caselaw 5675 Ker

Kerala High Court

P. Prasanna vs Santhosh Kumar M on 16 February, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945

                  CON.CASE(C) NO. 118 OF 2024

 AGAINST THE ORDER/JUDGMENT WP(C) 20757/2022 OF HIGH COURT OF
                            KERALA

PETITIONER/PETITIONER IN WPC:

          P. PRASANNA
          AGED 54 YEARS
          D/O. BALAN NAMBIAR, PRINCIPAL, SANTHI NIKETHAN,
          HIGHER SECONDARY SCHOOL, THIRUVALLUR,
          KOZHIKODE - 673541. RESIDING AT MULLANKUNNUMMAL HOUSE,
          ERAVATTUR, P.O PERAMBRA, KOZHIKODE, PIN - 673541

          BY ADVS.
          R.K.MURALEEDHARAN
          ATHIRA A.MENON
          HARISANKAR.K.V.


RESPONDENT/3RD RESPONDENT IN WPC:

          SANTHOSH KUMAR M
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
          THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
          EDUCATION, KOZHIKODE, KOZHIKODE DISTRICT,
          PIN - 673004



          SMT RASMI THOMAS, GOVERNMENT PLEADER



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont.Case(C) No.118 of 2024          2




                                 JUDGMENT

When this Contempt Case is taken up, it is submitted by the learned

counsel appearing for the petitioner that directions have been complied with,

and the petitioner has no further grievance.

The Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE IAP

APPENDIX OF CON.CASE(C) 118/2024

PETITIONER'S ANNEXURES:

Annexure-A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.20757/2022 DATED 10.01.2023

Annexure-A2 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER IN FORM 27 DATED 23.01.2023