Biju Varghese vs Rani George
2024 Latest Caselaw 5755 Ker

Kerala High Court

Biju Varghese vs Rani George on 20 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
     TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA, 1945
                       CON.CASE(C) NO. 257 OF 2024
   AGAINST THE JUDGMENT in WP(C) 7225/2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           BIJU VARGHESE,
           AGED 50 YEARS
           S/O. VARKEY, HSST (JUNIOR), ST. STEPHEN'S HIGHER
           SECONDARY SCHOOL, KEERAMPARA, KOTHAMANGALAM, PIN - 686681
           BY ADVS.
           GEORGE ABRAHAM
           JOBY D JOSEPH
           MARY CATHERINE PRIYANKA P.S.


RESPONDENTS/RESPONDENTS 1 & 2:

     1     RANI GEORGE,
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
           SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
     2     SHANAVAS.S,
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           DIRECTOR OF GENERAL EDUCATION, HIGHER SECONDARY WING,
           HOUSING BOARD BUILDING, SANTHINAGAR,
           THIRUVANANTHAPURAM, PIN - 695001
           BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

           SRI BIJOY CHANDRAN, SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 20.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Cont.Case(C) No. 257/2024
                                           2



                            P.V.KUNHIKRISHNAN, J.
                            --------------------------------
                         Cont.Case(C) No.257 of 2024
                     ----------------------------------------------
                      Dated this the 20th February, 2024


                                J U D G M E N T

It is submitted by the respondent that the directions are

complied with. But the petitioner is aggrieved by the order. If that be

the case the petitioner can challenge the same. Accordingly the

Contempt case is closed.

Sd/-

P.V.KUNHIKRISHNAN, Judge jma

APPENDIX OF CON.CASE(C) 257/2024

PETITIONER ANNEXURES Annexure A A COPY OF THE JUDGMENT IN W.P.(C) NO.

20577/2020 DATED 1/10/2020 Annexure B A COPY OF THE ORDER G.O(RT) NO.

3339/2021/G.EDN DATED 11/7/2021 Annexure C CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO. 7225/2023 DATED 15/3/2023 Annexure D A COPY OF THE REMINDER DATED 8/9/2023 FILED BY THE PETITIONER Annexure E A COPY OF THE REMINDER DATED 29/9/2023 Annexure F A COPY OF THE GOVERNMENT ORDER, G.O(P) NO.685/2024/G.EDN. DATED 24/1/2024