Sakeena. C vs Santhosh Kumar C
2024 Latest Caselaw 5955 Ker

Kerala High Court

Sakeena. C vs Santhosh Kumar C on 23 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
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        CON.CASE(C) NO. 387 OF 2024
AGAINST THE ORDER/JUDGMENT WP(C) 6012/2023 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             SAKEENA C., AGED 44 YEARS, WIFE OF SADAKHATHULLA E,
             LOWER PRIMARY SCHOOL TEACHER, AIDED MAPPILA LOWER
             PRIMARY SCHOOL, KODUR WEST, KODUR, MALAPPURAM DISTRICT-
             676 504 (RESIDING AT AT CHEERANGAN HOUSE, IRINGALLOOR
             PO, VENGARA, MALAPPURAM DISTRICT ), PIN - 676304
             BY ADVS.
             V.A.MUHAMMED
             M.SAJJAD


RESPONDENT/5TH RESPONDENT:

             SANTHOSH KUMAR C
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
             ASSISTANT EDUCATIONAL OFFICER BI, BLOCK, CIVIL STATION
             MALAPPURAM DISTRICT, PIN - 676505


             SRI BIJOY CHANDRAN, SR GP



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 387 OF 2024


                                    2




                    P.V.KUNHIKRISHNAN, J.
                 ---------------------------------------
               Contempt Case (C)No. 387 of 2024
                ----------------------------------------------
             Dated this the 23rd day of February, 2024


                            JUDGMENT

It is submitted that, as per the interim order passed by

this Court, a consequential order is passed. If that is the

position, the Contempt of Court case need not be retained. If

the petitioner is aggrieved by the order, the petitioner is free to

challenge the same separately.

With the above observations, the Contempt of Court case

is closed.

Sd/-

P.V.KUNHIKRISHNAN ncd JUDGE CON.CASE(C) NO. 387 OF 2024

APPENDIX OF CON.CASE(C) 387/2024

PETITIONER ANNEXURES Annexure I TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER ALONG WITH APPROVAL RECORDED THEREON DATED 12.06.2018 Annexure II CERTIFIED COPY OF THE INTERIM ORDER DATED 22.02.2023 IN WPC NO.6012/2023