Hemalatha Thampatty E.K vs Sri. Santhosh Kumar M
2024 Latest Caselaw 19242 Ker

Kerala High Court

Hemalatha Thampatty E.K vs Sri. Santhosh Kumar M on 1 July, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
       MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
                   CON.CASE(C) NO. 1322 OF 2024
JUDGMENT DATED 26.03.2024 IN WP(C) NO.28281 OF 2023 OF HIGH COURT
                            OF KERALA
PETITIONER/PETITIONER IN WPC:

          HEMALATHA THAMPATTY E.K.
          AGED 54 YEARS
          D/O. LATE BHASKARAN THAMBAN, WORKING AS PRINCIPAL,
          K.R. HIGHER SECONDARY SCHOOL, PURAMERI, KOZHIKODE
          DISTRICT, PIN - 673503, RESIDING AT PRANAVAM HOUSE,
          PURAMERI, VADAKARA, KOZHIKODE DISTRICT, PIN - 673503

          BY ADV K.MOHANAKANNAN


RESPONDENT/4TH RESPONDENT IN WPC:

          SRI. SANTHOSH KUMAR M
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          WORKING AS THE REGIONAL DEPUTY DIRECTOR OF HIGHER
          SECONDARY EDUCATION, OFFICE OF THE REGIONAL DEPUTY
          DIRECTOR OF HIGHER SECONDARY EDUCATION, THEKEPURAM,
          KUTTICHIRA, KOZHIKODE DISTRICT, PIN - 673001



          ADV NISHA BOSE-SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 01.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1322 OF 2024
                               2




                        JUDGMENT

Today when the matter came up for consideration, the

learned counsel appearing for both sides have submitted that

the directions in the judgment have been complied with.

Therefore, this Contempt of Court Case is closed, recording

the above submission.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs CON.CASE(C) NO. 1322 OF 2024

APPENDIX OF CON.CASE(C) 1322/2024

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE PROCEEDINGS OF THE DIRECTOR OF GENERAL EDUCATION, NO. ACD.B1/241186/2022/HSE DATED 04/05/2023 Annexure A2 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO. 28281/2023 DATED 26/03/2024