S. Ajayakumar vs Sri. Anil Kumar
2024 Latest Caselaw 16242 Ker

Kerala High Court

S. Ajayakumar vs Sri. Anil Kumar on 10 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
               CON.CASE(C) NO. 1278 OF 2015
 AGAINST THE JUDGMENT DATED 04.07.2014 IN WPC NO.3082 OF
               2011 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         S. AJAYAKUMAR
         AGED 49 YEARS
         SON OF P.G.SUKUMARA PILLAI, HIGH SCHOOL
         ASSISTANT, (NATURAL SCIENCE) DB HIGH SCHOOL,
         THAKAZHI, ALAPPUZHA DISTRICT.
         BY ADVS.
         SRI.V.A.MUHAMMED
         SRI.M.SAJJAD
RESPONDENTS/RESPONDENTS 3, 4, 5, 6 AND 9:

    1    SRI. ANIL KUMAR
         FATHER'S NAME AND AGE NOT KNOWN TO THE
         PETITIONER, ADMINISTRATIVE ASSISTANT IN FULL
         ADDTITIONAL CHARGE OF DEPUTY DIRECTOR OF
         EDUCATION, ALAPPUZHA - 688 011.
    2    SRI.K.K.UNNIKRISHNAN
         FATHER'S NAME AND AGE NOT KNOWN TO THE
         PETITIONER, DISTRICT EDUCATIONAL OFFICER,
         KUTTANAD 688 012, ALAPPUZHA DISTRICT.
    3    SRI.VARGHESE KALLY
         FATHER'S NAME AND AGE NOT KNOWN TO THE
         PETITIONER, PERSONAL SECRETARY TO DISTRICT
         EDUCATIONAL OFFICER IN FULL ADDITIONAL CHARGE OF
         DISTRICT EDUCATIONAL OFFICER,
         MAVELIKKARA - 690 101, ALAPPUZHA DISTRICT.
    4    SRI.JAYAKUMAR
         FATHER'S NAME AND AGE NOT KNOWN TO THE
         PETITIONER, CORPORATE MANAGER, OFFICE OF THE
         SECRETARY, TRAVANCORE DEVASWOM BOARD,
         THIRUVANANTHAPURAM 695 001.
    5    SMT.DEVAKI DEVI
         DISTRICT EDUCATIONAL OFFICER, THIRUVALLA 689
         101, PATHANAMTHITTA DISTRICT.
 CON.CASE(C)NO.1278 OF 2015     2



          SRI.E.C.BINEESH GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C)NO.1278 OF 2015                  3




                            P.B.SURESH KUMAR, J.
                    -----------------------------------------------
                   Contempt Case (C) No.1278 of 2015
                    -----------------------------------------------
                   Dated this the 10th day of June, 2024


                                 JUDGMENT

There is no representation for the petitioner.

The contempt case, in the circumstances, is dismissed

for default.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT OF THIS HONBLE COURT IN WPC NO3082/2011-I DATED 04.07.2014