Abdul Salam vs Shri. A.K. Zainudeen Master
2024 Latest Caselaw 16835 Ker

Kerala High Court

Abdul Salam vs Shri. A.K. Zainudeen Master on 12 June, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                        CON.CASE(C) NO. 410 OF 2024
AGAINST   THE   JUDGMENT     DATED   IN   WP(C)    NO.23723   OF    2017    DATED
13.12.2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P(C):

             ABDUL SALAM
             AGED 51 YEARS
             S/O. ENIKUTTY HAJI, VALAYANGADAN HOUSE, OORAKAM,
             YARAMPADI, MELMURI P.O., MALAPPURAM DISTRICT, PIN -
             676514

             BY ADVS.
             K.MOHANAKANNAN
             D.S.THUSHARA



RESPONDENT/RESPONDENT IN W.P(C):

             SHRI. A.K. ZAINUDEEN MASTER
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             WORKING AS THE MANAGER, P.P.T.M.Y.H.S SCHOOL, CHERUR
             P.O, VENGARA, MALAPPURAM DISTRICT, PIN - 676304

             BY ADVS.
             MUHAMMED SHAFI .M
             T.RASINI
             ADHEELA NOWRIN
             SRI. SUNIL KUMAR KURIAKOSE. GP.




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING    COME    UP   FOR
ADMISSION ON 12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 410 OF 2024              2


                             T.R. RAVI, J.
             --------------------------------------------
                  Con.Case(C)No.410 of 2024
                                      in
                    W.P(C).No.23723 of 2017
                 --------------------------------------------
             Dated this the 12th day of June, 2024

                            JUDGMENT

When the case is taken up today, the counsel for the

petitioner submits that the grievance of the petitioner has

been set right and no further orders are required in this

contempt case.

The contempt case is hence closed.

Sd/-

T.R. RAVI JUDGE

LEK

APPENDIX OF CON.CASE(C) 410/2024

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 04/07/2023

Annexure A2 TRUE COPY OF THE ORDER IN EP NO. 26/2019 IN OP 07/2010 OF FAMILY COURT, TIRUR DATED 19/04/2023

Annexure A3 CERTIFIED COPY OF JUDGMENT OF THIS HON'BLE IN WP(C) NO. 23723/2017 DATED 13/12/2023

Annexure A4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 01/01/2024

Annexure A5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE DISTRICT EDUCATIONAL OFFICER WITH POSTAL ACKNOWLEDGMENT DATED 04/01/2024

Annexure A6 TRUE COPY OF THE LETTER ISSUED BY THE DISTRICT EDUCATIONAL OFFICER TO THE PETITIONER DATED 11/09/2023