K.G. Prasad vs Smt. Rani George, Ias
2024 Latest Caselaw 16851 Ker

Kerala High Court

K.G. Prasad vs Smt. Rani George, Ias on 12 June, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Wednesday, the 12th day of June 2024 / 22nd Jyaishta, 1946

             CONTEMPT CASE(C) NO. 2529 OF 2023(S) IN WP(C) 28741/2021


    PETITIONER/PETITIONER:


           K.G. PRASAD, AGED 59 YEARS,   SON OF P.K.G. KURUP,

           PRINCIPAL (RETIRED), P M S A M A H S SCHOOL,

           CHEMMANKADAVU, KODUR, MALAPPURAM DISTRICT

           (RESIDING AT SREEHARITHAM, KODUR WEST,

           MALAPPURAM - 676 504), PIN - 676 504.

          BY ADVOCATE SRI.V.A.MUHAMMED

    RESPONDENTS/RESPONDENTS:


       1. SMT. RANI GEORGE, IAS, PRINCIPAL SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
          THIRUVANANTHAPURAM, PIN - 695 001.
       2. SRI. RABINDRA KUMAR AGARWAL, IAS, SECRETARY TO GOVERNMENT,
          FINANCE DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695 001.
       3. SRI. SHANAVAS, IAS , THE DIRECTOR OF GENERAL EDUCATION, (HIGHER
          SECONDARY WING), HOUSING BOARD BUILDINGS, SANTHI NAGAR,
          THIRUVANANTHAPURAM, PIN - 695 001.
       4. DR. ANIL P M, REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
          EDUCATION, CIVIL STATION, MALAPPURAM DISTRICT, PIN - 676 519.
       5. SRI. MUJEEB RAHMAN N K, PRINCIPAL, PMSAMA HIGHER SECONDARY
          SCHOOL, MALAPPURAM DISTRICT, PIN - 676 505.

           GOVERNMENT PLEADER FOR R1 TO R4


     This Contempt of court case (civil) having come up for orders on
12.06.2024, the court on the same day passed the following:


                                                                 P.T.O.
                                      RAJA VIJAYARAGHAVAN V
                                  -------------------------------------
                                 Cont.Case(C) No.2529 of 2023
                                 -------------------------------------------
                               Dated this the 12th day of June 2024

                                                  ORDER

The learned counsel for the petitioner submitted that the challenge

mounted against the judgment rendered by this Court has been rejected by

the Division Bench.

In that view of the matter, there is reason why the directions shall not

be complied with as expeditiously as possible.

For reporting compliance, post on 05.07.2024.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

APM/12/6/24

12-06-2024 /True Copy/ Assistant Registrar