C.O Hencin vs Smt.Rani George Ias
2024 Latest Caselaw 16868 Ker

Citation : 2024 Latest Caselaw 16868 Ker
Judgement Date : 12 June, 2024

Kerala High Court

C.O Hencin 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

                  CON.CASE(C) NO. 1330 OF 2024

      (NON-COMPLIANCE OF THE JUDGMENT DATED 18.11.2022 IN
      WP(C) NO.36980 OF 2022 OF THE HIGH COURT OF KERALA)

PETITIONER/1ST PETITIONER:

          C.O HENCIN,
          AGED 41 YEARS
          S/O C.R. OUSEPH, DRAWING TEACHER, ST. THOMAS HSS,
          ENGANDIYUR, THRISSUR (RESIDING AT CHAKRAMAKKIL,
          CHITTATTUKARA P.O, THRISSUR - 680511), PIN - 680615

          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD


RESPONDENT/1ST RESPONDENT:

          SMT.RANI GEORGE IAS
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
          PRINCIPAL SECRETARY TO GOVERNMENT GENERAL EDUCATION
          DEPARTMENT, SECRETARIAT ANNEXE - II
          THIRUVANANTHAPURAM, PIN - 695001

OTHER PRESENT:

          SRI UNNIKRISHNA KAIMAL, SR. 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:
 Cont.Case(C) No.1330 of 2024                 2




                                      JUDGMENT

When this matter is taken up, it is submitted by the learned

Government Pleader that in terms of the directions issued by this Court,

order dated 11.06.2024 has been passed.

A copy of the order has been handed over to the learned counsel

appearing for the petitioner.

In that view of the matter, this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

APM/12/6/24

APPENDIX OF CON.CASE(C) 1330/2024

PETITIONER ANNEXURES

Annexure A-I CERTIFIED COPY OF THE JUDGMENT IN W.P (C) NO.