Beena A vs Smt. Honey G. Alexander
2024 Latest Caselaw 17508 Ker

Kerala High Court

Beena A vs Smt. Honey G. Alexander on 21 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
      FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                        CON.CASE(C) NO. 842 OF 2024
AGAINST THE JUDGMENT DATED18.12.2023 IN WP(C) NO.42514 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/PETIONER:

             BEENA A.
             AGED 55 YEARS
             W/O. G. JAYASANKAR, AMBALAPPATTU HOUSE, VELLARAPPILLY
             SOUTH, SREEMOOLANAGARAM, ALUVA, THIRUVAIRANIKKULAM,
             PIN-683 580, WORKING AS H.S.S.T. (ENGLISH) JR,
             C.C.P.L.M.A.I.H.S. SCHOOL, PERUMANOOR P.O., THEVARA,,
             PIN - 682015

             BY ADV V.VIJULAL



RESPONDENT/RESPONDENT NO.4:

             SMT. HONEY G. ALEXANDER,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY
             DIRECTOR OF EDUCATION, ERNAKULAM, KAKKANAD, PIN-682
             030, OFFICIATING AS MANAGER, CENTRAL BOARD OF ANGLO-
             INDIAN EDUCATION (REG. NO.9/1953), PERUMANOOR P.O.,
             KOCHI, PIN - 682015

             SRI. SUNIL KUMAR KURIAKOSE. GP.




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 21.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 842 OF 2024           2


                             T.R. RAVI, J.
             --------------------------------------------
                  Con.Case(C)No.842 of 2024
                                      in
                    W.P(C).No.42514 of 2023
                 --------------------------------------------
             Dated this the 21st day of June, 2024

                            JUDGMENT

When the case is taken up today, it is submitted by the

counsel for the petitioner that the directions issued by this

Court have already been complied with.

The contempt case is closed.

Sd/-

T.R. RAVI JUDGE

LEK

APPENDIX OF CON.CASE(C) 842/2024

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF G.O.(MS) NO. 14/2019/G.EDN DATED 6.2.2019

Annexure A2 TRUE COPY OF STAFF FIXATION ORDER DATED 5.8.2019 FOR THE ACADEMIC YEAR 2018-19

Annexure A3 CERTIFIED COPY OF JUDGMENT DATED 18.12.2023 IN W.P.(C) NO. 42514 OF 2023 OF THIS HON'BLE COURT

Annexure A4 TRUE COPY OF ACKNOWLEDGEMENT RECEIPT ALONG WITH COVERING LETTER DATED 22.12.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT

Annexure A5 TRUE COPY OF THE COMMUNICATION DATED 28.2.2024 ISSUED BY THE RESPONDENT TO RDD, ERNAKULAM

Annexure A6 TRUE COPY OF REPLY DATED 15.3.2024 SENT BY THE RDD, ERNAKULAM

Annexure A7 TRUE COPY OF COMMUNICATION DATED 20.3.2024 ISSUED BY THE RESPONDENT

Annexure A8 TRUE COPY OF G.O.(MS) NO. 16/2023/G.EDN.

DATED 20.2.2023