Manager vs Rani George
2024 Latest Caselaw 18848 Ker

Citation : 2024 Latest Caselaw 18848 Ker
Judgement Date : 28 June, 2024

Kerala High Court

Manager vs Rani George on 28 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Friday, the 28th day of June 2024 / 7th Ashadha, 1946
           CONTEMPT CASE(C) NO. 1430 OF 2024(S) IN WP(C) 6739/2023

  PETITIONER/PETITIONER IN WP(C) NO.6739/2023:


         MANAGER, AGED 60 YEARS, ZAMORIN'S HIGHER SECONDARY SCHOOL,

         CHALAPPURAM P O, KOZHIKODE - 673 002,

         RESIDING AT AYODHYA APARTMENTS, THIRUVANOOR,

         KOZHIKODE, PIN - 673 029.

      BY ADVOCATES M/S. M.A.FAYAZ, M.VISHNUPRIYA & C.B.ABHINAVA

  RESPONDENTS/RESPONDENTS 1ST, 3RD AND 4TH IN WP(C) NO.6739/2023:


    1. RANI GEORGE, PRINCIPAL SECRETARY TO THE GOVERNMENT, GENERAL
       EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
       PIN - 695 001.
    2. MANOJKUMAR, DEPUTY DIRECTOR OF EDUCATION, O/O THE DEPUTY DIRECTOR
       OF EDUCATION, KOZHIKODE, PIN - 673 001.
    3. SHAJITH, DISTRICT EDUCATIONAL OFFICER, (IN FULL ADDITIONAL
       CHARGE), O/O DISTRICT EDUCATIONAL OFFICER KOZHIKODE, PIN - 673
       006.

         BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
28.06.2024, the court on the same day passed the following:


                                                           P.T.O.
                             P.V.KUNHIKRISHNAN
                        ---------------------
                   Contempt of Court Case (C) No.1430 of 2024
                   ---------------------------
                      Dated this the 28th day of June, 2024

                                             ORDER

When this Contempt of Court Case came up for

consideration on 18.06.2024, the learned Government

Pleader seeks time to get instructions because it is

submitted that the hearing is over.

2. Today also, the learned Government Pleader

submitted that the orders are not passed and some more

time is necessary. I am not satisfied by the above

explanation.

3. Therefore, the respondents will appear before this

Court through video conference on 17.07.2024. In the

meanwhile, if the directions are complied or the judgment is

varied or modified, the appearance is dispensed with.