Beena A vs Smt. Honey G. Alexander
2024 Latest Caselaw 8752 Ker

Kerala High Court

Beena A vs Smt. Honey G. Alexander on 27 March, 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 27th day of March 2024 / 7th Chaithra, 1946
          CONTEMPT CASE(C) NO. 842 OF 2024(S) IN WP(C) 42514/2023

PETITIONER/PETITIONER:


     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 - 682 015.

    BY ADVOCATE SRI. V. VIJULAL

RESPONDENT/RESPONDENT NO.4:


     SMT. HONEY G. ALEXANDER, 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 - 682 015.

      BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
27.03.2024, the court on the same day passed the following:

                                                            P.T.O.
                                         T.R. RAVI, J.
                        --------------------------------------------
                             Con.Case(C).No.842 of 2024
                                                 in
                               W.P(C).No.42514 of 2023
                            --------------------------------------------
                       Dated this the 27th day of March, 2024

                                        ORDER

The petitioner is due to retire today. Even now no orders

have been issued pursuant to the directions issued by this

Court. This Court had directed that orders shall be issued

within six weeks taking note of the fact that the petitioner

was due to retire.

In the above circumstances, it is made clear that the

petitioner will be entitled to all the benefits of the order that

is to be issued pursuant to the directions issued by this Court

in the judgment dated 18.12.2023 and this fact shall also be

made clear in the order that is to be passed.

Post after vacation.

Sd/-

T.R.RAVI JUDGE LEK

27-03-2024 /True Copy/ Deputy Registrar