Stella.V.K vs Smt.Rani George.I.A.S
2024 Latest Caselaw 12883 Ker

Kerala High Court

Stella.V.K vs Smt.Rani George.I.A.S on 22 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Con.Case(C) No.2798/2023                         1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                 Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946

                 CONTEMPT CASE(C) NO. 2798 OF 2023(S) IN WP(C) 19206/2023


  PETITIONER/PETITIONER IN WP(C) NO.19206/2023:


           STELLA.V.K, AGED 50 YEARS, W/O JACOB.C.O, CHAKKRAMAKKIL HOUSE,

           MANIKATHUPADI (VIA) GURUVAYUR, THRISSUR DISTRICT.

           HIGH SCHOOL ASSISTANT (SOCIAL SCIENCE), HIGHER SECONDARY SCHOOL,

           THIRUVALAYANNUR, KALLUR, VADAKKEKAD, THRISSUR DISTRICT, PIN - 679
   562.

          BY ADV. SRI.C.D.DILEEP

  RESPONDENT/RESPONDENTS 1,2,3,4,6 AND 7 IN WP(C) NO.19206/2023:


     1. SMT.RANI GEORGE.I.A.S, THE STATE OF KERALA, REPRESENTED BY ITS
        SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT, SECRETARIAT
        ANNEX-II, THIRUVANANTHAPURAM, PIN - 695 001.
     2. SRI.SHANAVAS.I.A.S,   THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
        THIRUVANANTHAPURAM, PIN - 695 014.
     3. SRI. SHAJIMON.D., DEPUTY DIRECTOR OF EDUCATION THRISSUR, AYYANTHOLE,
        THRISSUR DISTRICT, PIN - 680 003.
     4. SMT.SONY ABRAHAM,   THE DISTRICT EDUCATIONAL OFFICER, CHAVAKKAD,
        THRISSUR DISTRICT, PIN - 680 506.
     5. SRI. RABINDRA KUMAR AGARWAL.I.A.S, THE SECRETARY TO THE DEPARTMENT OF
        FINANCE, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN- 695 004.
     6. SMT. MALLI,   SUB TREASURY OFFICER, KUNNAMKULAM, THRISSUR DISTRICT,
        PIN - 680503

           BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   22.05.2024, the court on the same day passed the following:

                                                                P.T.O.
 Con.Case(C) No.2798/2023                      2/2




                                       ORDER

After going through the pleadings, I am of the prima facie opinion that the respondent committed contempt. The learned Government Pleader submitted that an SLP is filed before the Apex Court against the judgment that is not a reason to avoid contempt proceedings unless an interim order is passed in the SLP. The respondents will appear through video conference before this Court on 22.07.2024. In the meanwhile, if the directions are complied or if the judgment is varied or modified, the appearance is dispensed with.

Issue a copy of this order to the Government Pleader, who will communicate the same to the officers concerned.

Post on 22.07.2024.

                                                Sd/- P.V.KUNHIKRISHNAN JUDGE




22-05-2024                      /True Copy/                              Deputy Registrar