N.Vasudevan vs Santhosh C.A
2024 Latest Caselaw 12971 Ker

Kerala High Court

N.Vasudevan vs Santhosh C.A on 22 May, 2024

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
               CON.CASE(C) NO. 987 OF 2024
 AGAINST THE ORDER DATED IN WP(C) NO.640 OF 2024 OF HIGH
                     COURT OF KERALA
PETITIONER/WRIT PETITIONER:

         N.VASUDEVAN, AGED 55 YEARS,
         S/O LATE C.P. NARAYANAN KUTTY NAIR, NO.60, DEVI
         NAGAR, NEAR KANNOTTUKAVU, PIRAYIRI,PALAKKAD
         DISTRICT, PIN - 678004.

         BY ADV. SRI.K.RAVI (PARIYARATH)


RESPONDENT/2ND RESPONDENT:

         SANTHOSH C.A.,
         THE ADDL.DIRECTOR GENERAL OF EDUCATION, GENERAL
         EDUCATION DEPARTMENT, JAGATHY, THIRUVANTHAPURAM,
         PIN-695014.

         SMT.AMMINIKUTTY K, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 22.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                     MOHAMMED NIAS C. P. , J.
                  =========================
                    Cont. Case (C) No. 987 of 2024
                  =========================
                  Dated this the 22nd day of May, 2024

                           JUDGMENT

The learned Government Pleader submits that the directions in the

judgment have been complied with.

This is recorded. The Contempt of Court case is closed.

Sd/-

MOHAMMED NIAS C. P. , JUDGE

MMG APPENDIX OF CON.CASE(C).NO.987/2024

PETITIONER'S ANNEXURES:

ANNEXURE -1 CERTIFIED COPY OF THE INTERIM ORDR PASSED IN W.P.(C). NO. 640/2024, ON THE FILE OF THIS HON'BLE COURT, DATED 08.01.24

ANNEXURE -2 TRUE COPY OF THE LETTER SENT THROUGH E MAIL TO THE 2ND RESPONDENT IN THE WRIT PETITION BY ONE OF THE TRUSTEE , MRS.

RAKHEE MENON , DATED 13.01.14

ANNEXURE -3 TRUE COPY ORDER PASSED AT THE INSTANCE OF THE RESPONDENT ,GRANTING APPROVAL TO THE 6TH RESPONDENT , IN THE WRIT PETITION, DATED 23.01.24