Jose.C.C vs Rani George Ias
2024 Latest Caselaw 13333 Ker

Kerala High Court

Jose.C.C vs Rani George Ias on 23 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Con.Case(C) No.1110/2024                             1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                  Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                 CONTEMPT CASE(C) NO. 1110 OF 2024(S) IN WP(C) 27821/2022

   PETITIONER/PETITIONER:


           JOSE.C.C, AGED 58 YEARS, S/O.CHACKO.C.K,
           THEYKKANATH CHERPPUKARAN (H), ARIMBUR.P.O,
           THRISSUR DISTRICT, PIN - 680 620.

        BY ADVOCATES M/S. LINDONS C.DAVIS, E.U.DHANYA, N.S.SHAMILA & CHINJU P.
        JOYIES.

   RESPONDENT/1ST RESPONDENT:


           RANI GEORGE IAS, SECRETARY, STATE OF KERALA,
           GENERAL EDUCATION DEPARTMENT, THIRUVANANTHAPURAM,
           PIN - 695 001.

            BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   23.05.2024, the court on the same day passed the following:

                                              ORDER

After going through the pleadings, I am of the prima facie opinion

that the respondent committed contempt. The respondent will appear

through video conference before this Court on the next posting date. If

directions are complied or 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 respondent.

Post on 18/06/2024.

Sd/- P.V.KUNHIKRISHNAN JUDGE

23-05-2024 /True Copy/ Deputy Registrar