The Manager vs Smt. Rani George Ias
2024 Latest Caselaw 13338 Ker

Citation : 2024 Latest Caselaw 13338 Ker
Judgement Date : 23 May, 2024

Kerala High Court

The Manager vs Smt. Rani George Ias on 23 May, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
   THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                   CON.CASE(C) NO. 261 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.25843 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WPC:

          THE MANAGER
          R.P.M. HIGH SCHOOL, PANANGATTIRI, PALAKKAD
          DISTRICT, PIN - 678506
          BY ADV K.MOHANAKANNAN


RESPONDENT/1ST RESPONDENT IN WPC:

           SMT. RANI GEORGE IAS
           AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
           WORKING AS THE SECRETARY TO GOVERNMENT, GENERAL
           EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM DISTRICT, PIN - 695001
           BY ADV ADVOCATE GENERAL OFFICE KERALA
           ADV NISHA BOSE - GP



THIS   CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.261/2024
                               ..2..




                  ZIYAD RAHMAN A.A., JUDGE
            =========================
                Con.Case(C) No.261 of 2024
           ==========================
            Dated this the 23rd day of May, 2024

                          JUDGMENT

Today, when the matter came up for consideration, the

learned Government Pleader upon instruction submitted that,

the orders on Ext.P2 in the writ petition, has already been

passed and thus the direction has been complied with on

18.05.2024.

In such circumstances, the Contempt of Court Case is

closed without prejudice to the right of the petitioner to invoke

his remedies.

Sd/-

ZIYAD RAHMAN A.A. JUDGE ACR

..3..

APPENDIX OF CON.CASE(C) 261/2024