Sanjay. P.K vs Rani George Ias
2024 Latest Caselaw 13486 Ker

Kerala High Court

Sanjay. P.K vs Rani George Ias on 24 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                        CON.CASE(C) NO. 1015 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.15889 OF 2022 OF HIGH
COURT OF KERALA
PETITIONER(S)/PETITIONER:

             SANJAY. P.K.
             AGED 27 YEARS
             S/O.KANNADAS, FULLTIME MENIAL, JANAKEEYA VIDYALAYAM,
             MACHAD, MANALITHARA, THRISSUR DISTRICT-680 589,
             RESIDING AT PARENGATTIL HOUSE, VYASAGIRI, PARLIKAD,
             THRISSUR DISTRICT, PIN - 680623
             BY ADVS.
             K.A.MANZOOR ALI
             FAYIZA PARVEEN ZAHEER


RESPONDENT(S)/1ST RESPONDENT:

             RANI GEORGE IAS
             AGE NOT KNOWN, W/O NOT KNOWN SECRETARY TO GENERAL
             EDUCATION, GENERAL EDUCATION DEPARTMENT, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
             BY ADV.V.K.SUNIL, SENIOR GP

     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case (C)No. 1015 of 2024



                                          2




                 P.V.KUNHIKRISHNAN, J.
                ------------------------------
          Contempt Case (C)No. 1015 of 2024
        ----------------------------------------------
          Dated this the 24th day of May, 2024


                                JUDGMENT

When this Contempt Case came up for

consideration, the learned Government Pleader

submitted that, as per the interim order dated

14.05.2024 in W.P.(C)No.17631/2024, there is an

interdiction to pass final orders in the revision petition.

If that be the case, there is no contempt in this case.

Therefore, this Contempt Case (C) is closed with

liberty to the petitioner to file a fresh Contempt case, if

there is any further violation.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM Contempt Case (C)No. 1015 of 2024

APPENDIX OF CON.CASE(C) 1015/2024

PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE REVISION PETITION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT DATED 23.03.2023 IN W.P.(C) NO.15889/2022 OF THIS HON'BLE COURT.

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE