Dhanya.G vs Smt Usha Mannat
2024 Latest Caselaw 14238 Ker

Kerala High Court

Dhanya.G vs Smt Usha Mannat on 29 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                        CON.CASE(C) NO. 477 OF 2024
 AGAINST THE ORDER DATED 20-12-2023 IN WP(C) NO.42246 OF 2023 OF
                             HIGH COURT OF KERALA
PETITIONERS/PETITITONERS IN WPC:

    1        DHANYA.G
             AGED 31 YEARS
             W/O. NISHANTH.C, PRESENTLY WORKING AS UPST, HIGHER
             SECONDARY SCHOOL KUTHANUR, PALAKKAD DISTRICT RESIDING
             AT EACHAMPURAKKAL HOUSE, THOLANNUR PO, PALAKKAD
             DISTRICT, PIN - 678722.
    2        SREELATHA.N
             AGED 38 YEARS
             W/O. MURALI.G, PRESENTLY WORKING AS UPST, HIGHER
             SECONDARY SCHOOL KUTHANUR, PALAKKAD DISTRICT RESIDING
             AT NEETTIYATH KALAM, CHALISSERY PO, PALAKKAD DISTRICT,
             PIN - 679536.
    3        VANDANA.K
             AGED 40 YEARS
             W/O. MOHANVARMA P.K., PRESENTLY WORKING AS HST (HINDI),
             HIGHER SECONDARY SCHOOL KUTHANUR, PALAKKAD DISTRICT
             RESIDING AT SARASWATHY VANDANAM, AKATHETHARA,
             PALAKKAD DISTRICT, PIN - 678008.

             BY ADV K.MOHANAKANNAN


RESPONDENT/4TH RESPONDENT IN WPC:

             SMT USHA MANNAT
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             WORKING AS THE DISTRICT EDUCATIONAL OFFICER, PALAKKAD
             FORT MAIDAN, NEAR TOWN HALL, PALAKKAD, PIN - 678001

             SRI. SUNIL KUMAR KURIAKOSE. GP.


     THIS    CONTEMPT   OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 477 OF 2024

                                       2

                                 T.R.RAVI.J
             -------------------------------------------------------
                    Con.Case (C) No.477 of 2024
            --------------------------------------------------------
                  Dated this the 29th day of May, 2024


                               JUDGMENT

The contempt case has been filed alleging non-compliance of

the directions issued by this Court. This Court had passed an

interim order directing the 4th respondent to approve the

appointment of the petitioners in terms of Exts.P1 to P3 and grant

all consequential benefits within one month.

2. The Government Pleader has filed a memo producing

along with the orders, which have been issued and it is stated that

as far as the petitioners 1 and 2 are concerned, the appointments

have already been approved and as far as the 3 rd petitioner is

concerned, there is an issue regarding the qualification.

In the above circumstances, I find that there is no wilful

disobeyance/contempt. The contempt case is closed without

prejudice to the right of the 3rd petitioner to contest the question

regarding the qualification which has been raised in the writ

petition.

Sd/-

T.R.RAVI JUDGE mpm CON.CASE(C) NO. 477 OF 2024

APPENDIX OF CON.CASE(C) 477/2024

PETITIONERS' ANNEXURES

Annexure A1 CERTIFIED COPY OF INTERIM ORDER DATED 20.12.2023 IN WPC NO.42246/2023 OF THIS HONOURABLE COURT.