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Sathidevi E.V vs Shri Heeralal
2024 Latest Caselaw 14258 Ker

Citation : 2024 Latest Caselaw 14258 Ker
Judgement Date : 29 May, 2024

Kerala High Court

Sathidevi E.V vs Shri Heeralal on 29 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                        CON.CASE(C) NO. 1193 OF 2024
   ORDER DATED 21.05.2024 IN WP(C) NO.18207 OF 2024 OF HIGH COURT
                                  OF KERALA
PETITIONER/PETITIONER IN WP(C):

             SATHIDEVI E.V
             AGED 56 YEARS
             W/O SREENIVASAN VB HEADMISTRESS, VRAMM HIGHER SECONDARY
             SCHOOL THAIKKAD- SOUTH, BRAHMAKULAM CHAVAKKAD,
             GURUVAYOOR, THRISSUR RESIDING AT KUNNEKKATTU ILLAM,
             PO KOTTAPPADY, THRISSUR, PIN - 680104

             BY ADV U.BALAGANGADHARAN


RESPONDENT/5TH RESPONDENT IN WP(C):

             SHRI HEERALAL
             AGED 70 YEARS
             S/O BALARAMAN, MANAGER, VRAMM HIGHER SECONDARY SCHOOL
             THAIKKAD- SOUTH, BRAHMAKULAM CHAVAKKAD, GURUVAYOOR,
             THRISSUR E MAIL:[email protected] MOB:9447270055,
             PIN - 680104

             BY ADV
             ADV NISHA BOSE - GOVERNMENT PLEADER
     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. 1193 OF 2024
                                  2




                            JUDGMENT

Today when the matter came up for consideration, the learned

counsel for the petitioner submitted that, in compliance of the order

passed by this Court the petitioner has been in reinstated in service.

Therefore, this Contempt of Court Case is closed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs CON.CASE(C) NO. 1193 OF 2024

APPENDIX OF CON.CASE(C) 1193/2024

PETITIONER ANNEXURES Annexure A 1 CERTIFIED COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT ON 21.5.2024 Annexure A 2 A TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER TO SMT. CHITHRA , H .M. IN CHARGE DATED 23.5.2024 Annexure A 3 A TRUE COPY OF THE LETTER ISSUED BY THE CHITRA ,H.M IN CHARGE TO THE PETITIONER DATED 23.5.2024 Annexure A 4 A TRUE COPY OF THE LETTER ISSUED BY THE PETITIONER TO STATION HOUSE OFFICER GURUVAYOOR DATED 24.5.2024 Annexure A 5 A TRUE COPY OF THE LETTER ISSUED BY THE PETITIONER TO THE DISTRICT EDUCATIONAL OFFICER, CHAVAKKAD DATED 24.5.2024

 
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