Kerala High Court
Sr. Judy C. Varghese vs Smt. Rani George Ias on 6 November, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA,
1946
CON.CASE(C) NO. 524 OF 2024
JUDGMENT DATED 28.07.2021
ARISING FROM : WP(C) NO.8946 OF 2021
PETITIONERS/PETITIONERS IN WP(C):
1 SR. JUDY C. VARGHESE, AGED 48 YEARS
D/O. VARUDUKUTTY, CORPORATE MANAGER,
BETHANY CORPORATE EDUCATIONAL AGENCY,
SOUTHERN PROVINCE, BETHANCY PROVINCIAL HOUSE,
CHEVAYUR P.O., KOZHIKODE- 673017,
RESIDING AT EUDAS CONVENT, WEST HILL,
KOZHIKKODE, PIN - 673005.
2 SR. MERCY K.K, AGED 55 YEARS
D/O. LATE KURIAN, PRINCIPAL,
ST. MICHAELS GIRLS HIGHER SECONDARY SCHOOL,
WEST HILL, KOZHIKODE - 673005,
RESIDING AT EUDAS CONVENT, WEST HILL,
KOZHIKKODE, PIN - 673005.
BY ADVS.
NISHA GEORGE
GEORGE POONTHOTTAM (SR.)
RESPONDENTS/RESPONDENTS IN WP(C):
1 SMT. RANI GEORGE IAS
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONERS)
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CON.CASE(C) NO. 524 OF 2024
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PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 MR. SHANAVAS S. IAS
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONERS) DIRECTOR OF HIGHER SECONDARY
EDUCATION, HOUSING BOARD BUILDING,
SANTHI NAGAR, THYCAUD,
THIRUVANANTHAPURAM, PIN - 695001.
3 MR. SANTHOSH KUMAR M,
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONERS) REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, KOZHIKKODE,
OFFICE AT MANANCHIRA, KOZHIKKODE, PIN - 673001
SRI P M SHAMEER-GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 06.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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CON.CASE(C) NO. 524 OF 2024
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JUDGMENT
It is submitted by Sri.P.M.Shameer -
learned Government Pleader, that the order now
issued by the Government, dated 17.05.2024, will
be revised and a new one issued, to bring it in
implicit compliance of the directions of this
Court to include 'St.Michaels Girls Higher
Secondary School' in Ext.P1 Government Order.
He, however, submitted that the Authorities will
require two months time from 16.10.2024 to do
this because, it requires the concurrence of the
Finance Department.
2. Sri.George Poonthottam, learned
Senior Counsel, instructed by Sri.Sidharth -
learned counsel for the petitioners, however,
submitted that what is now being attempted is to
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CON.CASE(C) NO. 524 OF 2024
protract the entire proceedings without any
justifiable cause; and therefore, prayed that
necessary action against the respondents be
initiated.
3. Though there is some force in the
afore submissions of the learned Senior Counsel,
I deem it appropriate to grant one more
opportunity to the respondents to comply with
the directions of this Court.
4. I, therefore, record the averments
in the affidavit, dated 30.10.2024, filed by the
1st respondent; and give her time till 16.12.2024
to implicitly comply with the directions in the
judgment, as stated by her in paragraph 5 of the
said affidavit.
This contempt case will stand closed with
the afore directions; but with full liberty
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CON.CASE(C) NO. 524 OF 2024
being reserved to the petitioners to file a
fresh one, any day after 16.12.2024, if the
afore directions are also not complied with.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
akv
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CON.CASE(C) NO. 524 OF 2024
APPENDIX OF CON.CASE(C) 524/2024
PETITIONER ANNEXURES
ANNEXURE-A1 JUDGMENT DATED 07.12.2023 PASSED BY
THIS HON'BLE COURT IN CONT. CASE
(C)NO. 2053 OF 2023
ANNEXURE A2 A COPY OF THE ORDER DATED 07.12.2023
IN I.A NO. 1/2023 OF W.P(C) NO. 8946
OF 2021 PASSED BY THIS HON'BLE COURT.
ANNEXURE-A3 TRUE COPY OF THE COMMON JUDGMENT DATED
13.03.2015 IN W.P.(C) 20513/2014 AND
CONNECTED CASE PASSED BY THIS HON'BLE
COURT.
ANNEXURE -A4 COPY OF THE LIST OF STUDENTS ADMITTED
FROM THE ACADEMIC YEAR 2015-16
ANNEXURE-A5 COPY OF THE LIST OF STUDENTS ADMITTED
FROM THE ACADEMIC YEAR 2016-17
ANNEXURE A6 COPY OF THE LIST OF STUDENTS ADMITTED
FROM THE ACADEMIC YEAR 2017-18
ANNEXURE-A7 COPY OF THE LIST OF STUDENTS ADMITTED
FROM THE ACADEMIC YEAR 2018-19
ANNEXURE-A8 COPY OF THE LIST OF STUDENTS ADMITTED
FROM THE ACADEMIC YEAR 2019-20
ANNEXURE -A9 COPY OF THE LIST OF STUDENTS ADMITTED
FROM THE ACADEMIC YEAR 2020-21
ANNEXURE-A10 COPY OF THE LIST OF STUDENTS ADMITTED
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CON.CASE(C) NO. 524 OF 2024
FROM THE ACADEMIC YEAR 2021-22
ANNEXURE A11 COPY OF THE LIST OF STUDENTS ADMITTED
FROM THE ACADEMIC YEAR 2022-23
ANNEXURE A12 COPY OF THE LIST OF STUDENTS ADMITTED
FROM THE ACADEMIC YEAR 2023-24
ANNEXURE A13 A TRUE COPY OF THE TRANSFER
CERTIFICATE BEARING TC NO. 115/2015-16
DATED 31.07.2015 ISSUED TO THE STUDENT
ADMITTED IN THE PETITIONER'S SCHOOL
ANNEXURE A14 TRUE COPY OF THE GOVERNMENT ORDER
BEARING G.O.(RT) NO. 4399/2023/GEDN
DATED 02.08.2023
ANNEXURE A15 A COPY OF THE I.A NO. 1/2023 IN W.P(C)
NO. 8946 OF 2021 FILED BEFORE THIS
HON'BLE COURT ON 28.11.2023 .
ANNEXURE-A16 A COPY OF THE GOVERNMENT ORDER G.O.
(RT)NO. 6916/2023/GEDN DATED
07.11.2023
ANNEXURE-A17 A COPY OF THE ORDER DATED 22.02.2024
IN I.A NO. 1 OF 2024 IN W.P.(C) NO
8946 OF 2021 PASSED BY THIS HON'BLE
COURT.
ANNEXURE-A18 TRUE COPY OF THE GOVERNMENT ORDER
BEARING G.O.(MS) NO.105/2021/G.EDN
DATED 19.02.2021.
