Sumayya Beevi M.S vs Raseena Anuz
2024 Latest Caselaw 31756 Ker

Kerala High Court

Sumayya Beevi M.S vs Raseena Anuz on 6 November, 2024

                                                  2024:KER:82493

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA, 1946

                   CON.CASE(C) NO. 2653 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.17923 OF

2024 OF HIGH COURT OF KERALA

PETITIONERS:


    1       SUMAYYA BEEVI M.S
            AGED 43 YEARS
            W/O. SAIDU V.M HEADMISTRESS,UNION L.P. SCHOOL,
            TRIKANARVATTOM, S.R.M. ROAD,ERNAKULAM-682 018.
            RESIDING AT VELLINA HOUSE, PENAVEEDU, PANNAGAD P.O,
            ERNAKULAM DISTRICT, PIN - 682 506

    2       SIJU
            AGED 37 YEARS
            S/O. K.V.CHANDRAN , P.T.A. PRESIDENT, UNION L.P.
            SCHOOL,TRIKANARVATTOM, S.R.M. ROAD,ERNAKULAM-
            682 018, RESIDING AT KAVUMPURATH KUDY , VADUTHALA
            MARKET ROAD. ERNAKULAM DISTRICT, PIN - 682 023

            BY ADV E.S.ASHRAF



RESPONDENTS:

            RASEENA ANUZ
            AGED 49 YEARS
            W/O. LATE ANUZ P. IQBAL, MANAGER, UNION L.P. SCHOOL,
            TRIKANARVATTOM, S.R.M. ROAD, ERNAKULAM,PIN - 682 018

            BY ADVS.
            V.A MUHAMMED
            M.SAJJAD(K/335/1997)
 Con.Case(C)No. 2653 of 2024


                                               2024:KER:82493
                              2




      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 06.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C)No. 2653 of 2024


                                                 2024:KER:82493
                                 3


                              JUDGMENT

The Contempt of court case is preferred alleging

violation of the directions in the interim order dated

06.09.2024. The interim direction was to make arrangements

to appoint teachers atleast on a daily wage basis as there are

more than 60 students studying in the school.

In the light of the said direction, two teachers were

appointed on daily wage basis. Accordingly, the order dated

06.09.2024 is complied with. Therefore, the contempt of court

petition is closed.

Sd/-

P.M MANOJ JUDGE AKH

2024:KER:82493

APPENDIX OF CON.CASE(C) 2653/2024

PETITIONER ANNEXURES

ANNEXURE A CERTIFIED COPY OF THE COMMON INTERIM ORDER DATED 06.09.2024 IN I.A.NO. 1/2024 AND IN I.A.NO.2/2024 IN W.P(C) NO. 17923 OF 2024

ANNEXURE B TRUE COPY OF THE ACKNOWLEDGMENT CARD DULY SIGNED BY THE RESPONDENT ON 14.09.2024 AND RETURNED TO THE COUNSEL FOR THE PETITIONERS BY THE POSTAL AUTHORITIES WITH POSTAL SEAL DATED 18.09.2024

RESPONDENT ANNEXURES

ANNEXURE R-1(a) TRUE COPY OF THE PAPER PUBLICATION IN THIS REGARD DATED 18.09.2024 IN MALAYALA MANORAMA, KOCHI EDITION

ANNEXURE R-1(b) TRUE COPY OF THE APPOINTMENT ORDER OF THE SMT. SILPA SASI DATED 07.10.2024 ISSUED BY THE MANAGER

ANNEXURE R-1(c) TRUE COPY OF THE APPOINTMENT ORDER OF THE SMT. PHILOMINA RIYA K.A. DATED 07.10.2024 ISSUED BY THE MANAGER