Vandana S. Dharan vs Smt. Ishita Roy Ias
2024 Latest Caselaw 31956 Ker

Kerala High Court

Vandana S. Dharan vs Smt. Ishita Roy Ias on 7 November, 2024

                                                2024:KER:82868

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946

                 CON.CASE(C) NO. 2828 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.32237 OF

                 2024 OF HIGH COURT OF KERALA

PETITIONER/S:

           VANDANA S. DHARAN
           AGED 37 YEARS
           W/O D.R. DEEPU, S.D. BHAVAN, PLACHERY P.O.,
           PUNALUR, KOLLAM, PIN - 691331


          BY ADVS.
          NISHA GEORGE
          GEORGE POONTHOTTAM (SR.)
          A.L.NAVANEETH KRISHNAN




RESPONDENT/S:

    1      SMT. ISHITA ROY IAS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), SECRETARY TO GOVERNMENT, DEPARTMENT
           OF HIGHER EDUCATION, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001

    2      MR. SUDHIR K. IAS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), DIRECTOR OF COLLEGIATE EDUCATION, 6TH
           FLOOR, VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN -
           695001
 Con.Case (c) No. 2828 of 2024



                                2
                                              2024:KER:82868


     3     SMT. ANURADHA V.K.
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), DEPUTY DIRECTOR OF COLLEGIATE
           EDUCATION, CROSS JUNCTION, KADAPPAKADA, KOLLAM,
           PIN - 691001



OTHER PRESENT:

           ADV. VENUGOPAL. V, G.P


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case (c) No. 2828 of 2024



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                                                 2024:KER:82868


                           JUDGMENT

Today when the matter came up for consideration, it was

submitted by both sides that, the directions are complied with.

In such circumstances, this Contempt of Court Case is

closed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk

2024:KER:82868

APPENDIX OF CON.CASE(C) 2828/2024

PETITIONER ANNEXURES

Annexure I TRUE COPY OF THE GOVERNMENT ORDER BEARING NO. G.O.(RT) NO. 1006/2024/HEDN DATED 08.08.2024