Divya.A vs Usha Ep
2024 Latest Caselaw 32155 Ker

Kerala High Court

Divya.A vs Usha Ep on 7 November, 2024

          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. 2566 OF 2024

       AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.5181 OF

                 2024 OF HIGH COURT OF KERALA

PETITIONER/S:

         DIVYA.A
         AGED 39 YEARS
         W/O.SANMESH, KUNNUMPURATH HOUSE, EAST PALAYAD,
         THALASSERY, KANNUR-670 661 PRESENTLY WORKING AS
         LPST, KAVUMBHAGAM SOUTH UP SCHOOL, KAVUMBHGAM P.O,
         THALASSERY, KANNUR, PIN - 670649

         BY ADV K.MOHANAKANNAN

RESPONDENT/S:

         USHA EP
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER) THE ASSISTANT EDUCATIONAL OFFICER
         INCHARGE, OFFICE OF THE ASSISTANT EDUCATION
         OFFICER, THALASSERY, NORTH, KANNUR, PIN - 670101


         BY ADV ADVOCATE GENERAL OFFICE KERALA


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. 2566 of 2024



                                2
                                                2024:KER:82849

                           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:82849

APPENDIX OF CON.CASE(C) 2566/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE INTERIM ORDER IN WPC NO. 5181/2024 DATED 12.07.2024