Shajila M vs Devika.T.S
2024 Latest Caselaw 32165 Ker

Citation : 2024 Latest Caselaw 32165 Ker
Judgement Date : 7 November, 2024

Kerala High Court

Shajila M vs Devika.T.S on 7 November, 2024

                                                2024:KER:82854

          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. 2678 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.28707 OF

2024 OF HIGH COURT OF KERALA

PETITIONER/S:

         SHAJILA M,AGED 40 YEARS
         HSA ( MATHEMATICS) DARUL ULOOM VOCATIONAL HIGHER
         SECONDARY SCHOOL AND HIGHER SECONDARY SCHOOL,
         PULLEPADY ERNAKULAM- 682 011( RESIDING AT
         DARUSSALAM, CHAKKALAPADAM ROAD, MALEPPALLY,
         THRIKKAKKARA, ERNAKULAM, PIN - 682021

         BY ADVS.
         P.A.JENZIA
         GEORGE ABRAHAM


RESPONDENT/S:

         DEVIKA.T.S
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
         DISTRICT EDUCATIONAL OFFICER, MARINE DRIVE,
         ERNAKULAM, PIN - 682011


OTHER PRESENT:

          ADV. VENUGOPAL V, GP
     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.2678 2678 of 2024



                                   2
                                                2024:KER:82854

                           JUDGMENT

Today when the matter came up for consideration, the

learned Government Pleader made available the order bearing

No.B2/790816/2024 dated 02.11.2024 passed by the DEO,

Ernakulam by which the approval was granted with effect from

15.07.2024.

In such circumstances, this Contempt of Court Case is

closed without prejudice to the right of the petitioner to claim

the approval from the date of appointment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk Con.Case(c) No.2678 2678 of 2024

2024:KER:82854

APPENDIX OF CON.CASE(C) 2678/2024