Haifa Fathima (Minor) vs Sri. Madusudanan
2024 Latest Caselaw 32313 Ker

Kerala High Court

Haifa Fathima (Minor) vs Sri. Madusudanan on 8 November, 2024

                                              2024:KER:83515
CON.CASE(C) NO. 2702 OF 2024

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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

  FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA,

                               1946

               CON.CASE(C) NO. 2702 OF 2024

        ARISING FROM THE ORDER DATED 06.06.2024 IN WP(C)

         NO.20309 OF 2024 OF HIGH COURT OF KERALA

PETITIONER/1ST PETITIONER:

          HAIFA FATHIMA (MINOR)
          AGED 13 YEARS, STUDYING IN STANDARD VIII,
          GOVERNMENT HIGHER SECONDARY SCHOOL, UDINUR,
          KASARAGOD DISTRICT- 671310.
          REPRESENTED HER MOTHER RUKIYA M T P.,
          W/O AHMED M V, JAMEELA MANZIL,
          AL AMEEN MASJID ROAD, PADNE P.O,
          KASARAGOD DISTRICT, PIN - 671312

          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD


RESPONDENTS/RESPONDENTS 3 TO 5:

    1     SRI. MADUSUDANAN
          AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER, DEPUTY DIRECTOR OF EDUCATION,
          KASARGODE DISTRICT,
          PIN - 671123
                                             2024:KER:83515
CON.CASE(C) NO. 2702 OF 2024

                               2

    2      SRI. ARAVINDAKSHAN
           AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER, DISTRICT EDUCATIONAL OFFICER,
           MINI CIVIL STATION , KANHANGAD,
           KASARGODE DISTRICT, PIN - 671315

    3      SMT. SUBAIDA
           AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER,HEADMISTRESS, GOVERNMENT HIGHER
           SECONDARY SCHOOL, UDINUR, KASARAGOD DISTRICT,
           PIN - 671310

            ADV. VENUGOPAL.V, GP


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                      2024:KER:83515
CON.CASE(C) NO. 2702 OF 2024

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                          JUDGMENT

Today when the matter came up for consideration, the

learned Government Pleader made available a list of 21 students,

who were enrolled on the basis of the interim order passed by this

Court. As per the interim order the direction was to enroll them as

the students who opted Arabic as the first opted language. The

interim order passed by this Court was by directing the 5th

respondent in the writ petition/3rd respondent herein to enroll the

said students in the manner mentioned above.

In such circumstances, as the orders are complied with,

this contempt of Court case is closed without prejudice to the right

of the petitioner to invoke her remedies if she has any further

grievances. It is also submitted by the learned Government

Pleader that, on the basis of the enrolment of those students, an

additional Teacher for Arabic has been engaged on work

arrangement basis.

Sd/-

ZIYAD RAHMAN A.A., JUDGE scs 2024:KER:83515 CON.CASE(C) NO. 2702 OF 2024

APPENDIX OF CON.CASE(C) 2702/2024

PETITIONER ANNEXURES

Annexure -I CERTIFIED COPY OF THE INTERIM ORDER IN W.P.(C) NO,. 20309/2024 DATED 06.06.2024

Annexure -II TRUE COPY OF THE REPRESENTATION VIDE LETTER DATED 01.07.2024 OF THE SMT. RUKIYA M.T.P(MOTHER OF THE PETITIONER)

TO 3

Annexure -III TRUE COPY OF THE LETTER NO. DEO KHD1979/2024/A2 DATED 12.08.2024 OF THE DEO, KANJANKKAD ADDRESSING THE MOTHER OF THE PETITIONER (ALONG WITH TYPED COPY