Sindhu Kumari C.S vs P. Subhash Chandran
2024 Latest Caselaw 32888 Ker

Kerala High Court

Sindhu Kumari C.S vs P. Subhash Chandran on 13 November, 2024

                                              2024:KER:84604
CON.CASE(C) NO. 2429 OF 2024

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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

       THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,

                               1946

               CON.CASE(C) NO. 2429 OF 2024

          ARISING FROM ORDER DATED 06.08.2024 IN WP(C)

         NO.25921 OF 2024 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

          SINDHU KUMARI C.S
          AGED 55 YEARS
          W/O. JAYAN PILLAI, NEELAMBARI, BYPASS NAGAR,
          ATTINGAL, THIRUVANANTHAPURAM -
          (HEAD MISTRESS, SNV HIGHER SECONDARY SCHOOL,
          PANAYARA), PIN - 695101

          BY ADV S.SUBHASH CHAND


RESPONDENT/RESPONDENT NO.5:

          P. SUBHASH CHANDRAN
          AGED ABOUT 54 YEARS, S/O. PUNDAREEKASHAN,
          THE MANAGER, NOBEL/NOBLE GROUP OF SCHOOLS,
          CHIRAYANKEEZHU, THIRUVANANTHAPURAM
          (SREENIVAS, VENGARANMOODU, THIRUVANANTHAPURAM -
          695607), PIN - 695304
                                            2024:KER:84604
CON.CASE(C) NO. 2429 OF 2024

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          BY ADV
          ADV.M.SAJJAD
          ADV V.K. SUNIL - SR.GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 13.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                    2024:KER:84604
CON.CASE(C) NO. 2429 OF 2024

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                          JUDGMENT

Today when the matter came up for consideration, the

learned Counsel for the respondent Manager made available a

copy of the appointment order dated 11.11.2024 by which the

petitioner was appointed as the Principal of the school with effect

from 11.11.2024. The learned Counsel for the petitioner raised an

objection contending that, as per Ext.P9 in the writ petition, the

petitioner was supposed to be appointed with effect from the date

of 01.06.2022.

This is a matter, which can be considered in the writ

petition. Therefore, this Contempt of Court Case is closed taking

note of the fact that the petitioner was appointed as the Principal

and this shall be without prejudice to the contentions of the either

parties.

Sd/-

ZIYAD RAHMAN A.A., JUDGE scs 2024:KER:84604 CON.CASE(C) NO. 2429 OF 2024

APPENDIX OF CON.CASE(C) 2429/2024

PETITIONER ANNEXURES

Memo of Charges MEMO OF CHARGES

Annexure 1 A CERTIFIED COPY OF THE ORDER DATED 6/8/2024 PASSED BY THIS HON'BLE COURT IN W.P.(C). NO. 25921 OF 2024