Abhilash P vs Rani George
2024 Latest Caselaw 33231 Ker

Kerala High Court

Abhilash P vs Rani George on 15 November, 2024

                                                         2024:KER:86213
CON.CASE(C).NO.1201/2024

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                      CON.CASE(C) NO. 1201 OF 2024

         AGAINST THE JUDGMENT IN WP(C) NO.39701 OF 2023 OF THE HIGH

                            COURT OF KERALA

PETITIONER/PETITIONER:
           ABHILASH P., AGED 39 YEARS,
           S/O. PANKAJAKSHAN, NAMBALETH PUTHENVEEDU, MUTHUKULAM
           NORTH, MUTHUKULAM P.O., ALAPPUZHA 690506, WORKING AS
           OFFICE ATTENDANT, PAYIPPAD UPPER PRIMARY SCHOOL,
           HARIPPAD, ALAPPUZHA, PIN - 690514.

            BY ADVS. M/S.M.R.ARUNKUMAR, MINI V.MENON &
            P.SHAMMI NAVAS


RESPONDENTS/RESPONDENTS 1, 2 & 4:
     1     RANI GEORGE,
           SECRETARY, GENERAL EDUCATION DEPARTMENT, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.

     2      SHANAVAS S.,
            DIRECTOR OF GENERAL EDUCATION, GOVERNMENT OF KERALA,
            JAGATHI P.O., THIRUVANANTHAPURAM, PIN - 695014.

     3      GEETHA K.,
            ASSISTANT EDUCATION OFFICER, OFFICE OF THE ASSISTANT
            EDUCATION OFFICER, HARIPPAD P.O., ALAPPUZHA, PIN -
            690514.

            SMT.DEVI SHRI R., GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 15.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                             2024:KER:86213
CON.CASE(C).NO.1201/2024

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                         MOHAMMED NIAS C. P. , J.
               ============================================
                       Cont. Case (C) No. 1201 of 2024
               ============================================
                 Dated this the 15th day of November, 2024

                              JUDGMENT

The learned counsel appearing on both sides submits that the benefits

except the leave surrender have been granted to the petitioner.

2. The learned Government Pleader submits that no application in

that regard has been received from the petitioner.

3. This is recorded. Accordingly, nothing further remains to be

considered in this Contempt of Court case and the same is closed.

Sd/-

MOHAMMED NIAS C. P., JUDGE

MMG 2024:KER:86213

APPENDIX OF CON.CASE(C).NO.1201/2024

PETITIONER'S ANNEXURES:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN W.P.(C) NO. 39701 OF 2023

ANNEXURE A2 TRUE COPY OF THE POSTAL RECEIPT DATED 7.2.2024 SHOWING THE SENDING OF JUDGMENT, COPY OF WRIT PETITION AND REPRESENTATION TO THE 3RD RESPONDENT

ANNEXURE A3 TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 12.4.2024