Margaret S vs Rani George
2024 Latest Caselaw 28900 Ker

Kerala High Court

Margaret S vs Rani George on 3 October, 2024

Contempt of Court Case (Civil) No.1964 of 2024     1                    2024:KER:73186




                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                 PRESENT

                  THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

        THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                               CON.CASE(C) NO. 1964 OF 2024

         AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.38299 OF 2023 OF

HIGH COURT OF KERALA

PETITIONER:

                 MARGARET S , AGED 61 YEARS
                 JOSEPH VILLA, TANGY NAGAR-23 TANGASSERI,
                 KOLLAM, PIN - 691007


                 BY ADVS.
                 JOHNSON GOMEZ
                 JOHN GOMEZ
                 ARUN JOHNY
                 ABIN JACOB MATHEW
                 DEEBU R.
                 SANJAY JOHNSON
                 SANJITH JOHNSON


RESPONDENT/RESPONDENT NO.1:

                 RANI GEORGE
                 PRINCIPAL SECRETARY, DEPARTMENT OF GENERAL EDUCATION,
                 SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001



                 SMT.AMMINIKUTTY K., SR.GP


        THIS     CONTEMPT        OF     COURT     CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt of Court Case (Civil) No.1964 of 2024      2                        2024:KER:73186




                                    MOHAMMED NIAS C.P., J.
                           -----------------------------------------------

                     Contempt of Court Case (Civil) No.1964 of 2024

                            ---------------------------------------------

                          Dated this the 3rd day of October , 2024



                                                 JUDGMENT

Learned Government Pleader submits that the directions in the

judgment have been complied with. This is recorded. Accordingly, the contempt

case is closed.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/3.10.2024 Contempt of Court Case (Civil) No.1964 of 2024 3 2024:KER:73186 APPENDIX OF CON.CASE(C) 1964/2024

PETITIONER'S ANNEXURES

ANNEXURE A1 A CERTIFIED COPY OF THE JUDGEMENT DATED 14TH FEBRUARY 2024 IN WP(C) NO. 38299 OF 2023 PASSED BY THIS HON'BLE COURT

ANNEXURE A2 A TRUE COPY OF THE NOTICE SENT BY THE COUNSEL FOR THE PETITIONER BY MEANS OF EMAIL DATED 02/07/2024 TO THE RESPONDENT