Shaji C.K vs Sri. Rabindra Kumar Agarwal (Ias)
2024 Latest Caselaw 28967 Ker

Kerala High Court

Shaji C.K vs Sri. Rabindra Kumar Agarwal (Ias) on 3 October, 2024

Con.Case(C) No.1502/2024                            1/1

                             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
                   CONTEMPT CASE(C) NO. 1502 OF 2024(S) IN WP(C) 8401/2021

      PETITIONER/PETITIONER IN WP(C):


                SHAJI C.K.,      AGED 55 YEARS, S/O. C.K.KURUVILA,

                MANAGER, EBENEZER HIGHER SECONDARY SCHOOL, VEETTOOR,

                NELLAD PO, ERNAKULAM, PIN - 686 669.

            BY ADVOCATES SRI. K.JAJU BABU (SR.) ALONG WITH M/S. M.U.VIJAYALAKSHMI
            & BRIJESH MOHAN

      RESPONDENT/1ST RESPONDENT IN WP(C):


           SRI. RABINDRA KUMAR AGARWAL (IAS),

           PRINCIPAL SECRETARY TO GOVERNMENT OF KERALA,

           FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,

           THIRUVANANTHAPURAM, PIN - 695 001.

           BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   03.10.2024, the court on the same day passed the following:

                                               ORDER

Learned Government Pleader submits that an appeal has been filed

against the judgment in writ appeal, which is pending before the Hon'ble

Supreme Court.

Post on 04/11/2024.

Sd/- MOHAMMED NIAS C.P. JUDGE

03-10-2024 /True Copy/ Assistant Registrar