Jyothi Mareena Peter vs Smt Rani George I.A.S
2024 Latest Caselaw 30285 Ker

Kerala High Court

Jyothi Mareena Peter vs Smt Rani George I.A.S on 24 October, 2024

                                                                             2024:KER:79598
Cont. Case (C) No. 2584 of 2024
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                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                PRESENT

                   THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

      THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                                  CON.CASE(C) NO. 2584 OF 2024

         AGAINST THE JUDGMENT IN WP(C) NO.11224 OF 2024 OF THE HIGH

COURT OF KERALA

PETITIONER/PETITIONER:

                  JYOTHI MAREENA PETER, AGED 48 YEARS,
                  W/O. BIJU THOMAS, VETTUKKATTIL HOUSE, KOHINOOR,
                  THENHIPALAM, MALAPPURAM DISTRICT, PRESENTLY WORKING AS
                  HIGHER SECONDARY SCHOOL TEACHER (BOTANY), IKT HIGHER
                  SECONDARY SCHOOL, CHERUKULAMBA, MALAPPURAM, PIN -
                  673636.

                  BY ADV. SRI. PRAKASH M.P.


RESPONDENT/1ST RESPONDENT:

                  SMT. RANI GEORGE I.A.S
                  PRINCIPAL SECRETARY TO THE STATE GOVERNMENT, GENERAL
                  EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
                  PIN - 695001.

                  SRI. RIYAL DEVASSY, GP


        THIS      CONTEMPT         OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                                        2024:KER:79598
Cont. Case (C) No. 2584 of 2024
                                            2



                                 MOHAMMED NIAS C. P. , J.
                        ===========================================
                               Cont. Case (C) No. 2584 of 2024
                       =============================================
                           Dated this the 24th day of October, 2024

                                      JUDGMENT

The learned Government Pleader submits that the directions in the

judgment have been complied with on 9.10.2024. This is recorded.

Nothing further remains to be considered in this Contempt of Court case

and accordingly, the same is closed.

Sd/-

MOHAMMED NIAS C. P., JUDGE MMG