Rajeev P.P vs O. Aboobucker
2024 Latest Caselaw 30691 Ker

Kerala High Court

Rajeev P.P vs O. Aboobucker on 30 October, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

   WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

      CON.CASE(C) NO. 2557 OF 2024 IN WP(C) NO.4370 OF 2024

      AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.4370 OF 2024 OF

                             HIGH COURT OF KERALA

PETITIONER/S:

             RAJEEV P.P, AGED 52 YEARS
             S/O. PADMANABHA PANICKER LOWER PRIMARY SCHOOL TEACHER
             AJBS, PADINJARENAD PALAKKAD – 679 552, RESIDING
             AT ‘SEETHASADANAM' EDAPPAL P.O.,
             MALAPPURAM, PIN - 679576


             BY ADVS.
             ANIL KUMAR M.SIVARAMAN
             LAKSHMISREE P.S.



RESPONDENT/S:

             O. ABOOBUCKER, MANAGER AJBS PADINJARENAD ANGADI
             PADINJARENAD THRITHALA, PALAKKAD, PIN - 679534



OTHER PRESENT:

             Adv. V.K Sunil. Sr. G.P


     THIS    CONTEMPT   OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                              2024:KER:80767
CON.CASE(C) NO. 2557 OF 2024 IN

WP(C) NO.4370 OF 2024

                            2


                         JUDGMENT

When the matter came up for consideration,

it is seen from the records that in compliance of

the judgment, the Manager has already issued

Annexure-A2 order. In such circumstances, I do not

find any scope for initiating Contempt of Court

proceedings against the petitioner. Therefore,

this Contempt of Court Case is closed, without

prejudice to the right of the petitioner to invoke

his remedy against Annexure-A2 order.

sd/-

ZIYAD RAHMAN A.A, JUDGE R.AV 2024:KER:80767 CON.CASE(C) NO. 2557 OF 2024 IN

WP(C) NO.4370 OF 2024

APPENDIX OF CON.CASE(C) 2557/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF JUDGMENT IN W.P (C) NO. 4370 OF 2024 DATED 24/7/2024

Annexure A2 ORDER ISSUED BY THE MANAGER DATED 12/8/2024

Annexure A3 LETTER SUBMITTED BY THE PETITIONER BEFORE THE MANAGER FOR MODIFICATION OF A2 DATED 21/8/2024

Annexure A4 CHARGE MEMORANDUM ISSUED BY THE MANAGER DATED 7/9/2024

RESPONDENT EXHIBITS

Annexure R 1 [ a ] A true copy of the order No.Estt.No.1/2024 [2 ] dated 31.08.2024 issued by the 1st respondent

Annexure R 1 [ b ] A true copy of the Judgement dated

17..8..2023 in W.P.[C] No.12563 of 2022