Anwar Muhammed vs Smt.Rani George Ias
2024 Latest Caselaw 25898 Ker

Kerala High Court

Anwar Muhammed vs Smt.Rani George Ias on 30 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

 Con.Case(C) No.2428 of 2024


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                                                 2024:KER:72503

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                  CON.CASE(C) NO. 2428 OF 2024

         AGAINST      THE      ORDER/JUDGMENT   DATED   IN   WP(C)

 NO.23025 OF 2023 OF HIGH COURT OF KERALA

 PETITIONER(S)/PETITIONER:

             ANWAR MUHAMMED,
             AGED 47 YEARS, S/O I.MUHAMMED KUNJU,
             PRINCIPAL ,TKM HIGHER SECONDARY SCHOOL, TKM
             COLLEGE POST, KOLLAM (RESIDING AT
             TEKKUVILA, COLLEGE NAGAR, TKM COLLEGE P.O.,
             KOLLAM - 691 005), PIN - 691001


             BY ADVS.
             V.A.MUHAMMED
             M.SAJJAD




 RESPONDENT(S)/1ST RESPONDENT:

             SMT.RANI GEORGE IAS
             AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER THE SECRETARY TO GOVERNMENT
             GENERAL EDUCATION DEPARTMENT SECRETARIAT,
             ANNEX II, THIRUVANANTHAPURAM,
             PIN - 695 001
 Con.Case(C) No.2428 of 2024


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                                                  2024:KER:72503

            BY ADV.
            SRI. SANGEETHARAJ N.R., GP


       THIS    CONTEMPT       OF   COURT   CASE   (CIVIL)   HAVING
COME UP FOR ADMISSION ON 30.09.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C) No.2428 of 2024


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                                               2024:KER:72503




                 P.V.KUNHIKRISHNAN, J.
             ---------------------------------------
            Con. Case(C) No.2428 of 2024
            ----------------------------------------
      Dated this the 30th day of September, 2024



                              JUDGMENT

When this Con.Case(C) came up for

consideration, both sides submitted that, the

directions in the judgment dated 14.07.2023 in

WP(C) No.23025/2023 have already been complied

with. If that be the case, there is no contempt in

this case. Hence, this Con.Case(C) can be closed.

Therefore, this Con.Case(C) is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj