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T.S.Shirly vs Sri.James Varghese & Another
2024 Latest Caselaw 26304 Ker

Citation : 2024 Latest Caselaw 26304 Ker
Judgement Date : 3 September, 2024

Kerala High Court

T.S.Shirly vs Sri.James Varghese & Another on 3 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                              2024:KER:66558
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

  TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA,

                             1946

                 CON.CASE(C) NO. 1195 OF 2010

  AGAINST THE ORDER DATED 20.08.2010 IN WPC NO.24122 OF 2010


PETITIONER:

           T.S.SHIRLY
           W/O.K.N.SUGUNAN, AGED 55 YEARS, U.D.CLERK,
           OFFICE OF THE ASSISTANT EDUCATIONAL, OFFICER,
           VYPEEN, ERNAKULAM DIST.NOW UNDER ORDER, OF
           SUSPENSION.


           BY ADVS.
           SRI.ELVIN PETER P.J.
           SMT.POOJA SURENDRAN




RESPONDENT:

    1      SRI.JAMES VARGHESE
           (FATHER'S NAME AND AGE NOT KNOWN TO THE
           PETITIONR)SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION, DEPARTMENT,
           GOVERNMENT SECRETARIAT,,
           THIRUVANANTHAPURAM.

    2      SRI.V.ANIRUDHAN
           (FATHER'S NAME AND AGE NOT KNOWN TO THE
           PETITIONR)GOVT DEPUTY SECRETARY,,
           GENERAL EDUCATION (C) DEPARTMENT,,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
           R BY GP SRI.V.K.SUNIL


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                           2024:KER:66558



                     JUDGMENT

This contempt of court case is of the year

2010. By efflux of time, nothing survives to be

considered in this contempt of court case and

accordingly, it is closed with liberty to the petitioner

to move for re-hearing, if required.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB 2024:KER:66558 APPENDIX

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE order DATED 20.08.2010 IN W.P.(C).NO.24122/2010 OF THIS HON'BLE COURT

Annexure A2 TRUE COPY OF THE JUDGMENT DATED 20.09.2004 IN WPC NO.11114/2004 ETC OF THIS HON'BLE COURT Annexure A3 TRUE COPY OF THE ORDER DATED 11.12.2007 IN WRIT APPEAL NO.2892/2007 OF THIS HON'BLE COURT Annexure A4 TRUE COPY OF THE DECLARATION GIVEN BY SMT.K.A.MARY Annexure A5 TRUE COPY OF THE JUDGMENT DATED 7.7.08 IN CONTEMPT CASE NO.576/2008 OF THIS HON'BLE COURT Annexure A6 TRUE COPY OF THE JUDGMENT DATED 11.7.2008 IN WPC NO.20464/2008 OF THIS HON'BLE COURT Annexure A7 TRUE COPY OF THE ORDER GO DATED 16.6.2010 ISSUED BY THE GOVT.

 
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