G.Geetha Bali vs James Varghese
2024 Latest Caselaw 26347 Ker

Kerala High Court

G.Geetha Bali vs James Varghese on 3 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 1196 OF 2010        : 1 :



                                             2024:KER:66559
           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. 1196 OF 2010

 AGAINST THE ORDER DATED 20.08.2010 IN WPC NO.23662 OF 2010


PETITIONER:

           G.GEETHA BALI
           AGED 52 YEARS, W/O G.S.RAJAGOPALAN,
           P.A. TO DISTRICT EDUCATIONAL, OFFICER,
           ERNAKULAM (NOW UNDER ORDER OF SUSPENSION)


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




RESPONDENTS:

    1      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:
 CON.CASE(C) NO. 1196 OF 2010   : 2 :



                                          2024:KER:66559




                     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:66559

APPENDIX

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE order DATED 20.08.2010 IN W.P.(C).NO.23662/2010 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.