Abdul Muneer vs Smt.Ramlath.K.K
2024 Latest Caselaw 27273 Ker

Kerala High Court

Abdul Muneer vs Smt.Ramlath.K.K on 11 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
             CONTEMPT CASE(C) NO. 2140 OF 2024(S) IN WP(C) 19089/2019

  PETITIONERS/PETITIONERS:


     1. ABDUL MUNEER, AGED 45 YEARS, S/O. KUNJIMUHAMMED, MACHINGAL HOUSE,
        KARAKKUNNU PO, MANJERI, MALAPPURAM DISTRICT, PHYSICAL EDUCATION
        TEACHER, MES HIGHER SECONDARY SCHOOL, MAMPAD, MALAPPURAM DISTRICT, PIN
        - 676 542.
     2. FAISAL E., AGED 42 YEARS, (H.S.A) (SOCIAL STUDIES), MES HIGHER
        SECONDARY SCHOOL, MAMPAD, MALAPPURAM DISTRICT, ERNHIKKAL HOUSE,
        AINDOOR, EDAMANNA, MALAPPURAM DISTRICT, PIN - 676 541.
     3. MANSOOR N., AGED 42 YEARS, H.S.A (MATHEMATICS), MES HIGHER SECONDARY
        SCHOOL, MAMPAD, MALAPPURAM DISTRICT, NEERMUNDA HOUSE, PANDHALINGAL,
        MEPPADAM PO, MALAPPURAM DISTRICT, PIN - 676 542.
     4. MUJEEB RAHMAN A.P., AGED 51 YEARS, (H.S.A) (SOCIAL STUDIES), MES HIGHER
        SECONDARY SCHOOL, MAMPAD, MALAPPURAM DISTRICT, ALIKKA PARAMBIL HOUSE,
        VANIYAMBALAM PO, MALAPPURAM DISTRICT, PIN - 679 339.
     5. SHAMEEN.A, AGED 40 YEARS,   PEON, MES HIGHER SECONDARY SCHOOL, MAMPAD,
        MALAPPURAM DISTRICT, ALINGATH HOUSE, MAMPAD PO, MALAPPURAM DISTRICT,
        PIN - 676 542.

      BY ADVOCATE SRI. K. MOHANAKANNAN

  RESPONDENT/4TH RESPONDENT:


   SMT. RAMLATH.K.K., WORKING AS THE DISTRICT EDUCATIONAL OFFICER,

   WANDOOR, MALAPPURAM DISTRICT, PIN - 682 011.

        BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
11.09.2024, the court on the same day passed the following:

                                                           P.T.O.
                                 P.V.KUNHIKRISHNAN, J.
                              --------------------------------
                           Contempt Case No.2140 of 2024
                       ----------------------------------------------
                      Dated this the 11th day of September, 2024


                                         ORDER

The respondent appeared in person before this Court.

2. This Court delivered the judgment on 06.03.2023.

The judgment of this Court was confirmed in Writ Appeal on

27.05.2024. Even now the directions are not complied with,

is the submission.

3. I am of the prima facie opinion that the

respondent committed contempt. The respondent shall

comply with the directions on or before 30.09.2024. If the

directions are not complied with, the respondent shall appear

on that day. If the directions are complied with or if the

judgment is varied or modified, the appearance is dispensed

with.

Post on 30.09.2024.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

11-09-2024 /True Copy/ Assistant Registrar