Seetha Devi.K vs Rani George
2024 Latest Caselaw 27275 Ker

Kerala High Court

Seetha Devi.K vs Rani George on 11 September, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

CON.CASE(C) NO. 1302 OF 2024
IN WP(C) NO.37392 OF 2022
                                         1

                                                      2024:KER:69172
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                        CON.CASE(C) NO. 1302 OF 2024

        AGAINST THE JUDGMENT DATED 09.11.2023 IN WP(C) NO.37392 OF

2022 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WPCCCC:

             SEETHA DEVI.K
             AGED 57 YEARS
             W/O. BALAKRISHNAN,
             RESIDING AT NANDANAM, UPPILIKKAI (P.O.),
             NILESWARAM, KASARGOD DISTRICT, PIN - 671 314


             BY ADV D.ANIL KUMAR


RESPONDENTS/RESPONDENTS 1 & 2:

    1        RANI GEORGE
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             PRINCIPAL SECRETARY, DEPARTMENT OF GENERAL EDUCATION,
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695 001

    2        SHANAVAS.S.
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             DIRECTOR OF GENERAL EDUCATION,
             (FORMERLY DIRECTOR OF PUBLIC INSTRUCTIONS),
             DPI, JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014

             SMT.REKHA C. NAIR, SR.GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1302 OF 2024
IN WP(C) NO.37392 OF 2022
                                        2

                                                                 2024:KER:69172




                                  T.R.RAVI.J
               -------------------------------------------------------
                   Contempt Case (C) No.1302 of 2024
                                        in
                         WP(C) No.37392 of 2022
             --------------------------------------------------------
              Dated this the 11th day of September, 2024


                                  JUDGMENT

When the case is taken up, it is submitted that

the directions issued by this Court have been complied

with.

In the above circumstances, this contempt case is

closed.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 1302 OF 2024 IN WP(C) NO.37392 OF 2022

2024:KER:69172 APPENDIX OF CON.CASE(C) 1302/2024

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 9.11.2023 IN W.P.(C) NO.37392/2022 OF THIS HON'BLE COURT

Annexure II TRUE COPY OF THE POST CARD ADDRESSED TO THE PETITIONER WITH THE SEAL OF THE DIRECTORATE OF GENERAL EDUCATION DATED 22.11.2023