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Jayadevan. N.N vs Rani George, I.A.S
2024 Latest Caselaw 27293 Ker

Citation : 2024 Latest Caselaw 27293 Ker
Judgement Date : 11 September, 2024

Kerala High Court

Jayadevan. N.N vs Rani George, I.A.S on 11 September, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
      Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
          CONTEMPT CASE(C) NO. 1321 OF 2023(S) IN WP(C) 33547/2019

PETITIONERS/PETITIONERS IN THE WP(C):


  1. JAYADEVAN. N.N, S/O. SRI. T.N. NEELAKANDAN NAIR, AGED 35 YEARS,
     HIGHER SECONDARY SCHOOL TEACHER (JUNIOR) ENGLISH, BRAHMAMANGALAM
     HIGHER SECONDARY SCHOOL AND VOCATIONAL HIGHER SECONDARY SCHOOL,
     CHEMPU, VAIKOM, KOTTAYAM DISTRICT, RESIDING AT 'NANDAVANAM',
     MANNACKANAD PO, KOTTAYAM - 685 633.
  2. IRENE MATHEW, D/O. DR. V.T. MATHEW, AGED 40 YEARS, HIGHER SECONDARY
     SCHOOL TEACHER (JUNIOR) MATHEMATICS, BRAHMAMANGALAM HIGHER
     SECONDARY SCHOOL AND VOCATIONAL HIGHER SECONDARY SCHOOL, CHEMPU,
     VAIKOM, KOTTAYAM DISTRICT, RESIDING AT VADAKKUMUKALAYIL HOUSE,
     KANJIRATHANAM PO, KOTTAYAM - 686 603.
  3. ANEESHAMOL P.A,   D/O. THE LATE OF M.R. ASOKAN, AGED 40 YEARS,
     HIGHER SECONDARY SCHOOL TEACHER (JUNIOR) PHYSICS, BRAHMAMANGALAM
     HIGHER SECONDARY SCHOOL AND VOCATIONAL HIGHER SECONDARY SCHOOL,
     CHEMPU, VAIKOM, KOTTAYAM DISTRICT, RESIDING AT 'ASHOK BHAVAN'
     BRAHMAMANGALAM PO, KOTTAYAM - 686 605.
  4. SMITHA PAUL, D/O. THE LATE A.V. PAULOSE, AGED 46 YEARS, HIGHER
     SECONDARY SCHOOL TEACHER (JUNIOR) CHEMISTRY, BRAHMAMANGALAM HIGHER
     SECONDARY SCHOOL AND VOCATIONAL HIGHER SECONDARY SCHOOL, CHEMPU,
     VAIKOM, KOTTAYAM DISTRICT, RESIDING AT THATTARKELIL HOUSE,
     KARIPPADOM PO., KOTTAYAM - 686 605.
  5. RAJESH RAJAN, S/O. SRI. RAJAN V.N., AGED 36 YEARS, HIGHER
     SECONDARY SCHOOL TEACHER (JUNIOR) COMPUTER APPLICATION,
     BRAHMAMANGALAM HIGHER SECONDARY SCHOOL AND VOCATIONAL HIGHER
     SECONDARY SCHOOL, CHEMPU, VAIKOM, KOTTAYAM DISTRICT, RESIDING AT
     VAIKUNDAM HOUSE, MULANTHURUTHY PO, ERNAKULAM DISTRICT - 682 314.
  6. DEEPAMOL G.V, D/O. SRI. M. VISWAMBHARAN, AGED 46 YEARS, HIGHER
     SECONDARY SCHOOL TEACHER (JUNIOR) ECONOMICS, BRAHMAMANGALAM HIGHER
     SECONDARY SCHOOL AND VOCATIONAL HIGHER SECONDARY SCHOOL, CHEMPU,
     VAIKOM, KOTTAYAM DISTRICT, RESIDING AT 'ANI NIVAS', VADAKARA PO,
     THALAYOLAPPARAMBU, KOTTAYAM - 686 605.

     BY SRI.O.V.RADHAKRISHNAN (SENIOR ADVOCATE) ALONG WITH ADVOCATES M/S.
     H.VISHNUDAS & GEORGE VARGHESE.

                                                       P.T.O.
  RESPONDENTS/RESPONDENT NOS. 1 TO 3 WP(C):

    1. RANI GEORGE, I.A.S, PRINCIPAL SECRETARY, SOUTH SANDWICH BLOCK,
       GENERAL EDUCATION (T) DEPARTMENT, GOVERNMENT
       SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
    2. SHANAVAS.S., I.A.S, DIRECTOR OF GENERAL EDUCATION, JAGATHI,
       THIRUVANANTHAPURAM - 695 014.
    3. K.R.GIRIJA, REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION,
       KOTTAYAM - 686 001.

        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.
                             RAJA VIJAYARAGHAVAN V, J.
                     ----------------------------------------------
                           Con. Case(C) No. 1321 of 2023
                   ---------------------------------------------------
                   Dated this the 11th day of September 2024


                                        ORDER

The learned Government Pleader shall place on record a statement

detailing whether the directions in Paragraph No. 21 of the judgment

have been complied with in its letter and spirit, as it is submitted by the

learned Senior Counsel appearing for the petitioners that the order issued

on 29.08.2024 is not in tune with the directions issued by this Court.

The personal appearance of the respondent is dispensed with for

the time being.

Post on 09.10.2024.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

APM

11-09-2024 /True Copy/ Assistant Registrar

 
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