Jincy P J vs Rani George
2024 Latest Caselaw 27373 Ker

Kerala High Court

Jincy P J vs Rani George on 11 September, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                               2024:KER:69588

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

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


                CON.CASE(C) NO. 2129 OF 2024

         AGAINST THE JUDGMENT DATED 03.05.2024 IN WP(C)

          NO.16938 OF 2024 OF HIGH COURT OF KERALA



PETITIONER:

         JINCY P J
         AGED 36 YEARS
         LOWER PRIMARY SCHOOL TEACHER JANAKEEYA
         VIDHYALAYAM LOWER PRIMARY SCHOOL MACHAD,
         MANALITHARA PO THRISSUR - 680589
         W/O. RENNY A.L RESIDING AT AKKARA HOUSE,
         AVANNOOR P.O, THRISSUR, PIN - 680541


         BY ADVS.
         M.A.FAYAZ
         M.VISHNUPRIYA
         C.B.ABHINAVA




RESPONDENTS:

    1    RANI GEORGE
         AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
         PRINCIPAL SECRETARY TO THE GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001

    2    AJITHAKUMARI A K
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
         DEPUTY DIRECTOR OF EDUCATION THRISSUR, O/O DEPUTY
                                                    2024:KER:69588
Con.Case(C) NO.2129 OF 2024
                                2

            DIRECTOR OF EDUCATION THRISSUR, THRISSUR,
            PIN - 680003

    3       SHEEJA KANIYIL
            AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
            ASSISTANT EDUCATIONAL OFFICER VADAKKANCHERRY O/O
            THE ASSISTANT EDUCATIONAL OFFICER VADAKKANCHERRY
            THRISSUR, PIN - 680582


            BY ADV.
            SMT. VIDYA KURIAKOSE - GOVERNMENT PLEADER



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   11.09.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                              2024:KER:69588
Con.Case(C) NO.2129 OF 2024
                              3




                        JUDGMENT

It is submitted that the revision has already been

disposed of and order of this Court has been complied with.

Hence, this Con.Case (C) is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR 2024:KER:69588 Con.Case(C) NO.2129 OF 2024

APPENDIX OF CON.CASE(C) 2129/2024

PETITIONER'S ANNEXURES

Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.16938/2024 DATED 03.05.2024

Annexure 2 TRUE COPY OF LETTER NO.H3/172/2024/G.EDN DATED 15.06.2024 ISSUED BY THE 1ST RESPONDENT

Annexure 3 TRUE COPY OF THE HEARING NOTE SUBMITTED BY THE PETITIONER DATED 21.06.2024

RESPONDENTS' ANNEXURES: NIL