P. V. Devassy vs Rani George
2024 Latest Caselaw 27768 Ker

Kerala High Court

P. V. Devassy vs Rani George on 13 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

 Contempt Case (C)No. 533 of 2024

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                                              2024:KER:69994

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946
                  CON.CASE(C) NO. 533 OF 2024
        AGAINST     THE    ORDER/JUDGMENT   DATED   IN   WP(C)
 NO.28001 OF 2014 OF HIGH COURT OF KERALA
 PETITIONER(S)/WRIT PETITIONER:

            P. V. DEVASSY
            AGED 69 YEARS
            S/O LATE VARGHESE CLERK (UNDER COMPULSORY
            RETIREMENT), MAR AUGUSTINE'S HIGH SCHOOL,
            THURAVOOR- 683572. RESIDING AT PANIKULANGARA
            HOUSE, THURAVOOR P.O., ANGAMALY,
            PIN - 683572

            BY ADV. MILLU DANDAPANI


 CONTEMNOR/1ST RESPONDENT:

            RANI GEORGE
            AGED 59 YEARS
            IAS PRINCIPAL SECRETARY, GENERAL EDUCATION
            DEPARTMENT D/O GEORGE Y, ROOM NO. 206,
            SECOND FLOOR, SOUTH SANDWICH BLOCK
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-,
            PIN - 695001


            BY ADV. SRI.RENJITH T.R., SENIOR GP


       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
 UP FOR ADMISSION ON 13.09.2024, THE COURT ON THE SAME
 DAY DELIVERED THE FOLLOWING:
 Contempt Case (C)No. 533 of 2024

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                                                      2024:KER:69994



               P.V.KUNHIKRISHNAN, J.
              ------------------------------
         Contempt Case (C)No. 533 of 2024
      ----------------------------------------------
     Dated this the 13th day of September, 2024


                            JUDGMENT

When this Contempt Case (C) came up for

consideration, the learned Government Pleader

submitted that the directions have already been

complied with and an order is passed. If the petitioner

is aggrieved by the order, the petitioner is free to

challenge the same. There is no contempt in this case.

With the above observation, this Contempt Case

(C) is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM Contempt Case (C)No. 533 of 2024

2024:KER:69994

APPENDIX OF CON.CASE(C) 533/2024

PETITIONER ANNEXURES

ANNEXURE A THE CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P. (C) NO. 28001 OF 2014 DATED 3.03.2023

ANNEXURE A2 THE TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER DATED 29.03.2023 BEFORE THE RESPONDENT ALONG WITH THE ACKNOWLEDGMENT CARD

ANNEXURE A3 THE TRUE COPY OF THE REPRESENTATION DATED 1.06.2023 SEND BY THE PETITIONER TO THE RESPONDENT ALONG WITH THE ACKNOWLEDGMENT RECEIPT

ANNEXURE A4 THE TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT TO THE PETITIONER ON 8.09.2023

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE