Sibil Jacob vs Jeevan Babu K. Ias
2024 Latest Caselaw 28210 Ker

Kerala High Court

Sibil Jacob vs Jeevan Babu K. Ias on 24 September, 2024

Con.Case(C) No.572/2021                           1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                Tuesday, the 24th day of September 2024 / 2nd Aswina, 1946

                 CONTEMPT CASE(C) NO. 572 OF 2021(S) IN WP(C) 15019/2020


             PETITIONER/PETITIONER IN THE JUDGMENT:


                      SIBIL JACOB, D/O.V.O. CHACKO, AGED 44 YEARS,

                      HIGHER SECONDARY SCHOOL TEACHER (CHEMISTRY),

                      CATHOLICATE HIGHER SECONDARY SCHOOL,

                      PATHANAMTHITTA -689 645.

                 BY ADVS. M/S.S.PRASANTH & VARSHA BHASKAR.

             RESPONDENT/RESPONDENTS 2 AND 3 IN THE JUDGMENT:


                 1. JEEVAN BABU K. IAS, DIRECTOR OF GENERAL EDUCATION, JAGATHI,
                    THIRUVANANTHAPURAM- 695 014.
                 2. SNEHALATHA. K., THE REGIONAL DEPUTY DIRECTOR, HIGHER
                    SECONDARY EDUCATION, CIVIL STATION, B2 BLOCK, MALAPPURAM-
                    676 505.

                    BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   24.09.2024, the court on the same day passed the following:


                                             ORDER

The learned Government Pleader submits that the directions have been complied with. Therefore the respondent is directed to file an affidavit highlighting the said aspect by producing the records evidencing the same.

Post on 04/10/2024.

Sd/- ZIYAD RAHMAN A.A. JUDGE

24-09-2024 /True Copy/ Assistant Registrar