Krishnaprasad A vs Rani George (Ias)
2024 Latest Caselaw 28532 Ker

Kerala High Court

Krishnaprasad A vs Rani George (Ias) on 25 September, 2024

                                                2024:KER:71298

CoC.No.2063/24                  1

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                 CON.CASE(C) NO. 2063 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.24853 OF

2023 OF HIGH COURT OF KERALA

PETITIONER:

         KRISHNAPRASAD A,
         AGED 47 YEARS,
         S/O.(L) SUBRAHMANYA BHAT A, H.S.S.T (JUNIOR)
         (SANSKRIT) SRI.ANNAPURNESWARI HIGHER SECONDARY
         SCHOOL, AGALPADY, P.O.KUMBDAJE, KASARGOD -671551,
         RESIDING AT ANGRAJE (H), P.O.PADRE,
         KASARGOD, PIN - 671 552.

         BY ADVS. KALEESWARAM RAJ
         THULASI K. RAJ
         CHINNU MARIA ANTONY


RESPONDENT:

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

         BY SRI.VENUGOPAL V., GOVERNMENT PLEADER
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                    2024:KER:71298

CoC.No.2063/24                      2

                             JUDGMENT

Today when the matter came up for consideration, both

the sides submitted that the orders have been passed in

compliance of the directions issued by this Court in the

judgment. In such circumstances, this Contempt of Court Case

is closed without prejudice to the right of the petitioner to

challenge the said order, if aggrieved.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/25.9.24 2024:KER:71298

APPENDIX OF CON.CASE(C) 2063/2024

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 02.08.2023 IN WP(C) NO. 24853/2023 OF THIS HON'BLE COURT.