Sarath C. Mohan vs Rakesh E.T
2024 Latest Caselaw 28677 Ker

Kerala High Court

Sarath C. Mohan vs Rakesh E.T on 26 September, 2024

                                                2024:KER:71776

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

 THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946

                 CON.CASE(C) NO. 2396 OF 2024

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.15273 OF

2024 OF HIGH COURT OF KERALA

PETITIONER/S:

         SARATH C. MOHAN
         AGED 28 YEARS
         S/O. CHANDRAMOHANAN NAIR G., ANANDAVILASM,
         KULATHUR PO, VAIPUR, PATHANAMTHITTA-. (OFFICE
         ATTENDANT/PEON, DEVASWOM BOARD HIGH SCHOOL,
         ERUMELY), PIN - 689588


         BY ADV S.SUBHASH CHAND


RESPONDENT/S:

         RAKESH E.T
         AGED 47 YEARS
         (FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
         DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE
         DISTRICT EDUCATIONAL OFFICER, KANJIRAPPALLY, PIN -
         686507
         BY ADV.VENUGOPAL V, GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case (c)No. 2396 of 2024


                                2
                                                    2024:KER:71776

                           JUDGMENT

Today when the matter came for consideration, the

learned Government Pleader made available the order bearing

No.B3/775503/2024 dated 24.09.2024 issued by the DEO in

compliance of the direction issued by this Court.

In such circumstances, this Contempt of Court Case is

closed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk

2024:KER:71776

APPENDIX OF CON.CASE(C) 2396/2024

PETITIONER ANNEXURES

Memo of Charges MEMO OF CHARGES

Annexure 1 A CERTIFIED COPY OF THE ORDER DATED 4/6/2024 PASSED BY THIS HON'BLE COURT IN W.P.(C). NO. 15273 OF 2024