The Manager (Kochukrishnan K R) vs Smt. Rani George, Ias
2024 Latest Caselaw 28678 Ker

Citation : 2024 Latest Caselaw 28678 Ker
Judgement Date : 26 September, 2024

Kerala High Court

The Manager (Kochukrishnan K R) vs Smt. Rani George, Ias on 26 September, 2024

COC 2029/2024                      1                   2024:KER:71581
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

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

                         CON.CASE(C) NO. 2029 OF 2024

      AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.7797 OF 2024 OF

                               HIGH COURT OF KERALA

PETITIONER:

             THE MANAGER (KOCHUKRISHNAN K R)
             KANNADI HIGHER SECONDARY SCHOOL,
             KANNADI, PALAKKAD DISTRICT-
             (AGED 77 YEARS, SON OF RAMASWAMY), PIN - 678701


             BY ADV V.A.MUHAMMED


RESPONDENT:

             SMT. RANI GEORGE, IAS
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             PRINCIPAL SECRETARY TO GOVERNMENT,
             GENERAL EDUCATION DEPARTMENT,
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001




             SMT.AMMINIKUTTY K., SR.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:
 COC 2029/2024                                2                             2024:KER:71581



                            MOHAMMED NIAS C.P., J.
                       -----------------------------------------------

                Contempt of Court Case (Civil) No.2029 of 2024

                        ---------------------------------------------

                   Dated this the 26th day of September, 2024



                                      JUDGMENT

Learned Government Pleader submits that the directions in the

judgment have been complied with. This is recorded. Accordingly, the

contempt case is closed.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

PETITIONER'S ANNEXURES

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 7797/2024 DATED 29.02.2024