Kerala High Court
Hemalatha Thampatty E.K vs Sri. Santhoshkumar.M on 20 February, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
Con.Case(C) No.3268/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Thursday, the 20th day of February 2025 / 1st Phalguna, 1946
CONTEMPT CASE(C) NO. 3268 OF 2024(S) IN WP(C) 31697/2024
PETITIONER/PETITIONER:
HEMALATHA THAMPATTY E.K, AGED 54 YEARS, D/O.LATE BHASKARAN THAMBAN,
WORKING AS PRINCIPAL, K.R. HIGHER SECONDARY SCHOOL, PURAMERI,
KOZHIKODE DISTRICT - 673 503, RESIDING AT: PRANAVAM HOUSE,
PURAMERI, VADAKARA, KOZHIKODE DISTRICT, PIN - 673 503.
BY ADVOCATE SRI.K.MOHANAKANNAN
RESPONDENT/4TH RESPONDENT:
SRI. SANTHOSHKUMAR.M., WORKING AS THE REGIONAL DEPUTY DIRECTOR OF
HIGHER SECONDARY EDUCATION, OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF
HIGHER SECONDARY EDUCATION, THEKEPURAM, KUTTICHIRA, KOZHIKODE,
PIN - 673 001.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
20.02.2025, the court on the same day passed the following:
ORDER
It is submitted that a part bill has been sanctioned.
Post on 21/03/2025.
Sd/- N.NAGARESH JUDGE 20-02-2025 /True Copy/ Assistant Registrar