Kerala High Court
Shinymol G.V vs Biju R on 13 March, 2026
Author: N.Nagaresh
Bench: N.Nagaresh
2026:KER:22998
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 13TH DAY OF MARCH 2026 / 22ND PHALGUNA, 1947
CON.CASE(C) NO. 2765 OF 2025
AGAINST THE JUDGMENT DATED 29.07.2025 IN
WP(C) NO.27718 OF 2025 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
SHINYMOL G.V.
AGED 42 YEARS
D/O. GANGADHARAN, HIGH SCHOOL TEACHER,
DEVASWOM BOARD HIGH SCHOOL, KANKAZHA,
CHANGANASSERY, PIN - 686541
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
SMT.CINDIA S.
SMT.POOJA CHANDRAN
SMT.GAYATHRI G.
RESPONDENT/RESPONDENT NO.2:
BIJU R, AGED NOT KNOWN TO THE PETITIONER,
S/O. NOT KNOWN TO THE PETITIONER,
DISTRICT EDUCATIONAL OFFICER, ATTINGAL,
THIRUVANANTHAPURAM, PIN - 695101
BY ADV. SMT.V.A. HARITHA, GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 13.03.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2026:KER:22998
Con.Case(C) No.2765 of 2025
2
JUDGMENT
Dated this the 13th day of March, 2026 Government Pleader submits that an order has been passed pursuant to the directions contained in the judgment dated 29.07.2025 in W.P.(C) No.27718 of 2025.
2. In view of the above, there is substantial compliance of the directions of this Court.
The Contempt of Court Case is therefore closed without prejudice to the right of the petitioner to challenge the order now passed.
Sd/-
N.NAGARESH JUDGE spk 2026:KER:22998 Con.Case(C) No.2765 of 2025 3 APPENDIX OF CON.CASE(C) NO. 2765 OF 2025 PETITIONER ANNEXURES Annexure -1 TRUE COPY OF THE JUDGEMENT OF THIS HON'BLE COURT IN W.P.C. NO.27718 OF 2025, DATED 29/07/2025