M V JOSEPH Vs. P J THOMAS

JUDGEMENT

(1.) LEARNED Government Pleader, after getting instructions, submits that the direction contained in the judgment has been complied with. An order has been passed by the Higher Education Department (G.O.(Rt.) No. 439/2007 H.Edn. Dated 9.3.07) rejecting the request of the petitioner for correction of date of birth in the service book. The respondent shall ensure that a copy of the order is communicated to the petitioner within 10 days from today. In the above facts and circumstances, this Contempt of Court Case is closed.