Ambily Rajeev vs State Of Kerala

RP No.445/2022                                 1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
             Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944
                                RP NO. 445 OF 2022
               WP(C) 21048/2021 OF HIGH COURT OF KERALA, ERNAKULAM
   REVIEW PETITIONER/PETITIONER:

          AMBILY RAJEEV ,AGED 46 YEARS, W/O RAJEEV, ANGANWADI WORKER AT
          ANGANWADI NO.20, RESIDING AT PUTHIYAMADAM HOUSE, AYYARKULANGARA,
          VAIKOM P.O, KOTTAYAM-, PIN - 686146.

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, SOCIAL
         WELFARE (B) DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM., PIN -
         695001.
      2. THE DIRECTOR OF WOMEN AND CHILD DEVELOPMENT ,WOMEN AND CHILD
         DEVELOPMENT DIRECTORATE, POOJAPPURA, THIRUVANANTHAPURAM, , PIN -
         695012.
      3. CHILD DEVELOPMENT PROJECT OFFICER ,INTEGRATED CHILD DEVELOPMENT
         SCHEME (ICDS), CHALAPARAMBU, VAIKOM P.O, KOTTAYAM DISTRICT., PIN -
         686141.
      4. THE CHAIRMAN ,VAIKOM MUNCIPALITY, WEST GATE, W GATE ROAD, VAIKOM,
         KOTTAYAM DISTRICT., PIN - 686141.
      5. VAIKOM MUNCIPALITY, REPRESENTED BY ITS SECRETARY, WEST GATE, W GATE
         ROAD, VAIKOM, KOTTAYAM DISTRICT, PIN - 686141.


           Review Petition praying that in the circumstances stated therein the High
   Court be pleased to pass an order reviewing the judgment dated 18.03.2022 in
   WP(C)No. 21048 of 2022.

          This petition again coming on for orders upon perusing the petition and
   this Court's Judgment dated 18.03.2022      and this Court's order dated 02.06.2022
   and upon hearing the arguments of M/S.C.DILIP & ANUSHKA VIJAYAKUMAR, ADVOCATES
   for the Review petitioner, GOVERNMENT PLEADER for the respondents 1 to 3 in
   R.P/WP(C) and of SMT.A.SREEKALA, STANDING COUNSEL for the respondents 4 & 5 in
   R.P/WP(C), the court passed the following:

                                          ORDER

The 3rd respondent seeks adjournment for filing counter affidavit.

Post after three weeks.

Interim order is extended by a month.

Sd/- V.G.ARUN JUDGE 29-06-2022 /True Copy/ Assistant Registrar