S.Sunitha Kumari vs Secretary
2021 Latest Caselaw 1 Ker

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

              THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN

          FRIDAY, THE 13TH DAY OF JULY 2012/22ND ASHADHA 1934

           Con.Case(C).No. 897 of 2012 (S)  IN WPC/2784/2012
           -------------------------------------------------


PETITIONER(S):
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         S.SUNITHA KUMARI,  KAZHAKAM, UMMANNOR DEVASWOM
         POLIKODE SUB GROUP
         KOTTARAKKARA GROUP R/A.CHANDRODAYAM
         PUTHUVAKKAL KILLY,KOLLODU P.O.,THIRUVANANTHAPURAM


         BY ADV. SRI.SASITH PANICKER

RESPONDENT(S):
--------------

         SECRETARY
         C.R.ANITHA, NOW WORKING AS THE SECRETARY
         TRAVANCORE DEVASWOM BOARD, THIRUVANANTHAPURAM.

         BY  SRI.G.BIJU,SC,TRAVANCORE DEVASWOM BOARD

       THIS CONTEMPT OF COURT CASE (CIVIL)  HAVING COME UP FOR
ADMISSION  ON  13-07-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:

Con.Case(C).No. 897 of 2012 (S)

                                APPENDIX

PETITIONER'S ANNEXURE:

ANNEXURE A1:      CERTIFIED COPY OF THE JUDGMENT DATED 2.1.2021 IN W.P.
                  (C). NO.2784/2012 OF THIS HON'BLE COURT.

ANNEXURE A2 (a1): COPY OF THE POSTAL RECEIPT.

ANNEXURE A2(a2) : COPY OF THE ACKNOWLEDGEMENT CARD SEND BY THE
                  PETITIONER.

RESPONDENT'S ANNEXURE: NIL.



                                               TRUE COPY


                                               P.A. TO JUDGE.




KP



                   K.SURENDRA MOHAN,J.
              ---------------------------------------------
                Cont.Case(C).No.897 of 2012
             ----------------------------------------------
            Dated this the 13th day of July, 2012

                         J U D G M E N T

Shri G. Biju, the learned standing counsel for the

respondent has handed over to me today a copy of

proceedings No.R.O.C.8460/11/Mis.C. dtd 02.07.2012 of the

Devaswom Commissioner, issued after considering the

entitlement of the petitioner to be granted the transfer that

was sought for. According to the counsel, the petitioner's

appeal had been considered earlier and her request was

directed to be considered at the time of General Transfer for

the year 2012-13. Accordingly the matter has been

considered again and the present proceedings dated

02.07.2012 has been issued.

Since the direction issued by this Court has been

complied with as noticed above, no further action is necessary

to be initiated in this contempt case. The same is accordingly

closed.

K.SURENDRA MOHAN, JUDGE kkj