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Sini.V.N vs State Election Commission
2021 Latest Caselaw 9594 Ker

Citation : 2021 Latest Caselaw 9594 Ker
Judgement Date : 22 March, 2021

Kerala High Court
Sini.V.N vs State Election Commission on 22 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                       WP(C).No.6372 OF 2021(V)


PETITIONER:

               SINI.V.N
               AGED 50 YEARS
               D/O NARAYANAN,
               TEACHER (SENIOR GRADE),
               AUP SCHOOL,
               ALLUMPALLAM,
               KOLLENGODE,
               PALAKKAD-678506.

               BY ADVS.
               SRI.P.BABU KUMAR
               SRI.P.YADHU KUMAR
               SMT.YAMUNA VIJAYAGOPAL

RESPONDENTS:

      1        STATE ELECTION COMMISSION
               CORPORATION OFFICE COMPLEX,
               LMS JUNCTION, PALAYAM,
               THIRUVANANTHAPURAM-695003.

      2        DISTRICT COLLECTOR,
               COLLECTORATE,
               PALAKKAD-678001.

      3        ASSISTANT DISTRICT MAGISTRATE,
               COLLECTORATE, PALAKKAD-678001.

               R1 BY ADV. SHRI.KODOTH SREEDHARAN, SC,
               STATE ELECTION COMMISSION, KERALA


               BIJOY CHANDRAN SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6372 OF 2021(V)

                                      2




                                JUDGMENT

Dated this the 22nd day of March 2021

Heard the learned counsel for the petitioner and the learned

Government Pleader.

2. It is submitted by the learned Government Pleader on

instructions that the name of the petitioner has not been

included in the list of staff on election duty.

The said submission is recorded. This writ petition is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.6372 OF 2021(V)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF DISCHARGE SUMMARY ISSUED IN THE NAME OF PETITIONER'S GRAND DAUGHTER ON 20.12.2020.

EXHIBIT P2 TRUE PHOTOCOPY OF APPLICATION FILED BEFORE 3RD RESPONDENT DATED 03.03.2021.

 
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