Rukmani @ Balamani Amma vs Accountant General (A And E) Of ...
2021 Latest Caselaw 21487 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943

                                RP NO. 703 OF 2021

 AGAINST THE JUDGMENT IN WP(C) 8684/2021 OF HIGH COURT OF KERALA, ERNAKULAM

REVIEW PETITIONER/PETITIONER:

            RUKMANI @ BALAMANI AMMA
            AGED 83 YEARS
            W/O.LATE RAGHAVAN EZHUTHACHAN, PATHINARUPOTHIYIL HOUSE,
            VELLIYADU, MANNANUR P.O., OTTAPALAM, PALAKKAD DISTRICT.

            BY ADV P.R.SHAJI



RESPONDENTS/RESPONDENTS:

     1      ACCOUNTANT GENERAL (A AND E) OF KERALA
            OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL,
            THIRUVANANTHAPURAM - 695 001.

     2      THE ASSISTANT EDUCATIONAL OFFICER
            OTTAPALAM, PALAKKADU DISTRICT - 679 101.


OTHER PRESENT:

            SR.GP - SMT.K.AMMINIKKUTTY




     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 29.10.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 703 OF 2021

                                     2




                                   ORDER

This review petition is certainly unnecessary because what is

impugned in the writ petition was Ext.P22, which has been

withdrawn by the competent Authority and a new order issued.

2. In fact, the new order has been collaterally challenged in

Contempt Case (C)No.698/2021 and the matter is still pending.

In the afore circumstances, this review petition is dismissed,

finding it to be unnecessary.

SD/-

DEVAN RAMACHANDRAN JUDGE rp RP NO. 703 OF 2021

APPENDIX OF RP 703/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 28/06/2021 IN CONT.

COURT CASE NO.698/2021 OF THIS HONOURABLE COURT 2021.

Annexure A2 CERTIFIED COPY OF THE JUDGMENT DATED 29/06/2021 IN WP(C) NO.8684/2021 OF THIS HON'BLE COURT.

Annexure A3 TRUE COPY OF THE JUDGMENT DATED 20/09/2021 IN RP NO.487 OF 2021 IN CON. CASE(C) 698/2021.

Annexure A4 TRUE COPY OF THE ARGUMENT NOTE SUBMITTED TO THE RESPONDENT VIA HIS E-MAIL ID [email protected]

Annexure A5 TRUE COPY OF THE ORDER WITH NO.A/825/2021 DATED 06/08/2021.