Ambily Rajeev vs State Of Kerala
2022 Latest Caselaw 9384 Ker

RP No.445/2022                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
            Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                               RP NO. 445 OF 2022(E)
                WP(C) 21048/2021 OF HIGH COURT OF KERALA, ERNAKULAM
   PETITIONER/PETITIONER:

          AMBILY RAJEEV ,AGED 47 YEARS ,W/O RAJEEV, ANGANWADI WORKER AT
          ANGANWADI NO.20, AYYARKULANGARA WARD 11, VAIKOM MUNICIPALITY,
          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.




          This Review petition having come up for orders on 25.07.2022, the
   court on the same day passed the following 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
   25.07.2022 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:
 RP No.445/2022                                2/2

                                         ORDER

Post before appropriate court on 19.09.2022.

Interim order shall remain in force till then.

Sd/- ANU SIVARAMAN JUDGE

10-08-2022 /True Copy/ Assistant Registrar