Shajeedha Beevi vs State Of Kerala
2024 Latest Caselaw 9400 Ker

Kerala High Court

Shajeedha Beevi vs State Of Kerala on 3 April, 2024

Author: Mary Joseph

Bench: Mary Joseph

RFA No.447/2006                                    1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                  Wednesday, the 3rd day of April 2024 / 14th Chaithra, 1946
                                     RFA NO. 447 OF 2006

                  OS 41/2000 OF   I ADDITIONAL SUB COURT,THIRUVANANTHAPURAM

   APPELLANT/ADDL6TH PLAINTIFF (LR OF THE 1ST PLAINTIFF):

          SHAJEEDHA BEEVI, D/O MUHAMMED MUSTHAPHA, NANNARAVILAKOM PUTHEN
          VEEDU,KONCHIRAVIALA, MANACAUD P.O., THIRUVANANTHAPURAM.

        BY ADVS.SRI.V.SURESH,SRI.G.SUDHEER,
   RESPONDENTS/DEFENDANT & PLAINTIFF 2 TO 5:

      1. STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
         THIRUVANANTHAPURAM.
      2. SAINUM BEEVI, W/O.S.M.MUHAMMED MUSTAFFA ,TC 49/940, NANNARAVILAKOM
         PURAYIDAM,SREE MOOLAM NAGAR, KOCHIRAVIALA, MANACAUD P.O.
         THIRUVANANTHAPURAM (ADDITIONAL SECOND PLAINTIFF).(DIED) IT IS
         RECORDED THAT THE 2ND RESPONDENT DIED AND APPELLANT AND THE
         RESPONDENTS 3 AND 4 ALREADY IN THE PARTY ARRAY ARE HER LEGAL
         REPRESENTATIVES VIDE ORDER DATED 5/4/2017 IN IA 1857/2015
      3. M.NAJEEB, TC 4/2488 FIRDOUS MANZIL, MARAPPALAM, THIRUVANANTHAPURAM.
      4. M.NIZAR ,TC 55/1856 VILAYIL VEEDU, PAPPANAMCODE, THIRUVANANTHAPURAM.

        BY GOVERNMENT PLEADER FOR R1
         ADVS.SRI.J.R.PREM NAVAZ,SRI.P.T.SHEEJISH, FOR R3 & R4,

        This Regular first appeal having come up for orders on 03.04.2024,
   upon perusing this Court's Judgment dated 22.04.2022 and the letter dated
   18.03.2024 of the District Judge, Thiruvavnanthauram, the court on the
   same day passed the following:

                                                  ORDER

It is submitted by the learned District Judge that disciplinary proceedings have been initiated against the staff concerned and memo of charges was issued. Report further proceedings in due course.

Sd/- MARY JOSEPH, JUDGE

03-04-2024 /True Copy/ Assistant Registrar