Kerala High Court
The State Of Kerala vs Haseena Jaleel on 12 July, 2010
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose, C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA.App..No. 1158 of 2009(D)
1. THE STATE OF KERALA,
... Petitioner
Vs
1. HASEENA JALEEL, W/O. MOHAMMED JALEEL,
... Respondent
2. THE SECRETARY, TRIDA,
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.M.RAJAGOPALAN NAIR, SC, TRIDA
The Hon'ble MR. Justice PIUS C.KURIAKOSE
The Hon'ble MR. Justice C.K.ABDUL REHIM
Dated :12/07/2010
O R D E R
PIUS C. KURIAKOSE & C.K.ABDUL REHIM, JJ.
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LAA. No. 1158 of 2009
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Dated this the 12th day of July, 2010
J U D G M E N T
Pius C.Kuriakose, J.
It is brought to our notice by the learned Govt. Pleader Smt. R.Bindu herself that the issue raised in this appeal is covered against the Government by judgment in LAA. No. 1337 of 2007. Hence this appeal is dismissed. No costs.
(PIUS C.KURIAKOSE, JUDGE) (C.K.ABDUL REHIM, JUDGE) ksv/-