Kerala High Court
Manager vs Kerala Vanitha Commission on 24 October, 2008
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 31140 of 2008(F)
1. MANAGER, ST.AUGUSTIAN'S HIGH SCHOOL,
... Petitioner
Vs
1. KERALA VANITHA COMMISSION, VENROSE
... Respondent
2. DIRECTOR, KERALA VANITHA COMMISSION,
3. SMT.BACULA FATHIMA LOPEZ, RESMI,
For Petitioner :SRI.P.SANTHOSH KUMAR (PANAMPALLI NAGAR)
For Respondent : No Appearance
The Hon'ble MR. Justice V.GIRI
Dated :24/10/2008
O R D E R
V.GIRI,J.
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W.P ( C) No.31140 of 2008
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Dated this the 24th October, 2008
J U D G M E N T
Petitioner challenges the jurisdiction of the State Vanitha Commission taking cognizance of the complaint filed by the 3rd respondent and proceeding with the matter, as evidenced by Exhibit-P8. Detailed objections have been filed by the petitioner challenging the initiation of proceedings, as evidenced by Exhibit-P6.
2. I heard learned counsel for the petitioner and learned standing counsel for respondents 1 and 2.
3. Learned standing counsel for respondents 1 and 2 assures that objections of the petitioner as contained in Exhibit-P6 will be considered first and a reasoned order passed before proceeding with the matter. Submission is recorded.
The writ petition is disposed of as above.
(V.GIRI,JUDGE) ma 2 3