Supreme Court - Daily Orders
Anju Vijayan vs High Court Of Kerala Tr.Regr.Gen.. on 10 February, 2014
\236’
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
S.L.P.(C) NO. 32970 OF 2010
Anju Vijayan ..Petitioner
versus
High Court of Kerala through
Registrar General and others ..Respondents
WITH
SLP(C) NO. 6953 of 2011
SLP(C) NO. 36436 of 2011
SLP(C) NO. 36182 of 2011
SLP(C) NO. 12910 of 2012
W.P(C) NO. 187 of 2012
SLP(C) NO. 4621 of 2013
O R D E R
We have heard learned counsel for the parties at length. In our opinion, the issue raised in these petitions is squarely covered by the judgment of this Court in K.H. Siraj vs. High Court of Kerala and others reported in (2006) 6 SCC 395.
In that view of the matter, we see no reason to interfere with the orders passed by the High Court.
The special leave petitions as also the writ petition are dismissed in terms of the aforesaid judgment in K.H.Siraj’s case.
.........................J. [SURINDER SINGH NIJJAR] NEW DELHI; ..........................J. FEBRUARY 10, 2014. [A.K. SIKRI] ITEM NO.204 COURT NO.8 SECTION XIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Civil) No(s).32970/2010 (From the judgement and order dated 17/09/2010 in WA No.1259/2010 of The HIGH COURT OF KERALA AT ERNAKULAM) ANJU VIJAYAN Petitioner(s) VERSUS HIGH COURT OF KERALA TR.REGR.GEN.& ORS. Respondent(s) (With appln(s) for ex-Parte stay,permission to file rejoinder affidavit WITH SLP(C) NO. 6953 of 2011 (With prayer for interim relief and office report) (for final disposal) SLP(C) NO. 36436 of 2011 (With prayer for interim relief and office report) (for final disposal) SLP(C) NO. 36182 of 2011 (With prayer for interim relief and office report) (for final disposal) SLP(C) NO. 12910 of 2012 (With office report)(for final disposal) W.P(C) NO. 187 of 2012 (With appln(s) for stay and office report)(for final disposal) SLP(C) NO. 4621 of 2013 (With appln(s) for exemption from filing OT. exemption from filing c/copy of the impugned order and permission to file additional documents and office report)(for final disposal) Date: 10/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR HON’BLE MR. JUSTICE A.K. SIKRI For Petitioner(s) Mr. R.Anand Padmanabhan, Adv. in SLP 32970/2010 Mr. Shinoj K. Narayanan, Adv.
Mr. Romil Pathak, Adv.
for Mr. Shashi Bhushan Kumar,Adv.
In SLP 36436 and Mr. Kunal Cheema, Adv. 36182/2011 Mr. Amit Sharma, Adv.
In SLP 12910/2011 Mr. Amit Sharma, Adv.
In WP 187/2012 Mr. Amol B. Karande, Adv.
for Mr. V.N. Raghupathy, AOR In SLP 6953/2011 Mr. Renjith. B, AOR In SLP 4621/2013 Mr. Dilip Annasaheb Taur, Adv.
Mr. Anil Kumar, AOR For Respondent(s) Mr. P.P. Rao, Sr. Adv.
Mr. T.G. Narayanan Nair,Adv.
Mr. K.N. Madhusoodhanan, Adv.
Mr. Dilip Annasaheb Taur, Adv. Mr. Anil Kumar, AOR Mr. Shankar Chillarge, Adv.
Mr. Aniruddha P. Mayee, Adv.
Mr. Charudatta Mahindrakar, Adv.
UPON hearing counsel the Court made the following O R D E R We have heard learned counsel for the parties at length. In our opinion, the issue raised in these petitions is squarely covered by the judgment of this Court in K.H. Siraj vs. High Court of Kerala and others reported in (2006) 6 SCC 395.
In that view of the matter, we see no reason to interfere with the orders passed by the High Court.
The special leave petitions as also the writ petition are dismissed in terms of the aforesaid judgment in K.H.Siraj’s case.
|(Parveen Kr.Chawla) | |(Indu Bala Kapur) |
|Court Master | |Court Master |
| | | |
[signed order is placed on the file]