(2015] 4 S.C.R. 341
SWAPNA SUKUMAR & ORS.
v.
STATE OF KERALA & ORS.
I.A. NO. 6/2015 & I.A.NO. 7/2015
IN
(Civil Appeal Nos.226-22712015)
APRIL 10, 2015
[FAKKIR MOHAMED IBRAHIM KALIFULLA, AND
SHIVA KIRTI SINGH, JJ.]
Service law: Appointment -Case reported in 2015 (1)
SCR 875 - IA - Dismissed as not pressed.
CIVIL APPELLATE JURISDICTION: I. A 6 & 7 of
2015.
IN
Civil Appeal No. 226-227 of 2015
From the Judgment and Order dated 18.06.2013 of the
High Court of Kerala at Ernakulam in OP (KAT) No. 1643 of
2013 and OP (KAT) No. 1861 of 2013.
K. Rajeev for the Appellants.
Roy Abraham, Reena Roy, Chandrani Prasad, Himinder
Lal, Jogy Scaria, Apoorv Damodaran, Liz Mathew, Temple
Law Firm for the Respondents.
The following order of the Court was delivered
ORDER
341
A
B
c
D
E
F
G
H
342
A
B
SUPREME COURT REPORTS
[2015) 4 S.C.R.
I.A. N0.6
Learned counsel appearing for the applicant submits
that the applicant does not want to press this I.A. The I.A. is,
accordingly, dismissed as not pressed.
I.A. N0.7
I.A. No.7 is allowed in terms of prayer 'a'.
Devika Gujral
I.As disposed of.
Lex