SOUMYA.E.S Vs. DISTRICT COURT, KOTTAYAM

JUDGEMENT

(1.) The above writ petition is filed with following prayers:

(2.) The petitioner is an advocate clerk working under Advocate Shijo M John. It is the case of the petitioner that she had undergone practice under senior advocate clerk Smt.Manumol K.G from March 2017 onwards. Thereafter, the petitioner filed an application under Pleaders Clerks Rules, 1958, before the District Judge, Kottayam and Ext.P1 is the application. Along with Ext.P1, Exts.P2 to P5 were also enclosed. The application of the petitioner was rejected earlier as evident by Ext.P6. Challenging the same, the petitioner filed W.P. (C)No.37482/2018 before this Hon'ble Court and the same was allowed as evident by Ext.P7 judgment, in which it is stated that the copies of any material, which is relied on, as against the petitioner, shall be served on the petitioner before passing orders in Ext.P1. Thereafter, Ext.P8 notice was issued to the petitioner for an enquiry. It is the definite case of the petitioner that the enquiry was conducted in total violation of the directions in Ext.P7 judgment. Thereafter, Ext.P9 order was passed by the respondent rejecting the application of the petitioner. Aggrieved by the same, this writ petition is filed.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader.