PADMINI C. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are with respect to the dispute in the management of CPN UP School. These writ petitions were referred for mediation and the same have been settled. A memorandum of settlement agreement has been filed on 27/3/2025, the terms of which are as follows:

(2.) The memorandum of settlement is taken on record. These writ petitions are accordingly ordered directing that the parties will be bound by the memorandum of settlement dtd. 27/3/2025 referred to above.