AJITHAKUMARI A S Vs. KERALA SPORTS COUNCIL

JUDGEMENT

(1.) THE original petition is filed mainly with the following prayer:-

(2.) IT is seen from the counter affidavit filed by the 2nd respondent that the impediment is the pendency of a Civil Suit in O.S. 107/04 on the file of the Second Additional Munsiff Court, Thiruvananthapuram. Learned Government Pleader submits that since the Government wants to fill up the existing five vacancies, steps have already been taken to get the interim injunction in the suit vacated. Learned Government Pleader further submits that the suit itself is not maintainable. Since the suit is of the year 2004 and since due to the pendency of the case, the appointments are held up, there will be a direction to the Second Additional Munsiff Court, Thiruvananthapuram to decide on the maintainability of the case as a preliminary issue, within a period of one month from the date of receipt of a copy of this judgment. The Registry will immediately communicate a copy of this judgment to the Second Additional Munsiff Court, Thiruvananthapuram. Depending on the outcome of the civil case, the respondents will take steps to finalise the selection without delay. The original petition is disposed of as above.