UMA.P.R Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court seeking for issuance of directions to respondents 1 to 3 not to harass the petitioner on the basis of the complaint preferred by the 4 th respondent and not to interdict the petitioner from entering into the place of employment with the 4th respondent.

(2.) The petitioner is working in the 4 th respondent 's establishment. There was some unpleasant events between the petitioner and the 4th respondent, pursuant to which the petitioner was not permitted to discharge her duties. Allegedly at the instance of the 4th respondent, the police had summoned the petitioner to the police station and harassed her, which made her to approach this Court for immediate intervention.

(3.) When the matter came up for consideration before this Court on the last posting date, i.e. on 17.07.2018, it was submitted by the learned counsel for the 4th respondent that the service of the petitioner had already been terminated and that the 4th respondent did not require the service of the petitioner any more.