Mary Jacob vs State Of Kerala And Ors

I do not think that this Court is now enjoined to consider any of the allegations and assertions of the petitioner made in this writ petition, since it is

conceded that this Court had already considered the same and answered in favour of the petitioner, through the judgment W.P.(C)No.12790/2005, but

that it has been reversed by a learned Division Bench in W.A.No.1351/2010. The petitioner says that a Special Leave Petition against this judgment is

pending before the Hon'ble Supreme Court, numbered as Civil Appeal No.7565/2011.

Obviously, therefore, as matters now stand, none of the prayers sought for by the petitioner in this writ petition can be granted by this Court, since I

am bound by the judgment in W.A.No. 1351/2010.

In the afore circumstances, I close this writ petition in terms of the observations and holdings in W.A.No.1351/2010.

The learned counsel for the petitioner, at this time, submitted that even the learned Division Bench had granted liberty to the petitioners therein to

approach this Court in future depending upon the decision to be taken by the Hon'ble Supreme Court. If that be so, such liberty will operate to the

petitioner herein also.