The State Of Kerala vs Sugathan Prabhakaran

Kerala High Court

The State Of Kerala vs Sugathan Prabhakaran on 21 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                    &
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
           Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                              WA NO. 487 OF 2024
    AGAINST JUDGMENT DATED 25/10/2023 IN WP(C) 11919/2022 OF THIS COURT
APPELLANT(S)/RESPONDENTS 1 & 3 IN WP(C):

  1. THE STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
     LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695 001, PIN - 695001
  2. PRINCIPAL AGRICULTURAL OFFICER, AGRICULTURAL OFFICE, CIVIL STATION,
     KUDAPPANAKKUNU, THIRUVANANTHAPURAM,PIN-695 043, PIN - 695043

BY GOVERNMENT PLEADER

RESPONDENT(S)/PETITIONER & 2ND RESPONDENT IN WP(C):

  1. SUGATHAN PRABHAKARAN, AGED 70 YEARS, A.V.S.VILLA, SEEMAVILA,
     KODUVAZHUNOOR HIGH SCHOOL, KODUVAZHUNOOR, THIRUVANANTHAPURAM
     DISTRICT,PIN-695 612, PIN - 695612
  2. THE SECRETARY, A.V.S.VILLA, SEEMAVILA, KODUVAZHUNOOR HIGH SCHOOL,
     KODUVAZHUNOOR, THIRUVANANTHAPURAM DISTRICT,PIN-695 612, PIN - 695612

BY ADV.SMT. V.H.JASMINE

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation and implementation of the judgment dated 25.10.2023
in W.P.(C). No.11919/2022 pending disposal of the above writ appeal.
     This Writ Appeal coming on for orders on 21/05/2024 upon perusing
the appeal memorandum, the court on the same day passed the following:
                                  A.J. Desai, C.J.
                                        &
                                  V.G. Arun, J.
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                              W.A.No.487 of 2024
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                       Dated this the 21st day of May 2024

                                          ORDER

A.J. Desai, C.J.

Admit. Smt. V.H. Jasmine takes notice for the respondent. There would be an interim stay against the implementation and execution of the impugned judgment as far as the payment of arrears of pension is concerned. It is hereby made clear that the petitioner would be entitled to get pension on regular basis.

Post on 29.07.2024.

Sd/-

A.J. Desai Chief Justice Sd/-

V.G. Arun Judge vpv 21-05-2024 /True Copy/ Assistant Registrar