For Information--- Purpose Only vs By Adv : Sri.Mahesh V Ramakrishnan
2021 Latest Caselaw 11223 Ker

WA 465/2021                                     1/1



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
               THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                        &
                      THE HONOURABLE MR. JUSTICE GOPINATH P.
                                       th                    th
                      Wednesday,the 7 day of April 2021/17 Chaithra, 1943
                                        WA No.465/2021
               Against the Judgment dated 04-02-2021 of this Hon'ble court in WP(C)
                                        No.37814 of 2015.
              For information--- purpose only
APPELLANT/PETITIONER
    SABITHA K.V,AGED 60 YEARS,
    SREYAS, PADANNAKKAD P.O, KASARAGOD - 671314.

       BY ADV : SRI.MAHESH V RAMAKRISHNAN



RESPONDENTS/RESPONDENTS
1. THE STATE OF KERALA REP.BY THE SECRETARY TO THE DEPARTMENT OF
GENERAL EDUCATION, THIRUVANANTHAPURAM - 695001.

AND 5 OTHERS

          BY. GOVERNMENT PLEADER FOR R1 TO R5
              ADV.T.K.VIPINDAS FOR R6

  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 all proceedings pursuant to the impugned common
judgment dated 04-02-2021 of this Hon'ble Court in W.P.(C) No.37814 of 2015 pending final
disposal of this Writ Appeal in the interest of justice.

   This Writ Appeal again coming on for orders on 07-04-2021 upon perusing the appeal
memorandum, and this Court's order dated 29-03-2021 , the court on the same day passed the
following:-
                                       ORDER

Post on 24/5/2021.

Interim stay is extended till then. 07-04-2021 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE Sd/-GOPINATH P.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR