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Unknown vs The Corporate Manager
2021 Latest Caselaw 11538 Ker

Citation : 2021 Latest Caselaw 11538 Ker
Judgement Date : 8 April, 2021

Kerala High Court
Unknown vs The Corporate Manager on 8 April, 2021
WP(C) 5228/2021                                1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
                  THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

                    Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                    WP(C) No.5228/2021
PETITIONERS
           For information purpose only
1.THE CORPORATE MANAGER
     CORPORATE EDUCATIONAL AGENCY ,ARCH DIOCESE OF THALASSERY,
     SANDESH BHAVAN, THALASSERY, KANNUR DISTRICT 670 101.
2.SOUMYA JOSE,
     CLERK, MARYGIRI H.S, THERTHALY, KANNUR DISTRICT, 670 571.
RESPONDENTS
1.THE STATE OF KERALA
     REPRESENTED BY ITS SECRETARY, TO GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
     -695001.
2.THE DISTRICT EDUCATIONAL OFFICER,
     TALIPARAMBA, KANNUR DISTRICT 670 641.

   Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit filed
along with the WP(C) the High Court be pleased to direct the 2nd respondent to take a
decision on Ext.P3 in the light of Ext.P5 judgment of this Honourable Court forthwith,
pending disposal of the Writ Petition(c).


   This petition coming on for admission upon perusing the petition and the affidavit filed in
support of WP(C) and upon hearing the arguments of SRI. GEORGE MECHERIL, Advocate
for the petitioners and of GOVERNMENT PLEADER for Respondents, the court passed the
following.
 WP(C) 5228/2021                              2/2




                                        ORDER

Admit.

Learned Government Pleader takes notice for the respondents and seeks time to place a counter affidavit on record.

For information purpose only There will be an interim direction to the 2nd respondent to take up the proposal for approval of appointmenVt of the 2nd petitioner, who has been promoted as clerk, taking specific note of Ext. P5 judgment. Orders shall be passed within a period of one month from the date of receipt of a copy of this order. Hand over.

08-04-2021 Sd/-

ANU SIVARAMAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P3 - TRUE COPY OF THE DECLARATION DATED 1/6/2019 OF THE FIRST PETITIONER FORWARDED TO THE RESPONDENT. EXHIBIT P5 - TRUE COPY OF THE JUDGMENT DATED 26/8/2020 IN W.A. NO.1139/2020.

 
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