K.P.Kunhi Narayanan vs K.P.Kunhi Narayanan
2021 Latest Caselaw 6320 Ker

WA 334/2021                    1/2



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             Present:
      THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                &
             THE HONOURABLE MR. JUSTICE GOPINATH P.
     Monday,the 22nd day of February 2021/3rd Phalguna, 1942
                          WA No.334/2021
   Against Judgment dated 22-12-2020 in WP(C) No.38571/2017
                          of this Court.

    For information purpose only---
APPELLANTS/RESPONDENTS 6 & 7 IN THE WRIT PETITION:
1. K.P.KUNHI NARAYANAN,
    HIGHER SECONDARY SCHOOL TEACHER (HINDI), (UNAPPROVED),
    IRITTY HIGHER SECONDARY SCHOOL, KEEZHOOR, KANNUR-670 703.
2. K. SURESHAN,HIGHER SECONDARY SCHOOL TEACHER (ENGLISH),
    (UNAPPROVED), IRITTY HIGHER SECONDARY SCHOOL, KEZHOOR,
    KANNUR-670 703.

      BY ADVS M/S.M.P.SREEKRISHNAN & MUHAMMED MUSTHAFA A.

RESPONDENTS/PETITIONERS & RESPONDENTS 1-5 IN THE WRIT
PETITION:
1. M.ANITHA,W/O. T.P. SAJEEVAN, AGED 45 YEARS,
    HIGH SCHOOL ASSISTANT (HINDI), IRTTY HIGHER SECONDARY
    SCHOOL KEZHOOR, KANNUR-670 703.
2. K.K. JOSHITH KUMAR,S/O. K.K. BALAGOPALAN, AGED 45 YEARS,
    HIGH SCHOOL ASSISTANT (HINDI), IRITTY HIGHER SECONDARY
    SCHOOL, KEZHOOR, KANNUR-670 703.
3. THE STATE OF KERALA,
    REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
    GENERAL EDUCATION DEPARTMENT, SECRETARIAT, ANNEXURE II,
    THIRUVANANTHAPURAM-695 001.
4. THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
    HOUSING BOARD BUILDINGS, SANTHI NAGAR,
    THIRUVANANTHAPURAM-695 001.
5. THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
    EDUCATION,KANNUR DISTRICT-673 002.
6. THE MANAGER,IRITTY HIGHER SECONDARY SCHOOL,
    KEEZHOOR, KANNUR-670 703.
7. THE PRINCIPAL,IRITTY HIGHER SECONDARY SCHOOL,
    KEEZHOOR, KANNUR-670 703.

      BY GOVERNMENT PLEADER FOR R3 TO R5

   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 of Judgment, dated in
WP(C) 38571 of 2017 (V) on the files of Learned Single Judge
of this Hon'ble Court, during the pendency of the above writ
petition.

   This Writ Appeal coming on for admission on 22/02/2021 upon
perusing the appeal memorandum, the court on the same day
passed the following:-
 WA 334/2021                  2/2

                           O R D E R

Admit. Government Pleader takes notice for respondents 3 to 5. Issue notice to respondents 1, 2, 6 and 7 by speed post.

Post on 10/03/2021. In the meanwhile, there will be stay of operation of the judgment.

22-02-2021 Sd/-

A.K.JAYASANKARAN NAMBIAR,JUDGE

For information purpose Sd/-

only GOPINATH P.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

SK