State Of Kerala vs State Of Kerala
2021 Latest Caselaw 6370 Ker

               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.124 OF 2019

  AGAINST THE JUDGMENT DATED 19.01.2018 IN WP(C) 2033/2018(D) OF
                       HIGH COURT OF KERALA


APPELLANTS/RESPONDENTS IN W.P.(C):

      1        STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
               FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM -695 001.

      2        THE SECRETARY TO GOVERNMENT
               EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      3        DIRECTOR OF PUBLIC INSTRUCTIONS
               THIRUVANANTHAPURAM - 695 006.

      4        THE ACCOUNTANT GENERAL (A AND E)
               KERALA, THIRUVANANTHAPURAM - 695 039.

      5        THE DEPUTY DIRECTOR OF EDUCATION
               KOTTAYAM - 686 001.
               OFFICE OF D.D.E. VAYASSKARAKUNU, KOTTAYAM

               BY SR. GOVERNMENT PLEADER A.J. VARGHESE

RESPONDENT/PETITIONER IN W.P.(C):

               ELSAMMA K.S.
               W/O.JOSEPH.T.T., HEADMISTRESS (RETIRED), ST.ALOYSIOUS
               HIGH SCHOOL, MANALUMKAL, KOTTAYAM, RESIDING AT
               THONAKKARA, KOZHUVANAL P.O. - 686 573.

                ADV. SIJI ANTONY

THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 22.02.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.124/2019                         2




                                JUDGMENT

A.K. Jayasankaran Nambiar, J

It is brought to our notice by the learned Government Pleader that

the issue involved in this Writ Appeal has already been decided against the

State through the judgment dated 4.7.2019 in Writ Appeal No.1235/2018

and connected cases.

Accordingly, following the said judgment, this Writ Appeal is also

dismissed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd/-

GOPINATH P.

JUDGE acd