The State Of Kerala vs The State Of Kerala
2021 Latest Caselaw 6979 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                    &

                  THE HONOURABLE MR. JUSTICE GOPINATH P.

      FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                            WA.No.2091 OF 2019

   AGAINST THE ORDER/JUDGMENT IN WP(C) 19709/2014(K) OF HIGH COURT
                              OF KERALA

APPELLANTS/RESPONDENTS 1 TO 4 IN WP(C):

      1      THE STATE OF KERALA
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
             GENERAL EDUCATION DEPARTMENT,SECRETARIAT,
             THIRUVANANTHAPURAM-695001.

      2      THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
             HOUSING BOARD BUILDING,SANTHI
             NAGAR,THIRUVANANTHAPURAM-695001.

      3      THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
             EDUCATION,KOZHIKODE-673020.

      4      THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
             EDUCATION,CIVIL STATION,KANNUR-670001.

             BY SMT. RAJI. T. BHASKAR GOVERNMENT PLEADER

RESPONDENTS/PETITIONER & 5TH RESPONDENT IN WP(C):

      1      SUBRAYA RAMACHANDRA SHET
             S/O.RAMACHANDRA SHIVAPPA SHET,
             PRINCIPAL(RETIRED),NAVAJIVANA HIGHER SECONDARY SCHOOL
             PERDALA,KASARGODE(RESIDING AT
             SWASTHRUTHI,BADIYADUKKA,PERDALA,
             KASARGODE-671551).

      2      THE MANAGER,NAVAJIVANA HIGHER SECONDARY
             SCHOOL,PERDALA,KASARGODE-671551.


OTHER PRESENT:

             ADV V A MUHAMMED

THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 26.02.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.2091/2019                      2




                                JUDGMENT

A.K.Jayasankaran Nambiar, J

Taking note of the fact that connected Writ Appeals involving the

same issue have been dismissed by a Division Bench of this Court by

judgment dated 9.1.2020 in W.A.No.1689/2017 and connected cases, the

present Writ Appeal is also dismissed following the judgment referred

above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE acd