The Manager vs The Manager
2021 Latest Caselaw 7152 Ker

WA 849/2020                               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.
                 Monday,the 1st day of March 2021/10th Phalguna, 1942
                                   WA No.849/2020
       Against Judgment dated 05-07-2019 in WP(C) No.18386/2019 of this Court.
                                           ---
     For information purpose only
APPELLANT/6TH RESPONDENT:
        THE MANAGER
        SREEKANDAPURAM MALPS, SREEKANDAPURAM,
        KANNUR DISTRICT-670631.

      BY ADV SRI.GEORGE POONTHOTTAM (SR.) ALONG WITH
         M/S.NISHA GEORGE & A.L.NAVANEETH KRISHNAN

RESPONDENTS/RESPONDENTS 1 TO 5 & WRIT PETITIONERS:

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


     AND 6 OTHERS.

      BY GOVERNMEN PLEADER FOR R1 TO R5.
     ADV.SRI.ABDULKAREEM P.P. FOR R6 & R7.


     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 the
judgment of the Learned Single Judge dated 05.07.2019 in W.P.(C) No.18386 of 2019 and
the consequential direction of the educational authorities, pending disposal of the Writ
Appeal.

  This Writ Appeal again coming on for orders on 01/03/2021 upon perusing the appeal
memorandum, and this Court's order dated 29-01-2021 , the court on the same day
passed the following:-
                                        ORDER

Interim order is extended by three months. 01-03-2021 Sd/-

A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-

GOPINATH P.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR