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For Information Purpose Only vs State Of Kerala
2021 Latest Caselaw 7157 Ker

Citation : 2021 Latest Caselaw 7157 Ker
Judgement Date : 1 March, 2021

Kerala High Court
For Information Purpose Only vs State Of Kerala on 1 March, 2021
WA 285/2021                               1/1

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   Present:
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                      &
                      THE HONOURABLE MR.JUSTICE K. BABU
                 Monday,the 1st day of March 2021/10th Phalguna, 1942
                                   WA No.285/2021
       Against Judgmentdated 04-02-2021 in WP(C) No.25822/2020 of this Court.
                                           ---
APPELLANT/PETITIONER IN THE W.P.(C):
    For information purpose only
    B.MOHAMMED JAMAL,AGED 55 YEARS,
    CHIEF EXECUTIVE OFFICER, KERALA STATE WAQF BOARD, VIP ROAD, KALOOR,
    KOCHI-682 017.

      BY ADV. SRI.K.JAJU BABU (SR.), ALONG WITH M/S.M.U.VIJAYALAKSHMI &
      BRIJESH MOHAN.

 RESPONDENTS/RESPONDENTS IN W.P.(C):
1.   STATE OF KERALA,
     REPRESENTED BY SECRETARY TO GOVERNMENT,
     REVENUE (F) DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695 001.

   AND 3 OTHERS.

      BY SRI.ANTONY MUKKATH, SENIOR GOVERNMENT PLEADER FOR R1.
      SRI.IMAM GRIGORIOS KARAT, STANDING COUNSEL FOR R2 & R3.
      ADV. SRI.S.RAMESH BABU (SR.)
      ALONG WITH GAYATHRI POTI & N.KRISHNA PRASAD FOR R2 & R3.
      ADV.SRI.T.U.ZIYAD FOR R4.

    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 04.02.2021 in W.P.(C) No.25822/2020 of this Hon'ble Court as well as Annexure.B
enabling the appellant to continue as Chief Executive Officer of the 2nd respondent till
the attainment of superannuation at the age of 58 years, pending disposal of the above
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 09-02-2021 , the court on the same day
passed the following:-
                                       ORDER

Both sides seek adjournment. Interim order granted by this court on 09.02.2021, will stand extended till 31.3.2021. List on 18/03/2021. 01-03-2021 Sd/-

ALEXANDER THOMAS,JUDGE

Sd/-

K. BABU,JUDGE

Sd/-

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