Kavitha V.Kurup vs Kavitha V.Kurup
2021 Latest Caselaw 7859 Ker

WA 438/2021                               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.
                  Friday,the 5th day of March 2021/14th Phalguna, 1942
                                     WA No.438/2021
        Against judgment dated 11/1/2021 in WP(C) No.11803/2018 of this Court.
APPELLANT/4TH RESPONDENT:
      KAVITHA V.KURUP,AGED 49 YEARS,HAS (MALAYALAM)
     For information purpose only
      ST.GEORGE'S MOUNT HIGH SCHOOL, KAIPATTOOR, PATHANAMTHITTA,
      RESIDING AT PALANIKKUNNATHIL,
       KAIPATTOOR P.O., PATHANAMTHITTA -689 648.


      BY ADVS. M/S.MANU RAMACHANDRAN, M.KIRANLAL,
      R.RAJESH,T.S.SARATH & SAMEER M NAIR.,
RESPONDENTS/WRIT PETITIONER & RESPONDENTS 1 TO 3:
1.   A.K.JAYASREE,W/O.K.SREEKUMAR,SREESAILAM.VALLIKODU P.O.,
       PATHANAMTHITTA-689648. (HIGH SCHOOL ASSISTANT (HINDI),
       ST.GEORGE'S MOUNT HIGH SCHOOL, KAIPATTOOR, PATHANAMTHITTA).
2.   THE STATE OF KERALA,
       REPRESENTED BY THE SECRETARY TO GOVERNMENT,
       DEPARTMENT OF GENERAL EDUCATION,
       GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
3.   THE DISTRICT EDUCATIONAL OFFICER,
       OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
       PATHANAMTHITTA-689645.
4.   THE MANAGER.ST.GEORGE'S MOUNT HIGH SCHOOL,
     KAIPATOOR, PATHANAMTHITTA-689 648.

BY ADV.SRI.S.SUBASH CHAND FOR R1.
    GOVERNMENT PLEADER FOR R2 & R3.
  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 11.01.2021 in W.P.(C) No.11803/2018, pending disposal of the writ appeal.
  This Writ Appeal coming on for admission on 05.03.2021 upon perusing the appeal
memorandum, the court on the same day passed the following:-
                                         ORDER

Admit. Sri.S .Subash Chand, the learned counsel takes notice for the 1st respondent. The learned Government Pleader takes notice for the respondents 2 and 3. Notice by speed post to the 4th respondent. Post on 18.03.2021 in the disposal list. There will be an interim stay as prayed for, till then. 05-03-2021 Sd/- A.K.JAYASANKARAN NAMBIAR,JUDGE Sd/- GOPINATH P.,JUDGE

Sd/-

ASSISTANT REGISTRAR