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Unknown vs By Advs. Sri.George Poonthottam ...
2021 Latest Caselaw 9567 Ker

Citation : 2021 Latest Caselaw 9567 Ker
Judgement Date : 22 March, 2021

Kerala High Court
Unknown vs By Advs. Sri.George Poonthottam ... on 22 March, 2021
WA 517/2021                                 1/3



                 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 March 2021/1st Chaithra, 1943
              For information    purpose only
                         W.A.No.517/2021
against Judgment dated 15-2-2021 in WP(C) No.3724/2020 of this Court


APPELLANT/PETITIONER

       P.MURALIDHARAN,
       MANAGER, KADAMBUR HIGHER SECONDARY SCHOOL, KADAMBUR,
       KANNUR DISTRICT - 670663.

       BY ADVS. SRI.GEORGE POONTHOTTAM (SR.)
              SMT.NISHA GEORGE

RESPONDENTS/RESPONDENTS

1. THE REGIONAL DEPUTY DIRECTOR,
     HIGHER SECONDARY EDUCATION, PAYYAMBALAM P.O., KANNUR
     DISTRICT - 670001.

2. VIJAYAKUMAR K., KARINJAPARAMBATH HOUSE,
      PANNIYANNUR P.O, KANNUR DISTRICT - 670671

  BY GOVERNMENT PLEADER for R1
    ADV. SRI.P.C.SASIDHARAN for R2

  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 Exhibit P8 order,
pending disposal of the Writ Appeal.


   This Writ Appeal coming on for admission on 22.03.2021 upon perusing the appeal
memorandum, the Court on the same day passed the following:
                                                                                     [P.T.O.]
 WA 517/2021                 2/3




              For information purpose only
 WA 517/2021                                  3/3

                                          ORDER

Admit.

The learned Government Pleader takes notice for R1. The learned Counsel Sri.P.C.Sasidharan takes notice for R2. Post after one month.

In the meanwhile, there will be stay of operation of the impugned judgment as also Ext.P8 order.

For information purpose only 22-03-2021 Sd/- A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/- GOPINATH P.,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR Exhibit P8- True copy of the order No.A4/4393 /2018 dated 26/10/2019 issued by the Ist respondent with its English translation

 
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