Anees.C.K vs State Of Kerala
2021 Latest Caselaw 23175 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
      Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943
                            WA NO. 1522 OF 2021

   AGAINST JUDGMENT DATED 12-11-2021 IN WP(C) 23397/2021 OF THIS COURT.

                                   ---

APPELLANT/WRIT PETITIONER:

 ANEES.C.K.,AGED 33 YEARS,S/O.ADAM.C.K., CHAMAKKALAYIL HOUSE,

 VAZHAKKAD P.O.,MALAPPURAM-673 640,WORKING OVERSEER (MGNREGS),

 VAZHAKKAD GRAMA PANCHAYATH, VAZHAKKAD, MALAPPURAM-673 640.

BY ADVS.M/S.DR. K.P.PRADEEP,M.R.HAREESH,RASMI NAIR T.,

T.T.BIJU, THASMI T., ANOOPA M.J. & SWATHI GUPTHA

RESPONDENTS/RESPONDENTS:

1.STATE OF KERALA, REPRESENTED BY SECRETARY, LSGD DEPARTMENT,

  GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

AND 3 OTHERS.

BY SENIOR ADVOCATE SRI.P.VISWANATHAN AND

ADV.SRI.SYED MANZOOR THANGAL FOR R3 & 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 12-11-2021 in WP(C)No.23397 of
2021 and also to stay the operation of Ext.P3 and P4 in WP(C)No.23397 of
2021, issued by the 3rd and 4th respondents and direct the 4th respondent
to retain the appellant/petitioner herein in the post of Overseer at the
3rd respondent, under Mahatma Gandhi National Rural Employment Guarantee
Scheme, on the basis of his selection in Ext P2; during the pendency of
this Writ Appeal.


     This Writ Appeal again coming on for orders on 24/11/2021 upon
perusing the appeal memorandum and this Court's order dated 19/11/2021,
the court on the same day passed the following:


                                                                    P.T.O.
               ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
             =========================================
                                 W.A No.1522 of 2021
             [arising out of the judgment dated 12.11.2021 in W.P(C) No.23397/2021]
             =========================================
                          Dated this the 24th day of November, 2021

                                          ORDER

The interim order passed by us earlier, restraining the filling up of

the post earlier held by the appellant will continue. At the request of

Sri.P.Viswanathan, learned Senior Counsel appearing for contesting

respondents in the above W.A, list this case in Part-II of the Admission

List on 26/11/2021.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

VIJU ABRAHAM, JUDGE

vgd

24-11-2021 /True Copy/ Assistant Registrar