Paul P. P vs State Of Kerala
2021 Latest Caselaw 23376 Ker

WP(C) No.19184/2021                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SUNIL THOMAS
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                              WP(C) NO. 19184 OF 2021
   PETITIONER:

          PAUL P.P. (RETIRED ATHLETICS COACH, KERALA STATE SPORTS COUNCIL,
          DISTRICT SPORTS COUNCIL OFFICE, ERNAKULAM), RESIDING AT PARAPPURAM
          HOUSE, KALLAMBALAM, KOOVAPPADY P. O., ERNAKULAM DISTRICT, PIN - 683
          544.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, SPORTS
         AND YOUTH AFFAIRS DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695 001.
      2. KERALA STATE SPORTS COUNCIL, THIRUVANANTHAPURAM, PIN - 695 001,
         REPRESENTED BY ITS SECRETARY
      3. SECRETARY, KERALA STATE SPORTS COUNCIL, THIRUVANANTHAPURAM, PIN -
         695 001.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim direction to the respondents to refix the
   pensionary benefits of the petitioner, taking into account his prior aided
   school service also forthwith, pending disposal of the Writ Petition
   (Civil).


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.S.P.ARAVINDAKSHAN PILLAY, N.SANTHA, V.VARGHESE, PETER JOSE CHRISTO,
   S.A.ANAND, K.N.REMYA, L.ANNAPOORNA, VISHNU V.K., ABHIRAMI K. UDAY &
   KURUVILLA SABU CHRISTY, Advocates for the petitioner, GOVERNMENT PLEADER
   for R1 and of STANDING COUNSEL for R2 & R3, the court passed the
   following:




                                       ORDER

Learned Government Pleader invited my attention to Ext.P7 wherein the relief was rejected by the learned Single Judge on a reasoning that the judgment on the basis of which relief was sought, Government has proposed to file an appeal. Learned Government Pleader shall ascertain whether such an appeal has been filed and if so whether there is a stay of the operations of the judgment of the learned Single Judge. Await instructions.

 WP(C) No.19184/2021                           2/3

                  Post on 06.01.2022.

Respondents may file counter in the meanwhile.

          25.11.2021


                                                    Sd/- SUNIL THOMAS, JUDGE




25-11-2021                      /True Copy/                            Assistant Registrar
 WP(C) No.19184/2021                 3/3

                       APPENDIX OF WP(C) 19184/2021
Exhibit P7            TRUE COPY OF GOVERNMENT LETTER NO.A2/92/2020/S&YA DATED
                      18.05.2020.