State Of Kerala vs Suma R
2021 Latest Caselaw 21014 Ker

WA No.1182/2021                                1/2




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                    THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                             &
                        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
                  Wednesday, the 6th day of October 2021 /14th Aswina, 1943
                                     WA NO. 1182 OF 2021

       AGAINST JUDGMENT DATED 19/1/2021 IN WP(C)NO.34486/2019 OF THIS COURT.

                                            ---

   APPELLANTS/RESPONDENTS 1 TO 3 IN WP(C):

    1.STATE OF KERALA,REPRESENTED BY THE SECRETARY TO GOVERNMENT,

      GENERAL EDUCATION DEPARTMENT,THIRUVANANTHAPURAM-695001.

    AND 2 OTHERS.

    BY GOVERNMENT PLEADER

   RESPONDENTS/PETITIONER & 4TH RESPONDENT IN WP(C):

    1.SUMA R., PEON, AIDED UP SCHOOL, VALLIKODE P.O.,

      PALAKKAD-678593.

    AND ANOTHER.

    BY ADV.SRI.GEORGE ABRAHAM FOR R1.

    ADV.SRI.P.GOPAL 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 judgment of the learned Single Judge in
   W.P.(C) No.34486/2019 dated 19.01.2021 pending disposal of the Writ
   Appeal.



                                                                              P.T.O.
 WA No.1182/2021                               2/2

        This Writ Appeal again coming on for orders on 06.10.2021 upon
   perusing the appeal memorandum and this Court's order dated 16/09/2021,
   the court on the same day passed the following:

                                         ORDER

Post for disposal on 25/10/2021 in the physical court.

Interim order shall stand extended for a period of one month.

06/10/2021 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

06-10-2021 /True Copy/ Assistant Registrar