Justice D. Hariparanthaman ... vs Rev. J. Mohan Raj
2021 Latest Caselaw 18566 Ker

            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 8th day of September 2021 / 17th Bhadra, 1943
                            W.A.NO. 1097 OF 2021
  AGAINST JUDGMENT DATED 22.07.2021 IN W.P.(C)No.15768/2020 OF THIS COURT
APPELLANT/3RD RESPONDENT

     JUSTICE D. HARIPARANTHAMAN (RETD), ADMINISTRATOR-IELC NO.47, ELDAMS
     ROAD, TEYNAMPET, CHENNAI, TAMIL NADU 600 018
     BY ADVS BABU JOSEPH KURUVATHAZHA & ARCHANA K.S

RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 2:

  1. REV. J. MOHAN RAJ, AGED 53 YEARS, PRESIDENT, TRIVANDRUM SYNOD-INDIA
     EVANGELICAL LUTHERAN CHURCH (IELC), C.L.H.S.S. COMPOUND, PEROORKADA
     P.O., THIRUVANANTHAPURAM DISTRICT, PIN 695 005
  2. CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS, TRIVANDRUM SYNOD-INDIA
     EVANGELICAL LUTHERAN CHURCH (IELC), C.L.H.S.S. COMPOUND, PEROORKADA
     P.O., THIRUVANANTHAPURAM DISTRICT, PIN 695 005, REPRESENTED BY ITS
     MANAGER, REV. M. MOHANAN.
  3. REV. M. MOHANAN, MANAGER CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS,
     TRIVANDRUM SYNOD-INDIA EVANGELICAL LUTHERAN CHURCH (IELC),
     C.L.H.S.S. COMPOUND, PEROORKADA P.O., THIRUVANANTHAPURAM DISTRICT,
     PIN 695 005.
  4. THE PRINCIPAL SECRETARY, DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT
     SECRETARIAT, THIRUVANANTHAPURAM - 695 001
  5. THE DIRECTOR OF GENERAL EDUCATION, GENERAL EDUCATION DEPARTMENT,
     JAGATHI, THIRUVANANTHAPURAM DISTRICT, PIN 695 014

      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 and implementation of the judgment dated 22.7.2021
in W.P.(C) No.15678/2020, pending disposal of the Writ Appeal.
     This Writ Appeal coming on for admission on 08.09.2021 upon perusing
the appeal memorandum, the Court on the same day passed the following:
              A.K.JAYASANKARAN NAMBIAR & MUHAMMED NIAS C.P, JJ
                   -----------------------------------------------------------------
                               W.A Nos.1097 & 1100 of 2021
                       _______________________________________________
                        Dated this the 8th day of September, 2021


                                          ORDER

A.K.Jayasankaran Nambiar, J.

Post on 13.9.2021, so as to enable the other writ appeals

stated to have been filed to come before this Bench. In the

meanwhile, taking note of the apprehension expressed by the

appellants in these writ appeals, there will be a stay of

operation and implementation of the impugned judgment till

then.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MUHAMMED NIAS C.P JUDGE ab

08-09-2021 /True Copy/ Assistant Registrar