Ms Gopakumar vs State Of Kerala
2021 Latest Caselaw 18812 Ker

WA No.967/2021                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE A.M.BADAR
                                             &
                       THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                 Thursday, the 9th day of September 2021 / 18th Bhadra, 1943
                                      WA NO. 967 OF 2021

        AGAINST JUDGMENT DATED 23.07.2021 IN WP(C) 14651/2021 OF THIS COURT.

                                             ---

   APPELLANT/PETITIONER:

      M.S. GOPAKUMAR,AGED 57 YEARS,S/O.MADHAVAN PILLAI,PULAMON HOUSE,

      PEROOR,TKMCE POST OFFICE,KOLLAM DISTIRICT-691 005.

    BY ADVS.M/S.C.RAJENDRAN & B.K.GOPALAKRISHNAN

   RESPONDENTS/RESPONDENTS:

    1.THE STATE OF KERALA,REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,

      DEPARTMENT OF HOUSING,SECRETARIAT,THIRUVANANTHAPURAM-695 001.

    AND 3 OTHERS.

    BY SENIOR GOVERNMENT PLEADER

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the respondents 1 to 4 not to revert the appellant from the post
   of Project Engineer/Project Manager and appoint any one in that post,
   pending disposal of this Writ Appeal.
        This Writ Appeal again coming on for orders on 09.09.2021 upon
   perusing the appeal memorandum and this Court's order dated
   25.08.2021, the court on the same day passed the following:
                                      ORDER

Interim order dated 10/08/2021 will continue for a period of two weeks.

Put up after two weeks.

09/09/2021 Sd/-A.M.BADAR, JUDGE

Sd/-MURALI PURUSHOTHAMAN, JUDGE

09-09-2021 /True Copy/ Assistant Registrar