The Manager vs State Of Kerala
2021 Latest Caselaw 18819 Ker

WA No.849/2020                                   1/1

                          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.
                 Thursday, the 9th day of September 2021 / 18th Bhadra, 1943
                                      WA NO. 849 OF 2020

        AGAINST JUDGMENT DATED 05.07.2019 IN WP(C) 18386/2019 OF THIS COURT.

                                             ---

   APPELLANT/6TH RESPONDENT:

      THE MANAGER, SREEKANDAPURAM MALPS, SREEKANDAPURAM,

      KANNUR DISTRICT-670631.

    BY SRI.GEORGE POONTHOTTAM AND

    ADVS.M/S.NISHA GEORGE & A.L.NAVANEETH KRISHNAN.

   RESPONDENTS/RESPONDENTS 1 TO 5 & WRIT PETITIONERS:

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

     DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,

     THIRUVANANTHAPURAM-695001.

    AND 6 OITHERS.

    BY GOVERNMENT PLEADER FOR R1 TO R5.

    ADV.SRI.ABDULKAREEM P.P. FOR R6 & R7.


        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 dated
   05.07.2019 in W.P.(C) No.18386 of 2019 and the consequential direction of
   the educational authorities, pending disposal of the 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 01.03.2021,
   the court on the same day passed the following:

                                            ORDER

Interim order is revived and extended by three months.

09/09/2021 Sd/-A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-MOHAMMED NIAS C.P., JUDGE

09-09-2021 /True Copy/ Assistant Registrar