Anu Thomas vs State Of Kerala
2022 Latest Caselaw 4577 Ker

WA No.510/2022                             1/3

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
                                          &
                        THE HONOURABLE MRS. JUSTICE C.S. SUDHA
             Tuesday, the 19th day of April 2022 / 29th Chaithra, 1944
                                 WA NO. 510 OF 2022
      AGAINST THE JUDGMENT DATED 15.12.2021 IN WP(C) 3141/2013 OF THIS COURT
   APPELLANT/PETITIONER:

          ANU THOMAS, ALACKAPPALLY HOUSE, VELLIYEPPALLY P.O., PALA,
          KOTTAYAM-686 574.

            BY ADVS.M/S.KALEESWARAM RAJ & THULASI K.RAJ

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF HIGHER EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM-695
         001
      2. CENTRE FOR CONTINUING EDUCATION KERALA, ANANTHARA LANE, CHARACHIRA,
         KOWDIAR, THIRUVANANTHAPURAM-695 003
      3. THE PRINCIPAL, COLLEGE OF ENGINEERING, P.B.NO.45, COUNTY HILLS,
         MUNNAR-685 612.

            BY GOVERNMENT PLEADER FOR R1

            BY ADV.SMT.LATHA ANAND FOR R2 & R3

        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 all the proceedings pursuant to
   Annexure I and all recovery proceedings against the appellant,
   provisionally subject to the result of the writ appeal.

        This Writ Appeal coming on for admission on 19/04/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.510/2022                             2/3




                                        ORDER

Admit.

Learned Government Pleader takes notice for the 1st respondent. Adv.Latha Anand takes notice for respondents 2 and 3.

There shall be an interim stay of further proceedings based on Annexure-I for a period of two months.

Post immediately after summer holidays.

19/04/2022

Sd/- V.G.ARUN, JUDGE

Sd/- C.S. SUDHA, JUDGE WA No.510/2022 3/3

ANNEXURE I: TRUE COPY OF THE LETTER DATED 31.03.2022.

19-04-2022 /True Copy/ Assistant Registrar