Citation : 2022 Latest Caselaw 4905 Ker
Judgement Date : 29 April, 2022
WP(C) No.14794/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
W.P.(C) NO. 14794 OF 2022 (Y)
PETITIONERS:
1. NITHIN JOSEPH, AGED 33 YEARS, OFFICE ATTENDANT, ST.THOMAS HIGHER
SECONDARY SCHOOL, THOTTUMUKKAM, AREACODE, KOZHIKODE - 673 639.
2. JINO MATHEW, LAB ASSISTANT, ST.THOMAS HIGHER SECONDARY SCHOOL,
THOTTUMUKKAM, AREACODE, KOZHIKODE - 673 639.
RESPONDENTS:
1. STATE OF KERALA, REP. BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 1.
2. THE DISTRICT EDUCATIONAL OFFICER, THAMARASSERY - 673 573, KOZHIKODE
DISTRICT.
3. THE MANAGER, ST.THOMAS HIGHER SECONDARY SCHOOL, THOTTUMUKKAM,
AREACODE, KOZHIKODE - 673 639.
4. THE HEADMASTER, ST.THOMAS HIGHER SECONDARY SCHOOL, THOTTUMUKKAM,
AREACODE, KOZHIKODE - 673 639.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 4th respondent to forthwith resubmit the salary
bills for arrears of salary and other benefits to the 2nd respondent,
pending disposal of the writ petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.K.T.THOMAS, MATHEW B. KURIAN & NIKHIL BERNY, Advocates for the
petitioners, and the GOVERNMENT PLEADER for R1 & R2, the court passed the
following:
O R D E R
The learned Government Pleader takes notice for respondents 1 and 2.
Issue notice to respondents 3 and 4.
In view of Ext.P8 judgment, there will be an interim order as prayed for.
29-04-2022
Sd/- MOHAMMED NIAS C.P., JUDGE
29-04-2022 /True Copy/ Assistant Registrar WP(C) No.14794/2022 2/2
APPENDIX OF WP(C) 14794/2022 Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 04/08/2021 IN WP(C) NO.8725/2021.
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