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Deepa R Nair vs State Of Kerala
2022 Latest Caselaw 4914 Ker

Citation : 2022 Latest Caselaw 4914 Ker
Judgement Date : 29 April, 2022

Kerala High Court
Deepa R Nair vs State Of Kerala on 29 April, 2022
WP(C) No.15045/2022                           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
                            WP(C) NO. 15045 OF 2022(E)
   PETITIONER:

     1. DEEPA R NAIR, AGED 47 YEARS, SRI SRI, MRA 28, KUNCHU VEEDU,

           SANKARAN NAIR ROAD, KUNDAMANKADAVU, PEYAD P.O, PIN - 695573

   RESPONDENTS:

        1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL
           SELF GOVERNMENT DEPARMENT, SECRETARIAT, THIRUVANANTHAPURAM. PIN -
           695001
        2. DIRECTOR OF PANCHAYAT, DIRECTORATE OF PANCHAYAT, PUBLIC OFFICE
           BUILDING, NEAR MUSEUM, THIRUVANATHAPURAM PIN - 695033
        3. MALAYINKEEZHU GRAMA PANCHAYAT, PAPPANAMCODE ROAD,
           MALAYINKEEZHU, REPRESENTED BY ITS SECRETARY, PIN - 695033


        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 3rd respondent to permit the petitioner to continue
   in service as Technical Assistant at Malayinkeezhu Grama Panchayath and to
   stay all further proceedings pursuant to Ext.P5, pending final disposal of
   the above Original 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. VISHNU BHUVANENDRAN, B.ANUSREE, & RESHMA UNNIKRISHNAN Advocates for
   the petitioner and of GOVERNMENT PLEADER for the respondents 1 & 2, the
   court passed the following:

                                          ORDER

Admit.

The learned Government pleader takes notice for respondents 1 and

2. issue notice by speed post to respondent No.3.

In view of Ext.P6 order of this Court, there shall be an interim stay as prayed for, for a period of one month.



                                                Sd/- MOHAMMED NIAS C.P. JUDGE




29-04-2022                      /True Copy/                           Assistant Registrar
 WP(C) No.15045/2022                 2/2

                       APPENDIX OF WP(C) 15045/2022
Exhibit P5            TRUE COPY OF THE PROCEEDINGS OF THE SECRETARY,

MALAYINKEEZHU GRAMA PANCHAYAT DATED 11.02.2022 Exhibit P6:

THE TRUE COPY OF THE JUDGMENT DATED 06.08.2021 IN WPC NO. 10857/2021.

 
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