M.Sugadha Kumar vs The State Of Kerala
2022 Latest Caselaw 11682 Ker

OP(KAT) No.437/2022                           1/3

                            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.
             Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944

                                   OP(KAT) NO. 437 OF 2022

           (AGAINST JUDGMENT DATED 27.10.2022 IN O.A.(EKM) NO.1326/2022 OF
           KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM, (ADDITIONAL
                                  BENCH, ERNAKULAM))

   PETITIONER/APPLICANT:

          M.SUGADHA KUMAR, AGED 48 YEARS, S/O. LATE RADHAKRISHNAN NAIR, WORKED
          AS MUNICIPAL SECRETARY, MANJERI MUNICIPALITY, MANJERI P.O,
          MALAPPURAM DISTRICT - 676 121 PRESENTLY OFFICIATING IN THE POST OF
          SECTION OFFICER, DISTRICT LEGAL SERVICES AUTHORITY, PALAKKAD - 678
          001. HAVING PERMANENT RESIDENCE AT 12/ 255, RITHA, RAMANATHAPURAM
          GRAMAM, NEAR SIVA TEMPLE, PALAKKAD HEAD POST, PALAKKAD DISTRICT, PIN
          - 678001

   RESPONDENTS/RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         LOCAL SELF GOVERNMENT (EU) DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      2. THE PRINCIPAL SECRETARY (FINANCE), FINANCE (PENSION - A) DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      3. THE DIRECTOR OF URBAN AFFAIRS SWARAJ BHAVAN, NANTHANCODE
         POST, THIRUVANANTHAPURAM, PIN - 695003

        OP (Kerala Administrative Tribunal) praying inter alia that in the
   circumstances stated in the affidavit filed along with the OP(KAT) the
   High Court be pleased to stay the operation of Ext.P4 order of the Kerala
   Administrative Tribunal and Annexure - A9 order issued by the 1st
   respondent, pending the disposal of the O.P.(KAT).
        This petition coming on for orders on 20.12.2022, upon perusing the
   petition and the affidavit filed in support of OP(KAT) and upon hearing
   the arguments of M/S. ABDUL JAWAD K. & A.GRANCY JOSE, Advocates for the
   petitioners, the court passed the following:
 OP(KAT) No.437/2022                             2/3




                            A.K.JAYASANKARAN NAMBIAR
                                          &
                             MOHAMMED NIAS C.P., JJ.
                 -----------------------------------------
                              OP(KAT) No.437 of 2022
                 -----------------------------------------
                      Dated this the 20th day of December 2022


                                            ORDER

A.K Jayasankaran Nambiar.,J.

Admit. The learned Government Pleader takes notice for the

respondents.

Post on 23.01.2023, along with O.P (KAT) No.166/2022.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE AP OP(KAT) No.437/2022 3/3

APPENDIX OF OP(KAT) 437/2022 Exhibit - P4 A TRUE COPY OF THE ORDER DATED 27/10/2022 IN OA.(EKM).NO.1326/2022