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State Of Kerala Represented By The ... vs Joseph John
2022 Latest Caselaw 2088 Ker

Citation : 2022 Latest Caselaw 2088 Ker
Judgement Date : 23 February, 2022

Kerala High Court
State Of Kerala Represented By The ... vs Joseph John on 23 February, 2022
WA No.263/2022                                 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.
             Wednesday, the 23rd day of February 2022 / 4th Phalguna, 1943
                                   WA NO. 263 OF 2022

     AGAINST THE JUDGMENT DATED 05.07.2021 IN WP(C) 26717/2013 OF THIS COURT.

                                           ---

   APPELLANTS/RESPONDENTS 1-3 IN W.P.(C):

      1. STATE OF KERALA,REPRESENTED BY THE SECRETARY TO GOVERNMENT,HIGHER
         EDUCATION DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      2. THE DIRECTOR OF COLLEGIATE EDUCATION, THIRUVANANTHAPURAM.
      3. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, ERNAKULAM - 682 011.

    BY GOVERNMENT PLEADER

   RESPONDENTS/PETITIONER & 4TH RESPONDENT IN W.P.(C):

      1. JOSEPH JOHN,U.D. TYPIST,SACRED HEART COLLEGE THEVARA, COCHIN - 682
         013.
      2. THE MANAGER, SACRED HEART HEART COLLEGE , THEVARA, COCHIN - 682013.

    BY ADV.SRI.ELVIN PETER FOR R1.

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to pass an order staying the operation and implementation of the Judgment
   dated 05.07.2021 in W.P.(C) No.26717/2013 till the disposal of the above
   Writ Appeal.
        This Writ Appeal coming on for admission on 23/02/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit.

Adv.Sri.Elvin Peter takes notice for the 1st respondent. Issue notice by speed post to the 2nd respondent.

Post on 18/3/2022.

There will be an interim stay, as prayed for, till then.

23/02/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

23-02-2022 /True Copy/ Assistant Registrar

 
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