K.P.Suresh Kumar vs State Of Kerala
2022 Latest Caselaw 8950 Ker

WA No.622/2022                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                            &
                           THE HONOURABLE MRS.JUSTICE C.S.SUDHA
                 Thursday, the 7th day of July 2022 /16th Ashadha, 1944
                                   WA NO. 622 OF 2022

        AGAINST JUDGMENT DATED 29.03.2022 IN WP(C) 15324/2021 OF THIS COURT

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   APPELLANT/PETITIONER:

          K.P.SURESH KUMAR, KANDATHIL HOUSE,SOUTH OF
          S.V.TEMPLE,S.V.WARD,KAYAMKULAM,
          ALAPPUZHA DISTRICT,PIN-690 502.

    BY ADVS.M/S. S.P.ARAVINDAKSHAN PILLAY, N.SANTHA,V.VARGHESE, PETER JOSE
    CHRISTO,

    ANAND S.A.,REMYA K.N., ANNAPOORNA L.,        VISHNU V.K. & ABHIRAMI K. UDAY

   RESPONDENTS/RESPONDENTS 1 TO 7:

          1.STATE OF KERALA,REPRESENTED BY THE SECRETARY TO GOVERNMENT,GENERAL
          EDUCATION DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM,PIN-695001.

    AND 6 OTHERS.

    BY GOVERNMENT PLEADER FOR R1,R2,R3,R6 & R7

        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 and all further proceedings
   pursuant to Ext.P9, pending disposal of the Writ Appeal.

        This Writ Appeal again coming on for orders on 07/07/2022 upon
   perusing the appeal memorandum and this court's order dated 27/06/2022,
   the court on the same day passed the following:

                                          ORDER

Interim order will stand extended by two weeks.

Post on 21.07.2022.

07/07/2022 Sd/-P.B.SURESH KUMAR,JUDGE

Sd/-C.S.SUDHA,JUDGE

07-07-2022 /True Copy/ Assistant Registrar