Kerala High Court
State Of Kerala vs Mahesh. L on 8 June, 2022
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 8th day of June 2022 / 18th Jyaishta, 1944
WA NO. 644 OF 2022
AGAINST JUDGMENT DATED 22.3.2022 IN WP(C) 564/2022 OF THIS COURT
---
APPELLANT/1ST RESPONDENT IN W.P.(C):
STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
WOMEN AND CHILD DEVELOPMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
BY GOVERNMENT PLEADER
RESPONDENTS/PETITIONER AND RESPONDENTS 2 TO 4 IN W.P.(C):
1. MAHESH L., AGED 45 YEARS, S/O. SREEKANTAN NAIR, T. C. 17/560,
CHOTHI,MNRA -90. CHENGALLOOR, POOJAPPURA P.O., THIRUVANATHAPURAM -
695012.
2. KERALA STATE WOMEN'S DEVELOPMENT CORPORATION, REPRESENTED BY ITS
MANAGING DIRECTOR, KSRTC BHAVAN, ATTAKULANGARA P.O.,
THIRUVANANTHAPURAM - 695023.
3. THE MANAGING DIRECTOR, KERALA STATE WOMEN'S DEVELOPMENT CORPORATION
, KSRTC BHAVAN, ATTAKULANGARA P. O., THIRUVANANTHAPURAM- 695023.
4. CENTER FOR MANAGEMENT DEVELOPMENT REPRESENTED BY ITS DIRECTOR, V.
RAHMAN PILLAI ROAD, NEAR GOVERNMENT GUEST HOUSE, ELANKOM NAGAR,
THYCAUD, THIRUVANANTHAPURAM - 695014.
BY ADV.SRI. HARISH GOPINATH FOR R1
ADV.SRI.VISHNU S. FOR R2 & R3
ADV.SRI. DEEPU LAL MOHAN FOR R4
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 of the Judgment dated 22.03.2022 in WP(C)
NO.564/2022, pending decision of the Writ Appeal.
This Writ Appeal coming on for admission along with connected cases
on 08/06/2022, upon perusing the appeal memorandum, the court on the same
day passed the following:
P.T.O.
A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
------------------------------------------------------------------
WA Nos.644, 663 and 666 of 2022
--------------------------------------------
Dated this the 8th day of June, 2022
ORDER
A.K.Jayasankaran Nambiar, J.
WA No.644 of 2022
Admit.
Sri.Harish Gopinath takes notice for the 1st respondent.
Sri.Vishnu.S. takes notice for respondents 2 and 3.
Sri.Deepu Lal Mohan takes notice for the 4th respondent.
WA No.663 of 2022
Admit.
Sri.Harish Gopinath takes notice for the 1st respondent.
Learned Government Pleader takes notice for the 2nd respondent.
Sri.Deepu Lal Mohan takes notice for the 3rd respondent.
WA No.666 of 2022
Admit.
Issue notice by speed post to the 1st respondent.
Learned Government Pleader takes notice for respondents 2 to 4.
Sri.Deepu Lal Mohan takes notice for the 5th respondent.
Post these writ appeals for disposal on 11.7.2022.
WA Nos.644, 663 & 666 of 2022
WA Nos.644 & 663 of 2022
Taking note of the findings of the learned single Judge in the
judgment impugned in these writ appeals as also the fact that the writ
petitioner was continuing as Manager (Recovery) in the Kerala State Women's
Development Corporation since 2016, we direct that his services shall not be
terminated and he shall be allowed to continue during the pendency of these
writ appeals and subject to the outcome of these writ appeals.
Sd/
A.K.JAYASANKARAN NAMBIAR,
JUDGE
Sd/-
MOHAMMED NIAS C.P.,
JUDGE
\dlk 8.6.22
08-06-2022 /True Copy/ Assistant Registrar
