State Of Kerala Represented By ... vs Sajid M.A
2022 Latest Caselaw 6533 Ker

WA No.685/2022                                  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
                 Wednesday, the 8th day of June 2022 / 18th Jyaishta, 1944
                                     WA NO. 685 OF 2022

        AGAINST JUDGMENT DATED 05.07.2021 IN WP(C) 22626/2014 OF THIS COURT

                                            ---

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

      1. STATE OF KERALA ,REPRESENTED BY THE SECRETARY TO GOVERMENT, GENERAL
         EDUCATION DEPARTMENT,THIRUVANANTHAPURAM - 695001.
      2. THE DISTRICT EDUCATIONAL OFFICER, KOZHIKODE - 673001.
      3. THE DEPUTY DIRECTOR OF EDUCATION, KOZHIKODE - 673001.

    BY GOVERNMENT PLEADER

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

      1. SAJID M.A ,UPPER PRIMAY SCHOOL ASSISTANT,MARKAZ HIGHER SECONDARY
         SCHOOL,KARANTHUR,KOZHIKODE DISTRICT.
      2. THE MANAGER, MARKAZ HIGHER SECONDARY SCHOOL,KARANTHUR,KOZHIKODE -
         673571.

    BY ADV.SRI.P.M.MOHAMMED SHIRAZ

        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 05.07.2021 in WP(C)
   No.22626/2014, pending disposal of the Writ Appeal.
        This Writ Appeal coming on for admission on 08/06/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit.

Issue notice to the respondents by speed post.

The impugned judgment will remain stayed.

08/06/2022 Sd/-P.B.SURESH KUMAR,JUDGE

Sd/- C.S. SUDHA,JUDGE

08-06-2022 /True Copy/ Assistant Registrar