The Director vs A. Pradheepan
2022 Latest Caselaw 6941 Ker

WA No.678/2022                                  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.
                 Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
                                    WA NO. 678 OF 2022

        AGAINST JUDGMENT DATED 02.03.2022 IN WP(C) 21402/2021 OF THIS COURT

                                            ---

   APPELLANT/PETITIONER IN WP(C):

          DIRECTOR, KERALA INSTITUTE OF TOURISM AND TRAVEL STUDIES (KITTS),
          RESIDENCY COMPOUND, THYCAUD, THIRUVANANTHAPURAM - 695014.REPRESENTED
          BY ITS DIRECTOR.

    BY GOVERNMENT PLEADER


   RESPONDENTS/RESPONDENTS IN W.P.(C):


      1. SHRI.A.PRADHEEPAN GREESHMAM, PANGOD, VENGANOOR P.O.,
         THIRUVANANTHAPURAM - 695522.
      2. LABOUR COURT, KOLLAM, REPRESENTED BY ITS SECRETARY.

    BY ADV.SRI. S.MOHAMMED AL RAFI 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 stay the operation and implementation of Judgment dated 02.03.2022 in
   WP(C) No.21402/2021 passed by the learned Single Judge, pending disposal
   of the above Writ Appeal.
        This Writ Appeal coming on for admission on 14/06/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit. Sri.Mohammed Al Rafi, the learned counsel takes notice for the 1st respondent. Notice to the 2nd respondent dispensed with for the time being.

Post after one month.

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

14/06/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

14-06-2022 /True Copy/ Assistant Registrar