State Of Kerala vs V. Sreedharan
2022 Latest Caselaw 2605 Ker

WA No.1367/2021                              1/2

                         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.
                  Friday, the 4th day of March 2022 /13th Phalguna, 1943
                                    WA NO. 1367 OF 2021

        AGAINST JUDGMENT DATED 10.04.2017 IN WP(C) 25177/2007 OF THIS COURT.

                                          ---

   APPELLANTS/RESPONDENTS IN WP(C):

      1. THE STATE OF KERALA,REPRESENTED BY ITS SECRETARY TO
         GOVERNMENT,GENERAL EDUCATION
         DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM,PIN-695 001.

    AND ANOTHER.

    BY GOVERNMENT PLEADER

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

      1. V. SREEDHARAN, HSA (MALAYALAM), KKVMPHSS PANOOR (PO), KANNUR
         DISTRICT,PIN-670692.

    AND 3 OTHERS.

    BY ADVS.M/S.KALEESWARAM RAJ, VARUN C.VIJAY & THULASI K. RAJ FOR R1 TO
    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 and implementation of Judgment dated 10.04.2017 in
   WP(C) NO.25177/2007 passed by the learned Single Judge, pending disposal
   of the above Writ Appeal.


        This Writ Appeal again coming on for orders on 04/03/2022 upon
   perusing the appeal memorandum and this Court's order dated 04/02/2022,
   the court on the same day passed the following:
 WA No.1367/2021                                 2/2




                                        O R D E R

Interim stay order stands extended by one month.

Post on 14/3/2022 for disposal.

04/03/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

04-03-2022 /True Copy/ Assistant Registrar