Sneha S vs Kerala Gramin Bank
2022 Latest Caselaw 2877 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                        &
                      THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Wednesday, the 16th day of March 2022 / 25th Phalguna, 1943
                                WA NO. 306 OF 2022
 AGAINST JUDGMENT DATED 10.01.2022 IN WP(C) 22642/2021 OF HIGH COURT OF KERALA,
                                    ERNAKULAM
  APPELLANT/PETITIONER:

       SNEHA S, AGED 34 YEARS W/O. JITHIN .A.S, OFFICE ASSISTANT, KERALA
       GRAMIN BANK, KUNNIKODE BRANCH, KOLLAM DISTRICT, PIN-691 531,
       RESIDING AT 'SHEHAMANJARI', PADINJATTINKARA, ETC P.O., KOTTARAKKARA,
       KOLLAM DISTRICT, PIN-691 531

   BY ADVS.M/S.ENOCH DAVID SIMON JOEL,S.SREEDEV, RONY JOSE, LEO LUKOSE,
   SUZANNE KURIAN & CIMIL CHERIAN KOTTALIL

  RESPONDENT:

     1. KERALA GRAMIN BANK, HEAD OFFICE, MALAPPURAM, PIN-676 505,
        REPRESENTED BY ITS CHAIRMAN

   AND 6 OTHERS.

   BY STANDING COUNSEL SRI.M.GOPIKRISHNAN NAMBIAR



      Prayer for interim relief in the Writ Appeal stating that in the
cirumstances stated in the appeal memorandum, the High Court be pleased to stay
the operation of the judgment dated 10.01.2022 in W.P.(c) No.22642/2021 on the
files of this Hon'ble Court and Exts.P1,P4 and Ext.P7, pending disposal of the
Writ Appeal.

       This Writ Appeal again coming on for orders along with connected case on
16.03.2022 upon perusing the appeal memorandum and this court's order dated
03.03.2022 the court on the same day passed the following:


                                                                          P.T.O
               ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
                    -----------------------------------------------------------------
                                        W.A. No.302 of 2022
               [arising out of the impugned judgment dated 10.01.2022 in W.P.(C) No.18208/2021]
                                                 &
                                        W.A. No.306 of 2022
               [arising out of the impugned judgment dated 10.01.2022 in W.P.(C) No.22642/2021]
                    ------------------------------------------------------------------
                                Dated this the 16th day of March, 2022

                                                ORDER

Sri.M. Gopikrishnan Nambiar, learned Standing Counsel for the

respondents - Kerala Gramin Bank, seeks further time to get precised

factual instructions as to the availability of vacancies in the post of Office

Assistant in Kollam District and also about the factual pleas now made in

para 5 of the affidavit dated 08.03.2022, filed by the appellant along with

I.A. No.2 of 2022 in W.A. No.306 of 2022.

2. The interim directions granted as per para 3 of the order dated

03.03.2022 in these appeals will stand extended until further orders, for

the time being.

List these appeals on 23.03.2022.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

VIJU ABRAHAM, JUDGE Skk//16032022

16-03-2022 /True Copy/ Assistant Registrar