State Of Kerala vs Vanditha.P
2022 Latest Caselaw 3121 Ker

WA No.211/2022                                   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.
                 Thursday, the 17th day of March 2022 /26th Phalguna, 1943
                                     WA NO. 211 OF 2022

        AGAINST JUDGMENT DATED 16.07.2021 IN WP(C) 21206/2020 OF THIS COURT.

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

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

    AND 8 OTHERS.

    BY GOVERNMENT PLEADER

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

      1. VANDHITHA.P, W/O.T.K.PRABHATH,CRAFT TEACHER,VANEE VILASAM UP
         SCHOOL,TEMPLE GATE,THALASSERY,KANNUR DISTRICT-670331. (RESIDING AT
         ANANDAM,P.O.PALAYAD,EAST PALAYAD,KANNUR DISTRICT - 670661).

    AND 6 OTHERS.

    BY ADV.SRI.T.T.MUHAMOOD


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to pass an order staying the operation and implementation of the judgment
   dated 16.07.2021 in W.P.(C) No.21206/2020 till the disposal of the above
   Writ Appeal.


        This Writ Appeal again coming on for orders on 17.03.2022 upon
   perusing the appeal memorandum and this Court's order dated 23.02.2022,
   the court on the same day passed the following:


                                            ORDER

Sri.T.T.Muhamood takes notice for all the respondents.

Post after vacation (19.05.2022).

Interim order is extended till then.

17/03/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

17-03-2022 /True Copy/ Assistant Registrar