The State Of Kerala vs Manager
2022 Latest Caselaw 3122 Ker

WA No.264/2022                                   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. 264 OF 2022

        AGAINST JUDGMENT DATED 07.02.2019 IN WP(C) 38875/2015 OF THIS COURT

                                             ---

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

      1. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT, THRUVANANTHAPURAM- 695
         001.
      2. THE DIRECTOR OF PUBLIC INSTRUCTIONS, THIRUVANANTHAPURAM - 695 001.
      3. THE DEPUTY DIRECTOR OF EDUCATION, KANNUR - 670001.
      4. THE DISTRICT EDUCATIONAL OFFICER, TALIPARAMBA - 670141.
      5. THE ASSISTANT EDUCATIONAL OFFICER, IRIKKUR - 670593.

    BY GOVERNMENT PLEADER

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

      1. MANAGER, NIDUVALOOR A.U.P. SCHOOL, CHUZHALI P.O., KANNUR - 670142.
      2. SHYLAJA K.V., ASSISTANT TEACHER(UPSA), NIDUVALOOR A.U.P SCHOOL,
         CHUZHALI P.O., KANNUR - 670142.
      3. SMITHA V .,W/O. BIJU M., UPPER PRIMARY SCHOOL ASSISTANT, NIDAVALOOR
         A.U.P SCHOOL, CHUZHALI P.O., KANNUR - 670142.

    BY ADVS.M/S.KALEESWARAM RAJ, THULASI K.RAJ & VARUN. C.VIJAY


        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 07.02.2019 in W.P.(C) No.38875/2015 till the disposal of the above
   Writ Appeal.

        This Writ Appeal coming on for admission on 17.03.2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit.

Smt.Thulasi K.Raj takes notice for all the respondents. There will be an interim stay as prayed for, pending disposal of the appeal. Post on 20.05.2022.

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

Sd/-MOHAMMED NIAS C.P.,JUDGE

17-03-2022 /True Copy/ Assistant Registrar