Life Insurance Corporation Of ... vs Swathy Ganesh
2022 Latest Caselaw 5114 Ker

WA No.564/2022                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                         &
                      THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
               Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                                 WA NO. 564 OF 2022
       AGAINST JUDGMENT DATED 21.3.2022 IN WP(C) 21711/2021 OF THIS COURT.
   APPELLANTS/RESPONDENTS IN THE WRIT PETITION:

      1. LIFE INSURANCE CORPORATION OF INDIA, REPRESENTED BY ITS ZONAL
         MANAGER, SOUTHERN ZONE, LIC BUILDING, 153, ANNA SALAI, P.B.NO.2450,
         CHENNAI- 600002.
      2. THE ZONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA, SOUTHERN
         ZONE, LIC BUILDING, 153, ANNA SALAI, P.B.NO.2450, CHENNAI-600002.
      3. SENIOR DIVISIONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA,
         DIVISIONAL OFFICE, JEEVAN PRAKASH, P.B.NO.609, NAGAMPADAM,
         KOTTAYAM-686001.
      4. THE MANAGER, LIFE INSURANCE CORPORATION OF INDIA, PALA BRANCH, PALA
         P.O, KOTTAYAM-686575.
                                  By Standing counsel,Shri.S.Easwaran.


    RESPONDENT/PETITONER IN THE WRIT PETITION:


          SWATHY GANESH, AGED 30 YEARS, W/O MIDHUN.J.SINGH, DEVELOPMENT
          OFFICER, (NOW UNDER ORDERS OF TERMINATION), S.R.NO. 578051(WRONGLY
          GIVEN AS 567586), LIFE INSURANCE CORPORATION OF INDIA, PALA BRANCH,
          PALA.P.O, 686575, KOTTAYAM DISTRICT, RESIDING AT MIDHUNAM, BSNL
          ROAD, KAYAMKULAM-690572.


        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 implementation and operation of the judgment of the Learned
   single Judge in W.P.(C) No.21711 of 2021 pending disposal of the writ
   appeal.




        This Writ Appeal coming on for orders on 6.5.2022 upon perusing the
   appeal memorandum, the court on the same day passed the following:




                                       ORDER

The learned Counsel for the respondent seeks time to obtain the instructions. The learned counsel for the appellants submits that his clients worry is that the Learned Single Judge has directed the respondent to be reinstated in service forthwith.

WA No.564/2022 2/2

However, we record the submission of the learned counsel for the respondent that his client will not initiate any precipitative action for a period of two weeks, so that this appeal can be considered by the regular Bench.

Post on 23.05.2022.

06.05.2022.

Sd/- DEVAN RAMACHANDRAN , JUDGE

Sd/- SOPHY THOMAS , JUDGE

06-05-2022 /True Copy/ Assistant Registrar