K.P.Suresh Kumar vs State Of Kerala
2022 Latest Caselaw 5603 Ker

WA No.622/2022                               1/3

                        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 26th day of May 2022 / 5th Jyaishta, 1944
                                    WA NO. 622 OF 2022

        AGAINST JUDGMENT DATED 29.03.2022 IN WP(C) 15324/2021 OF THIS COURT

                                          ---

   APPELLANT/PETITIONER:

          K.P.SURESH KUMAR, KANDATHIL HOUSE,SOUTH OF
          S.V.TEMPLE,S.V.WARD,KAYAMKULAM,
          ALAPPUZHA DISTRICT,PIN-690 502.

    BY ADVS.M/S. S.P.ARAVINDAKSHAN PILLAY, N.SANTHA,V.VARGHESE, PETER JOSE
    CHRISTO,

    ANAND S.A.,REMYA K.N., ANNAPOORNA L.,       VISHNU V.K. & ABHIRAMI K. UDAY

   RESPONDENTS/RESPONDENTS 1 TO 7:

          1.STATE OF KERALA,REPRESENTED BY THE SECRETARY TO GOVERNMENT,GENERAL
          EDUCATION DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM,PIN-695001.
          2.DIRECTOR OF GENERAL EDUCATION,DIRECTORATE OF GENERAL
          EDUCATION,THIRUVANANTHAPURAM,PIN-695 014.
          3.DEPUTY DIRECTOR OF EDUCATION,ALAPPUZHA,PIN-688001.
          4.MANAGER,SREE VITOBA HIGH SCHOOL,KAYAMKULAM,ALAPPUZHA
          DISTRICT,PIN-690 502.
          5.SREE VITTALA DEVASWOM,S.V.WARD,KAYAMKULAM,ALAPPUZHA
          DISTRICT,PIN-690 502,REPRESENTED BY ITS PRESIDENT, SRI.G.VITTALADAS.
          6.DEPUTY TAHSILDAR,KARTHIKAPPALLY TALUK,HARIPPAD,ALAPPUZHA
          DISTRICT,PIN-690 514.
          7.VILLAGE OFFICER,KAYAMKULAM,ALAPPUZHA DISTRICT,PIN-690 502.

    BY GOVERNMENT PLEADER FOR R1,R2,R3,R6 & R7

        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 and all further proceedings
   pursuant to Ext.P9, pending disposal of the Writ Appeal.

        This Writ Appeal coming on for admission on 26/05/2022 upon perusing
   the appeal memorandum, the court passed the following:

                                                                           P.T.O.
 WA No.622/2022                             2/3




                                        ORDER

Admit. The learned Government Pleader takes notice for R1, R2, R3, R6 and R7. Issue notice to R4 and R5 by speed post. Post on 27/6/2022.

There will be an interim stay as prayed for, till then.

          26/05/2022                    Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

                                        Sd/-MOHAMMED NIAS C.P.,JUDGE
 WA No.622/2022                                3/3

EXT.P9:TRUE COPY OF THE DEMAND NOTICE NO.2020/4194/04

DATED 09.03.2021 ISSUED BY THE 6TH RESPONDENT.

26-05-2022 /True Copy/ Assistant Registrar