Rev. T.G.Johnson vs State Of Kerala
2022 Latest Caselaw 5705 Ker

WA No.633/2022                              1/2

                       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.
                 Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                                   WA NO. 633 OF 2022

         AGAINST JUDGMENT DATED 18/5/2022 IN WP(C) 19714/2021 OF THIS COURT

                                         ---

   APPELLANT/PETITIONER:

          REV.T.G.JOHNSON,MANAGER, SANKARA MENON MEMORIAL HIGHER SECONDARY
          SCHOOL, PAZHAMPALACODE, PALAKKAD DISTRICT, PIN 678 544.REPRESENTED
          BY HIS POWER OF ATTORNEY HOLDER REV.E.P.VARGHESE,AGED 58
          YEARS,S/O.ULAHANNAN,TREASURER CO-ORDINATING COUNCIL OF THE CHURCH OF
          GOD IN SOUTH INDIA,ECCLESIA,KOCHI-682024.

    BY ADV.SRI. KODOTH SRIDHARAN

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT (HIGHER SECONDARY), GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM , PIN 695 001.
      2. THE DIRECTOR OF EDUCATION (HIGHER SECONDARY),GOVERNMENT OF
         KERALA,HOUSING BOARD BUILDING, SHANTHI NAGER, THIRUVANANTHAPURAM,
         PIN 695 005.
      3. REGIONAL DEPUTY DIRECTOR, HGIHER SECONDARY EDUCATION, MALAPPURAM 676
         505.
      4. SIVAKUMARI R., AGED 51 YEARS, W/O. AJITH PRASAD, PRINCIPAL, SANKARA
         MENON MEMORIAL HIGHER SECONDARY SCHOOL,(UNDER SUSPENSION)
         PAZHAMPALACODE, PALAKKAD DISTRICT, PIN 678 544, R/AT VEPPILKKAT
         HOUSE, PATTIPPARAMBU POST, THIRUVILLAUMALA, THRISSUR DISTRICT-
         680588.
      5. RAJESH S., AGED 47 YEARS, S/O. SYAMALAN, R/AT VALAKKARA, THAROOR
         P.O, ALATHUR (VIA), PIN 678 544.

        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 of operation of the judgment dt.18/05/2022 in WP(C) No.19714/2021,
   pending disposal of the writ appeal.

        This Writ Appeal coming on for orders 27/05/2022 upon perusing the
   appeal memorandum, the court on the same day passed the following:

                                                                         P.T.O.
 WA No.633/2022                             2/2




                                      ORDER

Post on 30.5.2022, by which time we expect the appellant to provisionally reinstate the 4th respondent as Principal of the Sankara Menon Memorial Higher Seconday School and be personally present in Court with the order of reinstatement.

27/05/2022 Sd/-A.K.JAYASANKARAN NAMBIAR ,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

27-05-2022 /True Copy/ Assistant Registrar