H.Premkumar vs State Of Kerala
2022 Latest Caselaw 5941 Ker

WP(C) No.17537/2022                         1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
              Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                            WP(C) NO. 17537 OF 2022 (N)
   PETITIONER:

          H.PREMKUMAR, AGED 67 YEARS, CORPORATE MANAGER, T.D. SCHOOLS,
          THURAVOOR/ALAPPUZHA, ALAPPUZHA DISTRICT, PIN-688 540.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.
      2. DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF GENERAL EDUCATION,
         JAGATHY, THIRUVANANTHAPURAM-695 014.
      3. DEPUTY DIRECTOR OF EDUCATION, NEAR CIVIL STATION, ALAPPUZHA, PIN-688
         001.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the operation and implementation of and all further
   proceedings pursuant to Ext.P8, pending disposal of the Writ Petition
   (Civil).
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.S.P.ARAVINDAKSHAN PILLAY, N.SANTHA, V.VARGHESE, PETER JOSE CHRISTO,
   S.A.ANAND, K.N.REMYA, L.ANNAPOORNA, VISHNU V.K. & ABHIRAMI K. UDAY,
   Advocates for the petitioner and of GOVERNMENT PLEADER for Respondents,
   the court passed the following:



                                                                         (p.t.o)
 WP(C) No.17537/2022                            2/3




                               RAJA VIJAYARAGHAVAN V, J.
                              -------------------------------------
                               W.P.(C) No.17537 of 2022
                            -------------------------------------------
                           Dated this the 31st day of May, 2022



                                               ORDER

The learned Government Pleader takes notice for the respondents.

The learned counsel appearing for the petitioner submits that despite the

directions issued by this Court in Ext.P7, Ext.P8 has been issued fastening a

liability of Rs.14 lakhs and odd upon the petitioner.

Having regard to the submissions advanced, recovery of amounts from

the petitioner on the strength of Ext.P8 order will stand stayed for a period of

one month.

Sd/-

                                                       RAJA VIJAYARAGHAVAN V,

                                                               JUDGE

       sru




31-05-2022                       /True Copy/                              Assistant Registrar
 WP(C) No.17537/2022                 3/3

                       APPENDIX OF WP(C) 17537/2022
Exhibit P7            TRUE COPY OF THE JUDGMENT DATED 22.07.2021 IN W.P.(C)

NO.29000/2020 OF THIS HON'BLE COURT.

Exhibit P8 TRUE COPY OF G.O.(RT)NO.2535/2022/ G.EDN DATED 20.04.2022.