The Director, Employment & Training vs R.Rajesh
2023 Latest Caselaw 13712 Ker

Kerala High Court

The Director, Employment & Training vs R.Rajesh on 21 December, 2023

Author: K.Babu

Bench: K.Babu

Ex.FA No.31/2023                               1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                            THE HONOURABLE MR.JUSTICE K.BABU
             Thursday, the 21st day of December 2023 / 30th Agrahayana, 1945
                            IA.NO.1/2023 IN EX.FA. 31 OF 2023
                EP 695/2021 OF I ADDITIONAL SUB COURT, THIRUVANANTHAPURAM

   APPLICANT / APPELLANT / 3RD JUDGMENT DEBTOR:


           THE DIRECTOR, EMPLOYMENT & TRAINING INDUSTRIAL TRAINING OFFICE,
           LABOUR OFFICE, VIKASBHAVAN, THIRUVANANTHAPURAM, PIN-690533.

   RESPONDENTS / RESPONDENTS / DECREE HOLDER AND JUDGMENT DEBTORS 1 & 2:

       1. SRI.R.RAJESH, S/O.RAMASWAMI, T.C.NO.2/502, MRA-41, MADATHUVILA LANE
          MEDICAL COLLEGE, THIRUVANANTHAPURAM, HAVING OFFICIAL ADDRESS AS,
          ASSISTANT EXECUTIVE ENGINEER, TMR DIVISION, PUNNAKKAMUGAL,
          ARAMADA, THIRUVANANTHAPURAM.
       2. SMT.GEETHA KUMARY R., W/O.P.K.VIJAYA KUMAR, T.C.NO.41/141,
          VADAKKELLATHU VEEDU, MANACAUDU.P.O., THIRUVANANTHAPURAM.
       3. SRI. P.K.VIJAYA KUMAR, RESIDING AT TC NO.41/141,
          VADAKKELLATHU VEEDU, MANACAUDU.P.O.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the order dated 01.12.2023 of the Court of the First Additional
   Subordinate Judge, Thiruvananthapuram in EP.695 OF 2021 in OS.No.1188 of
   2011, pending disposal of the above Appeal.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT PLEADER, for the petitioner, the court passed the following:


                                          ORDER

Heard.

The petitioner/appellant has established a prima facie case. Hence, the operation of the impugned order shall stand stayed till 08.01.2024.

Sd/- K. BABU, JUDGE

21-12-2023 /True Copy/ Assistant Registrar