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State Of Kerala vs Vivek Nair S
2023 Latest Caselaw 7728 Ker

Citation : 2023 Latest Caselaw 7728 Ker
Judgement Date : 14 July, 2023

Kerala High Court
State Of Kerala vs Vivek Nair S on 14 July, 2023
                    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 14th day of July 2023 / 23rd Ashadha, 1945
                               WA NO. 1259 OF 2023
(AGAINST THE JUDGMENT DATED 16.03.2021 IN WP(C)26927 & ORDER DATED 04.01.2023 IN
                R.P.716/2022 IN WP(C) 26927/2018 OF THIS COURT)
  APPELLANTS/RESPONDENTS 1 to 3 in W.P(C):

    1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,GENERAL
       EDUCATION (T) DEPARTMENT,GOVERNMENT SECRETARIAT ANNEX
       II,THIRUVANANTHAPURAM, PIN - 695001.
    2. THE DIRECTOR OF HIGHER SECONDARY EDUCATION, HOUSING BOARD BUILDINGS,
       SANTHI NAGAR,THIRUVANANTHAPURAM, PIN - 695014.
    3. THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
       CORPORATION BUILDINGS,THIRUVANANTHAPURAM, PIN - 695014.

  BY.GOVERNMENT PLEADER

  RESPONDENTS/RESPONDENTS 1 to 3 in W.P(C):

    1. VIVEK NAIR S., AGED 25 YEARS, LOWER DIVISION CLERK,SREE
       SARADAVILASOM HIGHER SECONDARY
       SCHOOL,CHIRAYINKEEZHU,THIRUVANANTHAPURAM, PIN - 695304.
    2. THE MANAGER, SREE SARADA VILASOM HIGHER SECONDARY
       SCHOOL,CHIRAYINKEEZHU,THIRUVANANTHAPURAM, PIN - 695304.

  BY.ADV.SRI. V.A.MUHAMMED, for R1.

       Prayer for interim relief in the Writ Appeal stating that in the
  circumstances stated in the appeal memorandum, the High Court be pleased
  to to stay the operation of the judgment dated 16.03.2021 in W.P.(C) No.
  26927/2018 & order dated 04.01.2023 in R.P. No. 716/2022 in W.P.(C) No.
  26927/2018, pending disposal of the Writ Appeal.
       This Writ Appeal coming on for orders on 14.07.2023,upon perusing
  the appeal memorandum, the court passed the following:
       A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
                    ......................................................
             C.M.Appl.No. 1 of 2023 & WA No.1259 of 2023
                .................................................................
                  Dated this the 14th day of July, 2023


                                     ORDER

A.K. Jayasankaran Nambiar, J.

Issue consolidated notice to the respondents in the delay

condonation application and writ appeal.

Post after completion of service.

Sd/-A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/-MOHAMMED NIAS C.P.

JUDGE

dlk 14.7.2023

 
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