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Smt. M. Rajalakshmi vs K.R.Jyothi Lakshi Amma
2023 Latest Caselaw 7119 Ker

Citation : 2023 Latest Caselaw 7119 Ker
Judgement Date : 23 June, 2023

Kerala High Court
Smt. M. Rajalakshmi vs K.R.Jyothi Lakshi Amma on 23 June, 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 23rd day of June 2023 / 2nd Ashadha, 1945
                             WA NO. 1183 OF 2023
 (AGAINST THE JUDGMENT DATED 21.03.2023 IN WP(C) 29664/2013 OF THIS COURT)
APPELLANT/RESPONDENT NO.7:

     SMT. M. RAJALAKSHMI, UPSA, P.S.VELUPILLAI MEMORIAL HIGHER SECONDARY
     SCHOOL, (P.S.V.P.M.H.S.S), AYRAVON, KONNI-689691, PATHANAMTHITTA
     DISTRICT. PRESENTLY AT SNDP HIGHER SECONDARY SCHOOL,
     CHEENARKKARA,PATHANAMTHITTA- (ON DEPLOYMENT), PIN - 689647.

BY.ADVS.M/S.KALEESWARAM RAJ & SILPA SREEKUMAR

RESPONDENTS/PETITIONER & RESPONDENTS:

  1. K.R.JYOTHI LAKSHI AMMA, UPPER PRIMARY SCHOOL ASSISTANT (RELIEVED)
     P.S. VELU PILLA MEMORIAL HIGHER SECONDARY SCHOOL, AYRAVON, KONNI,
     (RESIDING AT KUZHIYAMMANIL VEEDU, P.O. KALANJOOR, PATHANAMTHITTA
     DISTRICT-., PIN - 689694.
  2. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-., PIN -
     695001.
  3. THE DIRECTOR OF PUBLIC INSTRUCTIONS, JAGATHY, THIRUVANANTHAPURAM-.,
     PIN - 695014.
  4. THE DEPUTY DIRECTOR OF EDUCATION, PATHANAMTHITTA AT THIRUVALLA-.,
     PIN - 689101.
  5. THE DISTRICT EDUCATIONAL OFFICER PATHANAMTHITTA-., PIN - 689001.
  6. THE MANAGER P.S., VELU PILLA MEMORIAL HIGHER SECONDARY SCHOOL,
     AYRAVON, KONNI, PATHANAMTHITTA, PIN - 689691.
  7. THE HEADMASTER P.S., VELU PILLA MEMORIAL HIGHER SECONDARY SCHOOL,
     AYRAVON, KONNI, PATHANAMTHITTA-., PIN - 689691.

BY.ADV.SRI.M.SAJJAD, 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 pass an interim order staying the implementation of impugned judgment
passed by the learned Single Judge in W.P(C).NO.29644/2012 dated
21.03.2023, till this writ appeal in heard and finally decided.
     This Writ Appeal coming on for orders on 23.06.2023,upon perusing
the appeal memorandum, the court passed the following:
                    A.K.JAYASANKARAN NAMBIAR
                                 &
                    MOHAMMED NIAS C.P., JJ.
                ---------------------------
                       WA. No.1183 of 2023
               ----------------------------
                Dated this the 23st day of June, 2023

                               ORDER

A.K.Jayasankaran Nambiar, J.

Admit. Issue notice by speed post to respondents 1 and 6. The

learned Government Pleader takes notice for the respondents 2 to 5 and

7.

Post for disposal on 31.07.2023 along with WA.No.934 of 2023.

Interim order is extended until further orders.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mns

 
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