Archanamol A.T vs The State Of Kerala
2023 Latest Caselaw 10472 Ker

WP(C) No.21203/2022                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
             Tuesday, the 3rd day of October 2023 / 11th Aswina, 1945
                           WP(C) NO. 21203 OF 2022 (A)
   PETITIONER:

          ARCHANAMOL A.T, AGED 38 YEARS, WIFE OF SREEJITH T T, UPPER PRIMARY
          SCHOOL TEACHER, V V HIGHER SECONDARY SCHOOL, THAMARAKULAM,
          CHARUMMOODU-690 505, ALAPPUZHA DISTRICT

   RESPONDENTS:

      1. THE STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX II,
         THIRUVANANTHAPURAM-695 001 AND OTHERS.


        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

        (i) commanding the 4th Respondent to approve the appointment covered
   by Exhibit P-1 and disburse the attendant benefits forthwith, pending
   disposal of the Writ Petition.

        (ii) stay the operation and implementation of Exhibit P-20, pending
   final decision of the Writ Petition.

        (iii) 1st Respondent to consider and pass appropriate orders upon
   Exhibits P-6 and P-14 afresh, after affording an opportunity of being
   heard to the Petitioner within a time limit, duly taking note of Exhibits
   P-15 and P-16 Judgments and keeping in abeyance proceedings in furtherance
   of Exhibits P-17 and P-20, pending disposal of the Writ Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and this Court's order dated
   03-07-2023 and upon hearing the arguments of M/S V.A.MUHAMMED & M.SAJJAD,
   Advocates for the petitioners ,GOVERNMENT PLEADER for R1 to R4 SRI. JAJU
   BABU, SENIOR ADVOCATE alongwith SMT. M.U. VIJAYALAKSHMI for R5 and of SRI.
   RAJASEKHARAN PILLAI for R7, the court passed the following:

                                         ORDER

Interim order is extended until further orders.

Sd/- T.R.RAVI JUDGE

03-10-2023 /True Copy/ Assistant Registrar