Medical College Catering Workers ... vs S. Mani
2023 Latest Caselaw 10631 Ker

WA No.1704/2023                               1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                         THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                             &
                         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                  Monday, the 16th day of October 2023 / 24th Aswina, 1945
                                     WA NO. 1704 OF 2023

        AGAINST JUDGMENT DATED 30/06/2023 IN WP(C) 39080/2016 OF THIS COURT

   APPELLANT/4TH RESPONDENT IN WP(C):

          MEDICAL COLLEGE CATERING WORKERS CO-OPERATIVE SOCIETY LTD., NO.
          T993, MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM -695 011 REPRESENTED
          BY ITS SECRETARY.

    BY ADVS. M/S. N. ANAND & RAJESH O.N.

   RESPONDENTS/PETITIONER/1ST TO 3RD RESPONDENTS IN WP(C):

      1. S. MANI, CATERING ASSISTANT, MEDICAL COLLEGE CATERING WORKERS CO-
         OPERATIVE SOCIETY LTD, NO. T993, RESIDING AT VELANVILAKTHU VEEDU,
         MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM - 695011.
      2. STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT
         OF CO-OPERATION, THIRUVANANTHAPURAM - 695001.
      3. CO-OPERATIVE SOCIETY JOINT REGISTRAR GENERAL, OFFICE OF CO-OPERATIVE
         SOCIETY JOINT REGISTRAR GENERAL, REPRESENTED BY JOINT REGISTRAR,
         THIRUVANANTHAPURAM- 695001.
      4. THE CO-OPERATIVE SOCIETY ASSISTANT REGISTRAR GENERAL, OFFICE OF CO-
         OPERATIVE SOCIETY ASSISTANT REGISTRAR GENERAL, THIRUVANANTHAPURAM -
         695001.

    GOVERNMENT PLEADER FOR R2 TO R4


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the judgment dated 30.06.2023 passed by the Learned Single Judge
   in W.P.(C) No.39080 of 2016, pending disposal of the Writ Appeal.


        This Writ Appeal coming on for admission on 16/10/2023 upon perusing
   the appeal memorandum, the Court on the same day passed the following:




                                                                             P.T.O.
 WA No.1704/2023                               2/2

                                         ORDER

Admit.

Issue notice to respondents by speed post.

There will be an interim stay of further proceedings pursuant to the judgment dated 30/6/23 in W.P.(C) No.39080/16, for a period of three months.

Post immediately after service is complete.

Sd/- ANU SIVARAMAN, JUDGE

Sd/- C. JAYACHANDRAN, JUDGE

16-10-2023 /True Copy/ Assistant Registrar