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The Manager vs Mathew Thomas
2024 Latest Caselaw 10134 Ker

Citation : 2024 Latest Caselaw 10134 Ker
Judgement Date : 5 April, 2024

Kerala High Court

The Manager vs Mathew Thomas on 5 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.507/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                    THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
              Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                                 WA NO. 507 OF 2024
     AGAINST THE JUDGMENT DATED 21.03.2024 IN WP(C) 41092/2023 OF THIS COURT
   APPELLANT(S)/4TH RESPONDENT:

          THE MANAGER, SYRIAN CHRISTIAN HIGHER SECONDARY SCHOOL (03025),
          CHELLAKADU P.O, RANNI, AND VICAR, PAZHAVANGADIKKARA IMMANUEL
          MARTHOMA CHURCH, PAZHAVANGADI P.O, PATHANAMTHITTA, PIN - 689677

    BY ADVS.M/S. JACOB P.ALEX, AMAL AMIR ALI, JOSEPH P.ALEX & MANU SANKAR P

   RESPONDENT(S)/PETITIONER AND RESPONDENTS 1 TO 3 AND 5:

      1. MATHEW THOMAS, AGED 54 YEARS, S/O THOMAS, EZHUTHUPALLICKAL (H)
         MEVIDA P.O, PALA, KOTTAYAM, WORKING AS HSST (POLITICAL SCIENCE),
         SYRIAN CHRISTIAN HIGHER SECONDARY SCHOOL (03025), CHELLACKADU P.O,
         RANNI, PIN - 686573
      2. STATE OF KERALA, REP. BY ITS SECRETARY, GENERAL EDUCATION
         DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695004
      3. DIRECTOR OF GENERAL EDUCATION, HOUSING BOARD BUILDING, SANTHI NAGAR,
         THIRUVANANTHAPURAM, PIN - 695001
      4. REGIONAL DEPUTY DIRECTOR, OFFICE OF REGIONAL DEPUTY DIRECTOR,
         CHENGANNUR, PATHANAMTHITTA, PIN - 689121
      5. BETTY P ANTO, THENGUMTHARAYIL (H), PAZHAVANGADY P.O, RANNY,
         PATHANAMTHITTA, WORKING AS HSST (MATHEMATICS) SYRIAN CHRISTIAN
         HIGHER SECONDARY SCHOOL (03025), CHELLACKADU P.O, RANNI, PIN -
         689677

    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 operation of Judgment dated 21-03-2024 in W.P.(C) No.41092 of
   2023, pending disposal of the Writ Appeal.

        This Writ Appeal coming on for orders on 05.04.2024, upon perusing
   the Appeal memorandum , the court on the same day passed the following:
 WA No.507/2024                                2/2




                                         ORDER

Admit.

Respondents entered appearance.

Status quo as on today will continue.

Post on 21/5/2024.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- M.A.ABDUL HAKHIM, JUDGE

05-04-2024 /True Copy/ Assistant Registrar

 
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