The President vs C.V.Sijamole
2024 Latest Caselaw 10854 Ker

Kerala High Court

The President vs C.V.Sijamole on 12 April, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                      &
                     THE HONOURABLE MR. JUSTICE P.M.MANOJ
          Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                             WA NO. 416 OF 2024
     AGAINST JUDGMENT DATED 04/03/2024 IN WP(C) 5680/2024 OF THIS COURT
APPELLANT(S)/RESPONDENT NOS. 3 TO 6:

  1. THE PRESIDENT,THE MUVATTUPUZHA PRIMARY-CO- OPERATIVE AGRICULTURAL &
     RURAL DEVELOPMENT BANK LTD;NO.4389, MUVATTUPUZHA, ERNAKULAM, , PIN -
     686661

AND 3 OTHERS

BY ADV.P.C.SASIDHARAN

RESPONDENT(S)/PETITIONER & RESPONDENTS 1,2   & 7 TO 9:

  1. C.V.SIJAMOLE, AGED 53 YEARS (SECRETARY IN-CHARGE UNDER SUSPENSION,
     THE MUVATTUPUZHA PRIMARY-CO- OPERATIVE AGRICULTURAL & RURAL
     DEVELOPMENT BANK).W/O JAYAN.V.G, VALLATHU HOUSE. MEKKADAMPU P.O.
     VALAKAM,MUVATTUPUZHA, PIN - 682316

AND 5 OTHERS

BY GOVERNMENT PLEADER FOR R2,R3 & R6

     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 and implementation of the impugned judgment, dated
4/3/2024 in WP(C) No.5680/2024, pending final disposal of the Writ Appeal.
     This writ appeal again coming on for orders along with connected
cases on 12/4/2024, upon perusing the appeal memorandum and this court's
order dated 8/4/2024, court on the same day passed the following:
                    RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                    -----------------------------------------------
                        W.A. Nos. 405, 416 & 423 of 2024
                      -------------------------------------------
                      Dated this the 12th day of April 2024

                                        ORDER

Raja Vijayaraghavan, J.

The subsistence allowance lawfully due to the second respondent

in W.A.No. 405 of 2024 will be disbursed within a period of two weeks.

2. The interim stay is extended by two months.

Post on 12.06.2024. sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sd/-

P.M.MANOJ JUDGE

DCS

12-04-2024 /True Copy/ Assistant Registrar