Priya.P vs T.S Padmaja
2024 Latest Caselaw 11574 Ker

Kerala High Court

Priya.P vs T.S Padmaja on 23 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.594/2024                               1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
                                           &
                           THE HONOURABLE MR. JUSTICE S.MANU
                 Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
                                    WA NO. 594 OF 2024

   AGAINST THE JUDGMENT DATED 03/04/2024 IN THE WP(C) 12352/2024 OF THIS COURT




   APPELLANT(S)/5TH RESPONDENT IN WRIT PETITION:

          PRIYA.P HIGHER SECONDARY SCHOOL TEACHER, VIVEKODAYAM BOYS HIGHER
          SECONDARY SCHOOL, THRISSUR. RESIDING AT, THEKOOT HOUSE, MULLUKKARA,
          MANNUTHY, THRISSUR, PIN - 680651

    BY ADV. R.K.MURALIDHARAN




   RESPONDENT(S):

      1. T.S PADMAJA AGED 52 YEARS W/O.K.S JAYAKUMAR, HIGHER SECONDARY SCHOOL
         TEACHER [MALAYALAM], VIVEKODAYAM BOY'S HIGHER SECONDARY SCHOOL,
         THRISSUR, RESIDING AT, KUNDANINGATTU HOUSE, MUTHUVARA, PUZHACKAL
         P.O, THRISSUR, PIN - 680543
      2. STATE OF KERALA REP. BY ITS SECRETARY TO THE GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      3. DIRECTOR OF HIGHER SECONDARY EDUCATION, HOUSING BOARD BUILDING,
         SANTHI NAGAR, THIRUVANANTHAPURAM, PIN - 695001
      4. THE REGIONAL DEPUTY DIRECTOR OF EDUCATION [HSE], ERNAKULAM OFFICE OF
         THE RDD [HSE], SRV GHSS BUILDING, KASTHURI RANGAN HALL, ERNAKULAM,
         PIN - 682011
      5. THE MANAGER, VIVEKODAYAM BOYS HIGHER SECONDARY SCHOOL, THRISSUR
         NAIKKANAL, THRISSUR, PIN - 680001
      6. MRUTHALA P NAIR HIGHER SECONDARY SCHOOL TEACHER, VIVEKODAYAM BOYS
         HIGHER SECONDARY SCHOOL, THRISSUR, RESIDING AT, MANGOT HOUSE, OLLUR
         P.O, THRISSUR, PIN - 680651

    BY 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 all further proceedings pursuant to the judgment in WP(C) No.12352
   of 2024 dated 03.04.2024, pending disposal of the Writ Appeal.


        This Writ Appeal coming on for admission on 23/04/2024 upon perusing
   the appeal memorandum,the court on the same day passed the following:
 WA No.594/2024                             2/3




                                        ORDER

Admit.

Learned Government Pleader takes notice for respondents 2 to

4.Issue notice through speed post to respondents 1,5 and 6.

There shall be an interim stay of the direction to the 3rd respondent(in the Writ petition) to reconsider Ext.P9 Order, for two months.

Post on 20.06.2024.

Sd/- V.G.ARUN JUDGE

Sd/- S.MANU JUDGE

EXHIBIT P9: A TRUE COPY OF THE ORDER BEARING NO.

RDDHSE/EKM/6138/2023-A2 DATED 13-11-2023

ISSUED BY THE 3RD RESPONDENT

23-04-2024 /True Copy/ Assistant Registrar