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Jisha John vs Muhamed Basheer K
2024 Latest Caselaw 11780 Ker

Citation : 2024 Latest Caselaw 11780 Ker
Judgement Date : 30 April, 2024

Kerala High Court

Jisha John vs Muhamed Basheer K on 30 April, 2024

Bench: Devan Ramachandran, Kauser Edappagath

WA No.614/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                         &
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Tuesday, the 30th day of April 2024 / 10th Vaisakha, 1946
                                 WA NO. 614 OF 2024
      AGAINST THE JUDGMENT DATED 12.04.2024 IN WP(C) 1859/2018 OF THIS COURT
   APPELLANT(S)/4TH RESPONDENT:

          JISHA JOHN, AGED 50 YEARS, HSA (ENGLISH)IKT HIGHER SECONDARY
          SCHOOL, CHERUKULMBA, VATTALOOR, MALAPPURAM DISTRICT,PIN 678 582, PIN
          - 676507

    BY   PRAMOD J.DEV

   RESPONDENT(S)/PETITINER,R1-3,R5&R6:

      1. MUHAMED BASHEER K, HIGHER SECONDARY SCHOOL TEACHER(ENGLISH), IKT
         HIGHER SECONDARY SCHOOL,CHERUKULMBA,VATTALOOR, MALAPPURAM DISTRICT,
         PIN 678 582, PIN - 676507
      2. MANAGER, IKT HIGHER SECONDARY SCHOOL,CHERUKULMBA, VATTALOOR,
         MALAPPURAM DISTRICT,PIN 678 582, PIN - 676507
      3. REGIONAL DEPUTY DIRECTOR, REGIONAL OFFICE, HIGHER EDUCATION
         DEPARTMENT,MALAPPURAM PIN 678 582, PIN - 676505
      4. STATE OF KERALA, REPRESENTED BY THE SECRETARY,GENERAL EDUCATION
         DEPARTMENT,THIRUVANANTHAPURAM - 695 001.
      5. DISTRICT EDUCATION OFFICER, MALAPPURAM 678 852, PIN - 676507
      6. SHAREEFA FATHIMA MULLA BEEVI ( SOUGHT TO BE IMPLEADED ) W/O. LATE
         POOKOYA THANGAL, SAYYID MANZIL, KURUVA, MAKKARAPARMBA-P.O,
         MALAPPURAM DISTRICT ( SOUGHT TO BE IMPLEADED ), PIN - 676507

    BY ADV.GEORGE ABRAHAM FOR R1.

    SENIOR GOVERNMENT PLEADER SRI.P.GOPINATH FOR R3 TO R5

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to pass an interim order staying the operation of the judgment dated
   12.04.2024 in W.P.(C) No.1859 of 2018 of an Hon'ble Single Bench of this
   Hon'ble Court, including granting of approval to the appointment of the
   first respondent herein, till the above Writ Appeal is finally disposed of
   by this Hon'ble Court.

        This Writ Appeal coming on for orders on 30/04/2024, upon perusing
   the appeal memorandum , the court on the same day passed the following:
 WA No.614/2024                              2/2




                                       ORDER

Sri. George Abraham appears for respondent No.1. Appellant will take out notice to respondent No.2 by speed post. Learned Senior Govt.pleader - Sri.P.Gopinath appears for respondents 3,4 and 5.

List on 20.5.24. We clarify that all action pursuant to the directions of the learned Single Judge will be subject to further orders in this appeal.

Sd/- DEVAN RAMACHANDRAN, JUDGE

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

30-04-2024 /True Copy/ Assistant Registrar

 
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