The Manager vs Rejeena.S
2024 Latest Caselaw 9016 Ker

Kerala High Court

The Manager vs Rejeena.S on 1 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1938/2023                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                     THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
              Monday, the 1st day of April 2024 / 12th Chaithra, 1946
                                WA NO. 1938 OF 2023
        AGAINST JUDGMENT DATED 12/1/2021 IN WP(C) 21016/2020 OF THIS COURT
   APPELLANT(S)/4TH RESPONDENT:

          THE MANAGER, AGED 62 YEARS, BET UPPER PRIMARY SCHOOL, KUNDUMON,
          VELICHIKKALA.P.O., KOLLAM, PIN - 691573
          BY ADVS.M/S. R.KRISHNA RAJ AND E.S.SONI

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

      1. REJEENA.S, AGED 39 YEARS UPST AWAITING APPROVAL, BET UPS, KUNDAMON,
         NEDUMPANA, KOLLAM, RESIDING AT HILAL MANZIL, KARALIKONAM,
         ARKKANNOOR.P.O.KOLLAM., PIN - 691390
      2. SHAKEELA.A, UPST AWAITING APPROVAL, BET UPS, KUNDAMON, NEDUMPANA,
         KOLLAM, RESIDING AT THAIKKAD HOUSE, KUNDAMON,
         VELICHIKKALA.P.O.KOLLAM., PIN - 691573
      3. STATE OF KERALA REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
         DEPARTMENT, SECRETARIAT ANNEX (II), THIRUVANANTHAPURAM, PIN - 695001
      4. THE DIRECTOR OF GENERAL EDUCATION, JAGATHI, THIRUVANANTHAPURAM, PIN
         - 691501
      5. THE ASSISTANT EDUCATIONAL OFFICER, OFFICE OF THE ASSISTANT
         EDUCATIONAL OFFICER, KUNDARA, KOLLAM, PIN - 691501
      6. KHAYIS .A.S VADAKKEVEEDU, KUNDUMON, VELICHIKKALA.P.O. KOLLAM, PIN -
         691573

    BY GOVERNMENT PLEADER 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 stay the judgment dated 12.01.2021 in W.P.(c).No.21016/2020 pending
   disposal of this appeal.

        This Writ Appeal coming on for orders on 1/4/2024 upon perusing the
   appeal memorandum,the court on the same day passed the following:

                                         ORDER

Recovery proceedings,if any,against the appellant is ordered to be kept in abeyance.

Post on 27.05.2024.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- M.A.ABDUL HAKHIM JUDGE

01-04-2024 /True Copy/ Assistant Registrar