The State Of Kerala vs A.J.Honey Sweet
2024 Latest Caselaw 9755 Ker

Kerala High Court

The State Of Kerala vs A.J.Honey Sweet on 4 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
          Thursday, the 4th day of April 2024 / 15th Chaithra, 1946
                              WA NO. 194 OF 2024
    AGAINST JUDGMENT DATED 07/08/2023 IN WP(C) 23285/2022 OF THIS COURT
APPELLANTS/RESPONDENTS 1 & 2 IN WP(C):

  1. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
     GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
     THIRUVANANTHAPURAM- 695 001., PIN - 695001
  2. THE ASSISTANT EDUCATIONAL OFFICER, EDAVANAKKAD, VYPIN, ERNAKULAM
     DISTRICT, 682 502., PIN - 682502

BY GOVERNMENT PLEADER

RESPONDENTS/PETITIONER AND 3RD RESPONDENT IN WP(C):

  1. A.J.HONEY SWEET, AGED 42 YEARS WIFE OF PHILGIN THOMAS, LOWER PRIMARY
     SCHOOL ASSISTANT, EUROPEAN PRIMARY SCHOOL, ELAMKUNNAPUZHA, VYPIN,
     ERNAKULAM DISTRICT- 682 503., PIN - 682503
  2. THE MANAGER, CENTRAL BOARD OF ANGLO INDIAN EDUCATION, PERUMANOOR
     (EX-OFFICIO MANAGER, (DEPUTY DIRECTOR OF EDUCATION, ERNAKULAM AT
     KAKKANAD 682 030)., PIN - 682030

BY ADV V A MUHAMMED FOR R1

     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 order staying the operation and implementation of the judgment
dated 07.08.2023 in W.P.(C) No. 23285/2022 till the disposal of the Writ
Appeal.
     This writ appeal coming on for orders along with connected case on
04/04/2024, upon perusing the appeal memorandum , the court on the same
day passed the following:
                         A.MUHAMED MUSTAQUE
                                         &
                         M.A. ABDUL HAKHIM, JJ.
              --------------------------------------------------------
                        W.A.Nos.194 & 237 of 2024
              --------------------------------------------------------
                  Dated this the 4th day of April, 2024

                                ORDER

A.Muhamed Mustaque, J.

The State has come up with these writ appeals.

Admittedly, according to the State, Judit J Bivera can be

accommodated in the vacancy of 2016-2017 at

Elamkunnapuzha w.e.f. 01.06.2016 and Honey sweet can be

accommodated in the vacancy of 2015-2016 w.e.f. 01.06.2015.

2. We order that they shall be given approval without

prejudice to the claim made by them and they shall also be

given the entire arrears of salary immediately. Necessary

orders shall be passed by the Government within a period of

one month.

Post on 29.05.2024.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

M.A.ABDUL HAKHIM JUDGE PR

04-04-2024 /True Copy/ Assistant Registrar