Sreenarayana Gurudev Vocational ... vs State Of Kerala
2024 Latest Caselaw 4977 Ker

Kerala High Court

Sreenarayana Gurudev Vocational ... vs State Of Kerala on 12 February, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          Monday, the 12th day of February 2024 / 23rd Magha, 1945
                        WP(C) NO. 29763 OF 2022 (U)
PETITIONER:

     SREENARAYANA GURUDEV VOCATIONAL HIGHER SECONDARY SCHOOL,
     KUZHIKKALIDAVAKA, KARIMPINPUZHA.P.O, KOLLAM-691507, REPRESENTED BY
     ITS MANAGER, OMANA SREERAM, W/O.SADASIVAN SREERAM, AGED 74 YEARS,
     RESIDING AT SREE RAM HOUSE, EDAKKIDOM.P.O, EZHUKONE, KOLLAM-691505.

RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
     GOVERNMENT, GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
     THIRUVANANTHAPURAM-695001

AND OTHERS.


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation and implementation of all further
proceedings pursuant to Ext P10, P12 and P14 orders to take action against
the Petitioner under Chapter III Rule 7 of K.E.R. by the Respondents till
the disposal of this Writ Petition.

     This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 14/06/2023 and upon hearing the arguments of SRI.B.MOHAN LAL
Advocate for the petitioner, M/S.REKHA VASUDEVAN, P.PRATHYUSHA & ROJIT
ZACHARIAH, Advocates for R6, and of SENIOR GOVERNMENT PLEADER, the Court
passed the following:
                                       MOHAMMED NIAS C.P., J

                        ...............................................................................

                         W.P(C) Nos. 29023 of 2022 and 29763 of 2022
                        ...............................................................................

                             Dated this the 12th day of February, 2024


                                                  ORDER

In view of the inter partes judgment in W.P(C) No.7204/2022, except the first prayer in

W.P(C) No. 29023/2022 and the 2nd prayer in W.P(C) No. 29763/2022, the rest of the prayers

sought in the above writ petitions are rejected. Since there is a challenge to the third proviso to

Rule 44A of Chapter 14A of the KER, W.P(C) Nos.29023/2022 and 29763/2022 are to be

delinked. Post along with the connected cases that challenge the third proviso to Rule 44A of

Chapter 14A of the KER.

Sd/-

MOHAMMED NIAS C.P. JUDGE

okb/

12-02-2024 /True Copy/ Assistant Registrar