Bindu B.Kumar vs Guruvayur Devaswom
2024 Latest Caselaw 5523 Ker

Kerala High Court

Bindu B.Kumar vs Guruvayur Devaswom on 16 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                          &
                       THE HONOURABLE MR.JUSTICE C.JAYACHANDRAN
                                          &
                     THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
               Friday, the 16th day of February 2024 / 27th Magha, 1945

                                 WA NO. 275 OF 2022



      AGAINST JUDGMENT DATED 05.01.2021 IN WP(C) 16927/2020 OF THIS COURT


APPELLANTS/WRIT PETITIONERS:


1. BINDU B KUMAR, AGED 31 YEARS, W/O. SAJI O.S., RESIDING AT OTTUPARAKKAL


HOUSE, THONNURKKARA P.O., CHELAKKARA, THRISSUR DISTRICT-680 586.

AND ANOTHER.


BY ADVS. M/S. M.R. ANISON, BHARGAVI V. & P.A. RINUSA


RESPONDENTS/RESPONDENTS:


1. GURUVAYUR DEVASWOM, GURUVAYUR, THRISSUR DISTRICT-680 101, REPRESENTED


BY ITS ADMINISTRATOR.

AND 3 OTHERS.


BY ADV. SRI. T.K. VIPIN DAS FOR R1 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:

             1) stay all further proceedings pursuant to the judgment dated
  05.01.2021 in W.P.(C) No.16927/2020, pending decision in the above Writ
  Appeal.

             2) direct the 1st respondent to permit the appellants to join
  duty as UPST in two among the 4 UPST posts arose in the school, based on
  Ext. P6 appointment order, forthwith, pending decision in the Writ
  Appeal.


       This Writ Appeal again coming on for orders on 16/02/2024 upon
  perusing the appeal memorandum and this Court's order dated 12/07/2022,
  the Court on the same day passed the following:
              ANU SIVARAMAN & C. JAYACHANDRAN
                  & C. PRATHEEP KUMAR, JJJ.
                      ==================
                            W.A. No.275 of 2022
                      ==================
                 Dated this the 16th day of February, 2024
                                    ORDER

Anu Sivaraman, J.

Heard the learned counsel appearing on either side.

In view of the fact that the question which arises for consideration

before the Full Bench is likely to effect several selections and

appointments, we are of the opinion that all counsel who are interested in

placing arguments on record on the specific subject matter referred

should be permitted to do so. The Registry shall issue due notice in the

website of the High Court notifying the Full Bench in advance and

requiring counsel who wish to argue on the point on either side to place

arguments before this Court.

Sd/-

ANU SIVARAMAN, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE Sd/-

C. PRATHEEP KUMAR, JUDGE NP

16-02-2024 /True Copy/ Assistant Registrar