A.Abdul Rasheed vs State Of Kerala
2024 Latest Caselaw 5795 Ker

Kerala High Court

A.Abdul Rasheed vs State Of Kerala on 20 February, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.4/2024                                 1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                   THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
            Tuesday, the 20th day of February 2024 /1st Phalguna, 1945
                                 WA NO. 4 OF 2024
      AGAINST THE JUDGMENT DATED 07.09.2023 IN WP(C) 3184/2020 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          A. ABDUL RASHEED, AGED 59 YEARS, MANAGING TRUSTEE, BADARIYA
          EDUCATIONAL TRUST AND MANAGER, BADHARIYA U.P. SCHOOL, VELICHIKKALA,
          KOLLAM, PIN - 691573.

    BY ADVS. M/S. R. KRISHNA RAJ AND E.S. SONI

   RESPONDENT(S)/RESPONDENT:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF GENERAL
         EDUCATION, THIRUVANANTHAPURAM - 695001, PIN - 695001.

          AND 4 OTHERS.

    BY GOVERNMENT PLEADER

        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 all further proceedings in pursuant to Exhibit P-17 till the
   pending disposal of this appeal.

        This Writ Appeal again coming on for orders on 20/02/2024, upon
   perusing the appeal memorandum and this court's order dated 25/01/2024 the
   Court on the same day passed the following:

                                        ORDER

Learned Government Pleader is directed to get instructions, finally, by two weeks.

Post on 14.3.2024.

Sd/- A. MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

20-02-2024 /True Copy/ Assistant Registrar