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State Of Kerala vs Monisha M
2024 Latest Caselaw 5961 Ker

Citation : 2024 Latest Caselaw 5961 Ker
Judgement Date : 23 February, 2024

Kerala High Court

State Of Kerala vs Monisha M on 23 February, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.249/2024                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                             &
                      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                 Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
                                     WA NO. 249 OF 2024

        AGAINST JUDGMENT DATED 02/03/2023 IN WP(C) 21896/2019 OF THIS COURT

   APPELLANTS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695001, PIN - 695001.
      2. THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD-678001. PIN - 678001.
      3. THE DISTRICT EDUCATIONAL OFFICER, PALAKKAD-678001. PIN - 678001.
      4. THE ASSISTANT EDUCATIONAL OFFICER, KOLLENGODE, PALAKKAD
         DISTRICT-678506. PIN - 678506.

    BY GOVERNMENT PLEADER


   RESPONDENTS/PETITIONERS IN WP(C):


      1. MONISHA M., AGED 36 YEARS, LOWER PRIMARY SCHOOL ASSISTANT, ALPS,
         ACHANAMCODE, PALAKKAD DISTRICT-678506. PIN - 678506.
      2. SABEETHA K., LOWER PRIMARY SCHOOL ASSISTANT, ALPS, ACHANAMCODE,
         PALAKKAD DISTRICT-678506. PIN - 678506
      3. ASWANI B., LOWER PRIMARY SCHOOL ASSISTANT, ALPS, ACHANAMCODE,
         PALAKKAD DISTRICT-678506. PIN - 678506.
      4. THE MANAGER, LOWER PRIMARY SCHOOL, ALPS, ACHANAMCODE, PALAKKAD
         DISTRICT-678506. PIN - 678506.


        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 operation and implementation of the judgment dated 02.03.2023
   in W.P(C) No.21896/2019 pending disposal of the above writ appeal.


        This Writ Appeal coming on for admission on 23/02/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.249/2024                                 2/2




                                          ORDER

Admit.

Respondents entered appearance.

Operation of the impugned judgment is stayed.

Post on 30/05/2024.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SHOBA ANNAMMA EAPEN JUDGE

23-02-2024 /True Copy/ Assistant Registrar

 
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