State Of Kerala vs Marthoma College Of Science And ...
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Kerala High Court

State Of Kerala vs Marthoma College Of Science And ... on 23 February, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.2170/2019                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                             &
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                  Friday, the 23rd day of February 2024 / 4th Phalguna, 1945

                                     WA NO. 2170 OF 2019



        AGAINST JUDGMENT DATED 22/03/2019 IN WP(C) 19163/2012 OF THIS COURT

                                            ---


APPELLANTS/RESPONDENTS 1-3 IN WP(C):


1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF


SCHEDULED CASTE/SCHEDULED TRIBES, GOVERNMENT SECRETARIAT,


THIRUVANANTHAPURAM - 695001.


2. THE DIRECTOR, SCHEDULED CASTE/SCHEDULED TRIBES, DIRECTORATE,


THIRUVANANTHAPURAM.


3. DISTRICT SCHEDULED CASTE DEVELOPMENT OFFICER, OFFICE OF THE DISTRICT


SCHEDULED CASTE DEVELOPMENT OFFICER, CIVIL STATION, KOLLAM - 691013.

BY GOVERNMENT PLEADER


RESPONDENTS/PETITIONER & RESPONDENT NO.4 IN WP(C):


1. MARTHOMA COLLEGE OF SCIENCE AND TECHNOLOGY, CHADAYAMANGALAM P.O.,


AYUR, KOLLAM DISTRICT, KERALA, REPRESENTED BY ITS SECRETARY.


2. UNIVERSITY OF KERALA, THIRUVANANTHAPURAM - 695001.

BY ADV. SRI. ENOCH DAVID SIMON JOEL FOR R1

ADV. SRI. THOMAS ABRAHAM, STANDING COUNSEL FOR R2
 WA No.2170/2019                            2/2

        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 passed by the
   learned Single Judge on 22.03.2019 in W.P.(C) No.19163 of 2012, pending
   final disposal of the Writ Appeal.
        This Writ Appeal coming on for orders on 23/02/2024 upon perusing
   the appeal memorandum, the Court on the same day passed the following:
                                      ORDER

Learned Govt. Pleader submits that the SLP is pending before the Hon'ble Apex Court in similar issue. The matter shall be placed for hearing only after an application is filed by either of the parties subsequent to the decision of the Hon'ble Apex Court.

Sd/- A.J. DESAI, CHIEF JUSTICE

Sd/- V.G. ARUN, JUDGE

23-02-2024 /True Copy/ Assistant Registrar