State Of Kerala vs Judit J.Bivera
2024 Latest Caselaw 6250 Ker

Kerala High Court

State Of Kerala vs Judit J.Bivera on 29 February, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.237/2024                                  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
             Thursday, the 29th day of February 2024 / 10th Phalguna, 1945
                                   WA NO. 237 OF 2024

        AGAINST JUDGMENT DATED 07/08/2023 IN WP(C) 13028/2022 OF THIS COURT

   APPELLANTS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
      2. THE DIRECTOR OF GENERAL EDUCATION, OFFICE OF THE DIRECTOR OF GENERAL
         EDUCATION, JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014., PIN -
         695014.
      3. THE DEPUTY DIRECTOR OF EDUCATION ,OFFICE OF THE DEPUTY DIRECTOR OF
         EDUCATION, ERNAKULAM, KAKKANAD, PIN - 682 030, OFFICIATING AS
         MANAGER, CENTRAL BOARD OF ANGLO-INDIAN EDUCATION (REG.NO.9/1953),
         PERUMANOOR P.O., KOCHI - 682 015, PIN - 682030.
      4. ASSISTANT EDUCATIONAL OFFICER, OFFICE OF ASSISTANT EDUCATIONAL
         OFFICE, IRINJALAKUDA - 680 121., PIN - 680121.

    BY GOVERNMENT PLEADER

   RESPONDENT[S]/PETITIONER IN W.P(C):

          JUDIT J.BIVERA, AGED 35 YEARS, W/O.SHINE AVERESH, VALIAMARATHINGAL
          HOUSE, KADUKUTTY, CHALAKUDY - 680 309, THRISSUR DISTRICT, WORKING AS
          L.P.S.A., DON BOSCO EUROPEAN PRIMARY SCHOOL, PADIYOOR, VELLANGALLUR
          VIA., THRISSUR, PIN - 680 688., PIN - 680688.

        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 further proceedings pursuant to judgment dated 07.08.2023 in
   Writ Petition (Civil) No.13028/2022.
        This Writ Appeal coming on for admission on 29/02/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit. Respondent entered appearance.

There shall be a stay of operation of the impugned judgment.

Post on 04.06.2024.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SHOBA ANNAMMA EAPEN JUDGE

29-02-2024 /True Copy/ Assistant Registrar