State Of Kerala vs Sheeja Rani
2024 Latest Caselaw 19325 Ker

Kerala High Court

State Of Kerala vs Sheeja Rani on 3 July, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                      &
                      THE HONOURABLE MR. JUSTICE S.MANU
          Wednesday, the 3rd day of July 2024 / 12th Ashadha, 1946
                             WA NO. 854 OF 2024
  AGAINST THE JUDGMENT DATED 08.03.2023 IN WP(C) 17318/2021 OF THIS COURT
APPELLANT(S)/RESPONDENTS IN WP(C):

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

AND 3 OTHERS.

BY GOVERNMENT PLEADER

RESPONDENT(S)/PETITIONERS IN WP(C):

  1. SHEEJA RANI, AGED 38 YEARS, H.S.A., SOCIAL SCIENCE, M.C.H.S.S.
     KOTTUKALKONAM, W/O. SHAKIMON.K., RESIDING AT POURNAMI, PLAVUNINNA,
     MULLUVILA P.O., THIRUPURAM, THIRUVANANTHAPURAM- - 695523, PIN -
     695523

AND 5 OTHERS.

BY ADV.MILLU DANDAPANI

     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 08.03.2023
in WP(C) No.17318/2021 pending disposal of the above Writ Appeal
     This Writ Appeal again coming on for orders on 03.07.2024, upon
perusing the appeal memorandum and this court's order dated 28.06.2024,
the court on the same day passed the following:
                   A.MUHAMED MUSTAQUE & S.MANU, JJ.
                 ---------------------------------------------------------------
                                   W.A.No.854 of 2024
                 ----------------------------------------------------------------
                        Dated this the 03rd day of July, 2024

                                           ORDER

A.MUHAMED MUSTAQUE, J.

Public Prosecutor is directed to get instructions as to the

payment of the admitted pension to one of the Teachers,

Ushakumari, who is reported to have retired from service. If the

pension has not been disbursed, admitted portion shall be

released immediately without any delay.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

S.MANU, JUDGE

skj

03-07-2024 /True Copy/ Assistant Registrar