State Of Kerala vs Priya Nair S
2024 Latest Caselaw 19502 Ker

Kerala High Court

State Of Kerala vs Priya Nair S on 4 July, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.897/2024                           1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                        &
                        THE HONOURABLE MR. JUSTICE S.MANU
              Thursday, the 4th day of July 2024 / 13th Ashadha, 1946
                                 WA NO. 897 OF 2024
       AGAINST JUDGMENT DATED 13.09.2023 IN WP(C) 24793/2021 OF THIS COURT
   APPELLANT(S)/RESPONDENTS 1 TO 4 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001., PIN
         - 695001
      2. THE DIRECTOR OF GENERAL EDUCATION, (FORMER DIRECTOR OF PUBLIC
         INSTRUCTION), DPI OFFICE, JAGATHY, THIRUVANANTHAPURAM-695014., PIN -
         695014
      3. THE DEPUTY DIRECTOR OF EDUCATION (DDE), PALAKKAD-678001., PIN -
         678001
      4. DISTRICT EDUCATIONAL OFFICER (DEO) PALAKKAD-678001., PIN - 678001

    BY GOVERNMENT PLEADER

   RESPONDENT(S)/PETITIONER & RESPONDENTS 5 & 6 IN WP(C):

      1. PRIYA NAIR S., AGED 41 YEARS, W/O. SRIKANT MENON, WORKING AS HST
         (PHYSICAL SCIENCE), PARLI HIGH SCHOOL, PARLI, PALAKKAD-678612,
         RESIDING AT SRIGANESH, MANALMANTHA ROAD, AMBIKAPURAM P.O., PALAKKAD
         DISTRICT-678011., PIN - 678011
      2. THE MANAGER, PARLI HIGH SCHOOL, PARLI, PALAKKAD-678612., PIN -
         678612
      3. THE HEADMASTER, PARLI HIGH SCHOOL, PARALI, PALAKKAD-678612., PIN -
         678612


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to pass an order staying the operation and implementation of the Judgment
   dated 13.09.2023 in W.P.(C)No.24793/2021 passed by the Learned Single
   Judge of this Hon'ble Court till the disposal of the above Writ Appeal.

        This Writ Appeal coming on for orders on 04.07.2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.897/2024                                2/2




                                         ORDER

In the meanwhile contempt proceedings are ordered to be deferred for a period of two weeks.

Post on 08.07.2024.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- S.MANU, JUDGE

04-07-2024 /True Copy/ Assistant Registrar