State Of Kerala vs Sherina Beevi K
2024 Latest Caselaw 15433 Ker

Kerala High Court

State Of Kerala vs Sherina Beevi K on 5 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.699/2024                              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
             Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946
                                 WA NO. 699 OF 2024
       AGAINST JUDGMENT DATED 22.08.2023 IN WP(C) 18866/2022 OF THIS COURT
   APPELLANT(S)/RESPONDENTS 1-4 IN WPC:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT GENERAL
         EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM -
         695001., PIN - 695001
      2. DIRECTOR OF GENERAL EDUCATION, OFFICE OF THE DIRECTOR OF EDUCATION,
         JAGATHY, THIRUVANANTHAPURAM-695014., PIN - 695014
      3. DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DISTRICT EDUCATIONAL
         OFFICER, THEVALLY, KOLLAM DISTRICT-691009, PIN - 691009
      4. ASSISTANT EDUCATIONAL OFFICER, OFFICE OF THE ASSISTANT EDUCATIONAL
         OFFICER, KUNDARA, KOLLAM DISTRICT-691501, PIN - 691501

    BY GOVERNMENT PLEADER

   RESPONDENT(S)/PETITIONER AND 5TH & 6TH RESPONDENTS IN W.P.(C):

      1. SHERINA BEEVI K, AGED 53 YEARS, AGED 53 YEARS, ARABIC TEACHER FULL
         TIME, M.T.L.P SCHOOL, PERUMBUZHA, KOLLAM DISTRICT - 691501, PIN -
         691501
      2. CORPORATE MANAGER, MARTHOMA SCHOOLS, KUNDARA, KOLLAM
         DISTRICT-691510, PIN - 691510
      3. HEADMASTER, M.T.L.P SCHOOL, PERUMBUZHA, KOLLAM DISTRICT - 691501,
         PIN - 691501

        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 22.08.2023 in W.P.(C) No. 18866/2022 till the disposal of the Writ
   Appeal.
        This Writ Appeal coming on for orders on 05/06/2024, upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

The learned Government Pleader to get instructions whether Ext. P5 has been valid based on the report of the supercheck cell.

Post on 1/7/2024 along with OP(KAT)No. 15/2023.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SHOBA ANNAMMA EAPEN JUDGE

05-06-2024 /True Copy/ Assistant Registrar

EXHIBIT P5 TRUE COPY OF THE STAFF FIXATION ORDER NO. D2093/2009/D. DIS. DATED 28/07/2009 FOR THE YEAR 2009-10 ISSUED BY THE 4TH RESPONDENT.