Zubair.P vs Department Of General Education
2024 Latest Caselaw 16064 Ker

Kerala High Court

Zubair.P vs Department Of General Education on 7 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.769/2024                            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
              Friday, the 7th day of June 2024 / 17th Jyaishta, 1946
                                WA NO. 769 OF 2024
     AGAINST THE JUDGMENT DATED 14.05.2024 IN WP(C) 11190/2023 OF THIS COURT
   APPELLANT(S)/RESPONDENTS NO.5:

          ZUBAIR.P, AGED 48 YEARS, HSST ECONOMICS, PTM HIGHER SECONDARY
          SCHOOL, THAZHEKODE, MALAPPURAM, PIN - 679352

    BY SENIOR ADVOCATE SRI.V.RAJENDRAN, SOHAIL MOHAMMED ANSARY, M.S.MOHAMMED
    ANSARY AND AMEENA.R

   RESPONDENT(S)/RESPONDENTS AND PETITIONER:

      1. DEPARTMENT OF GENERAL EDUCATION, REPRESENTED BY ITS SECRETARY,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      2. THE DIRECTOR, HIGHER SECONDARY EDUCATION, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      3. REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION, DOWN HILL,
         MALAPPURAM, PIN - 676519
      4. THE MANAGER, PTM HIGHER SECONDARY SCHOOL, THAZHEKODE, MALAPPURAM,
         PIN - 679352
      5. SANTHAKUMARI.M, AGED 48 YEARS W/O.RAMADASAN.P, HST (ENGLISH), PTM
         HIGHER SECONDARY SCHOOL, THAZHEKODE, MALAPPURAM-679 352, RESIDING AT
         'PANGUTHODI', ANAMANGAD P.O, MALAPPURAM DISTRICT, PIN - 679357

    BY GOVERNMENT PLEADER FOR R1 TO R3.

        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 of the judgment dated 14/05/2024 in W.P.(C)No.11190
   of 2023 until the disposal of the Writ Appeal.

        This Writ Appeal coming on for admission on 07.06.2024, upon
   perusing the appeal memorandum, the court on the same day passed the
   following:




                                                                          P.T.O
 WA No.769/2024                                2/2

                                         ORDER

Admit. Learned GP takes notice for respondents 1 to 3. Issue notice to respondents 4 & 5.

Status quo shall be maintained. Operation of the impugned judgment is stayed.

Post along with WA NO.733/2024.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

07-06-2024 /True Copy/ Assistant Registrar