Sheeja Rani P G vs State Of Kerala
2024 Latest Caselaw 16267 Ker

Kerala High Court

Sheeja Rani P G vs State Of Kerala on 10 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.35064/2023                        1/4

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                 Monday, the 10th day of June 2024 / 20th Jyaishta, 1946
                               WP(C) NO. 35064 OF 2023 (G)

   PETITIONERS:


      1. SHEEJA RANI P G, AGED 38 YEARS, H.S.A. SOCIAL SCIENCE, M.C.H.S.S,
         KOTTUKALKONAM W/O SHAJIMON.K, RESIDING AT 'POURNAMI',
         PLAVUNINNA, MULLUVILA P.O, THIRUPURAM, THIRUVANANTHAPURAM DISTRICT,
         PIN - 695 523.

            AND 5 OTHERS


   RESPONDENT:


          STATE OF KERALA, REPRESENTED BY SECRETARY TO GENERAL EDUCATION
          DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695
          001.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to grant the two increments which had been stopped, within a
   period of 2 months forthwith.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   30.05.2024 in IA NO.2/2024 and upon hearing the arguments of SRI.MILLU
   DANDAPANI, Advocate for the petitioners and of GOVERNMENT PLEADER for the
   respondent, the court passed the following:
 WP(C) No.35064/2023                        2/4




                               P.V.KUNHIKRISHNAN, J.
                               --------------------------------
                      W.P.(C.) Nos. 35006 and 35064 of 2023
                       ------------------------------------------------
                       Dated this the 10th day of June, 2024


                                         ORDER

Read order dated 30.05.2024.

2. It is submitted by the Government Pleader that a

Writ Appeal being filed against the Ext.P1 judgment. That is

not a reason to disobey the orders passed by this Court.

When this Court directed to comply the directions, the

Government Pleader sought adjournment for complying the

directions. Now, it is submitted that a Writ Appeal is being

filed today. I am dissatisfied with the way in which the

respondents are acting on the directions issued by this

Court. The Secretary to the General Education Department

will appear through video conference before this Court on

24.06.2024. If the directions are complied in the meanwhile

or if the judgment is varied or modified, the appearance is

dispensed with.

3. Post on 24.06.2024.

W.P.(C).Nos.35006 & 35064 of 2023

Issue a copy of this order to the Government Pleader

who will communicate the same to the respondent.

Sd/-

                                                  P.V.KUNHIKRISHNAN
          SKS                                             JUDGE




10-06-2024                    /True Copy/                        Assistant Registrar


                       APPENDIX OF WP(C) 35064/2023
Exhibit P1            TRUE COPY OF THE JUDGMENT IN W.P.(C).17318 OF 2021,

DATED 8.3.2023 OF THE HON'BLE HIGH COURT OF KERALA

10-06-2024 /True Copy/ Assistant Registrar