P.K.Ramdas vs The Deputy Director Of Education €“ ...
2024 Latest Caselaw 16296 Ker

Kerala High Court

P.K.Ramdas vs The Deputy Director Of Education €“ ... on 10 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.720/2024                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                           &
                    THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
              Monday, the 10th day of June 2024 / 20th Jyaishta, 1946
                                 WA NO. 720 OF 2024
        AGAINST JUDGMENT DATED 05.04.2024 IN WP(C) 4147/2023 OF THIS COURT
   APPELLANT(S)/PETITIONERS IN WP:

      1. P.K.RAMDAS AGED 60 YEARS PRESIDENT, IRITTY HIGH SCHOOL SOCIETY,
         KIZHOOR P.O., IRITTY, PIN - 670703

    AND ANOTHER.

    BY ADVS.M/S.M.P.SREEKRISHNAN & A.MUHAMMED MUSTHAFA

   RESPONDENT(S):

      1. THE DEPUTY DIRECTOR OF EDUCATION - KANNUR OFFICE OF THE DEPUTY
         DIRECTOR OF EDUCATION, KANNUR DISTRICT, PIN - 670001

    AND 4 OTHERS.

    GOVERNMENT PLEADER FOR R1 TO R4

    ADV.NISHA GEORGE FOR R5

        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 05.04.2024 in WP(C) 4147 of
   2023, during the pendency of the above Writ Appeal.
        This Writ Appeal again coming on for orders on 10/06/2024 upon
   perusing the appeal memorandum and this Court's Order dated 03/06/2024,
   the court on the same day passed the following:
                                      ORDER

Post on 24/6/2024.

Interim Order will continue till then.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SHOBA ANNAMMA EAPEN JUDGE

10-06-2024 /True Copy/ Assistant Registrar