The Manager vs Sindhu M. George
2024 Latest Caselaw 16414 Ker

Kerala High Court

The Manager vs Sindhu M. George on 11 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.762/2024                            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
             Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946
                                WA NO. 762 OF 2024
       AGAINST JUDGMENT DATED 11.04.2024 IN WP(C) 19493/2021 OF THIS COURT
   APPELLANT(S)/3RD RESPONDENT:

          THE MANAGER JAYAKERALAM HIGHER SECONDARY SCHOOL, PULLUVAZHY P.O.,
          PERUMBAVOOR, ERNAKULAM DISTRICT-683541., PIN - 683541

    BY ADV.V.A.MUHAMMED.

   RESPONDENT(S)/PETITIONER & RESPONDENTS 1,2,4 & 5:

      1. SINDHU M. GEORGE AGED 53 YEARS W/O.T.M.GEORGE, HEAD MISTRESS,
         JAYAKERALAM HIGHER SECONDARY SCHOOL, PULLUVAZHY P.O., PERUMBAVOOR,
         ERNAKULAM DISTRICT-683541, RESIDING AT THADATHIL HOUSE, PULLUVAZHY
         P.O., PERUMBAVOOR, ERNAKULAM DISTRICT-683541, PH-9497280134., PIN -
         683541
      2. STATE OF KERALA REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001., PIN
         - 695001
      3. THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
         DEPARTMENT OF HIGHER SECONDARY EDUCATION, SRVHSS CAMPUS,
         ERNAKULAM-682011., PIN - 682011
      4. MINI MATHAI, PRINCIPAL IN CHARGE, JAYAKERALAM HIGHER SECONDARY
         SCHOOL, PULLUVAZHY P.O., PERUMBAVOOR, ERNAKULAM DISTRICT-683541.,
         PIN - 683541
      5. ADDL.R5.SUMITHA BINDU AGED 49 YEARS, W/O. JOSEPH SAMUEL.P., RESIDNG
         AT PULIKKOTTIL HOUSE, VENGOOR P.O., ANGAMALY, ERNAKULAM-683572.
         (ADDL.R5 IMPLEADED AS PER ORDER DATED 18-01-2023 IN IA1/2023 IN
         WP(C)., PIN - 683541.

    BY GOVERNMENT PLEADER FOR R2 & 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 and implementation of the Judgment dated 11/04/2024
   in W.P. (C) No. 19493/2021, pending disposal of the above Writ Appeal.

        This Writ Appeal coming on for orders on 11/06/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.762/2024                                2/2

                                         ORDER

Admit.

Respondents entered appearance.

Post along with the connected W.A.No.480/2024 on 21/6/2024.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SHOBA ANNAMMA EAPEN JUDGE

11-06-2024 /True Copy/ Assistant Registrar