K.I. Shanidha vs State Of Kerala
2024 Latest Caselaw 16546 Ker

Kerala High Court

K.I. Shanidha vs State Of Kerala on 11 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.239/2024                                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
             Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946
                                WA NO. 239 OF 2024
        AGAINST JUDGMENT DATED 02/02/2024 IN WP(C) 220/2022 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          K.I. SHANIDHA AGED 54 YEARS POKKAKILATH, U. BAZAR, MADAVANA P.O.,
          THRISSUR DISTRICT - 680 666, PIN - 680666

    BY ADVS.M/S. P.M.PAREETH & NAJEEB P.S.

   RESPONDENT(S)/R1:

      1. STATE OF KERALA

    STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
    DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

    AND 7 OTHERS.

    BY GOVERNMENT PLEADER FOR R1 TO R4 AND R6

        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 Judgment dated 02/02/2024 in W.P(C).No. 220 of 2022 of the
   learned single judge pending disposal of the Writ Appeal.
        This Writ Appeal again coming on for orders on 11.06.2024 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 21/6/2024.

Interim order will continue till then.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SHOBA ANNAMMA EAPEN JUDGE

11-06-2024 /True Copy/ Assistant Registrar