State Of Kerala vs Sheeja Rani
2024 Latest Caselaw 18860 Ker

Kerala High Court

State Of Kerala vs Sheeja Rani on 28 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                      &
                      THE HONOURABLE MR. JUSTICE S.MANU
            Friday, the 28th day of June 2024 / 7th Ashadha, 1946
                              WA NO. 854 OF 2024
  AGAINST THE JUDGMENT DATED 08.03.2023 IN WP(C) 17318/2021 OF THIS COURT
APPELLANT(S)/RESPONDENTS IN WP(C):

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

AND 3 OTHERS.

BY GOVERNMENT PLEADER

RESPONDENT(S)/PETITIONERS IN WP(C):

  1. SHEEJA RANI, AGED 38 YEARS, H.S.A., SOCIAL SCIENCE, M.C.H.S.S.
     KOTTUKALKONAM, W/O. SHAKIMON.K., RESIDING AT POURNAMI, PLAVUNINNA,
     MULLUVILA P.O., THIRUPURAM, THIRUVANANTHAPURAM, PIN - 695523

AND 5 OTHERS.

BY ADV.MILLU DANDAPANI

     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 08.03.2023
in WP(C) No.17318/2021 pending disposal of the above Writ Appeal
     This Writ Appeal again coming on for orders along with connected
case on 28.06.2024, upon perusing the appeal memorandum and this court's
order dated 24.06.2024, the court on the same day passed the following:

                                             p.t.o.
                    A.MUHAMED MUSTAQUE & S.MANU, JJ.
          ---------------------------------------------------------------
                       WA Nos.807 and 854 of 2024
          ---------------------------------------------------------------
                     Dated this the 28th day of June, 2024

                                   ORDER

A.Muhamed Mustaque, J.

We find that a serious fraud has committed on the

stream by the then Headmaster, as revealed from the statement

of the teachers in the responsible disciplinary action. It is

submitted by the learned Government Pleader that the vigilance

enquiry is going on. It is directed that the vigilance file also be

placed before this Court.

Post on 03.07.2024.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

S.MANU, JUDGE rkj

28-06-2024 /True Copy/ Assistant Registrar