K. Sathyan Naravoor vs State Of Kerala
2024 Latest Caselaw 11919 Ker

Kerala High Court

K. Sathyan Naravoor vs State Of Kerala on 3 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WA No.643/2024                            1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                         &
                       THE HONOURABLE MR. JUSTICE EASWARAN S.
               Friday, the 3rd day of May 2024 / 13th Vaisakha, 1946
                                 WA NO. 643 OF 2024
        AGAINST JUDGMENT DATED 19/03/2024 IN WP(C) 5242/2024 OF THIS COURT
   APPELLANT(S)/PETITIONER

          K. SATHYAN NARAVOOR AGED 60 YEARS S/O.KRISHNAN, SOUPARNIKA,
          NARAVOOR, KUTHUPARAMBA, KANNUR, PIN - 670743

    BY ADV M/S KALEESWARAM RAJ,THULASI K RAJ, APARNA NARAYAN MENON, CHINNU
    MARIA ANTONY

   RESPONDENT(S)/RESPONDENTS

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM,
         PIN - 695001
      2. DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF GENERAL EDUCATION,
         JAGATHY, THIRUVANANTHAPURAM, KERALA, PIN - 695014
      3. ADDITIONAL DIRECTOR, GENERAL EDUCATION, GOVERNMENT OF KERALA,
         THIRUVANANTHAPURAM, PIN - 695036
      4. THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION OFFICE OF
         RDDE, KANNUR, PIN - 670001
      5. THE DEPUTY DIRECTOR OF EDUCATION, PUZHATHI HOUSING COLONY, KANNUR,
         PIN - 670002
      6. THE DISTRICT EDUCATION OFFICER, 38, THALASSERY, NEAR JUBILEE
         SHOPPING COMPLEX, THALASSERRY KANNUR DISTRICT, PIN - 670101
      7. K.BALAN MASTER AGED 72 YEARS S/O.KUNJIKANNAN NAMBYAR, RESIDING AT
         POURNAMI, POST PINARAYI- KANNUR DISTRICT., PIN - 670741

    BY GOVERNMENT PLEADER FOR R1 TO 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 pass an interim stay of all further proceedings pursuant to Ext. P13
   provisionally, subject to the result of the writ appeal.

        This writ appeal coming on for orders on 03/05/2024, upon perusing
   the appeal memorandum, the court on the same day, passed the following:
 WA No.643/2024                          2/3




                                     ORDER

The petitioner will take out notice before admission to the 7th respondent by speed post. The learned Government Pleader takes notice for respondents 1 to 6 and seeks time to get instructions.

Post on 05.06.2024. Until such time further action pursuant to Ext.P13 shall stand deferred.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- EASWARAN S. JUDGE

EXT P13: TRUE COPY OF THE LETTER NOF2/107/2023/GEDN DATED 29.01.2024 ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT ALONG WITH TYPED COPY

03-05-2024 /True Copy/ Assistant Registrar