P. Ravindran vs State Of Kerala
2024 Latest Caselaw 11969 Ker

Kerala High Court

P. Ravindran vs State Of Kerala on 7 May, 2024

Author: P Gopinath

Bench: P Gopinath

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
                                    &
                THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
           Tuesday, the 7th day of May 2024 / 17th Vaisakha, 1946
                             WA NO. 604 OF 2024
   AGAINST THE JUDGMENT DATED 19.03.2024 IN WP(C) 8603/2024 OF THIS COURT
APPELLANT(S)/PETITIONER:

     P. RAVINDRAN, AGED 66 YEARS, S/O. KUNHUTTY, SATHYAMAYA,
     THOKKILANGADI, P.O. NIRMALAGIRI, KUTHUPARAMBA, KANNUR, PIN - 670701

BY SENIOR ADVOCATE SRI.N.RAGHURAJ AND ADVS.M/S.VIVEK MENON, SAYUJYA AND
RANCE R.

RESPONDENT(S)/RESPONDENTS

  1. STATE OF KERALA, REP. BY THE SECRETARY, GENERAL EDUCATION
     DEPARTMENT, SECRETARIAT, THIRUVANANTAHPURAM, PIN - 695001
  2. THE DIRECTOR OF GENERAL EDUCATION, VAZHUTHACAUD. P.O,
     THIRUVANANTAHPURAM-, PIN - 695014
  3. THE DEPUTY DIRECTOR OF EDUCATION, P.O. CIVIL STATION, KANNUR, PIN -
     670002
  4. THE DISTRICT EDUCATION OFFICER, OFFICE OF THE DISTRICT EDUCATION,
     P.O. THALASERRY, KANNUR, PIN - 670101

BY GOVERNMENT PLEADER

     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 19.03.2024
in W.P.(C)No.8603 of 2024.
     This Writ Appeal coming on for admission on 07.05.2024, upon
perusing the Appeal memorandum, the court on the same day passed the
following:
     GOPINATH P. & SYAM KUMAR V.M., JJ.
 ------------------------------------------------------------
                  WA No.604 of 2024
 ------------------------------------------------------------
          Dated this the 7th day of May, 2024

                          ORDER

GOPINATH P, J.

The learned Senior Counsel appearing for the

appellant, on the instructions of Adv. Vivek Menon, would

submit that WP(C)No.8603 of 2024 filed by the appellant

was dismissed on the ground that the learned Single Judge

has found in the judgment in WP(C)No.5242 of 2024 that

the 7th respondent in that writ petition is the approved

manager of the educational agency in question. It is

pointed out that an appeal has been carried against the

judgment in WP(C)No.5242 of 2024 as W.A No.643 of 2024

and the same has been admitted and an interim order has

also been granted.

2. Taking into consideration the above submission,

this writ appeal is also admitted. Government Pleader

takes notice for respondents. Post along with WA No.643

of 2024. It is also clarified that the dismissal of

WP(C)No.8603/2024 through the impugned judgment shall

not be pressed into service to the prejudice of the

appellant in any civil proceedings pending between the

appellant and any others.

Post on 24-05-2024.

Sd/-

GOPINATH P. JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE

ats

07-05-2024 /True Copy/ Assistant Registrar