Sumitha Bindu vs Sindhu M. George
2024 Latest Caselaw 12164 Ker

Kerala High Court

Sumitha Bindu vs Sindhu M. George on 14 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

WA No.672/2024                             1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
                                         &
                   THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
              Tuesday, the 14th day of May 2024 / 24th Vaisakha, 1946
                                 WA NO. 672 OF 2024
       AGAINST JUDGMENT DATED 11/04/2024 IN WP(C) 19493/2021 OF THIS COURT
   APPELLANT(S)/ADDL.RESPONDENT NO.5:

          SUMITHA BINDU, AGED 49 YEARS, W/O. JOSEPH SAMUEL.P., RESIDNG AT
          PULIKKOTTIL HOUSE, VENGOOR P.O., ANGAMALY, ERNAKULAM-683572., PIN -
          683572

    BY ADVS.M/S.M.S.AMAL DHARSAN & NOEL JACOB

   RESPONDENT(S)/PETITIONER AND RESPONDENTS NO. 1 TO 4:

      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. THE MANAGER, JAYAKERALAM HIGHER SECONDARY SCHOOL, PULLUVAZHY P.O.,
         PERUMBAVOOR, ERNAKULAM DISTRICT-683541., PIN - 683541
      5. MINI MATHAI, PRINCIPAL IN CHARGE, JAYAKERALAM HIGHER SECONDARY
         SCHOOL, PULLUVAZHY P.O., PERUMBAVOOR, ERNAKULAM DISTRICT-683541.,
         PIN - 683541

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

        This Writ Appeal coming on for Admission on 14/05/2024, upon
   perusing the appeal memorandum, the court on the same day passed the
   following:
 WA No.672/2024                                2/2




                                         ORDER

Admit. Govt.Pleader takes notice for respondents 2 and 3. Issue notice by speed post returnable in two weeks to respondents 1,4 and 5.

Since it is reported that the 1st respondent is already superannuated, there will be a direction to maintain status quo as on today, for a period of one month.

Post after service.

Sd/- T.R.RAVI, JUDGE

Sd/- HARISANKAR V. MENON, JUDGE

14-05-2024 /True Copy/ Assistant Registrar