Secretary vs Ratheesh.A
2024 Latest Caselaw 12360 Ker

Kerala High Court

Secretary vs Ratheesh.A on 20 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.670/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                         &
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Monday, the 20th day of May 2024 / 30th Vaisakha, 1946
                                WA NO. 670 OF 2024
       AGAINST JUDGMENT DATED 09/04/2024 IN WP(C) 35751/2022 OF THIS COURT
   APPELLANT(S)/5TH RESPONDENT:

          SECRETARY, BMS UNION, KODUVAYOOR, PALAKKAD- 678501., PIN - 678501

    BY ADV.SRI.BINOY VASUDEVAN

   RESPONDENT(S)/PETITIONER AND RESPONDENTS 1-4:

      1. RATHEESH.A, AGED 45 YEARS, S/O AYYAPPAN, PALAPPARAVEEDU, ETHANOOR
         P.O., KODUVAYOOR, PALAKKAD- 678502., PIN - 678502
      2. THE DISTRICT POLICE CHIEF, DISTRICT POLICE OFFICE, PUDUPALLI
         THERUVU, NURANI, PALAKKAD- 678001., PIN - 678001
      3. SUB INSPECTOR OF POLICE, PUTHUNAGARAM POLICE STATION, PALAKKAD-
         678503., PIN - 678503
      4. THE KERALA HEADLOAD WORKER'S WELFARE FUND BOARD, KODUVAYOOR SUB
         OFFICE, ALTHARA JUNCTION, KODUVAYOOR, PALAKKAD- 678501., PIN -
         678501
      5. THE CHAIRMAN, KERALA HEAD LOAD WORKER'S WELFARE FUND BOARD,
         P.B.NO.2017, S.R.M. ROAD, ERNAKULAM, KOCHI- 682 018., PIN - 682018

    BY SENIOR GOVERNMENT PLEADER FOR R2 & R3

    ADV.THOMAS ABRAHAM FOR R4 & R5


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to render an interim direction, pending disposal of the Writ Appeal in the
   interest of justice.




        This Writ Appeal coming on for orders on 20/05/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.670/2024                                2/2




                                         ORDER

Admit.

Learned Senior Government Pleader takes notice for respondents 2 and

3.

Issue notice to respondents 1,4 and 5.

There will be a stay against implementation and execution of the judgment impugned in this appeal.

Post on 02.07.2024.

Sd/- A.J.DESAI , CHIEF JUSTICE

Sd/- V.G.ARUN , JUDGE

20-05-2024 /True Copy/ Assistant Registrar