Mohammed Shihabudeen.K vs Union Territory Of Lakshadweep
2024 Latest Caselaw 12762 Ker

Kerala High Court

Mohammed Shihabudeen.K vs Union Territory Of Lakshadweep on 21 May, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

WA No.193/2024                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                    THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                           &
                          THE HONOURABLE MR. JUSTICE P.M.MANOJ
              Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                                 WA NO. 193 OF 2024
       AGAINST JUDGMENT DATED 14/11/2023 IN WP(C) 34471/2022 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          MOHAMMED SHIHABUDEEN.K AGED 44 YEARS S/O CHERIYA KOYA, CHEMANCHERY
          LAVANAKKAL HOUSE, ANDROTH ISLAND, UNION TERRITORY OF LAKSHADWEEP,
          PIN - 682551

    BY ADV T.N.SREEKALA

   RESPONDENT(S)/RESPONDENTS:

      1. UNION TERRITORY OF LAKSHADWEEP REPRESENTED BY ADMINISTRATOR,
         KAVARATTI ISLAND, UNION TERRITORY OF LAKSHADWEEP, PIN - 682555

    AND 2 OTHERS.

    BY STANDING COUNSEL SRI.SAJITH KUMAR V FOR R1

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the LDCL to keep one vacancy of Multi Skilled Employee unfilled
   provisionally and subject to the outcome of the Writ Appeal.
        This Writ Appeal again coming on for orders on 21/05/2024 upon
   perusing the appeal memorandum and this Court's order dated 12/2/2024, the
   court on the same day passed the following:
                                      ORDER

Avoid.

Sd/- RAJA VIJAYARAGHAVAN V JUDGE

Sd/- P.M.MANOJ JUDGE

21-05-2024 /True Copy/ Assistant Registrar