Sujatha Kumari vs State Of Kerala
2024 Latest Caselaw 13173 Ker

Kerala High Court

Sujatha Kumari vs State Of Kerala on 23 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
           Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                             WA NO. 1954 OF 2023
     AGAINST JUDGMENT DATED 19/09/2023 IN WP(C) 6171/2023 OF THIS COURT
APPELLANT(S)/RESPONDENT NO.5 & 6 IN W.P.(C):

  1. SUJATHA KUMARI, AGED 52 YEARS, W/O MANOJ, KANNASAMPRAMPIL,
     VALANJAVATTOM P.O KADAPRA VILLAGE THIRUVALLA TALUK
     PATHANAMTHITTA(DIST), PIN - 689104

AND ANOTHER

BY ADV.SRI.MANEESH NARAYANAN

RESPONDENT(S)/PETITIONER/RESPONDENT NO.1,2,3 &4 IN W.P.(C):

  1. STATE OF KERALA REPRESENTED BY THE SERETARY., DEPARTMENT OF SOCIAL
     WELFARE, GOVERNMENT SECRETARIAT, THIRUVANATHAPURAM, PIN - 695001

  AND FOUR OTHERS.

BY GOVERNMENT PLEADER SRI. V. TEKCHAND FOR R1,R2 & R4

ADV.T.P.PRADEEP FOR R3

ADV.PAUL JACOB FOR 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 stay the operation of the judgment dated 19.09.2023 in W.P(C) No.
6171/2023 pending final disposal of the above Writ Appeal and the
Appellants may be allowed to continue in their appointed posts.
     This Writ Appeal again coming on for orders on 23/05/2024 upon
perusing the appeal memorandum and this Court's Order dated 03/04/2024,
the court on the same day passed the following:
                       AMIT RAWAL & EASWARAN S. , JJ.
                             -------------------------
                       W.A. Nos.1954 & 2047 of 2023
                        -----------------------------------
                     Dated this the 23rd day of May 2024

                                       ORDER

AMIT RAWAL, J.

When the matter is taken up, the learned counsel seeks more

time to place on record the typed copy of the dim exhibits.

Last opportunity is granted to do the needful.

Post on 25.6.2024.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN S., JUDGE NS

23-05-2024 /True Copy/ Assistant Registrar