Geetha S vs State Of Kerala
2024 Latest Caselaw 14290 Ker

Kerala High Court

Geetha S vs State Of Kerala on 29 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.675/2024                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                         THE HONOURABLE MR. JUSTICE S.MANU
             Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                                WA NO. 675 OF 2024
       AGAINST JUDGMENT DATED 29.02.2024 IN WP(C) 21733/2014 OF THIS COURT
   APPELLANT(S)/PETITIONERS IN W.P.(C):

      1. GEETHA S W/O. MOHANAN N., HSA (SANSKRIT), HIGH SCHOOL, ARKANNUR,
         AYUR, KOLLAM, RESIDING AT SURYAKANTHI, VALATHUNGAL P.O., KOLLAM
         DISTRICT., PIN - 691011
      2. ABDUL AZEEZ S/O. OSANARU PILLAI RAWTHER, HSA(SANSKRIT), HIGH SCHOOL,
         ARKANNUR, AYUR, KOLLAM, RESIDING AT N.K.HOUSE, AKKAL P.O.,
         KARINGANNUR, KOTTARAKKARA, KOLLAM DISTRICT., PIN - 691516

    BY ADVS.M/S.B.MOHANLAL, P.S.PREETHA, ASWIN V. NAIR, BLESSY MARY
    SEBASTIAN, JAYAPRABHA ARJUN & PRAVEENA T

   RESPONDENT(S)/RESPONDENTS IN W.P.(C):

      1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, FINANCE
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001., PIN - 695001
      2. THE DEPUTY DIRECTOR OF EDUCATION THEVALLY P.O., KOLLAM-691 009., PIN
         - 691009
      3. THE DISTRICT EDUCATIONAL OFFICER KOTTARAKKARA, KOTTARAKKARA P.O.,
         KOLLAM-691 506., PIN - 691506

    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 of the impugned Judgment of the learned single Judge
   in W.P.(C)NO:21733/2014 direct the respondents to refund the amount
   recovered from the DCRG and disburse the withhold arrears of pay and other
   emoluments to the appellants forthwith pending disposal of the Writ Appeal
        This Writ Appeal coming on for orders on 29/05/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit.

Learned Government Pleader takes notice for respondents. Post along with W.A No. 493/2024.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- S.MANU JUDGE

29-05-2024 /True Copy/ Assistant Registrar