The Principal Secretary vs T. Ramachandran
2024 Latest Caselaw 32131 Ker

Kerala High Court

The Principal Secretary vs T. Ramachandran on 7 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                             WA NO. 1359 OF 2012
     AGAINST JUDGMENT DATED 19.11.2011 IN WPC 18024/2005 OF THIS COURT
APPELLANTS/PETITIONERS 1 AND 2 IN WPC:

  1. THE PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT, GOVERNMENT
     SECRETARIAT THIRUVANANTHAPURAM.
  2. THE DIRECTOR OF COLLEGIATE EDUCATION THIRUVANANTHAPURAM.

BY SENIOR GOVERNMENT PLEADER SRI.TEKCHAND

RESPONDENT/ RESPONDENT IN WPC:

     T. RAMACHANDRAN, RETIRED PROFESSOR OF MRIDANGAM, SWATHI THIRUNAL
     SANGEETHA COLLEGE, PULOCKAL S.N.MANZIL, ULRA 64-A, ULLOOR LANE,
     THIRUVANANTHAPURAM - 695001

     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 passed by the learned Single Judge
in W.P.(C) NO. 18024/2005 dated 19.11.2011.
     This Writ Appeal again coming on for orders on 07/11/2024 upon
perusing the appeal memorandum and this court's order dated 04/10/2024,
the court on the same day passed the following:
                                NITIN JAMDAR, C.J.
                                           &
                                     S.MANU, J.
                         =========================
                               W.A No.1359 of 2012
                         =========================
                      Dated this the 7th day of November, 2024

                                       ORDER

NITIN JAMDAR, C.J.

Heard Mr.Tekchand, learned Senior Government Pleader for the Appellant.

2. Further four weeks time is granted to the Appellants to take necessary steps; failing which, the appeal will be dismissed as abated.

3. Post on 5 December 2024.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S.MANU JUDGE rp

07-11-2024 /True Copy/ Assistant Registrar