State Of Kerala vs T V Joseph Memorial Higher Secondary ...
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Kerala High Court

State Of Kerala vs T V Joseph Memorial Higher Secondary ... on 3 September, 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.
         Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
                             WA NO. 549 OF 2024
     AGAINST JUDGMENT DATED 5/12/2022 IN WP(C) 33159/2022 OF THIS COURT
APPELLANTS/RESPONDENTS IN WP(C):

  1. STATE OF KERALA, REP. ITS SECRETARY, GENERAL EDUCATION DEPARTMENT,
     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.

AND 2 OTHERS.

BY GOVERNMENT PLEADER

RESPONDENT/PETITIONER IN WP(C):

     T V JOSEPH MEMORIAL HIGHER SECONDARY SCHOOL, PINDIMANA, CHELAD P.O,
     ERNAKULAM-686681, REP. BY ITS MANAGER, SIJU JACOB, AGED 45 YEARS,
     S/O P. J. JACOB, PADAYATTIL (H), MALIPPARA P.O, KOTHAMANGALAM,
     ERNAKULAM., PIN - 686681.

ADVS.M/S. J.JULIAN XAVIER, FIROZ K.ROBIN, JOSE. V.V., ROY JOSEPH, ANIES
MATHEW, NIRMAL KURIEN EAPEN, THASNIEEM & THOMAS P.B.

     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 and implementation of the Judgment of the learned
Single Judge dated 05.12.2022 in WP(C) No. 33159/2022, pending disposal of
the above Writ Appeal.
     This Writ Appeal again coming on for orders on 03/09/2024, upon
perusing the appeal memorandum, and this Court's order dated 06/08/2024,
the court on the same day passed the following:
                        AMIT RAWAL & EASWARAN S., JJ.
                            --------------------------------
                               WA No.549 of 2024
                     ------------------------------------------
                   Dated this the 3rd day of September, 2024

                                       ORDER

AMIT RAWAL, J.

When the matter is taken up, it is submitted by the learned

counsel that, against the judgment dated 28.02.2019 in Writ Appeal

No.132 of 2016 and connected cases, S.L.P. No.15232-15257 of 2019

is pending before the Honourable Supreme court. The present

controversy is purported to be covered by the aforementioned

judgment.

In that view of the matter we deem it appropriate to defer the

hearing of this Writ Appeal. Awaiting the decision in the pending

S.L.P., post this matter on 3.12.2024.

Sd/-

AMIT RAWAL JUDGE

Sd/-

                                                EASWARAN S.
     NS                                           JUDGE




03-09-2024                   /True Copy/                      Assistant Registrar