S.Rani vs State Of Kerala
2024 Latest Caselaw 26673 Ker

Kerala High Court

S.Rani vs State Of Kerala on 5 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.
         Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                              WA NO. 746 OF 2024
    AGAINST JUDGMENT DATED 20.05.2024 IN WP(C) 18339/2016 OF THIS COURT
APPELLANT(S)/WRIT PETITIONER:

     S.RANI, AGED 35 YEARS, W/O.PRADEEP, AGED 35 YEARS, LOWER PRIMARY
     SCHOOL ASSISTANT, SV HIGHER SECONDARY SCHOOL, CLAPPANA, KOLLAM
     DISTRICT, PIN - 690527

ADVS.M/S. V.A.MUHAMMED & P.A.JENZIA

RESPONDENT(S)/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001., PIN
     - 695001

AND 4 OTHERS.

BY GOVERNMENT PLEADER FOR R1 TO R3

ADV.A.N.RAJAN BABU FOR R4

     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 dated 20.05.2024
in W.P.(C) No. 18339/2016 pending the Writ Appeal.
     This Writ Appeal again coming on for orders along with connected
case on 05.09.2024 upon perusing the appeal memorandum, and this Court's
Order dated 04.06.2024, the court on the same day passed the following:
                   AMIT RAWAL & EASWARAN S., JJ.
                      -------------------------------------
                      W.A. Nos.746 & 832 of 2024
                     --------------------------------------
              Dated this the 5th day of September, 2024


                                    ORDER

AMIT RAWAL, J.

Mr.Sandesh Raja K., learned counsel for the writ

petitioner in W.P.(C)No.15643 of 2016, prays for time to

file counter appeal against the findings rendered in

paragraph Nos.32(b) and (c) of the judgment.

Time granted. Post on 16.10.2024.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE

vv

05-09-2024 /True Copy/ Assistant Registrar