State Of Kerala vs Saji T.M
2024 Latest Caselaw 28506 Ker

Kerala High Court

State Of Kerala vs Saji T.M on 25 September, 2024

Author: A. Muhamed Mustaque

Bench: A. Muhamed Mustaque

                                                        2024:KER:71373
W.A. No.214 of 2024
                                     1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

    THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED

                               MUSTAQUE

                                     &

                   THE HONOURABLE MR. JUSTICE S.MANU

WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                          WA NO. 214 OF 2024

         AGAINST    THE   JUDGMENT       DATED   20.10.2022   IN   WP(C)

NO.35949 OF 2010 OF HIGH COURT OF KERALA

APPELLANTS/RESPONDENTS 1 AND 2 IN WPC:

     1      STATE OF KERALA, REP. BY THE SECRETARY TO
            GOVERNMENT,, GENERAL EDUCATION DEPARTMENT,,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,, PIN-
            695 001.

     2      THE DIRECTOR, HIGHER SECONDARY EDUCATION,, HOUSING
            BOARD BUILDING,, THIRUVANANTHAPURAM-695001., PIN -
            695 001


            BY ADV GOVERNMENT PLEADER


RESPONDENTS/PETITIONER AND 3RD RESPONDENT IN WPC:

     1      SAJI T.M, ST.PETER'S VOCATIONAL AND HIGHER
            SECONCDARY, SCHOOL,, KOLENCHERY, ERNAKULAM., PIN -
            682 311

     2      THE MANAGER, ST.PETER'S VOCATIONAL AND HIGHER
            SECONDARY, SCHOOL,, KOLENCHERY, ERNAKULAM, PIN-682
            311.
                                                              2024:KER:71373
W.A. No.214 of 2024
                                    2

             A.J. VARGHESE     SR   GP


      THIS    WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
25.09.2024,     THE    COURT   ON   THE     SAME      DAY    DELIVERED    THE
FOLLOWING:
                                                     2024:KER:71373
W.A. No.214 of 2024
                                 3




                      JUDGMENT

A. Muhamed Mustaque, Acg.C.J.

Read Order dated 20.02.2024.

2. It is submitted that an order was passed on

07.04.2024. The respondent seeks to challenge that order.

3. In the light of the fact that an order has been

passed, the remedy of the first respondent is to challenge the

same in accordance with law.

4. We dispose of this appeal setting aside the

impugned judgment.

We reserve the liberty of the first respondent to raise all

contentions available to him under law.

Sd/-

A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/-

S.MANU JUDGE PR