Union Of India vs Manju. V
2024 Latest Caselaw 28516 Ker

Kerala High Court

Union Of India vs Manju. V on 25 September, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
        Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
                           OP (CAT) NO. 90 OF 2024
  (AGAINST ORDER DATED 16-10-2023 IN OA 59/2021 OF CENTRAL ADMINISTRATIVE
                         TRIBUNAL, ERNAKULAM BENCH)
PETITIONER(S)/RESPONDENTS

  1. UNION OF INDIA , REPRESENTED BY THE SECRETARY TO GOVERNMENT,
     DEPARTMENT OF POSTS, GOVERNMENT OF INDIA, NEW DELHI, PIN - 110001

AND 2 OTHERS.

RESPONDENT(S)/APPLICANT

     MANJU. V, D/O K.C VIJAYAKUMAR, AGED 26 YEARS, HAVING PERMANENT
     RESIDENCE AT MANU BHAVAN, NADAKKAL, KALLUVATHUKKAL, KOLLAM,
     PIN-691578

     OP CENTRAL ADMINISTRATIVE TRIBUNAL praying inter alia that in the
circumstances stated in the affidavit filed along with the OP (CAT) the
High Court be pleased to stay the operation and implementation of Ext.P3-
order dated 16.10.2023 in O.A. No.180/00059/2021 of the Central
Administrative Tribunal, Ernakulam Bench, until disposal of the Original
Petition, in the interest of justice
     This petition again coming on for orders on 25/09/2024 upon perusing
the petition and the affidavit filed in support of OP (CAT) and this
Court's Order dated 02/07/2024 and upon hearing the arguments of SRI.
C.DINESH, Advocate for the petitioners, the court passed the following:
                  ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
              -----------------------------------------------------------
                        O.P.(CAT) Nos.90 and 97 of 2024
             -----------------------------------------------------------
                  Dated this the 25th day of September, 2024

                                        ORDER

Anil K. Narendran, J.

The learned Central Government Counsel would place reliance

on the judgment of a Division Bench of this Court in O.P.(CAT)

No.62 of 2024.

2. The learned counsel for the respondent in O.P.(CAT)

No.97 of 2024 seeks a short adjournment.

List on 03.10.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

MIN

25-09-2024 /True Copy/ Assistant Registrar