Usha P vs State Of Kerala
2024 Latest Caselaw 28554 Ker

Kerala High Court

Usha P vs State Of Kerala on 25 September, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.1496/2021                            1/2

                      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
                                WA NO. 1496 OF 2021
       AGAINST JUDGMENT DATED 30.09.2021 IN WP(C) 20586/2021 OF THIS COURT
   APPELLANT/PETITIONER IN WPC:

          USHA P.,AGED 51 YEARS,W/O.K.K.PREMLAL,PARAKANDY HOUSE,
          KOTHERY,MATTANNUR P.O.,KANNUR.

    BY SENIOR ADVOCATE SRI. M.RAMESH CHANDER AND ADVS.M/S. BALU TOM
    CHERUVALLY,BONNY BENNY & BEJOY JOSEPH

   RESPONDENTS/RESPONDENTS IN WPC:

      1. STATE OF KERALA REPRESENTED BY CHIEF SECRETARY TO CO-OPERATION,
         GOVERNMENT OF KERALA,THIRUVANANTHAPURAM - 695 001.

    AND 5 OTHERS.

    BY SENIOR GOVERNMENT PLEADER FOR R1,R2 & R5.

    ADV.SRI.M.SASINDRAN FOR R3 & R4.

    ADV R K MURALIDHARAN FOR R6


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to

        1)issue an interim order directing the reinstatement of the
   appellant as a Part-Time-Sweeper in the 4th respondent Bank, pending
   disposal of the above Writ Appeal.

        2)direct the 4th respondent to keep one post of Part-Time Sweeper
   vacant, pending disposal of the above Writ Appeal.


        This Writ Appeal again coming on for orders on 25/09/2024 upon
   perusing the appeal memorandum, and this Court's Order dated 05/09/2024,
   the court on the same day passed the following:
 WA No.1496/2021                                  2/2




                                            ORDER

The 5th respondent has filed a counter affidavit.

The learned Counsel for the appellant seeks time to file reply affidavit.

One week time granted.

List on 10/10/2024.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

25-09-2024 /True Copy/ Assistant Registrar