Kerala High Court
T.Kunhammad vs State Of Kerala on 12 August, 2021
Author: Anu Sivaraman
Bench: Anu Sivaraman
WP(C) No.16439/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Thursday, the 12th day of August 2021 / 21st Sravana, 1943
WP(C) NO. 16439 OF 2021
PETITIONER:
T.KUNHAMMAD, MANAGER, RAHMANIYA HIGHER SECONDARY SCHOOL, AYANCHERY,
P.O.THAROPOYIL, VADAKARA, KOZHIKODE DISTRICT
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, TIRUVANANTHAPURAM-695001
2. THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DEO, VADDAKARA-673
301.
3. THE DEPUTY DIRECTOR OF EDUCATION,GENERAL EDUCATION DEPARTMENT,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, KOZHIKODE-673 001.
4. DEPUTY COLLECTOR RR, KOZHIKODE DISTRICT-673 001.
5. DEPUTY TAHASILDAR, VADAKARA TALUK , OFFICE OF THE DEPUTY TAHASILDAR,
VADAKARA-673 101.
6. VILLAGE OFFICER, AYANCHERY, VADAKARA-673 101.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings pursuant to Ext.P4 & P6 pending
disposal of the writ petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
P.C.SASIDHARAN Advocates for the petitioner and of GOVERNMENT PLEADER for
the respondents,the court passed the following:
WP(C) No.16439/2021 2/3
ORDER
Admit.
Learned Government Pleader takes notice for the respondents and seeks time to place a counter affidavit on record.
Post along with WP(C) No.16078/2021. There will be an interim stay of further proceedings pursuant to Ext.P6 for a period of two months.
Counter affidavit, if any, in the meanwhile. 12.08.2021 Sd/-
ANU SIVARAMAN,JUDGE /TRUE COPY/ ASSISTANT REGISTRAR Exhibit P4 :TRUE COPY OF THE ORDER ISSUED BY DEO, ORDER NO B2-2680/2015 DATED 19.10.2017 Exhibit P6 : TRUE COPY OF THE CERTIFICATE FOR RECOVERY SUM OTHER THAN PUBLIC REVENUE DUE ON LAND ISSUED BY THE 4TH RESPONDENT RRC NO 2020/2397/11 DATED 27.1.2021 AND THE DEMAND NOTICE ISSUED BY THE 5TH RESPONDENT WP(C) No.16439/2021 3/3 12-08-2021 /True Copy/ Assistant Registrar