Kerala High Court
T.Kunhammad vs State Of Kerala on 12 October, 2023
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Thursday, the 12th day of October 2023 / 20th Aswina, 1945
IA.NO.2/2023 IN WP(C) NO. 16439 OF 2021(E)
PETITIONERS/PETITIONER & ADDL 2ND PETITIONER:
1. T.KUNHAMMAD (DIED), MANAGER, RAHMANIYA HIGHER SECONDARY SCHOOL,
AYANCHERY P.O. THAROPOYIL, VADAKARA, KOZHIKODE DISTRICT
2. T.MOIDU, AGED 48 YEARS, S/O. ABDURAHIMAN, MANAGER, RAHMANIYA HIGHER
SECONDARY SCHOOL, AYANCHERY P.O., THAROPOYIL, VADAKARA, KOZHIKODE
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
2. THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DEO, VADAKARA-673
301.
3. THE DEPUTY DIRECTOR OF EDUCATION, GENERAL EDUCATION DEPARTMENT,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, KOZHIKODE.
4. DEPUTY COLLECTOR RR, KOZHIKODE DISTRICT
5. DEPUTY TAHASILDAR, VADAKARA TALUK, OFFICE OF THE DEPUTY TAHASILDAR,
VADAKARA
6. VILLAGE OFFICER, AYANCHERY, VADAKARA
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay granted by
this Hon'ble Court which expired on 11.10.2021 may be revived and extended
in the interests of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI. P.C.SASIDHARAN, Advocate for the petitioners in I.A./WP(C) and of
GOVERNMENT PLEADER for respondents in I.A./WP(C), the court passed the
following:
N.NAGARESH, J.
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W.P.(C) No.16439 of 2021
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Dated this the 12th day of October, 2023
ORDER
I.A. No.1 of 2023
This is an application to implead the 2 nd petitioner in the I.A., in view of the change of Manager of the School.
In view of the facts stated in the affidavit filed in support of the I.A., the 2nd petitioner in the I.A. is impleaded as the additional 2nd petitioner in the writ petition. I.A. No.2 of 2023
For the reasons stated in the affidavit filed in support of the I.A., the interim order passed by this Court on 12.08.2021 is revived and extended until further orders.
Delink and post the writ petition on 25.10.2023.
Sd/-
N.NAGARESH JUDGE spk 12-10-2023 /True Copy/ Assistant Registrar