Kerala High Court
K.K. Chathu Achan vs The State Of Kerala on 26 August, 2021
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 26th day of August 2021 / 4th Bhadra, 1943
WP(C) NO. 4109 OF 2021(K)
PETITIONER:
K.K. CHATHU ACHAN, AGED 94 YEARS, S/O.KUTTIKRISHNAN MENON,
PALAKKATTUSSERY SHEKARI VARMA VALIYA RAJA (TITLE), HEREDITARY
TRUSTEE, SREE EMOOR BHAGAVATHY TEMPLE, PALAKKAD - 678 009. RESIDING
AT MAHIMA, NEAR SRIKRISHNA TEMPLE, VADAKKETHARA, AKATHETHARA,
PALAKKAD - 678 008.
RESPONDENTS:
1. THE STATE OF KERALA, REPRESENTED BY SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT (ANNEX), THIRUVANANTHAPURAM - 695
001.
2. THE DIRECTOR GENERAL OF EDUCATION, JAGATHY, THIRUVANANTHAPURAM - 695
014.
3. THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD - 678 001.
4. THE DISTRICT EDUCATIONAL OFFICER, CIVIL STATION, PALAKKAD - 678 001.
5. THE MALABAR DEVASWOM BOARD, REPRESENTED BY ITS COMMISSIONER,
HOUSEFED COMPLEX, ERANHIPPALAM P.O., KOZHIKKODE - 673 006.
6. THE COMMISSIONER, MALABAR DEVASWOM BOARD, HOUSEFED COMPLEX,
ERANHIPAALAM P.O., KOZHIKKODE - 673 006.
7. THE ASSISTANT COMMISSIONER, MALABAR DEVASWOM BOARD, CIVIL STATION,
PALAKKAD - 678 001.
8. THE EXECUTIVE OFFICER, SREE EMOOR BHAGAVATHY TEMPLE, KALLEKULANGARA,
PALAKKAD - 678 009.
9. THE MANAGER, HEMABIKA SANKRIT HIGH SCHOOL, KALLEKULANGARA, PALAKKAD
- 678 009.
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 selection proceedings
pursuant to Ext.P3 notification and further direct the 8th respondent to keep in abeyance
approval of appointment made pursuant to Ext. p3,pending disposal of the Writ Petition.
This petition again coming on for orders upon perusing the petition and the affidavit
filed in support of WP(C)and this Court's order dated 13/07/2021 and upon hearing the
arguments of SRI. U.BALAGANGADHARAN, Advocate for the petitioner, GOVERNMENT
PLEADER for R1 to R4, M/S. R.LAKSHMI NARAYAN,STANDING COUNSEL for R5 & R6,STANDING
COUNSEL for R7, SRI.P.B.KRISHNAN, SRI.P.B.SUBRAMANYAN, SRI.SABU GEORGE & SRI.MANU
VYASAN PETER, Advocates for R8 & R9, the court passed the following:
RAJA VIJAYARAGHAVAN V, J.
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W.P.(C) No.4109 of 2021
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Dated this the 26th day of August, 2021
ORDER
The interim order will stand extended by a month.
Respondent Nos.8 and 9 shall file their counter affidavit within such time.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE NS 26-08-2021 /True Copy/ Assistant Registrar