WP(C) No.27439/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
WP(C) NO. 27439 OF 2022(D)
PETITIONER:
1.DR. K.V. ASHA ,AGED 59 YEARS, W/O.BALAN, RESIDING AT VIII/366,
KARUNAMADHAVAM, AMBALAVATTOM, EDARIKODE - 676 501,
PROFESSOR, VAIDYARATNAM, P.S.VARIER AYURVEDA COLLEGE, KOTTAKKAL -
676 501.
2.DR.GEORGE M.J,S/O JOSEPH M.G.,AGED 59 YEARS,RESIDING AT
MADATHARIYIL, EDARIKODE P.O.,MALAPPURAM DISTRICT-PIN
675501,PROFESSOR,VAIDYARATNAM P.S.,VARIER AYURVEDA
COLLEGE,KOTTAKKAL-676501
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY TO THE
GOVERNMENT, GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2. THE PRINCIPAL SECRETARY TO THE GOVERNMENT, AYUSH DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
3. THE DIRECTOR AYURVEDA MEDICAL EDUCATION, DIRECTORATE OF AYURVEDA
MEDICAL EDUCATION, AROGYA BHAVAN, M.G.ROAD,THIRUVANANTHAPURAM-695001
4. THE EXECUTIVE OFFICER, THE KERALA AYURVEDIC STUDIES AND RESEARCH
SOCIETY, KOTTAKKAL P.O., EDARIKODE,MALAPPURAM DISTRICT - 676 501.
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 the operation and all further proceedings pursuant to
Exhibit P-11 and allow the petitioners to continue as professors in the
respective department of the college in accordance with the directions of
this Hon'ble Court in Exhibit P10 judgment, pending disposal of the above
Writ Petition (Civil).
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
M/S.SAJEEV KUMAR K.GOPAL & ASWATHY BABU Advocates for the petitioner the
court passed the following:
ORDER
The petitioners will take out notice before admission by speed post returnable within two weeks.
The learned Government Pleader will obtain instructions from respondents 1 to 3.
Taking note of Ext.P10 judgment and since the petitioners are stated to have been enjoyed an interim order when the writ petition mentioned therein was pending before this court, I deem it appropriate to grant interim relief to the petitioners.
WP(C) No.27439/2022 2/3 Resultantly, until the next posting date all action pursuant to Exts P11 and P12 shall stand deferred and the petitioners readmitted to duty.
List on 19.09.2022.
Sd/- DEVAN RAMACHANDRAN JUDGE
25-08-2022 /True Copy/ Assistant Registrar
WP(C) No.27439/2022 3/3
APPENDIX OF WP(C) 27439/2022
Exhibit P10 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN
WP(C) NO.15915 OF 2022 DATED 05/08/2022. Exhibit P11 TRUE COPY OF THE ORDER VIDE NO.2021/2420/E1 (KASRS) 11/08/2022 OF THE 4TH RESPONDENT.
Exhibit P12 TRUE COPY OF THE ORDER NO.2021/2420/E1(KASRS) DATED 20/08/2021.