Deepthi Ani vs State Of Kerala

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                      WP(C) NO. 28535 OF 2021
PETITIONER:

            DEEPTHI ANI,
            AGED 43 YEARS
            W/O.SANTHOSH.M.V., PANDIKADAVU, MANANTHAVADY P.O.,
            EDAVAKA, WAYANAD DISTRICT-670 645.
            BY ADVS.
            BONNY BENNY
            JINSAB M.P
            RAFNA RAZAK


RESPONDENTS:

      1      STATE OF KERALA,
             REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
             OF HIGHER EDUCATION, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-695 001.
      2      THE DIRECTOR, DEPARTMENT OF HIGHER EDUCATION,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      3      THE UNIVERSITY OF KANNUR,
             THAVAKAKRA, CIVIL STATION, KANNUR-670 002,
             REPRESENTED BY ITS REGISTRAR.
      4      VICE CHANCELLOR, UNIVERSITY OF KANNUR,
             THAVAKKARA, CIVIL STATION, KANNUR-670 002.
      5      THE MANAGER, W.M.O. IMAM GAZLI ARTS & SCIENCE
             COLLEGE, CHERUKATTOR P.O., PANAMARAM,
             WAYANAD-670 721.
      6      THE PRINCIPAL, W.M.O. IMAM GAZLI ARTS & SCIENCE
             COLLEGE, CHERUKATTOR P.O., PANAMARAM,
             WAYANAD-670 721.
             BY ADVS.
             ALEX.M.SCARIA
             SARITHA THOMAS
             SMT PARVATHY K-GP;SRI I.V.PRAMOD-SC
       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    08.06.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 28535 OF 2021        2

                          JUDGMENT

When this matter was called today, the learned counsel for the parties were ad idem that the disputes between the parties have been settled through mediation.

2. I notice that the learned Co-ordinator (Sub Judge) of the District Mediation Centre, Kalpetta, has forwarded a report of the Mediator and also the Memorandum of Agreement between the parties.

Taking note of the same and recording it; further directing the parties to abide by the same, I close this writ petition without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/8.6 WP(C) NO. 28535 OF 2021 3 APPENDIX OF WP(C) 28535/2021 PETITIONER EXHIBITS Exhibit P1 THE EXPERIENCE CERTIFICATE ISSUED TO THE PETITIONER BY THE DIRECTOR OF PHYSICAL EDUCATION KANNUR UNIVERSITY DATED 30.06.2011.

Exhibit P2 THE PHOTOSTAT COPY OF THE DISCHARGE CERTIFICATE ISSUED BY THE PRINCIPAL OF GOVT. COLLEGE MANANTHAVADY DATED 19.02.2010.

Exhibit P3 THE PHOTOSTAT COPY OF THE REPRESENTATION MADE BY THE PETITIONER TO THE 8TH RESPONDENT DATED 30.04.2021. Exhibit P4 THE PHOTOSTAT COPY OF THE REPRESENTATION MADE TO THE CHIEF MINISTER OF KERALA BY THE PTA REPRESENTATIVES OF THE 7TH RESPONDENT COLLEGE DATED 14.05.2021 ALONG WITH ENGLISH TRANSLATION.

Exhibit P5 THE PHOTOSTAT COPY OF THE SHOW CAUSE NOTICE ORDER NO.F/IGSC/A1/21 DATED 27.05.2021 ISSUED BY THE 7TH RESPONDENT. Exhibit P6 THE PHOTOSTAT COPY OF THE REPLY SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT DATED 06.06.2021.

Exhibit P7 THE PHOTOSTAT COPY OF NOTICE NO.ACAD.A1/3308/MISC/2014(II) ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 18.06.2021.

Exhibit P8 THE PHOTOSTAT COPY OF THE ORDER NO.ACAD.A1/3308/MISC/2014(I) PASSED BY THE 3RD RESPONDENT TO THE 7TH RESPONDENT DATED 24.06.2021.

Exhibit P9 THE REPRESENTATION MADE BY THE PETITIONER TO THE 8TH RESPONDENT DATED 28.06.2021. Exhibit P10 THE PHOTOSTAT COPY OF THE CIRCULAR NO.ACADA1/3308/MISC/2014 DATED 16.05.2020 ISSUED BY THE 3RD RESPONDENT.

Exhibit P11 THE PHOTOSTAT COPY OF THE COUNTER AFFIDAVIT FILED BY THE 5TH AND 6TH RESPONDENT.

Exhibit P12 THE PHOTOSTAT COPY OF THE SHOW CAUSE NOTICE ISSUED TO THE MISS SIRAJUNNISSA BY THE MANAGER DATED 27.05.2021. Exhibit P13 THE PHOTOSTAT COPY OF THE CHARGE SHEET DATED 09.07.2021 ISSUED BY THE 5TH TO THE PETITIONER.

Exhibit P14 THE PHOTOSTAT COPY OF THE PROCEEDINGS IN WPC NO.14307/2021.

Exhibit P15 THE PHOTOSTAT COPY OF THE ORDER NO.AD/3085/21 DATED 12.11.2021 BY THE 5TH RESPONDENT.

Exhibit P16 THE PHOTOSTAT COPY OF THE REPRESENTATION DATED 15.11.2021 MADE BY THE PETITIONER TO THE 3RD RESPONDENT.

Exhibit P17 THE PHOTOSTAT COPY OF THE REPLY TO THE MEMO OF CHARGES MADE BY THE PETITIONER TO THE 5TH RESPONDENT DATED 11.11.2021. Exhibit P18 THE PHOTOSTAT COPY OF THE AFFIDAVIT SUBMITTED BY THE PETITIONER TO THE 6TH RESPONDENT DATED 23.11.2021. Exhibit P19 THE PHOTOSTAT COPY OF THE JUDGMENT IN WPC NO.14307/2021 DATED 19.11.2021. Exhibit P20 THE PHOTOSTAT COPY OF THE STAFF MEETING MINUTES DATED 02.02.2021.

Exhibit P21 THE PHOTOSTAT COPY OF THE MINUETS OF THE STAFF MEETING HELD ON 02.02.2021 SHARED VIA WHATSAPP.

Exhibit P22 THE PHOTOSTAT COPY OF THE SCREEN SHOT OF THE WHATSAPP GROUP SHARING EXT.P21. RESPONDENT EXHIBITS Exhibit R5(a) TRUE COPY OF THE ACKNOWLEDGMENT CARD EVIDENCING THE RECEIPT OF EXT.P-15. Exhibit R5(b) A TRUE COPY OF THE ENQUIRY NOTICE DATED 06/01/2022 IS PRODUCED HEREWITH AND MARKED AS.

Exhibit R5(c) TRUE COPY OF THE POSTAL RECEIPT AND ACKNOWLEDGMENT CARD EVIDENCING THE ACCEPTANCE OF THE SAME BY THE PETITIONER. Exhibit R5(d) TRUE COPY OF THE PETITION ALONG WITH AFFIDAVIT FILED BY THE PETITIONER, THROUGH HER COUNSEL SRI.JOSHY, DATED 14/01/2022.

Exhibit R5(e) AS PER THE DECISION DATED 14/01/2022 THE REQUEST WAS ALLOWED AND THE DECISION TAKEN THEREON.