Dr. Bijukumar R vs Dr. Giri Sankar S.S

Kerala High Court

Dr. Bijukumar R vs Dr. Giri Sankar S.S on 21 May, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                         &
                   THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
             Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                              OP(KAT) NO. 21 OF 2023
AGAINST JUDGMENT dated 04.01.2023 IN OA (EKM) 109/2021 OF KERALA ADMINISTRATIVE
           TRIBUNAL, THIRUVANANTHAPURAM,(ADDITIONAL BENCH ERNAKULAM)
  PETITIONER/3RD RESPONDENT

       DR. BIJUKUMAR R., AGED 54 YEARS,,S/O K.RAGHAVAN NAIR, PRINCIPAL,
       GOVERNMENT LAW COLLEGE, BARTON HILL ROAD , BARTON HILL COLONY,
       KUNNUKUZHY, THIRUVANANTHAPURAM, KERALA-695035, RESIDING AT TC
       37/2438, 'SREELEKSHMY', ANNOOR BHAGAVATHY NAGAR, THIRUMALA P.O.,
       THIRUVANANTHAPURAM, PIN - 695006

 RESPONDENTS/APPLICANT & RESPONDENTS 1,2 & 4 TO 6:

    1. DR. GIRI SANKAR S.S., AGED 54 YEARS S/O.LATE R.SUKUMARAN NAIR,
       ASSOCIATE PROFESSOR, GOVERNMENT LAW COLLEGE, ERNAKULAM-682 035,
       RESIDING AT SUKUMARAM, MOTHER TERESA ROAD, SOUTH CHITTOOR,
       KOCHI-682031, KERALA

  AND 5   OTHERS

      OP Kerala Administrative Tribunal praying inter alia that in the
 circumstances stated in the affidavit filed along with the OP(KAT) the
 High Court be pleased to stay the operation of the order dated 04.01.2023
 of the Honourable Kerala Administrative Tribunal in O.A. (EKM).No.109/2021
 to the extent it applies to the petitioner, pending disposal of this
 original petition.
      This petition again coming on for orders on 21.05.2024 perusing the
 petition and the affidavit filed in support of OP(KAT) and this Court's
 order dated 20.05.2024 and upon hearing the arguments of M/S. LATHA ANAND,
 M.N.RADHAKRISHNA MENON, S.VISHNU (ARIKKATTIL) & SIDHARTH P.S., Advocates
 for the petitioner, GOVERNMENT PLEADER for R2 & R3, M/S. A.K.PREETHA &
 M.R.RAJESH, Advocates for R1, SRI. BRIJESH MOHAN(B/O), Advocate for R4,
 M/S. V.N.SANKARJEE(B/O), S.RADHAKRISHNAN, RAJESWARI UNNI.M, ADITYA THEJUS
 KRISHNAN, BABU GEORGE & SHERINA MEERAN, Advocates for R5 and of M/S.
 PIRAPPANCODE V.S.SUDHIR, AKASH S., GIRISH KUMAR M S & DEVIKA JAYARAJ,
 Advocates for R6, the court passed the following:
                                        ANIL K. NARENDRAN
                                                      &
                                   HARISANKAR V. MENON, JJ.
                         --------------------------------------------------------------
                          OP(KAT) Nos.21, 22, 40, 49, 67, 68, 73, 96,
                                  105, 106, 429 and 466 of 2023,
                         -------------------------------------------------------------
                               Dated this the 21st day of May, 2024

                                                    ORDER

ANIL K. NARENDRAN, J.

Heard further arguments of Sri.S.Radhakrishnan, the learned counsel for the petitioner in OP(KAT) No.68 of 2023, 96 of 2023, 105 of 2023 and 106 of 2023.

2. An adjournment is sought on behalf of the learned Senior Counsel for the petitioner in OP(KAT) No.21 of 2023.

List on 23.05.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE Sd/-

HARISANKAR V. MENON, JUDGE jvt/21.5.2023 21-05-2024 /True Copy/ Assistant Registrar