University Of Kerala vs University Of Kerala
2021 Latest Caselaw 11518 Ker

WA 628/2021                                    1/2



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
               THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                        &
                      THE HONOURABLE MR. JUSTICE GOPINATH P.
                                       th                    th
                       Wednesday,the 7 day of April 2021/17 Chaithra, 1943
                                         WA No.628/2021
              Against Judgment dated 01-12-2020 in WP(C) No.12289/2019 of this Court.
                                                ---
              For information purpose only
APPELLANTS/RESPONDENTS 3 AND 4:
1.UNIVERSITY OF KERALA,REPRESENTED BY ITS REGISTRAR,
     UNIVERSITY OF KERALA CAMPUS, PALAYAM,
     THIRUVANANTHAPURAM - 695034.
2.THE VICE CHANCELLOR,UNIVERSITY OF KERALA, PALAYAM,
     THIRUVANANTHAPURAM - 695034.

       BY SRI.THOMAS ABRAHAM, STANDING COUNSEL

RESPONDENT/PETITIONERS AND RESPONDENTS 1, 2 AND 5:
1.DR. JAYASREE P.,AGED 53 YEARS,
      W/O. M.B. REGHUNATHAN NAIR, RESIDING AT MAZHAVANCHERIL,
      KUDAMALOOR P.O, KOTTAYAM DISTRICT, 686017,
      PRESENTLY WORKING AS PRINCIPAL, NSS COLLEGE, CHERTHALA.
2.DR. AMBILIKUTTY AMMA P,AGED 56 YEARS,
      W/O. RAJEEVAN NAIR S., RESIDING AT SYAMANDHAKAM,
      VADAKKEVILA P.O, KOLLAM DISTRICT - 691010,
      PRESENTLY WORKING AS PRINCIPAL, NSS COLLEGE FOR WOMEN,
      THIRUVANANTHAPURAM.
3.DR. GIRIJA DEVI G.,AGED 56 YEARS,
      W/O. K.R. RAVEENDRAN PILLA, RESIDING AT SAIKRIPA,
      KIDANGAYAM KANNIMEL, MINAGAPPALY NORTH P.O,
      KARUNAGAPALLY, KOLLAM DISTRICT - 690519,
      PRESENTLY WORKING AS MANNAM MEMORIAL NSS COLLEGE,
      KOTTIYAM, KOLLAM.
4.STATE OF KERALA,REPRESENTED BY ITS SECRETARY,
      HIGHER EDUCATION DEPARTMENT,
      THIRUVANANTHAPURAM - 695001.
5.THE DIRECTOR,DEPARTMENT OF COLLEGIATE EDUCATION, 6TH FLOOR,
      VIKAS BHAVAN, PALAYAM, THIRUVANANTHAPURAM,
      KERALA - 695033.
6.THE MANAGER,N.S.S COLLEGE, CENTRAL COMMITTEE,
      NSS HEAD QUARTERS, PERUNNA, CHANGANASSERY - 2,
      ALAPPUZHA DISTRICT.

    BY ADV.SRI.LIJU V.STEPHEN FOR R1 TO R3.
    GOVERNMENT PLEADER FOR R4 & R5.
    ADV.SRI.P.GOPAL FOR R6.

 Prayer for interim relief in the Writ Appeal stating that in the circumstances stated in the appeal
memorandum the High Court be pleased to stay the operation of the judgment dated 1.10.2020 in
W.P.C. No.12289 of 2019 during the pendency of the Writ Appeal for the fair play of justice.
 WA 628/2021                                    2/2




  This Writ Appeal coming on for admission 07.04.2021 upon perusing the appeal memorandum, the
              For information purpose only
court on the same day passed the following:-
                                              ORDER

Admit. Sri.Liju V.Stephen, the learned counsel takes notice for the respondents 1 to 3. The learned Govt. Pleader takes notice for respondents 4 and 5. Sri. P.Gopal, the learned counsel takes notice for the 6th respondent.

Post immediately after vacation.

In the meanwhile, there will be an interim stay of operation of the judgment dated 01.12.2020 in W.P.(C) No.12289/2019 pending disposal of the Appeal. 07-04-2021 Sd/- A.K.JAYASANKARAN NAMBIAR,JUDGE Sd/-GOPINATH P.,JUDGE

/true copy/ Sd/-

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