Citation : 2021 Latest Caselaw 11556 Ker
Judgement Date : 8 April, 2021
WA 762/2020 1/1
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
Thursday,the 8 day of April 2021/18 Chaithra, 1943
WA No.762/2020
Against Judgment dated 04-03-2020 in WP(C) No.2788/2020 -Wof this Court.
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For information purpose only APPELLANTS/RESPONDENTS 1 TO 3:
1.COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT), REPRESENTED BY THE REGISTRAR, COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY, COCHIN UNIVERSITY P O, KOCHI-682022.
AND 2 OTHERS.
BY ADV. SRI.S.P.ARAVINDAKSHAN PILLAY
RESPONDENT/PETITIONER:
DEEPA PAUL E.P.,AGED 35 YEARS, ASSISTANT PROFESSOR(ON CONTRACT), DIVISION OF COMPUTER SCIENCE AND ENGINEERING, SCHOOL OF ENGINEERING, CUSAT, KOCHI-682022, RESIDING AT MANDOTHIL HOUSE, KUZHIYARA P O, CHOTTANIKKARA, ERNAKULAM-682312.
BY ADV. SRI.KALEESWARAM RAJ
Prayer for interim relief in the Writ Appeal stating that in the circumstances stated in the appeal memorandum the High Court may be pleased to stay the operation and implementation of the judgment dated 04.03.2020 in W.P.(C) No.2788/2020-W of the learned Single Judge, pending disposal of the Writ Appeal.
This Writ Appeal again coming on for orders along with connected cases on 08.04.2021, upon perusing the appeal memorandum, and this Court's order dated 16-03-2021 , the court on the same day passed the following:
P.T.O.
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