Dr.Sreekumar P. vs The State Of Kerala
2021 Latest Caselaw 11681 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                   WP(C).No.9414 OF 2021(B)

PETITIONER :-

            DR.SREEKUMAR P., AGED 62 YEARS
            S/O. A.G. PANKAJAKSHAN PILLAI, BALASREE,
            CHEROOR P.O., THRISSUR DISTRICT - 680 008.

            BY ADVS.
            SRI.K.SHAJ
            SRI.RENJIT GEORGE
            SRI.C.IJLAL
            SMT.UMMUL FIDA
            SRI.ARUN CHAND
            SRI.VINAYAK G MENON
            SRI.BHARAT VIJAY P.
            SRI.MAJID MUHAMMED K.
            SRI.ANANDU R.
            SMT.NEERAJA GOWRI A.S
            SMT.GAYATHRI SATHYAN

RESPONDENTS :-

      1     THE STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
            HIGHER EDUCATION DEPARTMENT,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695001.

      2     APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY ,
            REPRESENTED ITS REGISTRAR, CET CAMPUS,
            ALATHARA ROAD, AMBADY NAGAR,
            THIRUVANANTHAPURAM - 695 016.

      3     THE REGISTRAR,
            APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
            CET CAMPUS, ALATHARA ROAD, AMBADY NAGAR,
            THIRUVANANTHAPURAM - 695 016.

      4     MONITORING COMMITTEE,
            (APPOINTED AS PER ORDER NO. KTU/A/1335/2015 DATED
            12/11/2015 OF THE PRO VICE CHANCELLOOR),
            REPRESENTED BY TIS CHAIRMAN,
            APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
            CET CAMPUS, ALATHARA ROAD, AMBADY NAGAR,
            THIRUVANANTHAPURAM - 695 016.
 WP(C).No.9414 OF 2021(B)

                              -: 2 :-


       5      ALL INIDA COUNCIL FOR TECHNICAL EDUCATION,
              REPRESENTED BY ITS CHAIRMAN, NELSON MANDELA MARG,
              VASANT KUNJ, NEW DELHI - 110 070.

       6      REGIONAL OFFICE OF ALL INDIA,
              COUNCIL FOR TECHNICAL EDUCATION,
              REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE, SWRO,
              CAMP OFFICE, COLLEGE OF ENGINEERING CAMPUS
              THIRUVANANTHAPURAM - 695 016.

       7      TOCH INSTITUTE OF SCIENCE AND TECHNOLOGY,
              ARAKKUNNAM P.O., MULATHURUTHY,
              ERNAKULAM DISTRICT - 682 313,
              REPRESENTED BY ITS MANAGER DR.K.V. VARGHESE.

              BY SRI.P.SREEKUMAR, SC
              BY SRI. T.RAJASEKHARAN NAIR, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9414 OF 2021(B)

                                   -: 3 :-


                                JUDGMENT

Dated this the 9th day of April, 2021

This writ petition is filed seeking implementation of Ext.P7

direction issued by the 3rd respondent.

2. The learned counsel for the petitioner submits that the

petitioner's services had been terminated by the 7 th respondent

College and the University has issued Ext.P7 order, however, the

same has not been complied with.

3. The learned Standing Counsel appearing for the

respondent University submits that W.P.(C) No.7636/2021 filed by the

College has been disposed of on 31.3.2021 directing the appropriate

authority in the University to consider the issue on merits with notice

to all concerned.

This writ petition is, therefore, disposed of with similar

directions and directing that the petitioner shall also be heard when

the issue is being considered.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/9.4.2021 WP(C).No.9414 OF 2021(B)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT LETTER DATED 03/08/2019 SENT BY THE 7TH RESPONDENT TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED 22/05/2020 BY THE 7TH RESPONDENT TO THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE CIRCULAR DATED 15/04/2020 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE LETTER NO.

KTU/ASST7(ADMN)/6297/2019 DATED 16/06/2020 SENT TO THE PRINCIPAL OF THE 7TH RESPONDENT INSTITUTION BY THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE LETTER DATED 23/06/2020 SENT TO THE PETITIONER BY THE 7TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE LETTER DATED 03/08/2020 SENT BY THE 7TH RESPONDENT TO THE PETITIONER.

EXHIBIT P7 TRUE COPY OF THE LETTER NO. KTU/ASST8/ (ADMN)/3676/2020 DATED 16/03/2021 SENT TO THE 7TH RESPONDENT BY THE 3RD RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE ORDER NO. KTU/A1335/2015 DATED 12/11/2015 ISSUED BY THE 2ND RESPONDENT.

//TRUE COPY//

P.A. TO JUDGE