Dr.S.R.Jayasree vs Dr.T.Vijayalakshmi
2021 Latest Caselaw 16011 Ker

WA No.962/2021                               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.
                 Monday, the 2nd day of August 2021 / 11th Sravana, 1943
                                    WA NO. 962 OF 2021

       (AGAINST JUDGMENT DATED 31.03.2021 IN WP(C) 8334/2018 OF THIS COURT).

                                          ---

   APPELLANTS/NON PARTY TO THE IMPUGNED JUDGMENT:

    1.DR.S.R.JAYASREE,AGED 55 YEARS,D/O.G.SOMAN PILLAI, PROFESSOR,

     DEPARTMENT OF HINDI, UNIVERSITY OF KERALA, KARIAVATTOM,

     THIRUVANANTHAPURAM-695581, RESIDING AT VEDIKA TC 55/1113,

     NEERAMANKARA, KAIMANAM P.O.THIRUVANANTHAPURAM-695 040.

    2.GIRISH KUMAR R,AGED 52 YEARS,S/O. K. RAMAKRISHNA PILLAI, PROFESSOR,

      DEPARTMENT OF POLITICAL SCIENCE, UNIVERSITY OF KERALA, KARIAVATTOM,

      THIRUVANANTHAPURAM-695581, RESIDING AT SREERAMATHEERTHAM,

      AN 89 ADARSH NAGAR, PATTOM, THIRUVANANTHAPURAM-695 004.

    3.DR.H.SHYLAJA,AGED 55 YEARS,D/O.K.S SWAMINATHAN, PROFESSOR,

      DEPARTMENT OF PSYCHOLOGY UNIVERSITY OF KERALA, KARIAVATTOM CAMPUS,

      THIRUVANANTHAPURAM-695581,RESIDING AT KRISHNAMANGALAM, SNRA 116,

      SUBHSH NAGAR, VALLAKADAVU P.O.THIRUVANANTHAPURAM-695008.

      BY ADVS. M/S.MOHAN JACOB GEORGE,PARVATHY P.V.,

      REENA THOMAS & NIGI GEORGE

   RESPONDENTS/PETITIONER & RESPONDENTS IN THE W.P.(C):

    1.DR.T.VIJAYALAKSHMI,AGED 46 YEARS,D/O. P.THANGAVEL GOUNDER,

      D21/2, MULLAI ILLAM, SREE CHITRA NAGAR, EDAPAZHANJI,

      PANGODE, THIRUVANANTHAPURAM-695 006.

    2.STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY,

      GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

                                                                           P.T.O.
 WA No.962/2021                                 2/2




    3.UNIVERSITY OF KERALA,SENATE HOUSE CAMPUS,PALAYAM,

      THIRUVANANTHAPURAM-695 034, REPRESENTED BY ITS REGISTRAR.

    BY ADV.SMT.NISHA GEORGE FOR R1

    GOVERNMENT PLEADER FOR R2.

    STANDING COUNSEL FOR R3.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to pass an order of stay of operation and implementation of the impugned
   Judgment dated 31.03.2021 in W.P.(C) No.8334/2018 of the Hon'ble Single
   Judge pending disposal of the above writ appeal.


        This Writ Appeal coming on for admission on 02.08.2021 upon perusing
   the appeal memorandum, the court on the same day passed the following:


                                          ORDER

Admit.

The learned Government Pleader takes notice for the 2nd respondent. Smt. Nisha George, the learned counsel takes notice for the 1st respondent. The learned Standing Counsel takes notice for the 3rd respondent.

Taking note of the interim stay already granted in the connected Writ Appeal(W.A.No.755/2021 and connected cases), there will be an interim stay of operation of the judgment pending disposal of the Writ Appeal.

Post on 9/8/2021 along with connected cases.

Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/- GOPINATH P., JUDGE

02-08-2021 /True Copy/ Assistant Registrar