Dr.S.R.Jayasree vs Dr.G.Radhakrishna Pillai
2021 Latest Caselaw 16031 Ker

WA No.966/2021                               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. 966 OF 2021

       (AGAINST JUDGMENT DATED 31.03.2021 IN WP(C) 4592/2018 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.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.G.RADHAKRISHNA PILLAI,SANTHI BHAVAN,SOORANAD NORTH P.O.,

      KOLLAM-690561.



                                                                           P.T.O.
 WA No.966/2021                                 2/2

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

      GOVERNMENT SECRETARIAT,THIURVANANTHAPURAM-695 001.

    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.4592/2018 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.

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

2/8/2021 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-GOPINATH P.,JUDGE

02-08-2021 /True Copy/ Assistant Registrar