Dr.Venugopal.S vs State Of Kerala
2021 Latest Caselaw 17031 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE AMIT RAWAL
         THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                             WP(C) NO. 11411 OF 2021
PETITIONER:

              DR.VENUGOPAL.S
              AGED 55 YEARS
              S/O.M.SIVARAMAN UNNITHAN, PRINCIPAL, N.S.S. COLLEGE,
              PANDALAM, RESIDING AT 'LEKSHMIKRIPA', MUDIYURKONAM P.O.,
              PANDALAM, PATHANAMTHITTA 689 501.

              BY ADVS.
              S.MUHAMMED HANEEFF (K/000647/1990)-17424
              M.H.ASIF ALI



RESPONDENTS:

     1        STATE OF KERALA
              REP. BY ITS SECRETARY TO GOVERNMENT,
              HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM 695 001

     2        DIRECTOR OF COLLEGIATE EDUCATION
              6TH FLOOR, VIKAS BHAVAN, VIKAS BHAVAN P.O.,
              THIRUVANANTHAPURAM 695 033

     3        DEPUTY DIRECTORATE OF COLLEGIATE EDUCATION
              VAYASKARAKUNNU, NEAR FIRE STATION, KOTTAYAM 686 001.

     4        CALICUT UNIVERSITY
              REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY P.O.,
              MALAPPURAM 673 635

              BY ADVS.
              SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY



              GP SRI JIMMY GEORGE




     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11411 OF 2021
                                 2



                           JUDGMENT

The controversy in the present writ petition pertains to

order Ext.P3 whereby the appointment of the petitioner as

Principal at the NSS College, Panthalam managed by the NSS

Colleges Central Committee was approved by the Calicut

University, but was subject to the outcome/pendency of the writ

appeal Nos.1599/2019 and 1873/2019. Both the aforementioned

appeals have been dismissed vide judgment dated 27.01.2021.

Accordingly, this writ petition is disposed of with a direction to

respondent No.1 to pass a consequential order in terms of Ext.P3

as the writ appeals, the subject matter of approval, are no longer

pending in this Court and disburse monetary benefits on the

principal scale with effect from the date mentioned in Ext.P3

within a period of one month from the date of receipt of copy of

this judgment.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 11411 OF 2021

APPENDIX OF WP(C) 11411/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DT.24.07.2018 ISSUED BY THE N.S.S COLLEGES' CENTRAL COMMITTEE

EXHIBIT P2 A TRUE COPY OF THE REVISED PROMOTION ORDER OF THE PETITIONER DT.29.06.2019 ALONG WITH PROCEEDINGS OF THE SECRETARY, NSS COLLEGES' CENTRAL COMMITTEE APPENDED TO THE SAME.

EXHIBIT P3 A TRUE COPY OF THE ORDER BEARING UO NO.7652/2020/ADMN DT.20.08.2020 ISSUED BY THE 4TH RESPONDENT UNIVERSITY

EXHIBIT P4 A TRUE COPY OF THE PROPOSAL FOR PAY FIXATION DT.19.10.2020 SENT TO THE 3RD RESPONDENT

EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION BEARING NO.B3/8015/2020 DT.25.01.2021 ISSUED BY THE 3RD RESPONDENT