Kerala High Court
Gopinathan.N.P vs Universityof Calicut on 3 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942
WP(C).No.13754 OF 2017(T)
PETITIONER:
GOPINATHAN.N.P.,
AGED 48 YEARS, S/O.KUTTYKRISHNAN NAYAR,
NEELANJANAM HOUSE, THENHIPPALAM,MALAPPURAM DISTRICT.
BY ADVS.
SRI.SANTHOSH MATHEW
SRI.ARUN THOMAS
SRI.ALPHIN ANTONY
SRI.JENNIS STEPHEN
SMT.MARIA ROY
SRI.VIJAY V. PAUL
RESPONDENTS:
1 UNIVERSITYOF CALICUT,
CALICUT UNIVERSITY POST, THENHIPALAM,MALAPPURAM,
REPRESENTED BY ITS REGISTRAR.
2 THE REGISTRAR,
UNIVERSITY OF CALICUT,
CALICUT UNIVERSITY POST,THENHIPPALAM, MALAPPURAM.
3 THE VICE CHANCELLOR,
UNIVERSITY OF CALICUT,
CALICUT UNIVERSITY POST,THENHIPPALAM, MALAPPURAM.
4 THE SYNDICATE OF THE UNIVERSITY OF CALICUT,
REPRESENTED BY ITS CHAIRMAN/VICE CHANCELLOR,
CALICUT UNIVERSITY POST, THENHIPPALAM,MALAPPURAM.
5 THE HONOURABLE CHANCELLOR OF UNIVERSITY OF CALICUT
KERALA RAJ BHAWAN, THIRUVANANTHAPURAM.695 099.
R1 BY ADV. SRI.K.JAJU BABU SR.
R1 BY ADV. SMT.M.U.VIJAYALAKSHMI COUNSEL FOR THE
CHANCELLOR OF UNIVERS
R5 BY ADV. SRI.K.JAJU BABU (SR.)
R6 BY ADV. GEORGE ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 03.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.13754 OF 2017 -2-
JUDGMENT
Dated this the 3rd day of February 2021
Learned counsel for the petitioner submits that he
wants to withdraw the writ petition on the premise that
the petitioner has been given some assurance.
Writ petition is permitted to be withdrawn.
Sd/-
AMIT RAWAL
JUDGE
vv
APPENDIX OF WP(C) 13754/2017
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE COMMON JUDGMENT DATED
9.11.2005 IN W.P[C]NO.24370/05 AND
W.P[C]NO.21813/05.
EXHIBIT P2 COPY OF THE NOTIFICATION DATED
21.12.2013 ISSUED BY THE UNIVERSITY AND
THE APPROVED LIST OF CASUAL LABOURS OF
THE CALICUT UNIVERSITY.
EXHIBIT P3 A TRUE COPY OF THE GAZETTE NOTIFICATION
DATED 1.3.2013 AMENDING THE CALICUT
UNIVERSITY FIRST ORDINANCES 1978.
EXHIBIT P4 TRUE COPY OF THE MINUTES OF THE
SYNDICATE MEETING HELD ON 16.5.2013.
EXHIBIT P5 TRUE COPY OF THE UNIVERSITY ORDER DATED
31.5.2013 IMPLEMENTING THE DECISION OF
THE SYNDICATE DATED 16.5.2013.
EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED
5.9.2013 IN WPC NO.19234/2013.
EXHIBIT P7 TRUE COPY OF THE NOTICE RECEIVED BY THE
PETITIONER FOR INTERVIEW SCHEDULED ON
3.5.2014.
EXHIBIT P8 TRUE COPY OF THE NOTE TO THE SYNDICATE
BY THE REGISTRAR DATED 20.7.2015.
EXHIBIT P9 TRUE COPY OF THE REQUEST OF ADVOCATE
P.M.NIYAS TO THE VICE CHANCELLOR.
EXHIBIT P10 TRUE COPY OF THE EXTRACT OF THE MINUTES
OF THE MEETING OF THE SYNDICATE DATED
21.7.2015.
EXHIBIT P11 TRUE COPY OF THE COMMON JUDGMENT DATED
16.3.2016 RENDERED BY THIS HONOURABLE
COURT IN WPC NO.39625/2015 AND
CONNECTED CASES.
EXHIBIT P12 TRUE COPY OF THE SAID PROCEEDINGS OF
THE SUB-COMMITTEE DATED 25.5.2016.
EXHIBIT P13 TRUE COPY OF THE COMPLAINT DATED
25.5.2016 REGARDING THE HOOLIGANISM
FACED BY THE COMMITTEE.
EXHIBIT P14 TRUE COPY OF THE JUDGMENT IN WRIT
APPEAL NO.805/2016 AND CONNECTED CASES
DATED 28.11.2016.
EXHIBIT P15 COPY OF THE PETITION FILED BEFORE THE
CHANCELLOR DATED 15.12.2016.
EXHIBIT P16 COPY OF THE REPLY ISSUED BY OFFICE OF
THE HON'BLE CHANCELLOR DATED 27.3.2017
ALONG WITH REPORT SUBMITTED BY THE VICE
CHANCELLOR.
EXHIBIT P17 TRUE COPY OF THE NEWS ITEM APPEARED IN
MALAYALA MANORAMA ON 27.12.2016.
EXHIBIT P18 TRUE COPY OF THE MINUTES OF THE
SYNDICATE DECISION DATED 26.12.2016.
EXHIBIT P19 COPY OF THE UNIVERSITY ORDER DATED
14.3.2017.
