Smitha M.V vs Kerala Agricultural University
2021 Latest Caselaw 4556 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                  WP(C).No.12095 OF 2019(J)

PETITIONERS :-

      1     SMITHA M.V.,
            W/O.SHANAVAS, MULAKKAL HOUSE, VILLADAM P.O.,
            RAMAVARMAPURAM, THRISSUR.

      2     ABDUL AZEEZ K.K.,
            S/O.ALAVIKUTTY, KARAKUNNATHU HOUSE,
            VILASSERY P.O., KUNNAMANGALAM, KOZHIKODE.

            BY ADV. DR.GEORGE ABRAHAM

RESPONDENTS :-

      1     KERALA AGRICULTURAL UNIVERSITY,
            REPRESENTED BY ITS REGISTRAR, VALLANIKKARA,
            THRISSUR - 680 654.

      2     VICE CHANCELLOR,
            KERALA AGRICULTURAL UNIVERSITY, VALLANIKKARA,
            THRISSUR - 680 654.

      3     THE REGISTRAR,
            KERALA AGRICULTURAL UNIVERSITY,
            VALLANIKKARA, THRISSUR - 680 654.

      4     GENERAL COUNCIL,
            KERALA AGRICULTURAL UNIVERSITY, VALLANIKKARA,
            THRISSUR - 680 654, REPRESENTED BY
            CHAIRMAN/VICE-CHANCELLOR.

            BY SRI.ROBSON PAUL, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.12095 OF 2019(J)

                                  -: 2 :-


                              JUDGMENT

Dated this the 8th day of February, 2021

It is submitted by the learned counsel for the petitioners that

both the petitioners have been appointed by virtue of the interim

order. The writ petition is, therefore, closed.

Sd/-

ANU SIVARAMAN JUDGE

//True copy//

P.A. To Judge

Jvt/11.2.2021