Dr.Bovas J. vs Kerala Agricultural University
2021 Latest Caselaw 5701 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                   WP(C).No.3500 OF 2021(J)


PETITIONER :-

            DR.BOVAS J., AGED 46 YEARS
            PHYSICAL EDUCATION TEACHER,
            G.H.S.S. BALARAMAPURAM, THIRUVANANTHAPURAM,
            RESIDING AT LINI GARDENS, VIZHAVOOR, MALAYAM P.O,
            MALAYINKEEZHU, THIRUVANANTHAPURAM - 695 571.

            BY ADVS.
            SRI.KALEESWARAM RAJ
            SRI.VARUN C.VIJAY


RESPONDENTS :-

      1     KERALA AGRICULTURAL UNIVERSITY
            REPRESENTED BY THE REGISTRAR,
            KERALA AGRICULTURAL UNIVERSITY, MAIN CAMPUS,
            VELLANIKKARA, KERALA AGRICULTURAL UNIVERSITY P.O,
            THRISSUR - 680 656.

      2     REGISTRAR
            KERALA AGRICULTURAL UNIVERSITY, MAIN CAMPUS,
            VELLANIKKARA, KERALA AGRICULTURAL UNIVERSITY P.O,
            THRISSUR - 680 656.

            BY SRI.RAJESH.N, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.3500 OF 2021(J)

                                       -: 2 :-


                                   JUDGMENT

Dated this the 17th day of February, 2021

This writ petition is filed seeking the following reliefs :-

"(i) To declare that the petitioner is entitled to get the benefit of Exts.P3 and P4 G.O. i.e., age relaxation for selection to the post of Assistant Professor (Physical Education) initiated based on Ext.P1 notification.

(ii) To issue a writ of mandamus directing the 2nd respondent to pass orders granting age relaxation to the petitioner extending the benefit of Exts.P3 and P4 for selection and appointment to the post of Assistant Professor (Physical Education) initiated vide P1 notification.

(iii) To issue a writ of mandamus directing the 2nd respondent to consider and pass orders on Ext.P5 representation within a time frame to be fixed by this Hon'ble Court."

2. Heard the learned counsel for the petitioner and the

learned Standing Counsel appearing for the University.

3. It is submitted by the learned counsel for the petitioner

that Ext.P5 representation has been preferred before the 2 nd

respondent and that the same may be directed to be considered in

accordance with law.

Without expressing any view on the merits of the matter,

there will be a direction to the 2 nd respondent to take up, consider

and pass appropriate orders on Ext.P5 representation within a WP(C).No.3500 OF 2021(J)

period of three weeks from the date of receipt of a copy of this

judgment.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/22.2.2021 WP(C).No.3500 OF 2021(J)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTIFICATION NO. GA/K1/8926/2019 DATED 25.02.2020.

EXHIBIT P2 TRUE COPY OF THE APPLICATION FROM SUBMITTED BY THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE GO.NO.28/2012/PARD DATED 20.06.2012.

EXHIBIT P4 TRUE COPY OF THE GO NO.181/2016/H.EDN DATED 26.08.2016.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 22.01.2021 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

//TRUE COPY//

P.A. TO JUDGE