Girish G vs State Of Kerala
2021 Latest Caselaw 5938 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                       WP(C).No.3083 OF 2021(I)


PETITIONERS:

      1        GIRISH G
               AGED 46 YEARS
               TECHNICAL ASSISTANT GRADE-II, ELECTRICAL AND
               ELECTRONICS ENGINEERING DIVISION, SCHOOL OF
               ENGINEERING, COCHIN UNIVERSITY OF SCIENCE AND
               TECHNOLOGY, COCHIN UNIVERSITY P.O., COCHIN-682022.

      2        MANOJ M.S.,
               TECHNICAL ASSISTANT GRADE-II, ELECTRICAL AND
               ELECTRONICS ENGINEERING DIVISION, SCHOOL OF
               ENGINEERING, COCHIN UNIVERSITY OF SCIENCE AND
               TECHNOLOGY, COCHIN UNIVERSITY P.O., COCHIN-682022.

               BY ADVS.
               SMT.M.U.VIJAYALAKSHMI
               SRI.BRIJESH MOHAN
               SHRI.SACHIN RAMESH

RESPONDENTS:

      1        STATE OF KERALA
               REP. BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY,
               COCHIN UNIVERSITY P.O., COCHIN-682022,
               REPRESENTED BY ITS REGISTRAR.

               R2 BY SRI.VIPIN D.G., SC, COCHIN UNIVERSITY OF
               SCIENCE AND TECHNOLOGY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3083 OF 2021(I)

                                        2



                               JUDGMENT

Dated this the 18th day of February 2021

Heard the learned counsel for the petitioners and the learned

Standing Counsel appearing for the University.

2. The prayers sought for in this writ petition is for a

consideration of Exts.P1 and P2 representations submitted by the

petitioners before the University.

I am of the opinion that since the issue has been raised before

the 2nd respondent, it is for the 2nd respondent to take an appropriate

decision on the request. There will, accordingly, be a direction to the

appropriate authority of the 2nd respondent to take up, consider and

pass orders on Exts.P1 and P2 representations preferred by the

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

a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.3083 OF 2021(I)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REQUEST DATED 10.2.2020 OF THE 1ST PETITIONER SUBMITTED THROUGH PROPER CHANNEL TO RE-DESIGNATE THEIR POSTS OF TECHNICAL ASSISTANT GRADE II AS TECHNICAL ASSISTANT GRADE III.

EXHIBIT P2 TRUE COPY OF THE REQUEST DATED 10.2.2020 OF THE 2ND PETITIONER SUBMITTED THROUGH PROPER CHANNEL TO RE-DESIGNATE THEIR POSTS OF TECHNICAL ASSISTANT GRADE II AS TECHNICAL ASSISTANT GRADE III.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 11.4.2019 IN WP(C) NO.30527/2015 OF THIS HON'BLE COURT.