University Of Kerala vs University Of Kerala
2021 Latest Caselaw 6966 Ker

WA 401/2021                     1/2




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              Present:

        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                 &
               THE HONOURABLE MR. JUSTICE GOPINATH P.

     For information purpose only
       Friday,the 26th day of February 2021/7th Phalguna, 1942
                            WA No.401/2021
     Against Judgment dated 01-10-2020 in WP(C) No.1716/2018 of
                              this Court.
                                   ---
APPELLANT/1ST RESPONDENT:

      UNIVERSITY OF KERALA,REPRESENTED BY ITS REGISTRAR ,
      UNIVERSITY OF KERALA CAMPUS,PALAYAM,
      THIRUVANANTHAPURAM- 695 034.

      BY SRI.THOMAS ABRAHAM, STANDING COUNSEL

RESPONDENT/PETITIONER:

1.    DR.G.RENUKA,AGED 67 YEARS,RETIRED PROFESSOR,
      DEPARTMENT OF PHYSICS, UNIVERSITY OF KERALA, PALAYAM,
      THIRUVANANTHAPURAM-695 034. RESIDING AT KRA NO 96,
      CHURCH LANE, PALLIMUKKU, PETTAH P.O.,
      THIRUVANANTHAPURAM-695 024.
2.    STATE OF KERALA,REPRESENTED BY ITS SECRETARY,
      DEPARTMENT OF COLLEGIATE EDUCATION,
      GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

  BY ADV.SRI.S.VISHNU FOR R1
      GOVERNMENT PLEADER FOR R2.

   Prayer for interim relief in the Writ Appeal stating that
in the circumstances stated in the appeal memorandum the High
Court be pleased to stay the operation of the judgment dated
1.10.2020 in W.P.C No.1716 of 2018 during the pendency of the
Writ Appeal for the fair play of justice.

   This Writ Appeal coming on for admission on 26.02.2021 upon
perusing the appeal memorandum, the court on the same day
passed the following:




                                                            P.T.O.
 WA 401/2021                  2/2




                          O R D E R

Admit.

Sri. S.Vishnu takes notice for the first respondent. For information purpose only Government Pleader takes notice for the second respondent.

There will be an interim stay as prayed for, pending disposal of the Writ Appeal.

Post on 23/3/2021. 26-02-2021 Sd/-

A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-

GOPINATH P.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR