The State Of Kerala vs Dr. T.Vijayalakshmi
2021 Latest Caselaw 12746 Ker

        A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ.
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          WA Nos.755,757,758, 760, 762 & 763 of 2021
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             Dated this, the 4th day of June, 2021


                               O R D E R

A.Muhamed Mustaque,J.

These appeals are filed by State of Kerala and

University of Kerala challenging the judgment of the learned

Single Judge. The question of law that was considered was

regarding the application of the reservation in teaching

posts in Universities as a single unit. The learned Single

Judge has struck down the amendment to Kerala University

Act. As appointments have already been made pursuant to the

above statutory provisions by applying the reservation, the

operation of the judgment would have far reaching

consequences upon the teachers appointed by the University.

In such circumstances, it is appropriate to stay the

operation of the judgment for a period of three months.

2. Learned Advocate General, learned Standing Counsel

for the University and the learned senior counsel appearing

for the party respondents agreed for an early hearing on

12/7/2021 subject to the convenience of the Bench having the

roster.

Post on 12/7/2021.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE Rp