Dr.Sajeeb.R vs State Of Kerala
2021 Latest Caselaw 12959 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 15TH DAY OF JUNE 2021 / 25TH JYAISHTA, 1943
                        WP(C) NO. 3361 OF 2018
PETITIONER:

          DR.SAJEEB.R
          AGED 47 YEARS,
          S/O. E. RASHID RIZA,
          PROFESSOR, DEPARTMENT OF CIVIL ENGINEERING,
          T. K. M. COLLEGE P.O.,
          KOLLAM-691005,
          RESIDING AT "SANAZ",
          MEVARAM,
          THATTAMALA P.O.,
          KOLLAM DISTRICT, PIN-691020.

          BY ADVS.
          SRI.T.C.GOVINDA SWAMY
          SRI.M.ALFRED LIONEL WINSTON


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
          KERALA, HIGHER EDUCATION (G) DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

    2     THE DIRECTOR OF TECHNICAL EDUCATION
          DIRECTORATE OF TECHNICAL EDUCATION,
          GOVERNMENT OF KERALA,
          THIRUVANANTHAPURAM-695001.

    3     THE ALL INDIA COUNCIL FOR TECHNICAL
          EDUCATION
          NELSON MANDELA MARG,
          VASANTH KUNJ, NEW DELHI-110067.

    4     THE UNIVERSITY GRANTS COMMISSION
          BAHADUR SHAH SAFAR MARG,
          NEW DELHI-110002-
          REPRESENTED BY ITS SECRETARY.

    5     THE ACCOUNTANT GENERAL KERALA
          THIRUVANANTHAPURAM-695001.
 WP(C) NO. 3361 OF 2018
                               2



    6     THE SECRETARY TO THE GOVERNMENT OF INDIA
          MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
          NEW DELHI-110001.

    7     THE PRINCIPAL
          T. K. M. COLLEGE OF ENGINEERING,
          T. K. M. COLLEGE P.O., KOLLAM-691005.

          BY ADVS.
          SHRI.SAJITH KUMAR V., SC, ALL INDIA COUNCIL FOR
          TECHNICAL EDUCATION - AICTE
          SRI.JAYKAR K.S., SC, AICTE


   THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3361 OF 2018
                                   3




                             JUDGMENT

Dated this the 15th day of June 2021

The learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to approach the departmental

authorities for redressal of the reliefs. Permission is granted. Writ

petition is dismissed as withdrawn with liberty to the petitioner to

approach the departmental authorities for redressal of the reliefs.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 3361 OF 2018

APPENDIX OF WP(C) 3361/2018

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER BEARING NO.

DP3/5018/17/DTE DATED 13.09.2017 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RELEVANT SCHEDULE FOR CLAUSE 6.8.0 PUBLISHED IN THE GAZETTE OF INDIA DATED 18.09.2010 BY THE UGC.

EXHIBIT P3 TRUE COPY OF THE REGULATION PUBLISHED IN THE GAZETTE OF INDIA (EXTRA-ORDINARY) AS PER NOTIFICATION BEARING F.NO.37- 3/LEGAL/2010 DATED 05.03.2010.

EXHIBIT P4 TRUE COPY OF THE ORDER BEARING NO. G. O.

(P) 389/10/H.EDN. DATED 07.12.2010 ISSUED BY THE GOVERNMENT OF KERALA, HIGHER EDUCATION (G) DEPARTMENT.

EXHIBIT P5 TRUE COPY OF THE ORDER BEARING NO DP3/7689/13/DTE DATED 06.01.2014 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT GRANTING THE THREE ADVANCE INCREMENTS TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE NOTIFICATION BEARING F.

NO. 27/RIFD/PAY SCALE/01/2013-14 DATED 04.01.2016, PUBLISHED IN THE GAZETTE OF INDIA EXTRA ORDINARY PART III SEC.4.

RESPONDENT'S EXHIBITS    : NIL


                 //TRUE COPY//          PA TO JUDGE