Jijin.J.S vs University Of Kerala
2021 Latest Caselaw 13419 Ker

WP(C) No.12211/2020                        1/3

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MRS.JUSTICE ANU SIVARAMAN
                  MONDAY, THE 28TH DAY OF JUNE 2021/7TH ASHADHA, 1943
                       IA.NO.1/2021 IN WP(C) NO.12211 OF 2020(B)
PETITIONERS/RESPONDENTS 1 TP 3:-

          1. UNIVERSITY OF KERALA REPRESENTED    BY ITS REGISTRAR, UNIVERSITY
          CAMPUS, KARIYAVATTOM, THIRUVANANTHAPURAM-695 034
          2. THE VICE-CHANCELLOR UNIVERSITY OF KERALA, UNIVERSITY CAMUS,
          KARIYAVATTOM, THIRUVANANTHAPURAM-695 034
          3. MEMBERS OF THE SYNDICATE REPRESENTED BY THE VICE CHANCELLOR,
          UNIVERSITY OF KERALA, UNIVERSITY CAMUS, KARIYAVATTOM,
          THIRUVANANTHAPURAM-695 034


RESPONDENTS/RESPONDENTS:-


          1.JIJIN.J.S, AGED 31 YEARS, S/O. JUSTIN .G., PH.D.SCHOLAR
          DEPARTMENT OF POLITICAL SCIENCE, UNIVERSITY OF KERALA, RESIDING
          AT 'CHIRAG' MARUTHOOR, VATTAPPARA P.O., THIRUVANANTHAPURAM-
          695 028
          2. DR.JAYAPRAKASH ASSISTANT PROFESSOR, DEPARTMENT OF POLITICAL
          SCIENCE, M.S.M.COLLEGE, KAYAMKULAM,ALAPPUZHA-695 034


               Application praying that in the circumstances stated in the
         affidavit filed therewith the High Court be pleased to grant a
         further period of 2 months till 18-03-2021 for complying with the
         directions issued by this Hon'ble Court in the judgment dated
         05-11-2020 in the above writ petition for the fair play of
         justice.


                This Application coming on for orders upon perusing the
         application and the affidavit filed in support thereof, and this
         Court's Judgment dated 05-11-2020and upon hearing the arguments of
         SRI.THOMAS ABRAHAM, STANDING COUNSEL for Petitioner in IA/R1 to R3
         in WP(C), M/S.S.MUHAMMED HANEEFF & M.H.ASIF ALI, Advocates for the
         R1 in IA/Petitioner in WP(C) and of M/S.A.A.SHIBI & P.V.VIJU,
         Advocates for R2 in IA/R4 in WP(C), the court passed the
         following:
 WP(C) No.12211/2020                               2/3




                                               ORDER

It is submitted by the learned counsel appearing for the University that during the extended time sought for, the directions have already been complied with.

This I.A. is, therefore, allowed.

Sd/-

                                                             ANU SIVARAMAN


                                                                JUDGE
 WP(C) No.12211/2020                 3/3




28-06-2021            /True Copy/         Assistant Registrar