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2021 Latest Caselaw 10909 Ker

WA 581/2021                                    1/1

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
               THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                        &
                      THE HONOURABLE MR. JUSTICE GOPINATH P.
                      Wednesday,the 31st day of March 2021/10th Chaithra, 1943
                                          WA No.581/2021
              Against Judgment dated 01-02-2021 in WP(C) No.35984/2018 of this Court.
                                                ---
APPELLANTS/RESPONDENTS 1 AND 2:
              For information purpose only
1. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY,
     COCHIN UNIVERSITY P.O., COCHIN-682 022,
     REPRESENTED BY ITS REGISTRAR.
2. VICE CHANCELLOR,
     COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY,
     COCHIN UNIVERSITY P.O., COCHIN-682 022

       BY ADV. SRI.S.P.ARAVINDAKSHAN PILLAY

RESPONDENTS/PETITIONER AND 3RD RESPONDENT:
1. DR. ASALETHA R,AGED 51 YEARS,W/O. LATE SRI. B.B. GIREESH,
     ASSOCIATE PROFESSOR, DIVISION OF APPLIED SCIENCES,
     COCHIN UNIVERSITY COLLEGE OF ENGINEERING,KUTTANAD,
     RESIDING AT THONIPPURAKKAL, CHINGAVANAM P.O,
     KOTTAYAM-686 531.
2. STATE OF KERALA,
     REPRESENTED BY SECRETARY TO GOVERNMENT OF KERALA, DEPARTMENT OF
     HIGHER EDUCATION,SECRETARIAT,
     THIRUVANANTHAPURAM-695 001.

    BY ADV.SRI.M.R.HARIRAJ 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 and implementation of the judgment
dated 01.02.2021 in W.P.(C) No.35984/2018-W of the learned Single Judge, pending disposal of the
Writ Appeal.

  This Writ Appeal coming on for admission on 31.03.2021 upon perusing the appeal memorandum,
the court on the same day passed the following:-
                                               ORDER

Admit.

Sri. M.R.Hariraj, the learned counsel takes notice for the 1st respondent. The learned Government Pleader takes notice for the 2nd respondent. Post on 20/05/2021.

There will be an interim stay, as prayed for, pending disposal of the Writ Appeal. 31-03-2021 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE Sd/- GOPINATH P.,JUDGE

/true copy/ Sd/-

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