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Rajesh C. S vs State Of Kerala
2021 Latest Caselaw 8180 Ker

Citation : 2021 Latest Caselaw 8180 Ker
Judgement Date : 10 March, 2021

Kerala High Court
Rajesh C. S vs State Of Kerala on 10 March, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                        WP(C).No.6158 OF 2021(T)


PETITIONER:

                RAJESH C. S.
                AGED 35 YEARS
                CHEMMUKKUMAVUNKAL HOUSE, KARUPPU PALAM, VANDIPERIYAR
                P. O., IDUKKI DISTRICT, PIN - 685533.

                BY ADVS.
                SHRI.SAGITH KUMAR V.
                SRI.C.B.SREEKUMAR

RESPONDENT/S:

      1         STATE OF KERALA,
                REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF
                CULTURAL AFFAIRS, THIRUVANANTHAPURAM - 695 001.

      2         KERALA KALAMANDALAM (DEEMED TO BE UNIVERSITY OF FOR
                ART AND CULTURE)
                REPRESENTED BY ITS REGISTRAR, CHERUTHURUTHY P. O.,
                THRISSUR DISTRICT - 679531.

      3         VICE CHANCELLOR
                KERALA KALAMANDALAM (DEEMED TO BE UNIVERSITY OF FOR
                ART AND CULTURE), CHERUTHURUTHY P. O., THRISSUR
                DISTRICT - 679531.

      4         THE CHANCELLOR OF KERALA KALAMANDALAM DEEMED TO BE
                UNIVERSITY
                KERALA RAJ BHAVAN, THIRUVANANTHAPURAM.

      5         UNIVERSITY GRANTS COMMISSION- UGC
                BAHADUR SHAH ZAFAR MARG, NEW DELHI - 110 002.


                SC P.C. SASIDHARAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6158 OF 2021

                               2




                          JUDGMENT

Dated this the 10th day of March 2021

This writ petition is permitted to be withdrawn without

prejudice to the right of the petitioner to move afresh with the

same reliefs, with proper documents.

Sd/-

ANU SIVARAMAN

JUDGE

ssa WP(C).No.6158 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 06.03.2021.

EXHIBIT P2 TRUE COPY OF CERTIFICATE PROVING CATEGORY DATED 27.07.2018.

EXHIBIT P3 TRUE COPY OF THE NOTIFICATION ISSUED BY THE 2ND RESPONDENT UNIVERSITY DATED 30.01.2021.

EXHIBIT P4 TRUE COPY NOTIFICATION GRANTING THE DEEMED TO BE UNIVERSITY STATUS TO KERALA KALAMANDALAM DATED 14.03.2006.

EXHIBIT P5 TRUE COPY THE RELEVANT PAGE OF THE FIRST MOA/RULES SHOWING THE LEGAL STATUS OF 2ND RESPONDENT DATED NIL.

EXHIBIT P6 TRUE COPY NOTIFICATION BEARING NO.F9-

11/1999-U.3 DATED 12.04.2012.

EXHIBIT P7 TRUE COPY OF THE UGC REGULATIONS (INSTITUTIONS DEEMED TO BE UNIVERSITIES) - 2019 ISSUED BY THE UNIVERSITY GRANTS COMMISSION DATED 20.02.2019.

EXHIBIT P8 COPY OF THE LETTER OF UGC REGARDING PUBLISHING THE RESERVATION ROASTER DATED 19.10.2020.

EXHIBIT P9 COPY OF RELEVANT PORTION OF BYLAWS OF KERALA KALAMANDALAM DEEMED TO BE UNIVERSITY DATED 01.06.2019.

EXHIBIT P10 TRUE COPY OF 7TH REPORT OF THE LEGISLATIVE COMMITTEE ON THE WELFARE OF SCHEDULED CASTE AND SCHEDULED TRIBES SUBMITTED LEGISLATIVE ASSEMBLY ON 28TH JULY 2011 (RELEVANT PAGES).

EXHIBIT P11 TRUE COPY OF REPRESENTATION TO CHANCELLOR DATED 20.02.2021.

 
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