Against The Judgment Dated ... vs By Adv. Sri.P.C.Sasidharan
2021 Latest Caselaw 8934 Ker

WA 500/2021                             1/2

                 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 17th day of March 2021/26th Phalguna, 1942

   For       information                 purpose only
                              W.A. No.500/2021
Against the judgment dated 24-02-2021 in WP(C) No.28570/2020 of this Court.
APPELLANT/PETITIONER
      DR. BINDU GEORGE,AGED 52 YEARS
      HEAD OF DEPARTMENT,DEPARTMENT OF ECONOMICS(UNDER ORDER
      OF SUSPENSION), AQUINAS COLLEGE,EDAKOCHI,COCHIN-682010.

      BY ADV. SRI.P.C.SASIDHARAN
RESPONDENTS/RESPONDENTS
1. AQUINAS COLLEGE, EDACOCHIN
     COCHIN-682010, REPRESENTED BY THE MANAGER.
2. THE EDUCATIONAL AGENCY/DISCIPINARY AUTHORITY,
     AQUINAS COLLEGE, EDACOCHIN, COCHIN-682010.
3. MAHATMA GANDHI UNIVERSITY,
     REPRESENTED BY ITS REGISTRAR, PRIYADARSHINI HILLS,
     KOTTAYAM-686560.
4. FR.JOSEPH CHIRAMMEL MANAGER,
     AQUINAS COLLEGE, EDACOCHIN, COCHIN-682010.
5. PRASUN S.,
     ADVOCATE (INQUIRY AUTHORITY IN THE MATTER OF INQUIRY INTO
     THE CHARGES AGAINST DR.BINDU GEORGE),
     5TH FLOOR, EMPIRE BUILDINGS, OPP.CENTRAL POLICE STATION, NEAR
     HIGH COURT OF KERALA, KOCHI-682018.

   BY ADV. SRI.ABRAHAM VAKKANAL (Sr.) for R1, R2 & R4
           SRI.ASOK M. CHERIAN for R3

  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 all further
proceedings pursuant to the Enquiry Report dated 24/11/2020 of the 5th
respondent, pending disposal of the Writ Appeal.
  This Writ Appeal coming on for admission on 17.03.2021 upon perusing the
appeal memorandum, the court on the same day passed the following:
 WA 500/2021                            2/2

                                                                             [P.T.O.]



                                   ORDER

Admit.

Sri.Abraham Vakkanal, the learned Senior Counsel takes notice for respondents 1, 2 and 4. Sri.Asok M. Cherian, the learned Standing Counsel takes notice for the

For information purpose only 3rd respondent. Notice to the 5th respondent is dispensed with for the time being.

Post on 05.04.2021.

In the meanwhile, there will be an interim order, as prayed for, pending disposal of the Writ Appeal.

17-03-2021 Sd/- A.K.JAYASANKARAN NAMBIAR, JUDGE Sd/- GOPINATH P., JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR PtK/17.03.21.