Firoz K.R vs Cochin University Of Science And ...
2021 Latest Caselaw 21469 Ker

WP(C) No.23478/2021                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
             Friday, the 29th day of October 2021 / 7th Karthika, 1943
                              WP(C) NO. 23478 OF 2021
   PETITIONER:

      1. FIROZ K.R., AGED 46 YEARS, S/O. LATE RAMANKUTTY, KOLOTHARA HOUSE,
         NARAKAL P.O., ERNAKULAM-682 505.
      2. YESUDAS K.A., AGED 40 YEARS S/O. AUGUSTIN K.X, COHERY (H),
         KUMBALANGHI P.O., KALLANCHERY, ERNAKULAM DISTRICT.
      3. NISHA V.A., AGED 42 YEARS, W/O. PRASAD C.K., SOORYATHERU (H),
         CHERUPARAMBATH ROAD, KADAVANTHARA, KOCHI-682 020, ERNAKULAM
         DISTRICT.
      4. ANITHA G., AGED 48 YEARS, W/O. MAHESH N.M., ANIL SOUDHAM, V.H.
         COLONY, U.C.C.P.O, ALUVA-2, ERNAKULAM DISTRICT.
      5. VINAYAN C.K., S/O. KRISHNAN, CHATHUKULANGARA (H), THEKKUMKARA P.O.,
         PUNNAMPARAMBU, THRISSUR-680 589.

   RESPONDENT:

      1. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY, REPRESENTED BY ITS
         REGISTRAR, COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY, SOUTH
         KALAMASSERY, KOCHI-682 022.
      2. VICE CHANCELLOR, COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY, SOUTH
         KALAMASSERY, KOCHI-682 022.
      3. REGISTRAR, COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY, SOUTH
         KALAMASSERY, KOCHI-682 022.


          Writ petition (civil) praying inter alia that in the circumstances

   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents to re-engage/retain the petitioners as

   Sweeper cum Cleaner in the respondent University till this writ petition

   is finally heard and disposed of.



          This petition coming on for admission upon perusing the petition and

   the affidavit filed in support of WP(C) and upon hearing the arguments of

   M/S KALEESWARAM RAJ, VARUN C.VIJAY, THULASI K. RAJ, Advocates for the

   petitioners, the court passed the following:
 WP(C) No.23478/2021                              2/3




                                       AMIT RAWAL, J
                            -------------------------------------------
                               W.P. (C) No. 23478 of 2021
                            -------------------------------------------
                         Dated this the 29th day of October, 2021


                                               ORDER

Inter alia alleges that the order Ext.P4 dated 16.08.2021 is

against the judgment of this Court Ext.P6. Counsel for the petitioners

further submits that the petitioners, after 06.09.2021, are not allowed

to join. The impugned order Ext.P4 is ordered to be stayed till the

next date of hearing. Respondents are directed to continue the

temporary service of the petitioners till the next date of hearing.

Post on 24.11.2021.

Sd/-

                                                                AMIT RAWAL
                                                                   JUDGE
            vv




29-10-2021                         /True Copy/                           Assistant Registrar
 WP(C) No.23478/2021                 3/3

                       APPENDIX OF WP(C) 23478/2021
Exhibit P4            TRUE COPY OF ORDER NO.LA1/W.P.(C) 12971/2021 DATED
                      16.8.2021.
Exhibit P6            TRUE COPY OF THE JUDGMENT DATED 27.9.2021 IN WPC
                      NO.17180/2021.