The Calicut University ... vs The University Of Calicut
2021 Latest Caselaw 18373 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
     TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                         WP(C) NO. 8169 OF 2013
PETITIONER/S:

           THE CALICUT UNIVERSITY ORGANISATION
           CALICUT UNIVERSITY P.O., THENHIPALAM, MALAPPURAM
           DISTRICT, REPRESENTED BY ITS GENERAL SECRETARY
           VIJAYAKUMAR, AGED 44 YEARS, S/O.THANKAPPAN NAIR.

           BY ADV SRI.D.KISHORE



RESPONDENT/S:

     1     THE UNIVERSITY OF CALICUT
           CALICUT UNIVERSITY P.O., THENHIPALAM, MALAPPURAM DISTRICT
           - 673 635 REPRESENTED BY ITS REGISTRAR

     2     THE REGISTRAR
           UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
           THENHIPALAM, MALAPPURAM DISTRICT - 673 635.

     3     THE VICE CHANCELLOR
           UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
           THENHIPALAM, MALAPPURAM DISTRICT - 673 635.

     4     THE FINANCE OFFICER
           UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
           THENHIPALAM, MALAPPURAM DISTRICT - 673 635.

     5     THE STATE OF KERALA
           REPRESENTED BY ITS SECRETARY, HIGHER EDUCATION (B)
           DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
           695 001.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8169 OF 2013
                                       2

                              JUDGMENT

The petitioner has approached this Court for quashing Ex.P1,

which directs the recovery of excess paid House Rent Allowance from

the employees of the 1st respondent.

2. Learned counsel for the petitioner submits that in view of the

10th pay revision order, no cause of action survives.

Keeping in view the aforementioned submission of the learned

counsel for the petitioner, the writ petition is closed with a liberty to

challenge the same, in case any steps are taken to recover the same.

Sd/-

sab AMIT RAWAL

JUDGE WP(C) NO. 8169 OF 2013

APPENDIX OF WP(C) 8169/2013

PETITIONER EXHIBITS

EXHIBIT-P1 - TRUE COPY OF PROCEEDINGS NO.17935/B1/06/H.EDN. DATED 26-9-2011 OF THE 5TH RESPONDENT

EXHIBIT-P2 - TRUE COPY OF PROCEEDINGS NO.20678/B1/12/H.EDN. DATED 22-6-2012 OF THE 5TH RESPONDENT

EXHIBIT-P3 - TRUE COPY OF PROCEEDINGS NO.123/2013/FIN.AUDIT DATED 5-2-2013 OF THE 2ND RESPONDENT

EXHIBIT-P4 - TRUE COPY OF REPRESENTATION DATED 20-2-2013 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

EXHIBIT-P5 - TRUE COPY OF EXTRACT OF THE MINUTES OF THE MEETING OF THE SYNDICATE HELD ON 7-3-2013.