Central University Of Kerala vs Joshila J.U
2021 Latest Caselaw 18629 Ker

WA No.1136/2021                                1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                            &
                       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
              Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
                                   WA NO. 1136 OF 2021

       AGAINST JUDGMENT DATED 29.06.2021 IN WP(C)NO.3274/2020 OF THIS COURT.

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   APPELLANTS/RESPONDENTS:

    1.CENTRAL UNIVERSITY OF KERALA, TEJASWINI HILLS, PERIYE,

      KASARAGOD-671316, REPRESENTED BY ITS REGISTRAR.

    2.THE REGISTRAR, CENTRAL UNIVERSITY OF KERALA,

      TEJASWINI HILLS, PERIYA, KASARAGOD-671316.

    BY SRI.V.SAJITH KUMAR, STANDING COUNSEL

   RESPONDENT/PETITIONER:

      JOSHILA J.U., AGED 30 YEARS, W/O. AKHIL G.N., RESIDING AT 'AKHILAM',

      PATTIYAKKALA, POOVAR P.O., THIRUVANANTHAPURAM-695525.

    BY ADV.SRI.S.KRISHNAMOORTHY


        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 of the judgment dated 29.06.2021 in W.P.(C)
   No.3274/2020, pending disposal of this Writ Appeal.


        This Writ Appeal coming on for admission on 08.09.2021 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                          ORDER

Admit.

Sri.S.Krishnamoorthy, the learned counsel takes notice for the respondent.

Post on 30/9/2021 for counter affidavit of the respondent, if any.

There will be an interim stay as prayed for, pending disposal of the appeal.

08/09/2021 Sd/- A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-MOHAMMED NIAS C.P., JUDGE

08-09-2021 /True Copy/ Assistant Registrar