Dr.Haneesa Beevi vs State Of Kerala
2021 Latest Caselaw 18943 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE AMIT RAWAL
 FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                     WP(C) NO. 18621 OF 2021
PETITIONER/S:

            DR.HANEESA BEEVI,AGED 61 YEARS
            D/O.ABOOBAKER KUNJU, AL-HAROON, SHANTHI NAGAR-236,
            AYATHIL P.O., KOLLAM-691 021, (RTD. ASSOCIATE
            PROFESSOR IN BOTANY, S.N.COLLEGE, KOLLAM).

            BY ADV M.S.RADHAKRISHNAN NAIR



RESPONDENT/S:

    1       STATE OF KERALA,
            REPRESENTED BY THE PRINCIPLAL SECRETARY TO
            GOVERNMENT, HIGHER EDUCATION DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2       THE DIRECTOR OF COLLEGIATE EDUCATION,
            OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION,
            VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001.

    3       THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
            OFFICE OF DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
            CROSS JUNCTION, KADAPPAKADA, KOLLAM-691 001.


OTHER PRESENT:

            GP SRI JIMMY GEORGE




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   10.09.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 18621 OF 2021




                                 -2-




                           JUDGMENT

(Dated this the 10th day of September, 2021)

Counsel for the parties are ad idem that the

controversy in this case has already been decided by this

Court vide judgment dated 9.2.2021 in W.P.(C) No.

31366 of 2019 and connected cases in favour of the

petitioners therein.

In view of the fact that the matter is covered, this

writ petition is also is allowed in the same terms.

sd AMIT RAWAL, JUDGE.

dl/ WP(C) NO. 18621 OF 2021

APPENDIX OF WP(C) 18621/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF UGC REGULATION 2010.

Exhibit P2 TRUE COPY OF THE RELEVANT PORTION OF THE GO(P) NO.58/2010/H.EDN. DATED 27.03.2010 ISSUED BY THE 1ST RESPONDENT.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WPC NO.32933/14 PASSED BY THIS HONOURABLE COURT DATED 28.10.2016.

Exhibit P4 TRUE COPY OF THE JUDGMENT IN WA NO.488/17 DATED 06.06.2017 PASSED BY THIS HONOURABLE COURT.

Exhibit P5 TRUE COPY OF THE GO(RT)NO.1691/2018/H.EDN DATED 11.09.2018 ISSUED BY THE 1ST RESPONDENT.

Exhibit P6 TRUE COPY OF THE LETTER NO.D1/376/2017/H.EDN. DATED 19.06.2019 ISSUED BY THE 1ST RESPONDENT WITH TRANSLATION.

Exhibit P7 TRUE COPY OF GO(P) NO.110/2000/H.EDN.

DATED 04.07.2000 ISSUED BY THE 1ST RESPONDENT.

Exhibit P8 TRUE COPY OF RELEVANT PORTION OF THE UGC REGULATION SCHEDULE.

Exhibit P9 TRUE COPY OF THE JUDGMENT IN WPC NO.18616/2019 DATED 09.02.2021.