National Institute Of Technology ... vs Dr. T.V.Gopalan
2022 Latest Caselaw 4331 Ker

WA No.461/2022                                1/2

                         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.
                 Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                                     WA NO. 461 OF 2022

        AGAINST JUDGMENT DATED 16.12.2021 IN WP(C) 27638/2018 OF THIS COURT

                                           ---

   APPELLANTS/RESPONDENT NOS.2 & 3:

      1. NATIONAL INSTITUTE OF TECHNOLOGY CALICUT(FORMERLY REGIONAL
         ENGINEERING COLLEGE, CALICUT), NIT CAMPUS, P.0., KOZHIKODE-673 601.
         REPRESENTED BY ITS REGISTRAR.
      2. THE DIRECTOR, NATIONAL INSTITUTE OF TECHNOLOGY, CALICUT, NIT CAMPUS
         P.O., KOZHIKODE- 673 601.

    BY ADVS.M/S. SHYAM PADMAN, C.M.ANDREWS,BOBY M.SEKHAR,

    LAYA MARY JOSEPH, HARISH ABRAHAM & ASHWATHI SHYAM

   RESPONDENTS/PETITIONER & RESPONDENT NOS.1 & 4:

      1. DR.T.V.GOPALAN, AGED 76 YEARS, S/O LATE P. GOVINDAN NAIR,
         TRICHANBARA HOUSE, NO. 33/5487A,K.S.E.B SUBSTATION ROAD, CHEVAYOOR
         P.O.,KOZHIKODE, KERALA- 673 017.
      2. UNION OF INDIA, REPRESENTED BY ITS SECRETARY,MINISTRY OF
         PERSONNEL,PUBLIC GRIEVANCES AND PENSIONS, DEPARTMENT OF PENSION AND
         PENSIONERS WELFARE, 3RD FLOOR, LOK NAYAK BHAVAN, KHAN MARKET, NEW
         DELHI-110 003.
      3. MINISTRY OF HUMAN RESOURCES DEVELOPMENT GOVERNMENT OF
         INDIA,REPRESENTED BY ITS SECRETARY, DEPARTMENT OF EDUCATION, SHASTRI
         BHAVAN, NEW DELHI-110 001.

    BY ADV.SMT.ANITHA FOR R1.

    CENTRAL GOVERNMENT COUNSEL SRI.JAISHANKAR V.NAIR FOR R2 & 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 the operation and enforcement of judgment dated 16.12.2021 passed
   by the learned Single Judge in W.P.(C) No.27638/2018, pending disposal of
   this appeal.

        This Writ Appeal coming on for admission on 07.04.2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                                                             P.T.O.
 WA No.461/2022                                2/2




                                                ORDER

Admit. Smt.Anitha the learned counsel takes notice for the 1st respondent. Sri.Jaishankar V.Nair the learned Central Govt. Counsel takes notice for the respondents 2 and 3.

Post on 20.05.2022.

There will be an interim stay, as prayed for, till then.

07.04.2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/- MOHAMMED NIAS C.P.,JUDGE

07-04-2022 /True Copy/ Assistant Registrar