National Institute Of Technology ... vs Dr. T.V.Gopalan
2022 Latest Caselaw 4343 Ker

WA No.454/2022                             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. 454 OF 2022
     AGAINST THE JUDGEMENT DATED 16.12.2021 IN WP(C) 7893/2019 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 AND 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.7893/2019, 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:
 WA No.454/2022                              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.

Sd/- A.K.JAYASANKARAN NAMBIAR, JUDGE

07.04.2022

Sd/- MOHAMMED NIAS C.P., JUDGE

07-04-2022 /True Copy/ Assistant Registrar