Citation : 2022 Latest Caselaw 12684 Ker
Judgement Date : 30 December, 2022
WA No.1992/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Friday, the 30th day of December 2022 / 9th Pousha, 1944
WA NO. 1992 OF 2022
AGAINST JUDGMENT DATED 2.12.2022 IN WP(C) 37026/2022 OF THIS COURT
APPELLANT/1ST PETITIONER IN W.P.(C):
PRINCIPAL ,IES COLLEGE OF ENGINEERING, POOVATHUR, PARAPPOOR ROAD,
THRISSUR DISTRICT, CHITTILAPPILLY, KERALA, 680 551.
BY SENIOR ADVOCATE SRI. T.M.MOHAMED YOUSEFF AND
ADV.SMT. AYSHA YOUSEFF
RESPONDENTS/PETITIONERS 1 TO 4/RESPONDENTS 2 AND 3:
1. ANAS P.M., AGED 21 YEARS, S/O MUSTAFA P., PERUMBUKATTIL HOUSE,
CHIRAVALLUR P.O, MALAPPURAM, KERALA-679 575. PH. 917994682376, IES
COLLEGE OF ENGINEERING, CHITTILAPPILLY, REGISTER NO. IES 19 ME 0.12.
2. ABITHRAJ B., AGED 22 YEARS , S/O BABURAJ P., VADAKKEKKARA HOUSE,
THOOTHA P.O. MALAPPURAM, KERALA PH. 918075668437 IES COLLEGE OF
ENGINEERING, CHITTILAPPILLY, REGISTER NO. IES, 19 ME 005.
3. AKSHAY LINSON, AGED 21 YEARS, S/O LINSON N.A. NALLANGARA HOUSE,
CHEERACHI, OLLUR P.O, THRISSUR, KERALA 680306 PH. 919446143634, IES
COLLEGE OF ENGINEERING, CHITTILAPPILY, REGISTER NO. IES19 ME 007.
4. PRANAV V.,AGED 21 YEARS,S/O.VIJITH KUMAR,AMBALAKUTTY HOUSE,IRINGAL
P.O.,VAKAKARA,CALICUT,KERALA 673521,PH.919746620,IES COLLEGE OF
ENGINEERING,CHITTILAPPILLY,REGISTER NO.IES 19 ME 036.
5. REGISTRAR,APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY CET CAMP,ALATHARA
ROAD,AMBADY NAGAR,THIRUVANANTHAPURAM,KERALA-695016.
6. STATE OF KERALA,REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT,HIGHER EDUCATION DEPARTMENT,GOVERNMENT
SECRETARIAT,TRIVANDRUM-695001.
BY STANDING COUNSEL FOR R5
GOVERNMENT PLEADER FOR R6
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to to stay the operation of the judgment dated 2.12.2022 in W.P.(C)
No.37026/2022 of this Hon'ble Court pending disposal of the Writ Appeal.
P.T.O.
WA No.1992/2022 2/2
This Writ Aappeal coming on for admission on 30/12/2022 upon
perusing the appeal memorandum, the court on the same day passed the
following:
ORDER
Admit.
Issue notice to respondents 1 to 4 by speed post. Learned Standing Counsel takes notice for the 5th respondent. Learned Government Pleader takes notice for the 6th respondent.
There will be an interim stay of the direction contained in the judgment to readmit the petitioners therein to classes and allow them to write all ensuing examinations, for a period of one month.
Post on 16.01.2023.
30/12/2022 Sd/-ANU SIVARAMAN,JUDGE
Sd/-C. JAYACHANDRAN ,JUDGE
30-12-2022 /True Copy/ Assistant Registrar
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