Dr.Augustine Palakkaparambil vs Dr.K.Sabu Kuttan
2022 Latest Caselaw 1749 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
        Wednesday, the 16th day of February 2022 / 27th Magha, 1943
         CONTEMPT CASE(C) NO. 1403 OF 2019(S) IN WP(C) 41820/2017

PETITIONER/PETITIONER IN THE WPC:

1.    DR.AUGUSTINE PALAKKAPARAMBIL, AGED 68 YEARS,
      S/O.JOSEPH, MANAGER, ST. GEORGE'S COLLEGE,
      ARUVITHURA P.O., KOTTAYAM DISTRICT- 686 122.
2.    DAWN JOSEPH, AGED 31 YEARS,
      S/O.M.M. JOSEKUTTY, ASSISTANT PROFESSOR,
      DEPARTMENT OF ECONOMICS, ST. GEORGE'S COLLEGE,
      ARUVITHURA P.O., KOTTAYAM DISTRICT- 686 122.

      BY SRI.BABU VARGHESE (SENIOR ADVOCATE) ALONG WITH
         ADVOCATE SRI.C.V. ALEXANDER.


RESPONDENTS/RESPONDENTS 1, 3 AND 4 IN THE WPC:

1.    DR.K. SABU KUTTAN, AGED 59 YEARS, S/O.K.S. BHASKARAN,
      REGISTRAR, MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS,
      ATHIRAMPUZHA, KOTTAYAM- 686 560.
2.    DR.USHA TITUS IAS, AGED 57, W/O.MR.TITUS KOSHY,
      PRINCIPAL SECRETARY TO THE GOVERNMENT,
      DEPARTMENT OF HIGHER EDUCATION, GOVERNMENT SECRETARIAT,
      THIRUVANANTHAPURAM- 695 001.
3.    DR.SAFIYA BEEVI. A,
      DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
      KOTTAYAM- 686 001.

      GOVERNMENT PLEADER FOR R2 & R3

     This Contempt of court case (civil) having come up for orders on
16.02.2022, the court on the same day passed the following:

                                                       P.T.O.
                                  A.MUHAMED MUSTAQUE, J.
                ------------------------------------------------------------------------------

                         Cont. Case (C) No.1403 of 2019
             -----------------------------------------------------------------------------------

             Dated this the 16th day of February,                                       2022

                                          O R D E R

The learned Government Pleader submits that the

matter will be taken before the Hon'ble Apex Court on

17.02.2022. The learned Senior counsel appearing for the

petitioner submits that no stay has been obtained so far and

on account of latches on the part of the Government, the

directions in the judgment in W.P (c) No.41820 of 2017 dated

2.11.2018 are not complied. It is to be noted that this is

regarding an approval of the payment of salary of the

Assistant Professors appointed based on the assessment of the

worked load by the University. They are working without

salary for last more than seven years. If there is no stay

by next posting, the respondent shall provisionally approve

the appointment without prejudice to the right to prosecute

the SLP before the Apex Court and disburse the salary

payable.

Post on 9.03.2022.

Sd/-

A.MUHAMED MUSTAQUE,JUDGE PR

16-02-2022 /True Copy/ Assistant Registrar