State Of Kerala vs Renju Thomas
2022 Latest Caselaw 1763 Ker

WA No.184/2022                                 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.
                 Wednesday, the 16th day of February 2022 / 27th Magha, 1943

                                     WA NO. 184 OF 2022

        AGAINST JUDGMENT DATED 2/2/21 IN WP(C) NO.12640/2020 OF THIS COURT.

                                            ---

   APPELLANTS/RESPONDENTS 4 TO 6 IN W.P.(C):

      1. THE STATE OF KERALA,REPRESENTED BY THE SECRETARY, HIGHER EDUCATION
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM- 695001.
      2. THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN ,
         THIRUVANANTHAPURAM- 695001.
      3. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOZHIKODE- 673001.

    BY GOVERNMENT PLEADER

   RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3 IN W.P.(C):

      1. SMT.RENJU THOMAS, AGED 28 YEARS,W/O SWARUN SEBASTIAN,
         PURATHEMUTHUKATTIL HOUSE, PERIMBADARI P.O.,MANNARKKAD, PALAKKAD
         DISTRICT-678762(WORKING AS ASSISTANT PROFESSOR IN COMMERCE,PAZHASSI
         RAJA COLLEGE,PULPALLY).
      2. THE MANAGER, PAZHASSI RAJA COLLEGE, PULPALLY,WAYANAD DISTRICT -
         673592
      3. THE PRINCIPAL ,PAZHASSI RAJA COLLEGE, PULPALLY, WAYANAD DISTRICT -
         673592
      4. THE CALICUT UNIVERSITY, REPRESENTED BY REGISTRAR, THENJIPPALAM,
         UNIVERSITY CAMPUS P.O., MALAPPURAM DISTRICT - 673635.

    BY ADV.SRI.M.S.RADHAKRISHNAN NAIR FOR R1.

    ADV.P.CHANDRASEKHAR FOR R2 & R3.

    STANDING COUNSEL SRI.P.C.SASIDHARAN FOR R4.

        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 of the Judgment passed by the Learned Single Judge
   on 02.02.2021 in W.P.(C) No.12640/2020 pending disposal of the Writ
   Appeal.

        This Writ Appeal coming on for admission on 16/02/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.184/2022                                2/2




                                         ORDER

Admit.

Sri.M.S.Radhakrishnan Nair takes notice for the first respondent.

Sri.P.Chandrasekhar takes notice for respondents 2 and 3.

Sri.P.C.Sasidharan, learned Standing Counsel takes notice for the 4th respondent.

Post on 16.03.2022.

There will be an interim stay as prayed for in the meanwhile.

`16/02/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

16-02-2022 /True Copy/ Assistant Registrar