Kerala High Court
Dr. Sushama.T.K vs Dr.Venu on 11 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1330 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 206/2020 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.RAVEENDRAN. R,
AGED 60 YEARS
S/O. K. RAGHAVAN, SIVA GANGA GGI, KAVANADU P.O, KOLLAM-691 003,
(RETIRED PRINCIPAL, S.N. COLLEGE, SIVAGIRI, VARKALA).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR. VENU,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY), HIGHER
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 MS. VIGNESHWARY,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DIRECTOR OF
COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
3 DR. SUNIL JOHN,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE DEPUTY
DIRECTOR OF THE COLLEGIATE EDUCATION,CROSS JUNCTION, KADAPPAKADA,
KOLLAM-691 001
OTHER PRESENT:
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1334/2021, 1342/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1334 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 24229/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.K.N.VISWANATHAN NAIR,
AGED 62 YEARS
S/O. K.P. NARAYANAN NAIR, HIRAN MAYA, PUZHAVATHU,
CHANGANASSERY-686 101, (RETIRED PRINCIPAL, NSS COLLEGE,
PANDALAM).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR. VENU,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695 001
2 MS. V. VIGNESHWARY,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM-695 001
3 MR. PRAGASH,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION, VYSKARAKUNNU,
KOTTAYAM 686 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1342 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 17639/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.C.MEERA,
AGED 57 YEARS
W/O. GOKULACHNDRAN, CHANDRAKANTHAM, THODUVAY LANE, EAST OF
RAILWAY STATION, VARKALA, THIRUVANANTHAPURAM 695 002, (RETIRED
ASSOCIATE PROFESSOR IN HISTORY S.N. COLLEGE, SIVAGIRI).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), PRINCIPAL
SECRETARY, (NOW DESIGNED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
695 001.
2 MS V. VIGNESHWARI,
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM 695
001.
3 DR. SUNIL JOHN,
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER.
THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE
OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, CROSS
JUNCTION, KADAPPAKADA, KOLLAM 691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1349 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 107/2020 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.P.S.VIJAYANATH RAJ,
AGED 61 YEARS
S/O.P.SUNDARA RAJ, PULIPPUNATHIL, ARA-205, ANANDESWARAM,
CHEMPAZHANTHY.P.O., THIRUVANANTHAPURAM-695587. (RETIRED
ASSOCIATE PROFESSOR OF POLITICAL SCIENCE FROM S.N.COLLEGE,
CHEMPAZHANTHY
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER. PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY)
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695 001.
2 MS. V. VIGNESHWARI,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM 695
001.
3 DR. SUNIL JOHN,
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION, CROSS JUNCTION,
KADAPPAKADA, KOLLAM 691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1359 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 34597/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.V.BHAGAVATHY,
AGED 57 YEARS
D/O. A.S. VALLINAYAGOM, TC 875(6), HOUSE NO. 92, PREM NAGAR,
KARAMANA P.O., THIRUVANANTHAPURAM-695002. (RETIRED ASSOCIATE
PROFESSOR IN CHEMISTRY, S.N. COLLEGE, CHEMPAZHANTHY).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695001.
2 V. VIGNESHWARI,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
THIRUVANANTHAPURAM-695001.
3 DR. UNIL JOHN,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION, CROSS JUNCTION,
KADAPPAKADA, KOLLAM-691001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1360 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 21549/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
K.VIJAYAKUMAR,
AGED 61 YEARS
S/O M.KESAVAN,T.C.30/1139, AMBILI, KRS-54, H.S ROAD, PETTAH
P.O.THIRUVANANTHAPURAM-695 024, (RETIRED ASSOCIATE PROFESSOR
OF CHEMISTRY, S,N,COLLEGE, CHEMPAZHANTHY)
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER.
PRINCIPAL SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF
SECRETARY) HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 MS. V. VIGNESHWARI,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR
OF COLLEGATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM 695
033.
3 DR. SUNIL JOHN,
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE
OF THE DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION, CROSS
JUNCTION, KADAPPAKADA, KOLLAM 691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1364 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 2227/2020 OF HIGH COURT OF KERALA
PETITIONER/S:
DR. SUSHAMA.T.K
AGED 61 YEARS
D/O. T. K. KARUNAKARAN, UTHRADAM, HOUSE NO.39, SREENARAYANA
NAGAR, PETTAH P. O., THIRUVANANTHAPURAM - 695 024. (RETIRED
ASSOCIATE PROFESSOR IN HINDI FROM S. N. COLLEGE, SIVAGIRI,
VARKALA)
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURM -
695 001.
2 V. VIGNESHWARI
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURM - 695
001.
3 DR. SUNIL JOHN
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION,CROSS JUNCTION,
KADAPPAKADA, KOLLAM - 691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1365 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 2222/2020 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.HEMALATHA .T.
AGED 50 YEARS
D/O. A.BHASKARAN NAMBIAR, SARAYU-B-9, VADAKEVILA NAGAR,
SREENARAYANAPURAM, KOLLAM-691 010. (RETIRED ASSOCIATE
PROFESSOR IN HINDI FROM S.N. COLLEGE FOR WOMEN, KOLLAM).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695 001.
2 V.VIGNESHWARI
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM-695
001.
3 DR. SUNIL JOHN
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION,CROSS JUNCTION,
KADAPPAKADA, KOLLAM-691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1369 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 34590/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.SREENIVASAN
AGED 57 YEARS
S/O P.GOVINDA PANICKER, MANJUSREE,TC. 16/762(3), PANAMPAZHANJI
LANE, NEAR MUDIPPURA TEMPLE, JAGATHY, THIRUVANANTHAPURAM-
695014,
(RETIRED ASSOCIATE PROFESSOR INHISTORY, S.N.COLLEGE,
CHEMPAZHANTHY)
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF
SECRETARY),HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 MS.V.VIGNESHWARI,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION,
OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
THIRUVANANTHAPURAM-695001.
3 DR.SUNIL JOHN,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION,CROSS JUNCTION,
KADAPPAKADA, KOLLAM-691001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1376 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 19123/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
1 DR.MATHEW K JACOB
AGED 61 YEARS
S/O. K.JACOB, KARUMAMKOTTU, 32, JAWAHAR NAGAR, JAWAHAR
JUNCTION, KOLLAM-691 001 (RETIRED ASSOCIATE PROFESSOR IN
GEOOGY, S.N.COLLEGE, SIVAGIRI, VARKALA).
2 DR. VARGHISE ROSHAN MAIRA
AGED 60 YEARS
W/O. DR. MATHEW K. JACOB, KARUMAMKOTTU, 32, JAWAHAR NAGAR,
JAWAHAR JUNCTION, KOLLAM-691 001 (RETIRED ASSOCIATE PROFESSOR
IN PSYCHOLOGY, FROM FATHIMA MATA NATIONAL COLLEGE, KOLLAM).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695 001.
2 V.VIGNESHWARI
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM-695
001.
3 DR. SUNIL JOHN
AGE AND FATHER'S NAME NOT KNOW TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION,CROSS JUNCTION,
KADAPPAKADA, KOLLAM-691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1387 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 18616/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
1. K.B.MANOJ
AGED 58 YEARS
S/O BAHULEYAN, MUKTHY
MARU SOUTH, ALUMKADAVU P.O.
KARUNAGAPPALLY, KOLLAM - 690 573
(NOW RETIRED PRINCIPAL, S.N COLLEGE, CHERTHALA
2. DR. PUSHPA V.L, AGED 55 YEARS
D/O V.K KUTTAPPAN, MUKTHY
MARU SOUTH, ALUMKADAVU P.O.
KARUNAGAPPALLY, KOLLAM - 690 573
(WORKING AS ASSOCIATE PROFESSOR IN CHEMISTRY S.N COLLEGE,
KOLLAM)
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1. DR.VENU
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695 001.
V.VIGNESHWARI
2. AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM-695
001.
3.
DR. SUNIL JOHN
AGE AND FATHER'S NAME NOT KNOW TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION,CROSS JUNCTION,
KADAPPAKADA, KOLLAM-691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1415 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 16241/2020 OF HIGH COURT OF KERALA
PETITIONER/S:
1 DR.S.GIRIJAKUMARI,
AGED 56 YEARS
W/O.MOHANADASAN PILLAI, GIRI PADA, SOUTH KARUNAGAPPALLY P.O.,
KOLLAM-690 518, (RETIRED ASSOCIATE PROFESSOR OF ZOOLOGY, D.B.
COLLEGE, SASTHAMCOTTA).
2 DR.BEENA,
AGED 55 YEARS
W/O.R.RAVEENDRAN, G.G.I SIVAGANGA, KAVANADU P.O.,
RAMANKULANGARA, KOLLAM-691 003, (RETIRED ASSOCIATE PROFESSOR
OF CHEMISTRY, D.B. COLLEGE, SASTHAMCOTTA).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU,
PRINCIPAL SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF
SECRETARY), HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 MS.V.VIGNESHWARI,
THE DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR
OF COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM-695
001.
3 DR.SUNIL JOHN,
THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE
OF THE DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION, CROSS
JUNCTION, KADAPPAKADA, KOLLAM-691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1426 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 22669/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.JAYAGOPAN NAIR,
AGED 66 YEARS
S/O. VELAYUDHAN NAIR, DEVI KRIPA, TC 22/934(2), MANACADU P.
O., THIRUVANANTHAPURAM - 695 009, (RTD. ASSOCIATE PROFESSOR IN
HISTORY VTMNSS DENUVACHAPURAM, NEYYATTINKARA)
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR. VENU
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM -
695 001.
2 V. VIGNESHWARI
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM - 695
001.
3 DR. SUNIL JOHN
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION, CROSS JUNCTION,
KADAPPAKADA, KOLLAM - 691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1428 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 28295/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
DR.ZEENA FIROZ
AGED 61 YEARS
D/O. P.V. KADER RAWTHER, THANAL, KADAPPAKADA P.O, KOLLAM -
691008, (RTD.ASSOCIATE PROFESSOR OF MALAYALAM FROM TKM COLLEGE
OF ARTS AND SCIENCE, KOLLAM)
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR.VENU
PRINCIPAL SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF
SECRETARY), HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 V.VIGNESHWARI
THE DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR
OF COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM -
695001.
3 DR. SUNIL JOHN
THE DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DIRECTOR OF COLLEGIATE EDUCATION, CROSS JUNCTION, KADAPPAKADA,
KOLLAM - 691001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1430 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 28131/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
DR. NEJMI K.
AGED 61 YEARS
D/O.H.M.KASSAM SAIT, SNEHA, 20, TKM NAGAR, KARIKODE, KOLLAM-
691005, (RTD. ASSOCIATE PROFESSOR OF ZOOLOGY, FROM TKM COLLEGE
OF ARTS AND SCIENCE, KOLLAM).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR. VENU
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695001.
2 MS.V.VIGNESHWARI,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.
3 DR.SUNIL JOHN,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF THE COLLEGIATE EDUCATION, ST.THOMAS
SHOPPING CENTRE, CROSS JUNCTION, KADAPPAKADA, KOLLAM-691001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1499 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 134/2021 OF HIGH COURT OF KERALA
PETITIONER/S:
1 DR.JOSE P.A.
AGED 55 YEARS
S/O AUGUSTINE P.M,
ASSOCIATE PROFESSOR,
DEPARTMENT OF POLITICAL SCIENCE, NEWMAN COLLEGE, THODUPUZHA,
RESIDING AT PETTAPUZHA HOUSE, KEERIKODE, THODUPUZHA EAST P.O,
IDUKKI DISTRICT, PIN-685585.
2 DR.JOE JACOB
AGED 55 YEARS
S/O T.S.CHACKO,
ASSOCIATE PROFESSOR,
DEPARTMENT OF PHYSICS, NEWMAN COLLEGE, THODUPUZHA,
RESIDING AT THUDIAMPLACKAL HOUSE,
THODUPUZHA P.O, IDUKKI DISTRICT, PIN-685584.
BY ADVS.
K.MADHUSOODANAN
T.G.PAUL
MATHEW JACOB (KUNNATHU)
SYRIAC JOSEPH
RESPONDENT/S:
1 DR.V.VENU, IAS
(AGE AND FATHER'S NOT KNOWN TO THE PETITIONER), ADDITIONAL
CHIEF SECRETARY(IN-CHARGE) DEPARTMENT OF HIGHER EDUCATION, 4TH
FLOOR,, ANNEXE II GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
695001.
2 DR.K.JAYAMKUMAR
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION, HOSPITAL ROAD, NEAR MCRV
MENS HOSTEL, ERNAKULAM-682011.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1544 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 33193/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
1 DR.MARY KURIEN
AGED 59 YEARS
D/O. SRI. P.M.KURIEN, ASSOCIATE PROFESSOR OF CHEMISTRY (RTD.),
U.C.COLLEGE, ALUVA, ERNAKULAM-683102, RESIDING AT PORON HOUSE,
DOCTOR'S LANE, U.C.COLLEGE P.O., ALUVA, PIN-683102.
2 DR. THARA K. SIMON,
AGED 53 YEARS
D/O. K.K.SIMON, ASSOCIATE PROFESSOR OF BOTANY, U.C.COLLEGE,
ALUVA, ERNAKULAM-683102, RESIDING AT POONTHOTTAM, 12, JYOTHIR
NAGAR, U.C.COLLEGE P.O., ALUVA, PIN-683102.
3 DR. P.M.KURIACHEN,
AGED 59 YEARS
S/O. MATHUNNY, ASSOCIATE PROFESSOR OF BOTANY (RTD.),
U.C.COLLEGE, ALUVA, ERNAKULAM, RESIDING AT PUTHOORU HOUSE,
ARAKKUNNAM P.O., MULANTHURUTHY, ERNAKULAM DISTRICT, PIN-
682313.
4 DR. DAVID SAJ MATHEW P.,
AGED 54 YEARS
S/O. P.T.MATHEW, ASSOCIATE PROFESSOR OF BOTANU, U.C.COLLEGE,
ALUVA, ERNAKULAM, RESIDING AT PULIKKAPARAMBIL HOUSE, FATHIMA
NAGAR, THRISSUR DISTRICT, PIN-680005.
BY ADVS.
K.MADHUSOODANAN
T.G.PAUL
MATHEW JACOB (KUNNATHU)
SYRIAC JOSEPH
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
RESPONDENT/S:
1 DR.V.VENU I.A.S
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
ADDITIONAL CHIEF SECRETARY (IN-CHARGE), DEPARTMENT OF HIGHER
EDUCATION, 4TH FLOOR, ANNEXE II GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 V.VIGNESWARI, IAS,
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), DIRECTOR
OF COLLEGIATE EDUCATION, 6TH FLOOR, VIKAS BHAVAN,
THIRUVANANTHAPURAM-695033.
3 DR. K.JAYAKUMAR,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), DY.
DIRECTOR OF COLLEGIATE EDUCATION, GENERAL HOSPITAL ROAD,
ERNAKULAM, KOCHI-682011.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
CON.CASE(C) NO. 1670 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 24745/2019 OF HIGH COURT OF KERALA
PETITIONER/S:
1 DR.STELLAMMA XAVIER
AGED 61 YEARS
W/O.JOHN JOSEPH, KUTTIPURAM KUNDARA, KOLLAM - 691 501,
(RETIRED ASSOCIATE PROFESSOR OF HINDI, FATIMA MATA NATIONAL
COLLEGE, KOLLAM).
2 DR.DIANA JANET FERNANDEZ
AGED 62 YEARS
W/O.FREDERIC LEON FERNANDEZ, LEONETTE, HOUSE NO.13, BISHOP
PALACE NAGAR, THANGASSERI, KOLLAM - 691 501 (RETIRED ASSOCIATE
PROFESSOR OF PSYCHOLOGY, FATIMA MATA NATIONAL COLLEGE,
KOLLAM).
BY ADV M.S.RADHAKRISHNAN NAIR
RESPONDENT/S:
1 DR. VENU
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL
SECRETARY (NOW DESIGNATED AS ADDITIONAL CHIEF SECRETARY),
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM -
695 001.
2 V.VIGNESHWARI
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE DIRECTOR OF
COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM - 695
001.
3 DR.UNNIKRISHNAN NAIR
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY
DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE, OFFICE OF THE
DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, ST.THOMAS SHOPPING
CENTRE, CROSS JUNCTION, KADAPPAKADA, KOLLAM - 691 001.
GP SRI JIMMY GEORGE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, ALONG WITH Con.Case(C).1330/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
JUDGMENT
[Con.Case(C) Nos.1330/2021, 1334/2021, 1342/2021, 1349/2021, 1359/2021,
1360/2021, 1364/2021, 1365/2021, 1369/2021, 1376/2021, 1387/2021,
1415/2021, 1426/2021, 1428/2021, 1430/2021, 1499/2021, 1544/2021,
1670/2021]
This Court on the last date of hearing passed the following
order:
Purported compliance of the direction of this Court contained
in paragraphs 5 and 6 of the judgment dated 9.2.2021 is
sought to be made by order dated 29th November, 2021 of the
Department of Higher Education. Clause 4 of the
aforementioned order reads thus:
"4. For determining the arrears on account of this
stepping up of the pay of the senior teacher to that of
his junior, the arrears accrued should not exceed the
amount found to be actually due under the claim for a
period of two years immediately preceding the date
on which the anomaly was brought to the notice of the
Head of the Department."
2. Paragraphs 5 and 6 of the judgment of this Court dated
9.2.2021 read thus:
"5. This order has been issued in due compliance of
the judgment dated 5.12.2019 rendered in WP.
(C)No.33127/2019. Such adoption of pick and chose
policy of the respondents is not only atrocious,
malicious,but acrimonious.
6. This Court would have imposed cost to be
recovered from the responsible officer, but refrain to
do so. Such type of rampant discrimination would not
go unescaped from the judicial scrutiny. Accordingly,
the impugned decision dated 19.6.2019 is quashed.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
The respondents are directed to grant the benefit of
stepping up of pay to the petitioners with all
consequential benefits applicable to the juniors. The
writ petitions are allowed in aforesaid terms."
3. Respondents cannot dilute and interpret the order in
the manner suitable to their convenience once there is a
clear cut direction to grant the benefit of stepping up of pay
to the petitioner with all consequential benefits. The
reasoning assigned is apparently contemptuous. The
audacity of the respondents in passing order in a pending
contempt case is not only a willful attempt but to overreach
the order of this Court and also showed disrespect and
disregard. The respondents have already been put notice on
the Contempt Petitions. Thus for the purpose of proceeding
further in the Contempt Petition with regard to the quantum
of the punishment, I afford an opportunity to the respondent
to appear in person and give the reasons with a liberty that
in case there is compliance of the order of this Court before
the date of appearance, this order will not be enforceable.
2. Today, learned Government Pleader placed on record an
order dated 7.1.2022 complying with all the judgments pronounced
by the High Court relating to the Junior- Senior anomaly among
the teachers in aided colleges. Counsel for the petitioner submits
that the grievance now stand vindicated but as regards the
arrears, they have to be paid by the Government.
3. Faced with the situation, the learned Government
Pleader submits that as and when relevant documents are
submitted by the concerned Principal of the Colleges, the arrears
shall be paid without further delay.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
In this view of the matter, I order the closure of the contempt
petition with a liberty to revive the matter in case, arrears of the
salary are not paid as undertaken in this Court.
Sd/-
sab AMIT RAWAL
JUDGE
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1334/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 9.2.2021 IN
W.P.C NO. 24229/2019 OF THIS HON'BLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1342/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 9.2.2021 IN
WPC NO. 17639/2019 OF THIS HONOURABLE COURT.,
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1349/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 12.02.2021
IN WPC NO. 107/2020 OF THIS HONOURABLE COURT.
Annexure B TRUE COPY OF THE JUDGMENT DATED 9.2.2021 IN WPC
NO. 31366/2019 OF THIS HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1359/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 09/025/2021
IN WPC NO. 34597/2019 OF THIS HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1360/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 9.2.2021 IN
WP C NO. 21549/2019 OF THIS HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1364/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 12.02.2021
IN W.P.(C) NO.2227/2020 OF THIS HONOURABLE COURT.
Annexure B TRUE COPY OF THE JUDGMENT DATED 09.02.2021 IN
W.P.(C) NO.31366/2019 OF THIS HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1365/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 12.2.2021 IN
WPC NO.2222/2020 OF THIS HONOURABLE COURT.
Annexure B TRUE COPY OF THE JUDGMENT DATED 9.2.2021 IN WPC
NO.31366/2019 OF THIS HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1369/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 9.2.2021 IN
W.P.(C)NO.34590/2019 OF THIS HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1376/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 9.2.2021 IN
WPC NO.19123/2019 OF THIS HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1415/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED
12.02.2021 IN WPC NO.16241/2020 OF THIS
HONOURABLE COURT.
Annexure B TRUE COPY OF THE JUDGMENT DATED
09.02.2021 IN WP(C) NO.31366/2019 OF THIS
HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1426/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED
09.02.2021 IN W.P.(C) NO.22669/2019 OF
THIS HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1428/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED
9.2.2021 IN WP(C) NO. 28295/2019 OF THIS
HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1430/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED
09.02.2021 IN W.P(C)NO.28131/2019 OF THIS
HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1499/2021
PETITIONER ANNEXURES
Annexure A1 COPY OF THE JUDGMENT IN WPC NO.33193/2021
DATED 9.02.2021.
Annexure A2 CERTIFIED COPY OF THE JUDGMENT IN WPC
NO.134/2021 DATED 12.02.2021.
Annexure A3 THE SALARY STATEMENT OF THE JUNIOR ALONG
WITH A COPY OF THE JUDGMENT IN WPC
NO.134/2021 SUBMITTED TO THE 3RD
RESPONDENT THROUGH THE PRINCIPAL OF THE
COLLEGE LETTER NO.36/21.
Annexure A4 COPY OF THE ORDER G.O(RT)
NO.1691/2018/HEDN DATED 11.09.2018.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1544/2021
PETITIONER ANNEXURES
Annexure A1 COPY OF THE JUDGMENT IN WP(C)
NO.33193/2019 DATED 9.2.2021.
Annexure A2 THE SALARY STATEMENT OF THE JUNIOR ALONG
WITH A COPY OF THE JUDGMENT IN WPC
NO.33193/2019 SUBMITTED TO THE 3RD
RESPONDENT THROUGH THE PRINCIPAL OF THE
COLLEGE BY LETTER NO.469/2021 DATED
12.4.2021 (ANNEXURE A2) AND ITS ENGLISH
TRANSLATION (ANNEXURE A2A).
Annexure A3 COPY OF THE ORDER G.O.(RT)
NO.1691/2018/HEDN DATED 11.9.2018.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1670/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED
9/2/2021 IN WP(C) NO.24745/2019 OF THIS
HONOURABLE COURT.
CON.CASE(C) NO. 1330 OF 2021 and conctd. Cases
APPENDIX OF CON.CASE(C) 1330/2021
PETITIONER ANNEXURES
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED
12.2.2021 IN W.P.C NO. 206/2020 OF THIS
HON'BLE COURT.
Annexure B TRUE COPY OF THE JUDGMENT DATED 9.2.2021
IN W.P.(C) NO. 31366/2019 OF THIS HON'BLE
COURT.
