University Of Calicut vs Mohamed Sajid T
2022 Latest Caselaw 982 Ker

WA No.130/2022                               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.
                 Tuesday, the 25th day of January 2022 / 5th Magha, 1943
                                    WA NO. 130 OF 2022

        AGAINST JUDGMENT DATED 2/12/2021 IN WP(C) 10366/2021 OF THIS COURT.

                                          ---

   APPELLANT/RESPONDENT NO.4:

     UNIVERSITY OF CALICUT,CALICUT UNIVERSITY P.O.,

     MALAPPURAM DISTRICT -673 635, REPRESENTED BY ITS REGISTRAR.

    BY STANDING COUNSEL SRI.P.C.SASIDHARAN

   RESPONDENTS/PETITIONER & RESPONDENT NOS.1 TO 3 & 5:

    1.MOHAMED SAJID T.,AGED 39 YEARS,S/O.ABOOBACKER T.,

      'ECSTASY', THEKKEDATH HOUSE, KADANNAMANNA P.O.,

      MANKADA, MALAPPURAM DISTRICT - 679 324.

    2.THE PRINCIPAL SECRETARY ,HIGHER EDUCATION DEPARTMENT,

      SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

    3.ADDITIONAL CHIEF SECRETARY, FINANCE DEPARTMENT,

      SECRETARIAT, THIRUVANANTHAPURAM- 695 001.

    4.SECRETARY ,FINANCE DEPARTMENT (EXPENDITURE),

      SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

                                                                           P.T.O.
 WA No.130/2022                               2/2

    5.STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY,

      GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.

    BY ADV.SRI.NAVANEETH KRISHNAN FOR R1.

    GOVERNMENT PLEADER FOR R2,3,4 & 5.


        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 implementation of the judgment in W.P.(C) No.20366
   of 2021 dated 2/12/2021, pending final disposal of the Writ Appeal.


        This Writ Appeal coming on for admission on 25/01/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                         ORDER

Admit.

Sri.Navaneeth Krishnan, the learned counsel takes notice for the 1st respondent. The learned Govt. Pleader takes notice for respondents 2,3,4 and 5.

Post on 16.02.2022

There will be a stay of operation and implementation of the judgment dated 2/12/2021 in WP(C) No.10366 of 2021, in the meanwhile.

25/01/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

25-01-2022 /True Copy/ Assistant Registrar