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Ajesh P.K vs The University Of Calicut
2022 Latest Caselaw 8984 Ker

Citation : 2022 Latest Caselaw 8984 Ker
Judgement Date : 14 July, 2022

Kerala High Court
Ajesh P.K vs The University Of Calicut on 14 July, 2022
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Thursday, the 14th day of July 2022 / 23rd Ashadha, 1944
                           WP(C) NO. 4584 OF 2020
PETITIONERS:

  1. AJESH P.K, HOUSE NO.10, WARD 13A, PATTAYIL KEERANGATT PARAKKATT
     THODY, CHELEMBRA (PO), MALAPPURAM (DIST) - 673 634
  2. AFTHAB K., AFTHAB MANZIL, CHENAKKALANGADI (PO), MALAPPURAM - 673
     636.

RESPONDENTS:

  1. THE UNIVERSITY OF CALICUT, REPRESENTED BY ITS REGISTRAR, CALICUT
     UNIVERSITY P.O., THENJIPALAM, MALAPPURAM DISTRICT-673 635.
  2. THE REGISTRAR UNIVERSITY OF CALICUT, CALUCUT UNIVERSITY P.O.,
     THENJIPALAM, MALAPPURAM DISTRICT-673 635.
  3. VICE CHANCELLOR, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
     THENJIPALAM, MALAPPURAM DISTRICT-673 635.
  4. INSTRUMENTATION ENGINEER, UNIVERSITY SCIENCE INSTRUMENTATION CENTRE,
     UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O., THENJIPALAM,
     MALAPPURAM DISTRICT-673 635.
  5. SAROOP C.P. CHOVIMADATHIL PATHIRAT 4, WALLIKUNNU PO, ATHANIKKAL,
     MALAPPURAM-673 314.
  6. VIJU K., SIVASAILAM, SURGANAGAR, AMAKULAM, VADAKKANCHERY,
     PALAKKAD-678 683.
  7. ALI MOHAMMED V., VALLARIKKAL AYYAMPAKKAL HO, VAIDYARANGADI PO,
     RAMANATTUKARA-673 633.
  8. ANSAR ARIMBRA, ARIMBRA HO, CHULIPARA PO, KOOKKALLU, VENNIYOOR,
     MALAPPURAM-676 508.


     Writ Petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to provisionally direct respondents 1 to 4 to permit the
petitioners to continue as Computer Technician/Electronic Technician under
the 4th respondent, pending disposal of the Writ Petition.

     This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 04.06.2020 and upon hearing the arguments of M/S.DR.GEORGE
ABRAHAM & JOSEPH GOPURAN, Advocates for the petitioners and of
SRI.DR.P.C.SASIDHARAN, STANDING COUNSEL for Respondents, the court passed
the following:
                          DEVAN RAMACHANDRAN,J.
                        ------------------------
                     W.P.(C) Nos.4584/2020 & 7729/2020
                 -------------------------------
               Dated this the 14th day of July, 2022

                                  O R D E R

I have heard these two matters fully today

but, since I am told that another learned Bench

is considering a Contempt of Court Case, which

has emanated out of the interim order granted

in these matters on 25.02.2020, I deem it

appropriate to await its result, before I

deliver judgment.

Post on 25.07.2022.

Sd/-

       H/O                                  DEVAN RAMACHANDRAN
       SAS                                         JUDGE




14-07-2022                   /True Copy/                         Assistant Registrar
 

 
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