Citation : 2022 Latest Caselaw 6192 Ker
Judgement Date : 1 June, 2022
WP(C) No.5258/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
WP(C) NO. 5258 OF 2022(F)
PETITIONERS:
1. SUNIL KUMAR.K, PROFESSOR IN MECHANICAL ENGINEERING, COLLEGE OF
ENGINEERING ADOOR, INSTITUTE OF HUMAN RESOURCES DEVELOPMENT,
ADOOR-691551, RESIDING AT "OM" NAIRTHARA, VADAKKANCHERRY (MBR,)
PALAKKAD-678683.
AND 6 OTHERS
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
AND 2 OTHERS
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 stay the operation and further proceedings pursuant to Ext.P8 to P10
to the extent it affects the engineering college service of the petitioners,
which is already decided in Ext.P4 judgment of this Hon'ble Court, enabling
refixation of their pay incorporating the service in College of Applied
Sciences and Regional Centres, pending disposal of the writ petition (civil).
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 04.04.2022
and upon hearing the arguments of SRI.K.JAJU BABU SENIOR ADVOCATE along with
M/S. M.U.VIJAYALAKSHMI, ARAVIND T.RAMESH, ANTONY THOMAS & BRIJESH MOHAN,
Advocates for the petitioners, GOVERNMENT PLEADER for Respondent 1, and of
SRI.DEEPU THANKAN, Advocate for Respondents 2 & 3, the court passed the
following:
ORDER
Interim order is extended until further orders.
List on 17.06.2022 at the request of the respondents.
Sd/- DEVAN RAMACHANDRAN JUDGE
01-06-2022 /True Copy/ Assistant Registrar
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