Dr. Haris K vs The University Of Calicut
2022 Latest Caselaw 3733 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                         WP(C) NO. 3391 OF 2022
PETITIONER/S:

          DR. HARIS K.,
          AGED 39 YEARS,
          S/O BEERAN K., MANTHAR HOUSE,
          KODAMPUZHA, P.O. FAROOK COLLEGE,
          KOZHIKODE, PIN - 673632

          BY ADVS.
          N.M.MADHU
          C.S.RAJANI


RESPONDENTS :

    1     THE UNIVERSITY OF CALICUT
          REPRESENTED BY ITS REGISTRAR,
          THENHIPALAM, MALAPPURAM
          PIN - 673636
    2     DR. K.K. GEETHAKUMARI
          CHAIRPERSON, ICC, UNIVERSITY OF CALICUT,
          THENHIPALAM,
          MALAPPURAM, PIN - 673636

          BY ADV P.C.SASIDHARAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3391 OF 2022                     2




                                JUDGMENT

When this matter was taken up, Sri. N.M. Madhu, the learned counsel

appearing for the petitioner submitted that pending consideration of the writ

petition, the petitioner has been terminated from service. The learned counsel

prays that, in that view of the matter, this writ petition be dismissed as

withdrawn leaving open the right of the petitioner to challenge the

proceedings.

Reserving such right, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS