Anwar P vs Calicut University
2022 Latest Caselaw 5140 Ker

WA No.575/2022                              1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                          &
                       THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                 Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                                   WA NO. 575 OF 2022

        AGAINST JUDGMENT DATED 22.04.2022 IN WP(C) 23116/2021 OF THIS COURT

                                         ---

   APPELLANT/PETITIONER:

          ANWAR P., AGED 43 YEARS, S/O. MOOSA, PWD CONTRACTOR, PATTASSERI
          HOUSE, VALIYORA P.O., MALAPPURAM DISTRICT, PIN-676304.

    BY ADV.SRI.RAKESH K.

   RESPONDENTS/RESPONDENTS:

      1. CALICUT UNIVERSITY, REPRESENTED BY THE REGISTRAR, THENHIPPALAM,
         MALAPPURAM DISTRICT, PIN-673635.
      2. THE EXECUTIVE ENGINEER (CIVIL), ENGINEERING DEPARTMENT, UNIVERSITY
         OF CALICUT, THENHIPPALAM, MALAPPURAM DISTRICT, PIN-673635.
      3. ASSISTANT EXECUTIVE ENGINEER (CIVIL), ENGINEERING DEPARTMENT,
         UNIVERSITY OF CALICUT, THENHIPPALAM, MALAPPURAM DISTRICT,
         PIN-673635.
      4. THE ASSISTANT ENGINEER (CIVIL), ENGINEERING DEPARTMENT, UNIVERSITY
         OF CALICUT, THENHIPPALAM, MALAPPURAM DISTRICT, PIN-673635.

    BY STANDING COUNSEL SRI.P.C.SASIDHARAN

        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 all further proceedings pursuant to Exhibit P8 and P11 Orders,
   pending disposal of the above writ appeal.

        This Writ Appeal coming on for orders 06/05/2022 upon perusing the
   appeal memorandum, the court on the same day passed the following:




                                                                         P.T.O.
 WA No.575/2022                                2/2




                                         ORDER

Sri.P.C.Sasidharan- the learned Standing Counsel, seeks time on behalf of respondents.

Post on 19/05/2022.

Until the next posting date, the Security Deposit, if any, of the petitioner shall not be forfeited.

06/05/2022 Sd/-DEVAN RAMACHANDRAN,JUDGE

Sd/-SOPHY THOMAS ,JUDGE

EXT.P8:TRUE COPY OF THE ORDER PASSED BY THE 2ND RESPONDENT

DATED 22.07.2021.

EXT.P11:TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT

DATED 10.09.2021.

06-05-2022 /True Copy/ Assistant Registrar