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Dr. Bindu M.P vs The State Of Kerala
2022 Latest Caselaw 5982 Ker

Citation : 2022 Latest Caselaw 5982 Ker
Judgement Date : 31 May, 2022

Kerala High Court
Dr. Bindu M.P vs The State Of Kerala on 31 May, 2022
WP(C) No.9911/2021                         1/2




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                            WP(C) NO. 9911 OF 2021(L)
   PETITIONER:

          DR. BINDU M.P., AGED 37 YEARS D/O. KUNJIKRISHNAN, KRISHNALAYAM, 19TH
          MILE, CHAVUSSERY, KANNUR-670702.

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
         HIGHER EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM-695001.

            AND 6 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 interview scheduled in pursuant to Ext.P3
   notification, pending disposal of the Writ Petition.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   23-05-2022 and upon hearing the arguments of SRI. GEORGE POONTHOTTAM
   (SENIOR ADVOCATE) along with M/S.NISHA GEORGE & A.L.NAVANEETH KRISHNAN,
   Advocates for the petitioner, SRI.M.SASINDRAN, STANDING COUNSEL and
   SRI.I.V.PRAMOD, Advocate for respondent 2 and of SRI. P.C.SASIDHRAN,
   Advocate for Addl.respondent 7, the court passed the following:-
 WP(C) No.9911/2021                                 2/2

                                                      ORDER

Notwithstanding the order of stay granted by this Court, the university will be at liberty to offer appointment to the first rank holder and inform this Court. However, the appointment shall be made only after this Court approves it.

This order is, ofcourse, without prejudice to any of the contention of the petitioner and shall abide by the final judgment in this writ petition.

The earlier interim order will stand extended subject to the afore modifications.

List on 16-06-2022.

Sd/- DEVAN RAMACHANDRAN,JUDGE

31-05-2022 /True Copy/ Assistant Registrar

 
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