Kerala High Court
Dr.K.Vijayakumar vs The Vice Chancellor, Kerala ... on 7 October, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
WP(C) NO. 31663 OF 2022
PETITIONER/S:
1 DR.K.VIJAYAKUMAR, AGED 62 YEARS, S/O.M.KESAVAN,
AMBILI, TC. 30/1139, H.S.ROAD, PETTAH,
THIRUVANANTHAPURAM-695024, (RETIRED ASSOCIATE PROFESSOR
IN CHEMISTRY, S.N.COLLEGE, CHEMPAZHANTHY).
2 DR.V.BHAGAVATHY, AGED 58 YEARS, D/O.A.S.VALLINAYAGOM,
T.C.875(6), HOUSE NO.92, PREM NAGAR, KARAMANA.P.O,
THIRUVANANTHAPURAM-695002, (RETIRED ASSOCIATE PROFESSOR
IN CHEMISTRY, S.N.COLLEGE, CHEMPAZHANTHY)
3 DR.SREENIVASAN.G, AGED 58 YEARS, S/O. P.GOVINDA
PANICKER, MANJUSREE, TC.16/762(3), PANAMPAZHANJI LANE,
NEAR MUDIPPURA TEMPLE, JAGATHY, THIRUVANANTHAPURAM-
695014, (RETIRED ASSOCIATE PROFESSOR IN HISTORY,
S.N.COLLEGE, CHEMPAZHANTHY).
SRI.M.S.RADHAKRISHNAN NAIR
RESPONDENTS:
1 THE VICE CHANCELLOR, KERALA UNIVERSITY
UNIVERSITY CAMPUS, PALAYAM, THIRUVANANTHAPURAM-695001.
2 THE MANAGER, S.N.TRUST COLLEGES, POST BOX NO.63,
KOLLAM-691001.
3 THE PRINCIPAL, S.N.COLLEGE, CHEMPAZHANTHY,
THIRUVANANTHAPURAM-695532.
4 THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
CROSS JUNCTION, KADAPAKADA, KOLLAM-691001.
SRI.RAJAN BABU-R
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 31663 OF 2022
2
JUDGMENT
Amidst the various reliefs sought for in this writ petition,
what the petitioners really want is their Service Records to be
ordered to be transmitted by the third respondent - Principal
of the S.N. College, Chempazhanthy, to the fourth respondent
- Deputy Director of Collegiate Education, within a time frame
to be fixed by this Court.
2. The petitioners, of course, have made certain
allegations against the staff of the college, citing both
inefficiency and mala fides; but as I have said above, their
primary grievance is that their papers have not yet been
forwarded to the competent Authority until now.
3. In response to the afore allegations of the petitioners,
as voiced by their learned counsel - Sri.Radhakrishnan Nair,
the learned standing counsel for the third respondent -
Principal of the college - Sri.Rajan Babu, submitted that it is
true that there were some issues with respect to the day-to-
day affairs of the college, but that steps have already been
taken to rectify it by appointing proper personnel. He added
that the third respondent - Principal, will forward the papers
of the petitioners to the fourth respondent without any further
delay, but not later than two weeks from today.
WP(C) NO. 31663 OF 2022
4. Taking note of the afore submissions, I allow this writ
petition and direct the third respondent - Principal to forward
all the relevant and germane papers and documents of the
petitioners to the fourth respondent - Deputy Director of
Collegiate Education, within a period of two weeks from the
date of receipt of a copy of this judgment.
5. On the afore papers reaching the fourth respondent,
the said Authority will consider the same and take a decision
thereon, after hearing the third respondent and the
petitioners; thus culminating in an appropriate order thereon,
as expeditiously as is possible, but not later than one month
thereafter.
Needless to say, on the proceedings as afore being
issued by the fourth respondent, the said Authority, or such
other competent Authority, will ensure that all eligible
benefits to the petitioners are disbursed to them within a
period of two months thereafter without fail.
Sd/- DEVAN RAMACHANDRAN
JUDGE
stu
WP(C) NO. 31663 OF 2022
APPENDIX OF WP(C) 31663/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE 1ST PETITIONER BEFORE THE SECOND
RESPONDENT DATED 29.8.2022
Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT
DATED 14.9.2022.
