Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Gopikrishnan N vs Dr. Rajasree M.S
2022 Latest Caselaw 10500 Ker

Citation : 2022 Latest Caselaw 10500 Ker
Judgement Date : 7 October, 2022

Kerala High Court
Gopikrishnan N vs Dr. Rajasree M.S on 7 October, 2022
Con.Case(C) No.1849/2022                    1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                  Friday, the 7th day of October 2022 / 15th Aswina, 1944
                 CONTEMPT CASE(C) NO. 1849 OF 2022(S) IN WP(C) 22713/2021

   PETITIONER/PETITIONER IN W.P.(C):


           GOPIKRISHNAN N., ASSISTANT PROFESSOR (UNDER TERMINATION), ROYAL
           COLLEGE OF ENGINEERING AND TECHNOLOGY, CHIRAMANANGAD P.O., AKKIKKAVU
           (VIA), MARATHANCODE, THRISSUR DISTRICT, PIN-680 604 NOW RESIDING AT
           ANASWARA HOUSE, KOZHISSERY, OZHUR P.O., PIN-676 307, MALAPPURAM
           DISTRICT.

        BY ADVS.M/S.A.K.ALEX,P.R.VIJAYAKUMAR,

   RESPONDENT/RESPONDENT IN W.P.(C):


           DR. RAJASREE M.S., VICE CHANCELLOR, APJ ABDUL KALAM TECHNOLOGICAL
           UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM - 695 016

         BY ADV ELVIN PETER P.J.

        This Contempt of court case (civil) having come up for orders on
   07.10.2022, the court on the same day passed the following:

                                                                         P.T.O
 Con.Case(C) No.1849/2022                          2/3




                                RAJA VIJAYARAGHAVAN V, J.
                               -------------------------------------
                              Cont Case(C.) No.1849 of 2022
                              -------------------------------------------
                           Dated this the 7th day of October, 2022



                                              ORDER

From Annexures A1 and A2, it appears that in terms of the directions

issued by this Court, the petitioner preferred an appeal before the University,

and he was also heard. The learned Standing Counsel shall get instructions

as to whether any orders have been issued.

The personal appearance of the respondent is dispensed with.

Post on 18.10.2022.

Sd/-

                                                        RAJA VIJAYARAGHAVAN V,
                                                                 JUDGE

       IAP




07-10-2022                          /True Copy/                             Assistant Registrar
 Con.Case(C) No.1849/2022                  3/3

APPENDIX OF CON.CASE(C) 1849/2022 Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 24.5.2022 IN W.P.(C) NO. 22713 OF 2021 OF THIS HON'BLE COURT Annexure A2 A TRUE COPY OF THE APPEAL MEMO DATED 17TH JUNE 2022 SUBMITTED BEFORE THE HON'BLE VICE CHANCELLOR IS PRODUCED

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter