Ajini Karan vs University Of Kerala
2023 Latest Caselaw 13331 Ker

Citation : 2023 Latest Caselaw 13331 Ker
Judgement Date : 20 December, 2023

Kerala High Court

Ajini Karan vs University Of Kerala on 20 December, 2023

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
      Wednesday, the 20th day of December 2023 / 29th Agrahayana, 1945
                             WA NO. 1287 OF 2020

    AGAINST JUDGMENT DATED 08/09/2020 IN WP(C) 5731/2018 OF THIS COURT

APPELLANTS/PETITIONERS:

  1. AJINI KARAN,W/O. VAMADEVAN, ASSISTANT (SELECTION GRADE), LEGAL
     SECTION, UNIVERSITY OF KERALA, PALAYAM, THIRUVANANTHAPURAM-695 034,
     RESIDING AT T
                     C 14/1505-5, KANNAMMOOLA, MEDICAL COLLEGE P.O.,
     THIRUVANANTHAPURAM.

     AND 3 OTHERS.

BY SENIOR ADVOCATE SMT. V.P.SEEMANDINI & ADV.SRI. M.SREEKUMAR

RESPONDENTS/RESPONDENTS:

  1. UNIVERSITY OF KERALA, REPRESENTED BY ITS REGISTRAR, PALAYAM,
     THIRUVANANTHAPURAM-695 034.

     AND 48 OTHERS.

BY STANDING COUNSEL SRI.THOMAS ABRAHAM FOR R1 &R2

ADVS.M/S. S.P.ARAVINDAKSHAN PILLAY, N.SANTHA, V.VARGHESE, PETER JOSE
CHRISTO,

S.A.ANAND, K.N.REMYA & L.ANNAPOORNA FOR R3,5,9,10,13,21,24,26,30 & 33.

ADVS.M/S. B.UNNIKRISHNA KAIMAL & V.MADHUSUDHANAN FOR R6,7,11,17 & 27

     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 the Judgment dated 08.09.2020
in W.P.(C) No.5731/2018, pending decision in the above Writ Appeal.
     This Writ Appeal again coming on for orders along with connected
cases on 20/12/2023 upon perusing the appeal memorandum and this court's
order dated 01/10/2020, the court on the same day passed the following:
              A.MUHAMED MUSTAQUE & SHOBA ANNAMMA EAPEN, JJ.
                ------------------------------------------------------------
                         W.A. Nos.1266, 1267, 1270, 1287,
                           1379, 1428, 1430, 1437, 1450,
                              1454, 1465, 1494 of 2020
                                   & 27317 of 2023
                ------------------------------------------------------------
                    Dated this the 20th day of December, 2023

                                             ORDER

A.Muhamed Mustaque, J.

In regard to the employees, who have been

reverted pursuant to the order dated 13.07.2023

in Contempt Case(C.)No.170/2023, the Kerala

University is free to make any arrangements not

to deduct the salary to those employees, on any

terms and conditions that the University deem it

fit. The pendency of these writ appeals will

not stand in the way of the University to make

such an arrangement with regard to the payment of salaries.

2. We make it clear that any such payment

will be without prejudice to the right of the