Dr.Usha Narayana Pillai vs The Board Of Management
2023 Latest Caselaw 1259 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                        WP(C) NO. 1574 OF 2023
PETITIONER:

          DR.USHA NARAYANA PILLAI, AGED 59,
          WIFE OF SAJIKUMAR, PROFESSOR & HEAD,
          DEPARTMENT OF CLINICAL MEDICINE ETHICS &
          JURISPRUDENCE, COLLEGE OF VETERINARY AND ANIMAL
          SCIENCES, RESIDING AT THIYYAKODATH HOUSE,
          NETTISSERY PO, MANNUTHY, TRISSUR - 680651.

          BY ADVS.P.V.JAYACHANDRAN
          VENUGOPALAN MENON



RESPONDENTS:

    1     THE BOARD OF MANAGEMENT,
          KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
          POOKODE WYNAD, 673 576,
          REPRESENTED BY ITS VICE CHANCELLOR.

    2     THE REGISTRAR,
          KERALA VETERINARY & ANIMAL SCIENCE UNIVERSITY,
          POOKODE, LAKIDI P.O, WYNAD. 673576.

          SRI.MANU GOVIND-SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1574 OF 2023
                                  -2-

                            JUDGMENT

Even though there are various assertions,

allegations and averments made and urged in this

writ petition, when this matter was called

today, Sri.Jayachandran - learned counsel for

the petitioner, confined his plea that 2nd

respondent - Registrar be directed to take up

and dispose of Ext.P5 representation of his

client, within a time frame to be fixed by this

Court.

2. Sri.Jayachandran explained that his

client is confident that if Ext.P5 is properly

considered by the 2nd respondent, adverting to

Exts.P3 and P4, then the claim for revision of

her earlier date of promotion could be acceded

to.

3. Sri.Manu Govind - learned Standing

Counsel for the respondents, in response,

submitted that, if the petitioner only requires WP(C) NO. 1574 OF 2023

Ext.P5 to be taken up and disposed of by the 2nd

respondent, there does not appear to be any

legal impediment in doing so; however, praying

that this Court may not make any affirmative

declarations in her favour in this judgment and

leave it to the said Authority to take an

apposite decision, as per law.

Resultantly, I order this writ petition and

direct the 2nd respondent - Registrar to take up

Ext.P5 representation of the petitioner and

dispose it of, adverting to Exts.P3 and P4,

after affording her an opportunity of being

heard; thus culminating in an appropriate order

and necessary action thereon, as expeditiously

as is possible, but not later than one month

from the date of receipt of a copy of this

judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 1574 OF 2023

APPENDIX OF WP(C) 1574/2023

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER G.O. (P) NO.58/2010/H.EDN DATED 27.3.2010

EXHIBIT P2 TRUE COPY OF THE ORDER NO.GA/A/2200/2012 DATED 26.6.2014 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE ORDER NO.

K.V.A.S.U/G.A/A1/6715/2017 DATED I.4.2022 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE ORDER NO.GA/AL/6715/2017 ( I ) DATED 07.04.2022 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P5 TRUE COPY OF THE REQUEST DATED 11.4.2022 OF THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P6 TRUE COPY OF THE A REMINDER REQUEST DATED 12.10.2022 OF THE PETITIONER

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE