Swapna V.S vs The Vice - Chancellor
2023 Latest Caselaw 6082 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
            FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                             WP(C) NO. 17916 OF 2023
PETITIONERS:

     1        SWAPNA V.S.
              AGED 40 YEARS, W/O. SEBASTIAN,
              VADAKKEOOLICKAL HOUSE, KALATHUVAYAL P.O., AMBALAVAYAL,
              WAYANAD DISTRICT, PIN - 673 593.

     2        KANCHANA DEVI G
              W/O. MANIKANDAN, AGED 31 YEARS,
              GAYATHRI HOUSE, VYTHIRI P.O.,
              WAYANAD DISTRICT, PIN - 673 576.

              BY ADV K.RAKESH



RESPONDENTS:

     1        THE VICE - CHANCELLOR
              KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY, POOKODE,
              LAKKIDI P.O., WAYANAD DISTRICT, PIN - 673 576.

     2        KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY
              POOKODE, LAKKIDI P.O., WAYANAD DISTRICT, PIN - 673 576.
              REPRESENTED BY ITS REGISTRAR.

     3        THE PROFESSOR AND HEAD IN CHARGE
              INSTRUCTIONAL LIVESTOCK FARM COMPLEX (ILFC) , POOKODE,
              WAYANAD DISTRICT, PIN - 673 576.

     4        THE LABOUR OFFICER
              KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY, POOKODE,
              LAKKIDI P.O., WAYANAD DISTRICT, PIN - 673 576.

     5        THE REGISTRAR
              KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY, POOKODE,
              LAKKIDI P.O., WAYANAD DISTRICT, PIN - 673 576.

              BY ADVS.
                        MANU GOVIND (SC)
                        JOSHY THANNICKAMATTAM


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.17916 of 2023            2




                          JUDGMENT

Petitioners are stated to be permanent labourers of

Kerala Veterinary and Animal Sciences University, Pookode.

They have approached this Court challenging Ext.P2 order

dated 30-05-2023, through which they have been placed

under suspension.

2. The learned Standing Counsel appearing for the

respondent-University would submit that following Ext.P2,

show cause notices have been issued as a part of the

disciplinary proceedings initiated against the petitioners and

the disciplinary proceedings will be completed without much

delay, if the petitioners cooperate with the enquiry.

3. The learned counsel appearing for the petitioners

would submit that the disciplinary proceedings may be

directed to be completed within a time frame to be fixed by

this Court.

Accordingly, the writ petition will stand disposed of,

directing the 1st respondent University to complete the

disciplinary proceedings initiated against the petitioners,

within a period of three months from the date of receipt of a

certified copy of this judgment. The petitioners will

co-operate with the enquiry to be conducted.

Sd/-

GOPINATH P.

JUDGE ats

APPENDIX OF WP(C) 17916/2023

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE INTERIM ORDER DATED 28-11-2022 OF THIS HON'BLE COURT IN W.P.(C) NO.38221/2022

Exhibit P2 A TRUE COPY OF THE SUSPENSION ORDER ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS DATED, 30-5-2023

RESPONDENT EXHIBITS

Exhibit R2(a) Copy of the enquiry report no. ILFD/PKD dated 03.05.2023

Exhibit R(b) Copy of the show cause notice no.

KVASU/GA/C3/1884/2023(3) dated 05.06.2023

Exhibit R2(c) Copy of the show cause notice no.

KVASU/GA/C3/1884/2023(2) dated 05.06.2023 issued to the 2nd petitioner