University Of Kerala vs D S Santhoshkumar
2023 Latest Caselaw 12542 Ker

Kerala High Court

University Of Kerala vs D S Santhoshkumar on 22 November, 2023

Author: T.R. Ravi

Bench: T.R.Ravi

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                           RP NO. 1166 OF 2023
      AGAINST THE JUDGMENT WP(C) 20170/2023 OF HIGH COURT OF KERALA
REVIEW PETITIONER(S)/RESPONDENTS 1 TO 3:

     1     UNIVERSITY OF KERALA
           REPRESENTED BY ITS REGISTRAR, SENATE HOUSE CAMPUS,
           PALAYAM, THIRUVANANTHAPURAM, PIN - 695034
     2     THE SYNDICATE
           UNIVERSITY OF KERALA
           REPRESENTED BY ITS VICE CHANCELLOR,
           SENATE HOUSE CAMPUS, PALAYAM,
           THIRUVANANTHAPURAM, PIN - 695034
     3     THE REGISTRAR
           UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS, PALAYAM,
           THIRUVANANTHAPURAM, PIN - 695034
           BY ADV THOMAS ABRAHAM

RESPONDENT(S)/PETITIONER AND RESPONDENTS 4 TO 6:

     1     D S SANTHOSHKUMAR
           S/O N DEVAPALAN NAIR, AGED 49 YEARS, DEPUTY REGISTRAR,
           CREDIT AND SEMESTER SYSTEM, KARYAVATTOM, UNIVERSITY OF
           KERALA RESIDING AT MIDHILA, TC 18/691-1, PUNNAKKAMUGAL,
           ARAMADA P.O., THIRUVANANTHAPURAM, PIN - 695032
     2     B H JAYASREE
           DEPUTY REGISTRAR (I), UNIVERSITY OF KERALA, SENATE HOUSE
           CAMPUS, PALAYAM, THIRUVANANTHAPURAM, PIN - 695034
     3     S UMADEVI
           DEPUTY REGISTRAR, UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS,
           PALAYAM, THIRUVANANTHAPURAM, PIN - 695034
     4     SINDHU GEORGE
           DEPUTY REGISTRAR, UNIVERSITY OF KERALA, SENATE HOUSE CAMPUS,
           PALAYAM, THIRUVANANTHAPURAM, PIN - 695034

           SRI. LIJU V. STEPHEN


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 22.11.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP No.1166 of 2023
in W.P.(C.) No.20170 of 2023

                                       2




                      T.R. RAVI, J.
           ------------------------------------
                 R.P. No.1166 of 2023
            in W.P.(C.) No.20170 of 2023
           ------------------------------------
      Dated this the 22nd day of November, 2023

                                   ORDER

The review petition has been filed for a

clarification that the judgment will not affect the

continuance of the disciplinary action which had

already been initiated. This Court has not

considered the correctness or otherwise of the

disciplinary action that is pending. As a matter

of fact, the only aspect considered was whether

the promotion can be denied anticipating a

disciplinary action.

2. It is hence clarified that the judgment

will not in any manner affect the continuance of

the disciplinary action and taking it to the logical

end.

The review petition is closed.

Sd/-

T.R.RAVI JUDGE SKP/22-11

PETITIONER'S ANNEXURES:

ANNEXURE A1 THE TRUE COPY OF THE REPORT OF INQUIRY DATED NIL ANNEXURE A2 THE TRUE COPY OF THE MEMO NO.AD.A.I/3/2023 DATED 17/4/2023 ISSUED TO THE 1ST RESPONDENT ANNEXURE A3 THE TRUE COPY OF THE HANDWRITTEN STATEMENT SUBMITTED BY THE 1ST RESPONDENT BEFORE THE SUB COMMITTEE OF THE SYNDICATE AT THE HEARING CONDUCTED ON 23/5/2023 RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE