Dr. Mini M. V vs Union Of India
2023 Latest Caselaw 10853 Ker

WA No.1755/2023                                1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                              &
                       THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                  Thursday, the 19th day of October 2023 / 27th Aswina, 1945
                                      WA NO. 1755 OF 2023

         AGAINST JUDGMENT DATED 02/08/2023 IN WP(C) 8929/2023 OF THIS COURT

   APPELLANT/PETITIONER IN THE WRIT PETITION:

          DR. MINI M. V., WIFE OF RAJESH P.T., AGED 50 YEARS, RESIDING AT
          BANSURI HOUSE, SREE DURGA ROAD, MELUR P.O., KOYILANDY, KOZHIKODE -
          673306.

    BY ADVS. M/S. REKHA VASUDEVAN, SOYA D.C, MAHESH C.R., ELIZABETH V. JOSEPH
    & ROJIT ZACHARIAH

   RESPONDENTS/RESPONDENTS IN THE WRIT PETITIONER:

      1. UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
         INDIA, MINISTRY OF HUMAN RESOURCE DEVELOPMENT, SHASTRI BHAVAN, NEW
         DELHI- 110 001.
      2. RASHTRIYA SANSKRIT SANSTAN DEEMED UNIVERSITY, REPRESENTED BY ITS
         REGISTRAR, INDUSTRIAL AREA, JANAKAPURI, NEW DELHI - 110058.
      3. CALICUT ADARSH SANSKRIT VIDYAPEETHA, REPRESENTED BY ITS CHAIRMAN,
         BALUSSERY P.O., CALICUT - 673612.
      4. THE PRINCIPAL, CALICUT ADARSH SANSKRIT VIDYAPEETHA, BALLUSSERY P.O.,
         CALICUT- 673612.
      5. ATHIRA CHANDRAN P., HUSBAND'S NAME NOT KNOWN TO THE PETITIONER, AGED
         30 YEARS, RESIDING AT PULIYANGATT HOUSE, NANMINDA P.O, KOZHIKODE -
         673613.
      6. DR. NIVEDITHA O.P., HUSBAND'S NAME NOT KNOWN TO THE PETITIONER, AGED
         34 YEARS, RESIDING AT ORUVIL PANAMBIL HOUSE, ERAVAKKAD P.O.,
         KUMARANELLUR VIA, PIN - 679552.

    STANDING COUNSEL FOR R2 (B/O)

    STANDING COUNSEL SMT. O.M. SHALINA FOR R3 AND R4

        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 the operation of the impugned judgment dated 02.08.2023 in WPC
   No.8929 of 2023 and to direct the respondents to provisionally appoint the
   appellant in the post of Guest Lecturer in Sanskrit Sahitya in the 3rd
   respondent College.

        This Writ Appeal coming on for orders on 19/10/2023 upon perusing
   the appeal memorandum, the Court on the same day passed the following:
 WA No.1755/2023                                  2/2




                                            ORDER

The learned Standing Counsel for Respondent No.2 shall get instructions as to whether the guest lecturers appointed during the academic year 2022-2023 are continuing in the current academic year also.

Post on 26/10/2023.

Sd/- A. MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

19-10-2023 /True Copy/ Assistant Registrar