Dr. Daisy Samuel vs Malankara Syrian Catholic ...
2023 Latest Caselaw 10035 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
    MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                     WP(C) NO. 29330 OF 2023
PETITIONER:
           DR. DAISY SAMUEL, AGED 40 YEARS, W/O FR. SUJITH JOHN,
           ASSISTANT PROFESSOR, DEPARTMENT OF COMMERCE, ST. JOHNS
           COLLEGE, ANCHAL, KOLLAM - 691306, RESIDING AT BETHEL
           HOUSE, PIPE LINE ROAD, RAVI NAGAR, C-44, PEROORKADA,
           THIRUVANANTHAPURAM - 695005

          BY ADVS.
          P.RAMAKRISHNAN
          PREETHI RAMAKRISHNAN
          T.C.KRISHNA
          C.ANIL KUMAR
          ASHA K.SHENOY
          PRATAP ABRAHAM VARGHESE
          GOKUL KRISHNA


RESPONDENTS:
     1     MALANKARA SYRIAN CATHOLIC COLLEGES,PLACID BHAVAN, MAJOR
           ARCH BISHOPS HOUSE, PATTOM, THIRUVANANTHAPURAM - 695
           004, REPRESENTED BY ITS MANAGER

    2     THE UNIVERSITY OF KERALA, UNIVERSITY OF KERALA SENATE
          HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM - 695 034,
          REPRESENTED BY ITS REGISTRAR

    3     THE VICE CHANCELLOR, UNIVERSITY OF KERALA, UNIVERSITY
          OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
          THIRUVANANTHAPURAM- 695034

          BY ADV THOMAS ABRAHAM,SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29330 OF 2023              2


                               T.R. RAVI, J.
               --------------------------------------------
                      W.P.(C)No.29330 of 2023
                   --------------------------------------------
            Dated this the 18th day of September, 2023

                             JUDGMENT

Admit. Standing Counsel takes notice for respondents 2

and 3. In view of the order that is proposed to be issued

notice to 1st respondent is dispensed with.

2. The petitioner has preferred Ext.P10 appeal before

the 3rd respondent against an order of transfer. The said

appeal is stated to be pending from June, 2023 and the

petitioner seeks early disposal of the same.

In the above circumstances, this writ petition is disposed

of directing the 3rd respondent to consider and pass orders on

Ext.P10 appeal, after hearing the petitioner and the 1 st

respondent, at the earliest, at any rate, within a period of two

months from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 29330/2023 PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF ORDER DATED 5/1/2023 ISSUED BY THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOLLAM.

Exhibit P-2 TRUE COPY OF E-MAIL DATED 18/01/2023 SENT BY THE PETITIONER TO THE PRINCIPAL OF THE COLLEGE.

Exhibit P-3 TRUE COPY OF REFERENCE LETTER DATED 24/5/2023 ISSUED BY THE RAPHA AROMA HOSPITAL.

Exhibit P-4 TRUE COPY OF E-MAIL DATED 30/05/2023 FROM THE PETITIONER TO THE PRINCIPAL OF THE COLLEGE

Exhibit P-5 TRUE COPY OF E-MAIL DATED 31/05/2023 FROM THE PRINCIPAL OF THE COLLEGE TO THE PETITIONER

Exhibit P-6 TRUE COPY OF ORDER OF TRANSFER DATED 31/05/2023 ISSUED BY THE 1ST RESPONDENT

Exhibit P-7 TRUE COPY OF E-MAIL DATED 01/06/2023 FROM THE PETITIONER TO THE PRINCIPAL OF THE COLLEGE

Exhibit P-8 TRUE COPY OF E-MAIL DATED 02/06/2023 FROM THE PRINCIPAL OF THE COLLEGE TO THE PETITIONER

Exhibit P-9 TRUE COPY OF DISCHARGE SUMMARY DATED 12/6/2023 ISSUED BY CHRISTIAN MEDICAL COLLEGE

Exhibit P-10 TRUE COPY OF APPEAL DATED 21/06/2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT