University Of Kerala vs Dr. Manoj S
2023 Latest Caselaw 10351 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                      &
               THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         Wednesday, the 27th day of September 2023 / 5th Aswina, 1945
                              WA NO. 333 OF 2023

AGAINST ORDER DATED 26/08/2022 IN RP NO.789/2022 AND JUDGMENT DATED 10/06/2022

                      IN WP(C) 6961/2018 OF THIS COURT

 APPELLANT/REVIEW PETITIONER/3RD RESPONDENT:

      UNIVERSITY OF KERALA, REPRESENTED BY REGISTRAR, UNIVERSITY BUILDING,
      TRIVANDRUM - 695034.

 BY STANDING COUNSEL SRI.THOMAS ABRAHAM

 RESPONDENTS/RESPONDENTS/PETITIONER AND RESPONDENTS 1, 2 AND 4 TO 9:

   1. DR. MANOJ S., AGED 33 YEARS, S/O SADANANDAN, MARACKAMPADIKAL,
      AVANEESWARAM P.O., KUNICODE, KOLLAM- 691508.
   2. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
      GOVERNMENT, HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
      THIRUVANANTHAPURAM- 695001.
   3. THE REGIONAL DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, SOUTH ZONE,
      KOLLAM P.O - 691001.
   4. THE TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
      NANTHANCODE, THIRUVANANTHAPURAM - 694003.
   5. DR.SANDEEP S, SANJU BHAVAN, KONNAVILAKOM, VALIYAKADA, CHIRAYINKEEZHU
      P.O., THIRUVANANTHAPURAM,PIN - 695304.
   6. BINUSREEJAYAN, P.R.P BUILDING, NAVAIKULAM P.O., THIRUVANANTHAPURAM -
      695603.
   7. DR. SHELMA R, SREESILA, T.C. 12/1834, KUMARAPURAM, MEDICAL COLLEGE
      P.O., THIRUVANANTHAPURAM - 695011.
   8. DEEPA J R, SARALA NIVAS, KAROR, POTHENCODE P.O., THIRUVANANTHAPURAM
      - 695584.
   9. REMYA R, SREEPADAM, EDAKKODE P.O., KORANI, THIRUVANANTHAPURAM -
      695014.

 BY GOVERNMENT PLEADER FOR R2 & R3

 STANDING COUNSEL FOR 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 judgment dated 10.6.2022 in W.P.C No.6961 of
 2018 and the order dated 26/8/2022 in R.P.No.789 of 2022 during the
 pendency of the Writ Appeal for the fair play of justice.


      This Writ Appeal coming on for orders along with connected case on
 27/09/2023 upon perusing the appeal memorandum, the court on the same day
 passed the following:
               A.MUHAMED MUSTAQUE & SHOBA ANNAMMA EAPEN, JJ.
              ---------------------------------------------
                    W.A.Nos.1641 of 2022 & 333 of 2023
                     -------------------------------
                       Dated : 27th September, 2023


                                          ORDER

A.Muhamed Mustaque, J.

We note that the 7th respondent/Dr.Shelma R. was awarded

15.3 marks after the interview, whereas in her application,

she has not cited any publication of books for

participation in Seminars. 7th respondent has to give

explanation for that. Post on 11.10.2023.

W.A.333 of 2023

The operation of the impugned judgment is stayed till

11.10.2023.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE

Mrcs

27-09-2023 /True Copy/ Assistant Registrar