State Of Kerala, Represented By The ... vs Mohankumar.A.S
2024 Latest Caselaw 15033 Ker

Kerala High Court

State Of Kerala, Represented By The ... vs Mohankumar.A.S on 4 June, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
           Tuesday, the 4th day of June 2024 / 14th Jyaishta, 1946
                              WA NO. 103 OF 2023
  AGAINST THE JUDGMENT DATED 22.07.2022 IN WP(C) 30702/2021 OF THIS COURT
APPELLANT/4TH RESPONDENT IN WPC:

     STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT , HIGHER
     EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
     695001

BY GOVERNMENT PLEADER

RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3 IN WPC::

  1. MOHANKUMAR.A.S , SECTION OFFICER, APJ ABDUL KALAM TECHNOLOGICAL
     UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM - 695016

AND 3 OTHERS.

BY SENIOR ADVOCATE SRI.K.JAJU BABU AND

ADVS.M/S.M.U.VIJAYALAKSHMI & BRIJESH MOHAN FOR R1

STANDING COUNSEL SRI.ELVIN PETER AND ADV.GOURI FOR R2 TO 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 pass an order staying the operation and implementation of the judgment
dated 22.07.2022 in W.P(C) No.30702/2021 till the disposal of the above
Writ Appeal.
     This Writ Appeal again coming on for orders along with connected
cases on 04.06.2024, upon perusing the appeal memorandum and this court's
order dated on 25.05.2023, the court on the same day passed the following:
                   AMIT RAWAL & EASWARAN S., JJ.
                    ----------------------------------------
                 W.A.Nos. 103 of 2023, 895 of 2022,
                      1438 of 2022 & 209 of 2023
                    -----------------------------------------
                 Dated this the 04th day of June, 2024


                                     ORDER

AMIT RAWAL, J.

Adv.Gouri, representing Shri.Elvin Peter, learned

Standing Counsel for APJ Abdul Kalam Technological

University prays for an adjournment on the ground that

the counsel for the University being designated and no

fresh instructions have been received from the appellant,

and seeks time to obtain instructions. Appeals of the

state are also connected. In this view of the matter, we

defer the hearing of these appeals for further

consideration to 12.08.2024.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE

vv

04-06-2024 /True Copy/ Assistant Registrar