Dr. Bijukumar R vs Dr. Giri Sankar S.S
2024 Latest Caselaw 17130 Ker

Kerala High Court

Dr. Bijukumar R vs Dr. Giri Sankar S.S on 20 June, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                  THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
            Thursday, the 20th day of June 2024 / 30th Jyaishta, 1946
                              OP(KAT) NO. 21 OF 2023
AGAINST JUDGMENT dated 04.01.2023 IN OA (EKM) 109/2021 OF KERALA ADMINISTRATIVE
           TRIBUNAL, THIRUVANANTHAPURAM,(ADDITIONAL BENCH ERNAKULAM)
  PETITIONER/3RD RESPONDENT:

       DR. BIJUKUMAR R., AGED 54 YEARS, S/O K.RAGHAVAN NAIR, PRINCIPAL,
       GOVERNMENT LAW COLLEGE, BARTON HILL ROAD , BARTON HILL COLONY,
       KUNNUKUZHY, THIRUVANANTHAPURAM, KERALA-695035, RESIDING AT TC
       37/2438, 'SREELEKSHMY', ANNOOR BHAGAVATHY NAGAR, THIRUMALA P.O.,
       THIRUVANANTHAPURAM, PIN - 695006

 RRESPONDENTS/APPLICANT & RESPONDENTS 1,2 & 4 TO 6:ESPONDENT:

    1. DR. GIRI SANKAR S.S., AGED 54 YEARS S/O.LATE R.SUKUMARAN NAIR,
       ASSOCIATE PROFESSOR, GOVERNMENT LAW COLLEGE, ERNAKULAM-682 035,
       RESIDING AT SUKUMARAM, MOTHER TERESA ROAD, SOUTH CHITTOOR,
       KOCHI-682031, KERALA

  AND 5 OTHERS.


      OP (Kerala Administrative Tribunal) praying inter alia that in the
 circumstances stated in the affidavit filed along with the OP(KAT) the
 High Court be pleased to stay the operation of the order dated 04.01.2023
 of the Honourable Kerala Administrative Tribunal in O.A. (EKM).No.109/2021
 to the extent it applies to the petitioner, pending disposal of this
 original petition.
      This petition again coming on for orders on 20.06.2024 perusing the
 petition and the affidavit filed in support of OP(KAT) and this Court's
 order dated 23.05.2024 and upon hearing the arguments of M/S. LATHA ANAND,
 M.N.RADHAKRISHNA MENON, S.VISHNU (ARIKKATTIL) & SIDHARTH P.S., Advocates
 for the petitioner, GOVERNMENT PLEADER for R2 & R3, M/S. A.K.PREETHA &
 M.R.RAJESH, Advocates for R1, SRI. BRIJESH MOHAN(B/O), Advocate for R4,
 M/S. V.N.SANKARJEE(B/O), S.RADHAKRISHNAN, RAJESWARI UNNI.M, ADITYA THEJUS
 KRISHNAN, BABU GEORGE & SHERINA MEERAN, Advocates for R5 and of M/S.
 PIRAPPANCODE V.S.SUDHIR, AKASH S., GIRISH KUMAR M S & DEVIKA JAYARAJ,
 Advocates for R6, the court passed the following:
                ANIL K. NARENDRAN & HARISANKAR V. MENON, JJ.
              --------------------------------------------------------------
                 OP(KAT)Nos.21, 22, 40, 49, 67, 68, 73, 96, 105,
                              106, 429 and 466 of 2023
             ---------------------------------------------------------------
                       Dated this the 20th day of June, 2024

                                        ORDER

Anil K. Narendran, J.

Heard arguments of Adv.S.Radhakrishan, Adv.M.R.Rajesh,

Adv.Sreehari, Adv.Shafik M.A., Adv.K.Paul Kuriakose, Adv.S.Vishnu

and the learned Senior Government Pleader.

Post on 25.06.2024, for further arguments of Adv.S.Vishnu.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

HARISANKAR V. MENON, JUDGE

ln

20-06-2024 /True Copy/ Assistant Registrar