Dr.Radhakrishnan.T.P vs The Union Of India
2024 Latest Caselaw 19022 Ker

Kerala High Court

Dr.Radhakrishnan.T.P vs The Union Of India on 28 June, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                      WP(C) NO. 23410 OF 2024
PETITIONER/S:

           DR.RADHAKRISHNAN.T.P
           AGED 62 YEARS
           S/O GOVINDHAN NAMBOOTHIRI T.P,PANCHAVATI
           HARIPURAM,ANANDASHRAM, KASARGOD, PIN - 671531

             BY ADVS.
             PRAVEEN K. JOY
             MEGHA G.



RESPONDENT/S:

     1       THE UNION OF INDIA
             REPRESENTED BY THE SECRETARY OF MINISTRY OF
             EDUCATION, NORTH BLOCK, NEW DELHI, PIN - 110001

     2       THE SECRETARY
             MINISTRY OF EDUCATION, NORTH BLOCK, NEW DELHI, PIN
             - 110001

     3       THE CENTRAL SANSKRIT UNIVERSITY
             REPRESENTED BY THE VICE CHANCELLOR JANAK PURI, NEW
             DELHI, PIN - 110058

     4       THE REGISTRAR
             THE CENTRAL SANSKRIT UNIVERSITY JANAK PURI, NEW
             DELHI, PIN - 110058

             ADV.N.M MADHU, SC


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   28.06.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.C No. 23410 of 2024

                                    2



                             JUDGMENT

The petitioner has approached this Court seeking for necessary

orders to ensure the benefit of 7 th Central Pay commissions to the

petitioner.

2. The learned Standing Counsel appearing for the 3rd

respondent University contended that, the petitioner was all along

working in Tamil Nadu. Therefore, this Court does not have the

territorial jurisdiction to entertain the matter. However, the limited

prayer sought by the petitioner is to direct the competent officer under

the 3rd respondent to consider Ext.P7 representation.

In the light of the limited prayer sought and also taking note of

the fact that, the period within which the application in this regard is to

be submitted is expiring within a couple of days, I am of the view that,

the objection raised by the Standing Counsel need not be considered at

this stage. Therefore, this writ petition is disposed of directing the 3 rd

respondent to take up Ext.P7 and pass appropriate orders thereon, as

expeditiously as possible, through the officer empowered in this regard.

The petitioner shall forward the copy of the writ petition along with the

judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk

APPENDIX OF WP(C) 23410/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE VOTER ID OF THE PETITIONER

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE JUDGMENT 05.11.2020 OF THE APEX COURT IN CIVIL APPEAL NO. 3630/2020( ARISING OUT OF SLP(C ) 18375/2018)

Exhibit P3 TRUE COPY OF THE NOTIFICATION DATED 01.08.2023 OF CENTRAL SANSKRIT UNIVERSITY

Exhibit P4 TRUE COPY OF NOTIFICATION DATED 26.02.2024 OF CENTRAL SANSKRIT UNIVERSITY

Exhibit P5 TRUE COPY OF REPRESENTATION BEFORE VICE CHANCELLOR OF CENTRAL SANSKRIT UNIVERSITY DATED 01.03.2024

Exhibit P6 TRUE COPY OF THE NOTIFICATION DATED 10.05.2024 OF CENTRAL SANSKRIT UNIVERSITY

Exhibit P7 TRUE COPY OF REPRESENTATION BEFORE RESPONDENT 3 AND 4 DATED 21.06.2024