Dr. Aravind Thampi vs State Of Kerala
2024 Latest Caselaw 8749 Ker

Kerala High Court

Dr. Aravind Thampi vs State Of Kerala on 27 March, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                        WP(C) NO. 12742 OF 2024
PETITIONER:

          DR. ARAVIND THAMPI,
          AGED 52 YEARS
          S/O LATE DR. C.J THAMPI, ASSOCIATE PROFESSOR,
          DEPARTMENT OF PSYCHOLOGY, S.N. COLLEGE, CHEMPAZHANTHY,
          THIRUVANANTHAPURAM (RESIDING AT "PRASANTHI", P.O.
          KULATHUR, THIRUVANANTHAPURAM- 695 583), PIN - 695587

          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
          HIGHER EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE DIRECTOR OF COLLEGIATE EDUCATION,
          THIRUVANANTHAPURAM, PIN - 695033

    3     THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
          CHAMAKKADA, KOLLAM, PIN - 691001


          ADV NISHA BOSE-GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12742 OF 2024
                                  2

                            JUDGMENT

The petitioner has approached this Court being aggrieved by

the denial of monetary benefits on account of his promotion as

Associate Professor, consequent to Ext.P5, has approached this

Court. It is pointed out that the petitioner has already highlighted

his grievances before the 1st respondent by way of Ext P7. The

limited prayer sought by the petitioner is for a direction of

expeditious disposal of the same by the 1st respondent.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, I am inclined to dispose of this writ

petition with the following direction. It is ordered that, the 1 st

respondent shall take up Ext.P7 and appropriate orders thereon shall

be passed in accordance with law after hearing the petitioner, within

a period of four months from the date of receipt of a copy of this

judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 12742 OF 2024

APPENDIX OF WP(C) 12742/2024

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY AT THE JUDGMENT IN W.P.(C) NO. 4323/2018 DATED 05.07.2018 Exhibit P-2 TRUE COPY OF INTERIM ORDER IN WP(C) NO. 39247/ 2018 DATED 07.04.2021 Exhibit P-3 TRUE COPY OF JUDGMENT IN W.P.(C) NO.

39247/2018 DATED 09.07.2021 Exhibit P-4 TRUE COPY OF JUDGMENT IN W.A NO.

1389/2021 DATED 19.05.2022 Exhibit P-5 TRUE COPY OF ORDER NO.9611/2022/UOK DATED 26.12.2022 IN FILE NO.49955/AC F II1/2022/UOK OF THE REGISTRAR, UNIVERSITY OF KERALA Exhibit P-6 TRUE COPY OF LETTER NO.47506/AC F II1/2023/UOK DATED 23.12.2023 OF THE REGISTRAR, UNIVERSITY OF KERALA Exhibit P-7 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 26.02.2024 BEFORE THE GOVERNMENT