Gopakumar R vs Union Of India
2024 Latest Caselaw 13257 Ker

Kerala High Court

Gopakumar R vs Union Of India on 23 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.1897/2023                             1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                           &
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
              Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                        IA.NO.1/2024 IN WA NO. 1897 OF 2023
       AGAINST JUDGMENT DATED 15.09.2023 IN WP(C) 26707/2023 OF THIS COURT
   APPLICANTS/RESPONDENT 2 & 4/RESPONDENT NO.2 & 4:

      1. THE CHAIRPERSON JOINT ADMISSIONS COMMITTEE, INDIAN INSTITUTE OF
         SCIENCE EDUCATION AND RESEARCH SECTOR 18, KNOWLEDGE CITY,
         MOHALI(PUNJAB) INDIA- 140306
      2. INDIAN INSTITUTE OF SCIENCE EDUCATION AND RESEARCH,
         MOHALI, REPRESENTED BY ITS DIRECTOR, KNOWLEDGE CITY, MOHALI,
         (PUNJAB), INDIA- 140306

   RESPONDENTS/APPELLANTS AND RESPONDENTS 1 AND 3/PETITIONERS AND RESPONDENTS 1
   AND 3:

      1. GOPAKUMAR R, AGED 51 YEARS S/O K.RAVINDRAN, SAANIKA
         KUTTICHIRA,TKMC.P.O, KOLLAM 691005
      2. GAUTHAM THEJUR GS AGED 19 YEARS S/O GOPAKUMAR R, RESIDING SAANIKA
         KUTTICHIRA, TKMC.P.O, KOLLAM- 691005
      3. UNION OF INDIA, REPRESENTED BY SECRETARY, MINISTRY OF EDUCATION,
         SASTRY BHAVAN, NEW DELHI - 110001
      4. THE DIRECTOR, INDIAN INSTITUTE OF SCIENCE EDUCATION AND RESEARCH,
         MARUTHAMALA.P.O, THIRUVANTHAPURAM-695551

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to accept Annexure
   R2(a) additional document on the files of above W.A. on the side of the
   petitioner herein, in the interest of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S. S.VISHNU & SHIREESH GUPTA, Advocate for the applicants, SRI R
   KISHORE (KALLUMTHAZHAM), Advocate for the respondents 1 & 2, CENTRAL
   GOVERNMENT COUNSEL for the respondent 3, the court on the same day passed
   the following:
                                      ORDER

Allowed.

List the case on 12.07.2024.

Sd/- A.J.DESAI CHIEF JUSTICE

Sd/- V.G.ARUN JUDGE

ANNEXURE R2 (a) : TRUE COPY OF THE REPORT OF THE TATA CONSULTANCY SERVICES DATED 13.08.2023

23-05-2024 /True Copy/ Assistant Registrar