Kerala High Court
Ramesh.R vs University Of Calicut on 28 May, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 30395 OF 2017 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
WP(C) NO. 30395 OF 2017
PETITIONER/S:
RAMESH.R
AGED 39 YEARS
LIGHT VEHICLE DRIVER, SCHOOL OF DISTANCE EDUCATION,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.-
673635.
BY ADVS.
SRI.T.B.HOOD
SRI.AMAL KASHA
SMT.M.ISHA
RESPONDENT/S:
1 UNIVERSITY OF CALICUT
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY
P.O.-673635.
2 VICE CHANCELLOR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.-
673635.
3 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, HIGHER EDUCATION (B) DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695001.
4 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM-695004.
SRI.V.K.SUNIL, SR.GP, SRI.P.C.SASIDHARAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 30395 OF 2017 2
P.V.KUNHIKRISHNAN, J
--------------------------------------
W.P.(C.) No. 30395 of 2017
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Dated this the 28th day of May, 2024
JUDGMENT
The above writ petition is filed with following prayers :
"(i) Call for the records leading to Ext.P8 letter sent by the
1st respondent University to the 4th respondent Public Service
Commission, reporting one vacancy of Computer Assistant
Grade II, and quash the same by issuing writ of certiorari, or
any other writ, order or direction.
(ii) Issue a writ in the nature of mandamus or any other
writ, order or direction commanding the respondents 1, 2 and
4 not to make any advice and appointment to the post of
Computer Assistant Grade II on the basis of Ext.P8 till the
Government takes decision on Ext.P4 clarification letter of the
University as directed in Ext.P7 judgment of this Hon'ble
Court.
(iii) Issue such other writ, order or direction as this Hon'ble
Court may deem fit and proper in the facts and circumstances
of the case." [sic]
2. When this writ petition came up for consideration,
the learned counsel for the petitioner submitted that the 1 st
respondent granted 'by transfer promotion' to the petitioner
and there is no further grievance to the petitioner.
In the light of the same, this writ petition is closed.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 30395/2017
PETITIONER EXHIBITS
EXHIBIT P1- TRUE COPY OF THE POSTING ORDER DATED
07/08/2013 ISSUED BY THE UNIVERSITY.
EXHIBIT P2- TRUE COPY OF THE UNIVERSITY ORDER DATED
04/09/2014 DECLARING SATISFACTORY
COMPLETION OF THE PERIOD OF PROBATION.
EXHIBIT P3- TRUE COPY OF THE REPRESENTATION DATED
06/04/2016 SUBMITTED BY THE PETITIONER.
EXHIBIT P4- TRUE COPY OF THE LETTER DATED 22/06/2016
SENT BY THE UNIVERSITY TO THE 3RD
RESPONDENT.
EXHIBIT P5- TRUE COPY OF THE KERALA PUBLIC SERVICES
COMMISSION (ADDITIONAL FUNCTIONS AS
RESPECTS THE SERCVICES UNDER THE
UNIVERSITIES) ACT, 2015.
EXHIBIT P6- TRUE COPY OF G.O.(P)NO.7/2016/H.EDN DATED
26/02/2016.
EXHIBIT P7- TRUE COPY OF THE JUDGMENT DATED 19/06/2017
IN WRIT PETITION (C)18685/2017.
EXHIBIT P8- TRUE COPY OF THE LETTER DATED 30/08/2017,
SENT BY THE 1ST RESPONDENT TO THE 4TH
RESPONDENT, ALONG WITH FILED-IN PROFORMA
FOR REPORTING VACANCY.
