K. Sunilkumar vs Kerala Agricultural University
2024 Latest Caselaw 14523 Ker

Kerala High Court

K. Sunilkumar vs Kerala Agricultural University on 31 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                        WP(C) NO. 19336 OF 2024
PETITIONER:

            K. SUNILKUMAR
            AGED 52 YEARS
            S/O. KUTTAN NADAR, SHIVAPRASADAM, VENNIYOOR,
            NELLIVILA P.O., THIRUVANANTHAPURAM DISTRICT.,
            PIN - 695523

            BY ADVS.
            BABU JOSEPH KURUVATHAZHA
            ARCHANA K.S.
            PHILIP JOSEPH(PUTHENCHIRA)
            MOHAMMED SHAFI.K
            NOEL EALIAS


RESPONDENTS:

    1       KERALA AGRICULTURAL UNIVERSITY
            KAU P.O., VELLANIKKARA, THRISSUR,
            REPRESENTED BY ITS REGISTRAR., PIN - 680656

    2       VICE CHANCELLOR
            KERALA AGRICULTURAL UNIVERSITY, KAU P.O.,
            VELLANIKKARA, THRISSUR ., PIN - 680656

    3       PROFESSOR AND HEAD
            INSTRUCTIONAL FARM, KERALA AGRICULTURAL UNIVERSITY,
            VELLAYANI, THIRUVANANTHAPURAM., PIN - 695522

            BY ADV


            ADV M V ANANDAN -SC
            ADV NISHA BOSE - GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19336 OF 2024
                                 2

                            JUDGMENT

The petitioner is presently working in the first respondent

University for daily wages on contract basis. The petitioner is

seeking appointment as casual worker in the first respondent

University. Highlighting the same, the petitioner has already

submitted Ext.P13, which is now pending before the second

respondent. The limited prayer sought by the petitioner is for a

direction to the second respondent to consider and pass appropriate

orders thereon.

After hearing the learned counsel for the petitioner and the

learned Standing Counsel, I am inclined to dispose of this writ

petition. Accordingly, it is directed that, the second respondent

shall take up Ext.P13 and appropriate orders thereon shall be passed

within a period of two months from the date of receipt of a copy of

this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 19336 OF 2024

APPENDIX OF WP(C) 19336/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 20.3.2010 ISSUED BY THE 3RD RESPONDENT.

Exhibit P2 TRUE COPY OF THE ORDER DATED 29.6.2010 ISSUED BY THE 1ST RESPONDENT.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 17.8.2010 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 19.8.2010 SUBMITTED BY THE PETITIONER ALONG WITH 9 OTHERS BEFORE THE 1ST RESPONDENT.

Exhibit P5 TRUE COPY OF THE LETTER DATED 13.9.2010 SUBMITTED BY THE KERALA AGRICULTURAL UNIVERSITY FARM WORKERS UNION (CITU) BEFORE THE 1ST RESPONDENT.

Exhibit P6 TRUE COPY OF THE PROCEEDING OF THE 3RD RESPONDENT DATED 11.1.2011, PERTAINING TO THE SELECTION PROCEDURES OF CASUAL EMPLOYEES ON 25.1.2011.

Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED 28.2.2011 SUBMITTED BY THE RECOGNIZED UNIONS UNDER THE 1ST RESPONDENT NAMELY INTUC, CITU AND AITUC BEFORE THE 2ND RESPONDENT.

Exhibit P8 TRUE COPY OF THE REPRESENTATION DATED 16.4.20214 SUBMITTED BY THE PETITIONER ALONG WITH 7 OTHERS BEFORE THE 1ST RESPONDENT.

Exhibit P8(a) TRUE COPY OF THE ORDER DATED 9.8.2016 ISSUED BY THE 1ST RESPONDENT.

Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 20.10.2020 SUBMITTED BY THE RECOGNIZED TRADE UNIONS OF THE UNIVERSITY BEFORE THE 1ST RESPONDENT.

Exhibit P10 TRUE COPY OF THE PROCEEDING DATED 24.3.2021 ISSUED BY THE LABOUR COMMISSIONER, THIRUVANANTHAPURAM. WP(C) NO. 19336 OF 2024

Exhibit P11 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 15.12.2023 IN W.P. (C) NO.42273/2023.

Exhibit P12 TRUE COPY OF THE ORDER NO.K.A.U.G.A/7309/2023-G.A-F2 DATED 15.2.2024 ISSUED BY THE 1ST RESPONDENT.

Exhibit P13 TRUE COPY OF THE REPRESENTATION DATED 12.4.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.