State Of Kerala vs Rakhi R
2024 Latest Caselaw 31251 Ker

Kerala High Court

State Of Kerala vs Rakhi R on 1 November, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.1622/2024                             1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                   THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
            Friday, the 1st day of November 2024 / 10th Karthika, 1946
                     CM.APPL.NO.1/2024 IN WA NO. 1622 OF 2024
        AGAINST JUDGMENT DATED 21.06.2023 IN WP(C) 6864/2022 OF THIS COURT
   APPELLANTS/RESPONDENTS 1 & 2 IN W.P.(C):

      1. STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY TO
         GOVERNMENT, HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM- 695001
      2. REGIONAL DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOLLAM, ST. THOMAS
         SHOPPING COMPLEX, CROSS JUNCTION, KADAPPAKADA, KOLLAM - 691001

   RESPONDENTS/PETITIONER & RESPONDENTS 3 TO 6 IN WPC:

      1. RAKHI R., AGED 32 YEARS, D/O. R. REGHUNANDANAN NAIR, ASSISTANT
         PROFESSOR, DEPARTMENT OF MATHEMATICS, MSM COLLEGE, KAYAMKULAM,
         KOLLAM, RESIDING AT 'RAKENDU', KALAVOOR P.O., ALAPPUZHA - 688522
      2. UNIVERSITY OF KERALA, REPRESENTED BY ITS REGISTRAR, UNIVERSITY
         CAMPUS, KARIYAVATTOM, THIRUVANANTHAPURAM- 695034
      3. SYNDICATE OF UNIVERSITY OF KERALA, REPRESENTED BY THE VICE
         CHANCELLOR, UNIVERSITY OF KERALA, UNIVERSITY CAMPUS, KARIYAVATTOM,
         THIRUVANANTHAPURAM- 695034
      4. THE MANAGER/SECRETARY, MILAD-E-SHERIEF MEMORIAL TRUST (MSM TRUST)
         MSM COLLEGE, KAYAMKULAM, KOLLAM - 690502
      5. THE PRINCIPAL, MSM COLLEGE, KAYAMKULAM, KOLLAM - 690502

        Application praying that in the circumstances stated in the
   affidavit filed therewith, the High Court be pleased to condone the delay
   of 436 days in filing the Writ appeal in the interest of justice.
        This Application coming on for orders on 01/11/2024, upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of GOVERNMENT PLEADER for the applicants and of
   S.Muhammed Haneef,advocate for R1 and of Standing Counsel, Sri.Thomas
   Abraham for R2 & R3, the court on the same day passed the following:
                                      ORDER

Sri.S.Muhammed Haneef, learned counsel enters appearance for the 1st respondent and the learned standing counsel for Kerala University for respondents 2 and 3. Issue urgent notice by speed post to respondents 4 and 5, returnable within 4 weeks. A copy of the memorandum of writ appeal shall also be enclosed along with the notice. Post on 04/12/2024.

                                              Sd/- ANIL K.NARENDRAN JUDGE


                                             Sd/- MURALEE KRISHNA S. JUDGE




01-11-2024                    /True Copy/                            Assistant Registrar