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P. Subairkunju vs The State Of Kerala
2024 Latest Caselaw 33335 Ker

Citation : 2024 Latest Caselaw 33335 Ker
Judgement Date : 15 November, 2024

Kerala High Court

P. Subairkunju vs The State Of Kerala on 15 November, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S
         Friday, the 15th day of November 2024 / 24th Karthika, 1946
                             WA NO. 1801 OF 2023
     AGAINST JUDGMENT DATED 07.09.2023 IN WP(C) 7827/2023 OF THIS COURT
APPELLANT(S)/PETITIONER IN W.P.(C):

     P. SUBAIRKUNJU, AGED 70 YEARS, S/O. PAKEERU MOIDEEN, RESIDING AT
     NIKUNJAM, VANCHIYOOR, VANCHIYOOR, THIRUVANANTHAPURAM, PIN - 695035

BY SENIOR ADVOCATE SRI. GEORGE POONTHOTTAM AND

ADV. M/S. NISHA GEORGE & KAVYA VARMA M.M

RESPONDENT(S)/RESPONDENTS IN W.P.(C):

  1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF
     HIGHER EDUCATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
     695001
  2. THE CHANCELLOR ,APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, KERALA RAJ
     BHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695099
  3. APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
     THIRUVANANTHAPURAM - 695 016, REPRESENTED BY ITS REGISTRAR., PIN -
     695016
  4. DR. P.K. BIJU, MEMBER, BOARD OF GOVERNORS, APJ ABDUL KALAM
     TECHNOLOGICAL UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM - 695 016
     RESIDING AT PARAYAMPARAMPIL, MANJOOR SOUTH P.O., KOTTAYAM DISTRICT,
     PIN - 686603
  5. DR. B.S. JAMUNA, MEMBER, BOARD OF GOVERNORS, APJ ABDUL KALAM
     TECHNOLOGICAL UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM, PIN -
     695016
  6. ADVOCATE I. SAJU, MEMBER, BOARD OF GOVERNORS, APJ ABDUL KALAM
     TECHNOLOGICAL UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM - 695 016.
     RESIDING AT P.AZEEZ HOUSE, KILLI, KOLLODE P.O., KATTAKKADA,
     THIRUVANANTHAPURAM, PIN - 695571
  7. DR. VINOD KUMAR JACOB, MEMBER, BOARD OF GOVERNORS, APJ ABDUL KALAM
     TECHNOLOGICAL UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM - 695 016
     RESIDING AT PAZHUKUDI, RAMALLOOR, KOTHAMANGALAM P.O., ERNAKULAM
     DISTRICT, PIN - 686666
  8. S. VINOD MOHAN, MEMBER, BOARD OF GOVERNORS, APJ ABDUL KALAM
     TECHNOLOGICAL UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM - 695 016,
     PRIVATE SECRETARY, MINISTER FOR AGRICULTURE, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM, PIN - 695001
  9. DR. SAJEEV G. MEMBER, BOARD OF GOVERNORS, APJ ABDUL KALAM
     TECHNOLOGICAL UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM - 695 016.
     RESIDING AT DOOR NO.2, LALKKAR LANE, SATHYASAI NAGAR, HEMAMBIKA
     NAGAR, PALAKKAD, PIN - 678009
 BY ADVOCATE GENERAL AND GOVERNMENT PLEADER SRI.UNNIKRISHNAN FOR R1

SENIOR ADVOCATE SRI. S. GOPAKUMARAN NAIR & STANDING COUNSEL SRI. S.
PRASANTH FOR R2

SENIOR ADVOCATE SRI. P. RAVINDRAN AND ADVS. M/S. LAKSHMI RAMADAS, M.R.
SABU, APARNA RAJAN & SREEDHAR RAVINDRAN FOR R4 & R9

SENIOR ADV. SRI. S. RAMESH BABU AND ADVS. M/S. N. KRISHNA PRASAD, P.
SHANES METHAR & BHARATH MOHAN FOR R5 TO R7.

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to issue a writ of quo warranto calling upon respondents 4 to 9 to vacate
the office, forthwith, pending disposal of the Writ Appeal.
     This Writ appeal again coming on for orders on 15/11/2024 upon
perusing the appeal memorandum and this Court's order dated 07/08/2024,
the court on the same day passed the following:
                      AMIT RAWAL & EASWARAN.S, JJ.
               ---------------------------------------------------
                            WA No.1801 of 2023
               ----------------------------------------------------
                  Dated this the 15th day of November, 2024


                                      ORDER

Amit Rawal, J.

We have been informed that as per the Diary

No.13407/2024 filing of the writ petition as noticed in our order

dated 03.01.2024 challenging the action of the Chancellor in

sending the matter to the Hon'ble President of India, in not

giving assent to the bill, is likely to be taken up on 18.11.2024.

Post this matter on 10.12.2024.

Sd/-

AMIT RAWAL, JUDGE

Sd/-

EASWARAN.S, JUDGE nak

15-11-2024 /True Copy/ Assistant Registrar

 
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