Vijayasree.A.P vs The Vice Chancellor
2024 Latest Caselaw 30230 Ker

Kerala High Court

Vijayasree.A.P vs The Vice Chancellor on 24 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                      &
                  THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                             WA NO. 1170 OF 2023
    AGAINST JUDGMENT DATED 23.06.2022 IN WP(C) 34521/2011 OF THIS COURT
APPELLANTS/RESPONDENTS 14, 23, 42, 47, 67 & 70 IN W.P.(C):

  1. VIJAYASREE.A.P, SELECTION GRADE ASSISTANT,UNIVERSITY OF
     CALICUT,THENHIPALAM,MALAPPURAM-673636.

AND 5 OTHERS

BY ADV.SRI.GEORGE POONTHOTTAM (SR) AND ADVS.M/S.NISHA GEORGE,
A.L.NAVANEETH KRISHNAN & ANN MARIA FRANCIS.

RESPONDENTS/RESPONDENTS 1 TO 13, 15 TO 22, 24 TO 41, 43 TO 46, 48 TO 66, 68,
69, 71 TO 76 & PETITIONERS IN W.P.(C):

  1. THE VICE CHANCELLOR, UNIVERSITY OF
     CALICUT,THENHIPALAM,MALAPPURAM-673 636.

AND 86 OTHERS.

BY ADV.SRI.SANTHOSH MATHEW for R1, ADV.SRI.N.ANAND FOR R12,R47,R36,R58 &
R69 AND

ADVS.M/S.T.B.HOOD AND M.ISHA FOR R81

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment dated 23.06.2022 in W.P.(C) No.
34521/2011, pending disposal of this writ appeal.
     This Writ Appeal again coming on for orders along with connected
case on 24.10.2024, upon perusing the appeal memorandum and this court's
order dated 30.11.2023, the court on the same day passed the following:
        ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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               W.A.Nos.1170 and 1172 of 2023
  ----------------------------------------------------------------
          Dated this the 24th day of October, 2024

                             ORDER

Anil K. Narendran, J.

Admit.

2. Adv.Santhosh Mathew, the learned counsel enters

appearance and takes notice for 1st respondent.

3. Adv.T.B. Hood, the learned counsel enters appearance

and takes notice for the 81st respondent.

4. Despite service of consolidated notice, none appears

for other respondents.

5. Admit.

6. Adv.Santhosh Mathew, the learned counsel enters

appearance and takes notice for 1st respondent.

7. Adv.Aparna Rajan, the learned counsel enters

appearance and takes notice for respondents 71 to 76.

8. Despite service of consolidated notice, none appears

for other respondents.

W.A.Nos.1170 and 1172 of 2023

W.A.Nos.1170 and 1172 of 2023

9. Any further action taken pursuant to the impugned

judgment dated 23.06.2022 of the learned Single Judge will be

subject to the outcome of these writ appeals.

List on 13.11.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE MIN

24-10-2024 /True Copy/ Assistant Registrar