Addl. R6. Dr. Pratheesh P vs Dr.Mohammed Aslam M.A
2024 Latest Caselaw 30264 Ker

Kerala High Court

Addl. R6. Dr. Pratheesh P vs Dr.Mohammed Aslam M.A on 24 October, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.771/2024                            1/2

                      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. 771 OF 2024
       AGAINST JUDGMENT DATED 21/05/2024 IN WP(C) 40096/2018 OF THIS COURT
   APPELLANT(S)/6TH RESPONDENT IN W.P.(C):

          ADDL. R6. DR. PRATHEESH P., AGED 40 YEARS ASSOCIATE PROFESSOR,
          DEPARTMENT OF GEOLOGY, SABARMATHI BUILDING, CENTRAL UNIVERSITY OF
          KERALA, THEJASWINI HILLS, PERIYE, KASARAGODE, KERALA, PIN 671 320
          (IS IMPLEADED VIDE ORDER DATED 01-08-2023 IN IA 2/22 IN WP(C)
          40096/2018), PIN - 671320

    BY ADVS.M/S.V.SAJITH KUMAR, SREEHARI V.S.,VIVEK A.V. & AMMU M

   RESPONDENT(S)/PETITIONER AND RESPONDENTS 1 TO 5 IN W.P(C):

      1. DR.MOHAMMED ASLAM M.A, AGED 46 YEARS, SREYAS, KMC VIII/306,
         ANANGOOR, VIDYA NAGAR P.O., KASARAGOD, KERALA, PIN - 671 123.,PIN -
         671 123

          AND 5 OTHERS

    BY ADVS.M/S.P.K.IBRAHIM & K.P.AMBIKA FOR R1

    SENIOR ADVOCATE SRI.K.RAMKUMAR & STANDING COUNSEL, SRI.T.RAMPRASAD UNNI
    FOR R2 TO R5


        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 21.05.2024 in W.P.(C). No.
   40096/2018 pending disposal of this Writ Appeal.

        This Writ Appeal again coming on for orders on 24/10/2024 upon
   perusing the appeal memorandum and this court's order dated 06/08/2024,
   the court on the same day passed the following:
 WA No.771/2024                                2/2




                                         ORDER

Adv.P.K.Ibrahim, the learned counsel takes notice on admission for the 1st respondent.

Sri.T.Ramprasad Unni, the learned standing counsel takes notice on admission for respondents 2 to 5.

Issue urgent notice on admission by speed post to the 6th respondent, returnable within two weeks.

List on 12/11/2024.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

24-10-2024 /True Copy/ Assistant Registrar