Gopakumar R vs Union Of India
2024 Latest Caselaw 28402 Ker

Kerala High Court

Gopakumar R vs Union Of India on 25 September, 2024

Author: A. Muhamed Mustaque

Bench: A. Muhamed Mustaque

                                                        2024:KER:71414
W.A. No.1897 of 2023
                                     1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

    THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED

                               MUSTAQUE

                                     &

                   THE HONOURABLE MR. JUSTICE S.MANU

WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                          WA NO. 1897 OF 2023

         AGAINST    THE   JUDGMENT       DATED   15.09.2023   IN   WP(C)

NO.26707 OF 2023 OF HIGH COURT OF KERALA

APPELLANTS/PETITIONRS:

     1      GOPAKUMAR R, AGED 51 YEARS, S/O K.RAVINDRAN
            SAANIKA KUTTICHIRA,TKMC.P.O, KOLLAM, PIN - 691 005

     2      GAUTHAM THEJUR GS, AGED 19 YEARS, S/O GOPAKUMAR
            RESIDING @ SAANIKA KUTTICHIRA, TKMC.P.O,
            KOLLAM, PIN - 691 005


            BY ADV R.KISHORE (KALLUMTHAZHAM)


RESPONDENTS:

     1      UNION OF INDIA, REPRESENTED BY SECRETARY, MINISTRY
            OF EDUCATION SASTRY BHAVAN, NEW DELHI, PIN - 110
            001

     2      THE CHAIRPERSON, JOINT ADMISSIONS COMMITTEE INDIAN
            INSTITUTE OF SCIENCE EDUCATION AND RESEARCH SECTOR
            18, KNOWLEDGE CITY, MOHALI(PUNJAB) INDIA, PIN -
            140 306

     3      THE DIRECTOR, INDIAN INSTITUTE OF SCIENCE
                                                          2024:KER:71414
W.A. No.1897 of 2023
                                      2

             EDUCATION AND RESEARCH MARUTHAMALA.P.O,
             THIRUVANTHAPURAM-695551, PIN - 695 551

     4       ADDL. R4. INDIAN INSTITUTE OF SCIENCE, EDUCATION
             AND RESEARCH MOHALI,
             REPRESENTED BY ITS DIRECTOR, KNOWLEDGE CITY,
             SECTOR 81, MOHALI, PUNJAB, PIN - 140306 (SUO MOTU
             IMPLEADED AS PER ORDER DATED 16-08-2023 IN WPC),
             PIN - 140306


             BY ADVS.
             S.VISHNU
             SHIREESH GUPTA(P/983/2001)

             V TEK CHAND   SR    GP


      THIS    WRIT     APPEAL    HAVING     BEEN   FINALLY   HEARD    ON
25.09.2024,     THE    COURT    ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                  2024:KER:71414
W.A. No.1897 of 2023
                               3




                       JUDGMENT

A. Muhamed Mustaque, Acg.C.J.

The learned counsel for the appellants seeks permission

to withdraw the writ appeal.

Permission granted. Accordingly, the writ appeal is

dismissed as withdrawn.

Sd/-

A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/-

S.MANU JUDGE PR 2024:KER:71414

RESPONDENT ANNEXURES

ANNEXURE R2(a) True copy of the report of the Tata Consultancy Services dated 13.08.2023