Prof. Dr. K.S. Anil Kumar vs State Of Kerala
2025 Latest Caselaw 649 Ker

Kerala High Court

Prof. Dr. K.S. Anil Kumar vs State Of Kerala on 7 July, 2025

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 24724 OF 2025




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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                              PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                    MONDAY, THE 7TH DAY OF JULY 2025 / 16TH ASHADHA, 1947

                                      WP(C) NO. 24724 OF 2025


PETITIONER/S:

                PROF. DR. K.S. ANIL KUMAR
                AGED 51 YEARS
                S/O. KARUNAKARAN NAIR, REGISTRAR (UNDER SUSPENSION), UNIVERSITY OF
                KERALA, UNIVERSITY BUILDINGS, PALAYAM, THIRUVANANTHAPURAM-695 034,
                RESIDING AT SREE DHANYA APARTMENTS, PONGUMMOODU,
                THIRUVNANTHAPURAM, PIN - 695011


                BY ADVS.
                SRI.K.R.GANESH
                SHRI.ELVIN PETER P.J. (SR.)
                SHRI.ADARSH BABU C.S.
                SMT.AHSANA E.
                SHRI.ASHIK J. VARGHESE




RESPONDENT/S:

       1        STATE OF KERALA
                REPRESENTED BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
                SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

       2        THE UNIVERSITY OF KERALA
                REPRESENTED BY ITS REGISTRAR, PALAYAM, THIRUVANANTHAPURAM, PIN - 695034

       3        THE REGISTRAR
                UNIVERSITY OF KERALA, UNIVERSITY BUILDINGS, PALAYAM,
                THIRUVANANTHAPURAM, PIN - 695034
 WP(C) NO. 24724 OF 2025




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       4       THE VICE CHANCELLOR
               UNIVERSITY OF KERALA, PALAYAM, THIRUVANANTHAPURAM, PIN - 695034

       5       THE SYNDICATE
               UNIVERSITY OF KERALA, PALAYAM, THIRUVANANTHAPURAM, PIN - 695034


               BY ADV SHRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA


OTHER PRESENT:

               MR GEORGE POONTHOTTAM,SR ADV; SPL GP-V MANU


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2025, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24724 OF 2025




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                                        JUDGMENT

The present writ petition has been filed by the petitioner, who

happens to be the Registrar of the University of Kerala, against the

suspension order in Ext.P11 dated 02.07.2025 issued by the Vice

Chancellor of the University of Kerala. The following prayers have been

made in the writ petition:

"(i) to issue a writ of certiorari calling for the records leading to Ext.P11 and quash the same;

(ii) to issue a writ of mandamus, or any other appropriate writ, order or direction directing the Syndicate of the University to allow the petitioner to continue in service;

(iii) to declare that Ext.P11 order issued by the 4th respondent is without any authority of law and is void and non-est;

iv) to issue such other writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

2. It appears that the Syndicate has revoked the suspension

order passed by the Vice Chancellor. Therefore, the petitioner wants to WP(C) NO. 24724 OF 2025

2025:KER:49676

withdraw this writ petition.

3. Whether the decision of the Syndicate of the University is

just, proper, legal and valid has to be decided by the appropriate

authority/forum. As the said decision of the Syndicate is not the subject

matter of challenge in this writ petition, this Court would not like to

comment on the functions and powers of the Syndicate. As the

petitioner wants to withdraw this writ petition, the writ petition is

dismissed as withdrawn. The decision of the Syndicate shall be

considered and adjudicated by the appropriate authority if the same is

challenged before the appropriate authority.

The writ petition stands dismissed as withdrawn.

Sd/-

D. K. SINGH JUDGE jjj WP(C) NO. 24724 OF 2025

2025:KER:49676

APPENDIX OF WP(C) 24724/2025

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REQUEST DATED 13.06.2025 GIVEN BY THE SECRETARY OF SREE PADMANABHA SEVA SAMITI. EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 19.06.2025 GIVEN BY THE SECRETARY OF SREE PADMANABHA SEVA SAMITI SEEKING FOR PERMISSION TO CONDUCT THE SEMINAR IN THE SENATE HALL OF THE UNIVERSITY.

EXHIBIT P3 TRUE COPY OF THE RULES AND REGULATIONS FOR THE ALLOTMENT OF SENATE HALL ISSUED AS PER ORDER DATED 16.08.2024. EXHIBIT P4 TRUE COPY OF THE COPY OF THE PROGRAMME SCHEDULED ON 25.06.2025 FURNISHED BY THE SAMITI.

EXHIBIT P5 TRUE COPY OF THE UNDERTAKING GIVEN BY THE SECRETARY OF THE SREE PADMANABHA SEVA SAMITI DATED 23.06.2025 TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE WRITTEN STATEMENT SUBMITTED BY THE SECURITY OFFICER OF THE UNIVERSITY DATED 25.06.2025 TO THE PETITIONER.

EXHIBIT P7 TRUE COPY OF THE REPORT DATED 25.06.2025 SUBMITTED BY THE PUBLIC RELATION OFFICER.

EXHIBIT P8 TRUE COPY OF THE REPORT SUBMITTED BY THE PUBLIC RELATIONS OFFICER TO THE PETITIONER.

EXHIBIT P9 TRUE COPY OF THE NOTE DATED 27.06.225 SUBMITTED BY THE 4TH RESPONDENT TO THE PETITIONER CALLING FOR A REPORT. EXHIBIT P10 TRUE COPY OF THE REPORT DATED 28.06.2025 SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT.

EXHIBIT P11 TRUE COPY OF THE ORDER NO. VC/PROCEEDINGS/01/2025 DATED 02.07.2025 ISSUED BY THE 4TH RESPONDENT SUSPENDING THE PETITIONER FROM SERVICE.

EXHIBIT P12 TRUE COPY OF THE REPORT DATED 02.07.2025 ISSUED BY THE 4TH RESPONDENT.