Kerala High Court
Dr.Hareesh V.S vs University Of Calicut on 22 May, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 4733 OF 2021
PETITIONER/S:
DR. RASHEED AHAMED P.,
AGED 44 YEARS
S/O MUHAMED P, MEMBER, SYNDICATE, UNIVERSITY OF
CALICUT, CALICUT UNIVERSITY P.O.MALAPPURAM DISTRICT,
RESIDING AT NOOR MAHAL, MELATTUR P.O.MALAPPURAM
DISTRICT-679 326.
BY ADVS.
GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
SRI.A.L.NAVANEETH KRISHNAN
RESPONDENT/S:
1 THE UNIVERSITY OF CALICUT,
CALICUT UNIVERSITY P.O.MALAPPURAM, KERALA-673
635,REPRESENTED BY ITS REGISTRAR.
2 THE VICE CHANCELLOR,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O.THENJIPALAM, MALAPPURAM DISTRICT-673 635.
3 THE SYNDICATE,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O.THENJIPALAM, MALAPPURAM DISTRICT-673 635.
REPRESENTED BY ITS CHAIRMAN
4 THE REGISTRAR,
THE UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O.MALAPPURAM, KERALA-673 635.
5 THE CHANCELLOR,
THE UNIVERSITY OF CALICUT, KERALA RAJ BHAVAN, KERALA
GOVERNORS CAMP P.O.THIRUVANANTHAPURAM-695 009.
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and Con.Cases. 2
BY ADVS.
SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
S.GOPAKUMARAN NAIR (SR.)
S.PRASANTH, SC, CHANCELLOR OF UNIVERSITIES OF KERALA
K.JAJU BABU (SR.)
SMT.M.U.VIJAYALAKSHMI, SC, CHANCELLOR OF UNIVERSITIES
IN KERALA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2025 ALONG WITH WP(C)NO.7250/2022, 16078/2021 AND
CONNECTED CASES, THE COURT ON 22.05.2025 DELIVERED THE
FOLLOWING:
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WP(C)No.4733/2021
and Con.Cases. 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 7250 OF 2022
PETITIONER/S:
ABDUL RASHEED P.C
AGED 31 YEARS
S/O.MUHAMMED PANTHALANCHEERI, RESIDING AT
ARIYATHODUVIL HOUSE, PALAKKAD P.O., MALAPPURAM
DISTRICT-673 641
BY ADVS.
GEORGE POONTHOTTAM (SR.)
NISHA GEORGE
A.L.NAVANEETH KRISHNAN
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF SOCIAL
JUSTICE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
695 001
2 THE UNIVERSITY OF CALICUT,
CALICUT UNIVERSITY P.O., THENJIPALAM, MALAPPURAM
DISTRICT-673 635, REPRESENTED BY ITS REGISTRAR
3 THE REGISTAR,
THE UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635
4 HARIKUMAR,
ASSISTANT PROFESSOR, DEPARTMENT OF COMMERCE AND
MANAGEMENT STUDIES, UNIVERSITY OF CALICUT, CALICUT
UNIVERSITY P.O., THENJIPALAM, MALAPPURAM DISTRICT-673
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and Con.Cases. 4
635.EMAIL: [email protected]
5 NATASHA.P.,
ASSISTANT PROFESSOR, DEPARTMENT OF COMMERCE AND
MANAGEMENT STUDIES, UNIVERSITY OF CALICUT, CALICUT
UNIVERSITY P.O., THENJIPALAM, MALAPPURAM DISTRICT-673
635. EMAIL: [email protected]
6 DR.APARNA SAJEEV
ASSISTANT PROFESSOR, DEPARTMENT OF COMMERCE AND
MANAGEMENT STUDIES, UNIVERSITY OF CALICUT, CALICUT
UNIVERSITY P.O., THENJIPALAM, MALAPPURAM DISTRICT-673
635. EMAIL: [email protected],
[email protected]
7 DR.SHIBI.C.,
ASSISTANT PROFESSOR, DEPARTMENT OF HINDI, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O., THENJIPALAM,
MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected]
8 DR.MAHESH.S.
ASSISTANT PROFESSOR, DEPARTMENT OF HINDI, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O., THENJIPALAM,
MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected]
9 DR.ROYMON JOSEPH,
ASSISTANT PROFESSOR, DEPARTMENT OF CHEMISTRY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected]
10 DR.FAZALURAHMAN KUTTASSERY,
ASSISTANT PROFESSOR, DEPARTMENT OF CHEMISTRY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected]
11 DR.SUJA.T.D.,
ASSISTANT PROFESSOR, DEPARTMENT OF CHEMISTRY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected]
12 DR.DERRY HOLADAY M.G.
ASSISTANT PROFESSOR, DEPARTMENT OF CHEMISTRY,
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and Con.Cases. 5
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected]
13 DR.K.P.ZUHAIL
ASSISTANT PROFESSOR, DEPARTMENT OF PHYSICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected] & [email protected]
14 DRISYA
ASSISTANT PROFESSOR, DEPARTMENT OF PHYSICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected]
15 DR.K.P.DEEPNA LATHA
ASSISTANT PROFESSOR, DEPARTMENT OF BOTANY, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O., THENJIPALAM,
MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
16 DR.RESMI.L.,
ASSISTANT PROFESSOR, DEPARTMENT OF BOTANY, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O., THENJIPALAM,
MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
17 DR.PRAMOD.C.
ASSISTANT PROFESSOR, DEPARTMENT OF BOTANY, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O., THENJIPALAM,
MALAPPURAM DISTRICT-673 635. EMAIL:[email protected]
18 DR.MUNEER.G.P.,
ASSISTANT PROFESSOR, DEPARTMENT OF ARABIC, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O., THENJIPALAM,
MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
19 DR.DIVYA.K.,
ASSISTANT PROFESSOR, DEPARTMENT OF COMPARATIVE
LITERATURE, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
20 DR.PRIYALEKHA.N.S.,
ASSISTANT PROFESSOR, DEPARTMENT OF COMPARATIVE
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and Con.Cases. 6
LITERATURE, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
21 DR.SREEKALA.M.,
ASSISTANT PROFESSOR, DEPARTMENT OF COMPARATIVE
LITERATURE, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
22 VIPIN MANAYATH
ASSISTANT PROFESSOR, DEPARTMENT OF DRAMA AND FINE
ARTS, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
23 SANDEEPKUMAR
ASSISTANT PROFESSOR, DEPARTMENT OF COMPARATIVE
LITERATURE, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
24 DR.SURABHI.M.S,
ASSISTANT PROFESSOR, DEPARTMENT OF COMPARATIVE
LITERATURE, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
25 DR.SANOOP.M.S.
ASSISTANT PROFESSOR, DEPARTMENT OF ECONOMICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
26 DR.K.P.RAJULA HELAN,
ASSISTANT PROFESSOR, DEPARTMENT OF ECONOMICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
27 DR.MUNEER BABU.M.,
ASSISTANT PROFESSOR, DEPARTMENT OF ECONOMICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
28 DR.REESHA.K.,
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and Con.Cases. 7
ASSISTANT PROFESSOR, DEPARTMENT OF EDUCTION,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
29 DR.JIBIN.V.K.
ASSISTANT PROFESSOR, DEPARTMENT OF EDUCATION,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
30 **DR.HARIS.K.,
ASSISTANT PROFESSOR, DEPARTMENT OF ENGLISH,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected] **THE ADDRESS OF
30TH RESPONDENT SUBSTITUTED AS, DR.HARIS K., MANTHAR
HOUSE, KODAMPUZHA, PAMANATTUKARA VILLAGE, FAROOK
P.O., KOZHIKODE DISTRICT - 673632, AS PER ORDER DATED
06.07.2022 EMAIL:[email protected], IN IA NO.2/2022
IN WPC NO. 7250/2022.
31 DR.SATHEESH PALANKI,
ASSISTANT PROFESSOR, DEPARTMENT OF HISTORY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
32 DR.ASHITHA.M.,
ASSISTANT PROFESSOR, DEPARTMENT OF HISTORY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
33 DR.NUAIMAN.K.A.,
ASSISTANT PROFESSOR, DEPARTMENT OF JOURNALISM,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
34 DR.SYAMILI.C.
ASSISTANT PROFESSOR, DEPARTMENT OF LIBRARY SCIENCES,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
35 DR.APARNA.T.
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and Con.Cases. 8
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
36 DR.SHAHANA.V.A.
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
37 DR.MANJU.M.P.
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
38 DR.PRASAD.T.,
ASSISTANT PROFESSOR, DEPARTMENT OF MATHEMATICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635. EMAIL:
[email protected]
39 DR.MUBEENA.T.,
ASSISTANT PROFESSOR, DEPARTMENT OF MATHEMATICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
40 DR.PRASANNA.K.V.,
ASSISTANT PROFESSOR, DEPARTMENT OF PHILOSOPHY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
41 DR.ROBIN.E.J.,
ASSISTANT PROFESSOR, DEPARTMENT OF PHILOSOPHY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
42 DR.AJAY MOHAN.M.,
ASSISTANT PROFESSOR, DEPARTMENT OF PHILOSOPHY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
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and Con.Cases. 9
43 DR.SAVITHRI.A.
ASSISTANT PROFESSOR, DEPARTMENT OF PHILOSOPHY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
44 DR.RAMSHIDA.A.P.,
ASSISTANT PROFESSOR, DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
45 DR.KIRAN.S.
ASSISTANT PROFESSOR, DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
46 DR.NEETHULAL
ASSISTANT PROFESSOR, DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
47 DR.LAKSHMI.M.,
ASSISTANT PROFESSOR, DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
48 RENJITH RAJAN
ASSISTANT PROFESSOR, DEPARTMENT OF SANSKRIT,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
49 SHIHAB.N.A.
ASSISTANT PROFESSOR, DEPARTMENT OF SANSKRIT,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected] & [email protected]
50 GAYATHRI.O.K.
ASSISTANT PROFESSOR, DEPARTMENT OF SANSKRIT,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
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51 DR.DILEEPKUMAR.M.
ASSISTANT PROFESSOR, DEPARTMENT OF STATISTICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
52 DR.SHIBU.E.S.
ASSISTANT PROFESSOR, DEPARTMENT OF NANO SCIENCE &
TECHNOLOGY, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL: SHIBU@ UOC.AC.IN & [email protected]
53 DR.VIJISHA.K.RAJAN
ASSISTANT PROFESSOR, DEPARTMENT OF NANO SCIENCE &
TECHNOLOGY, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected] &
[email protected]
54 BINU.R.
ASSISTANT PROFESSOR, DEPARTMENT OF ZOOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
55 K.SINDHU
ASSISTANT PROFESSOR, DEPARTMENT OF ZOOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
56 ANESH.E.M.,
ASSISTANT PROFESSOR, DEPARTMENT OF ZOOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM DISTRICT-673 635.
EMAIL:[email protected]
BY ADVS.
P.C.SASIDHARAN
T.B.HOOD
Raghul Sudheesh
AMAL KASHA
M.ISHA
K.J.GLAXON(K/708/2006)
J.LAKSHMI(K/360/2013)
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BINI DAS(K/833/2022)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2025 ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES, THE
COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
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and Con.Cases. 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 16078 OF 2021
PETITIONER/S:
1 DR. SYAMKUMAR TS
AGED 31 YEARS
THAKIDIPARAMBIL HOUSE, VEEYAMPURAM, HARIPPAD P.O,
ALAPPUZHA DISTRICT-690514.
2 DR.DEEPNA P.NAIR
AGED 34 YEARS
RESIDING AT SADEEPNA, PANTHALAYANI, KOYILANDI,
KOZHIKODE DISTRICT.
3 ARIF KHAN P.Y.
AGED 31 YEARS
S/O YOUSEF P.A., RESIDING AT PARELIL HOUSE, CHENGAL,
KALADY P.O, ERNAKULAM-683574.
4 DR.REMYA K.P.
AGED 35 YEARS
D/O RAVEENDRAN K.P, KIZHAKKE PALOLIKANDAYIL, CHOKIL
P.O, KANNUR-670672.
5 DR.SUMA M.M.
AGED 37 YEARS
D/O MADHAVAN.M, RESIDING AT MUNDIYANPARAMBIL HOUSE,
THOVARIMALA P.O, MALAVAYAL, SULTHAN BATHERY, WAYANAD
DISTRICT-673592.
BY ADVS.
GEORGE POONTHOTTAM (SR.)
A.L.NAVANEETH KRISHNAN
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RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HIGHER
EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF SOCIAL
JUSTICE, SECRETARIAT, THIRUVANANTHAPURAM-695001.
3 THE UNIVERSITY OF CALICUT
CALICUT UNIVERSITY P.O, THENJIPALAM, MALAPPURAM
DISTRICT-673635, REPRESENTED BY ITS REGISTRAR.
4 THE VICE CHANCELLOR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
5 THE SYNDICATE
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635, REPRESENTED
BY ITS CHAIRMAN.
6 THE CHANCELLOR
THE UNIVERSITY OF CALICUT, KERALA RAJ BHAVAN, KERALA
GOVERNOR'S CAMP.PO, THIRUVANANTHAPURAM-695009.
7 DR.SHIBI C.
ASSISTANT PROFESSOR, DEPARTMENT OF HINDI, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O, THENJIPALAM,
MALAPPURAM DISTRICT-673635.
8 DR.MAHESH.S,
ASSISTANT PROFESSOR, DEPARTMENT OF HINDI, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O, THENJIPALAM,
MALAPPURAM DISTRICT-673635.
9 DR.RAYMON JOSEPH
ASSISTANT PROFESSOR, DEPARTMENT OF CHEMISTRY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
10 FAZALURAHMAN KUTTASSERY
ASSISTANT PROFESSOR, DEPARTMENT OF CHEMISTRY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
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11 DR.SUJA T.D.
ASSISTANT PROFESSOR, DEPARTMENT OF CHEMISTRY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
12 DR.DERRY HOLADAY M.G.
ASSISTANT PROFESSOR, DEPARTMENT OF CHEMISTRY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
13 DR.K.P.ZUHAIL
ASSISTANT PROFESSOR, DEPARTMENT OF PHYSICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
14 DRISYA
ASSISTANT PROFESSOR, DEPARTMENT OF PHYSICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
15 DR.K.P.DEEPNA LATHA
ASSISTANT PROFESSOR, DEPARTMENT OF BOTANY, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O, THENJIPALAM,
MALAPPURAM DISTRICT-673635.
16 DR.RESMI.L.
ASSISTANT PROFESSOR, DEPARTMENT OF BOTANY, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O, THENJIPALAM,
MALAPPURAM DISTRICT-673635.
17 DR.PRAMOD.C.
ASSISTANT PROFESSOR, DEPARTMENT OF BOTANY, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O, THENJIPALAM,
MALAPPURAM DISTRICT-673635.
18 DR.MUNEER.G.P.
ASSISTANT PROFESSOR, DEPARTMENT OF ARABIC, UNIVERSITY
OF CALICUT, CALICUT UNIVERSITY P.O, THENJIPALAM,
MALAPPURAM DISTRICT-673635.
19 DR.DIVYA K.
ASSISTANT PROFESSOR, DEPARTMENT OF COMPARATIVE
LITERATURE, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O, THENJIPALAM, MALAPPURAM DISTRICT-673635.
20 DR.PRIYALEKHA N S.
ASSISTANT PROFESSOR, DEPARTMENT OF COMPARATIVE
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LITERATURE, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O, THENJIPALAM, MALAPPURAM DISTRICT-673635.
21 DR.SREEKALA M.
ASSISTANT PROFESSOR, DEPARTMENT OF COMPARATIVE
LITERATURE, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O, THENJIPALAM, MALAPPURAM DISTRICT-673635.
22 VIPIN MANAYATH
ASSISTANT PROFESSOR, DEPARTMENT OF DRAMA AND FINE
ARTS, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
23 SANDEEP KUMAR
ASSISTANT PROFESSOR, DEPARTMENT OF DRAMA AND FINE
ARTS, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
24 DR.SURABHI M.S.
ASSISTANT PROFESSOR, DEPARTMENT OF DRAMA AND FINE
ARTS, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
25 DR SANOOP M S.
ASSISTANT PROFESSOR, DEPARTMENT OF ECONOMICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
26 DR.K.P.RAJULA HELAN
ASSISTANT PROFESSOR, DEPARTMENT OF ECONOMICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
27 DR.MUNEER BABU M.
ASSISTANT PROFESSOR, DEPARTMENT OF ECONOMICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
28 DR.REESHA K.
ASSISTANT PROFESSOR, DEPARTMENT OF EDUCATION,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
29 DR.JIBIN.V.K.
ASSISTANT PROFESSOR, DEPARTMENT OF EDUCATION,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
2024:KER:98399
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and Con.Cases. 16
30 DR.HARIS K.
ASSISTANT PROFESSOR, DEPARTMENT OF ENGLISH,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
31 DR.SATHEESH PALANKI
ASSISTANT PROFESSOR, DEPARTMENT OF HISTORY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
32 DR.ASHITHA M.
ASSISTANT PROFESSOR, DEPARTMENT OF HISTORY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
33 DR.NUAIMAN K.A.
ASSISTANT PROFESSOR, DEPARTMENT OF JOURNALISM,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
34 DR.SYAMILI C,
ASSISTANT PROFESSOR, DEPARTMENT OF LIBRARY SCIENCE,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
35 DR.APARNA T.
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
36 DR.SHAHANA V.A.
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
37 DR.MANJU M.P.
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
38 DR.PRASAD T.
ASSISTANT PROFESSOR, DEPARTMENT OF MATHAMATICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
39 DR.MUBEENA T.
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 17
ASSISTANT PROFESSOR, DEPARTMENT OF MATHEMATICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
40 DR.PRASANNA K.V.
ASSISTANT PROFESSOR, DEPARTMENT OF PHILOSOPHY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
41 DR.ROBIN E.J.
ASSISTANT PROFESSOR, DEPARTMENT OF PHILOSOPHY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
42 DR.AJAY MOHAN.M.
ASSISTANT PROFESSOR, DEPARTMENT OF PHILOSOPHY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
43 DR.SAVITHRI.A
ASSISTANT PROFESSOR, DEPARTMENT OF PHILOSOPHY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
44 DR.RAMSHIDA.A.P.
ASSISTANT PROFESSOR, DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
45 DR.KIRAN.S.
ASSISTANT PROFESSOR, DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
46 DR.NEETHULAL.
ASSISTANT PROFESSOR, DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
47 DR.LAKSHMI M.
ASSISTANT PROFESSOR, DEPARTMENT OF PSYCHOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
48 RENJITH RAJAN.
ASSISTANT PROFESSOR, DEPARTMENT OF SANSKRIT,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 18
THENJIPALAM, MALAPPURAM DISTRICT-673635.
49 SHIHAB N.A.
ASSISTANT PROFESSOR, DEPARTMENT OF SANSKRIT,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
50 GAYATHRI O.K.
ASSISTANT PROFESSOR, DEPARTMENT OF SANSKRIT,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
51 DR.DILEEPKUMAR M.
ASSISTANT PROFESSOR, DEPARTMENT OF STATISTICS,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
52 DR.SHIBU.E.S.
ASSISTANT PROFESSOR, DEPARTMENT OF NANO SCIENCE AND
TECHNOLOGY, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O, THENJIPALAM, MALAPPURAM DISTRICT-673635.
53 DR.VIJISHA K RAJAN
ASSISTANT PROFESSOR, DEPARTMENT OF NANO SCIENCE AND
TECHNOLOGY, UNIVERSITY OF CALICUT, CALICUT UNIVERSITY
P.O, THENJIPALAM, MALAPPURAM DISTRICT-673635.
54 BINU R.
ASSISTANT PROFESSOR, DEPARTMENT OF ZOOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
55 K.SINDHU.
ASSISTANT PROFESSOR, DEPARTMENT OF ZOOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
56 ANEESH E.M.
ASSISTANT PROFESSOR, DEPARTMENT OF ZOOLOGY,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT-673635.
57 HARIKUMAR C.
ASSISTANT PROFESSOR, DEPARTMENT OF COMMERCE AND
MANAGEMENT STUDIES, UNIVERSITY OF CALICUT, CALICUT
UNIVERSITY P.O, THENJIPALAM, MALAPPURAM DISTRICT-
673635.
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and Con.Cases. 19
58 NATASHA P.
ASSISTANT PROFESSOR, DEPARTMENT OF COMMERCE AND
MANAGEMENT STUDIES, UNIVERSITY OF CALICUT, CALICUT
UNIVERSITY P.O, THENJIPALAM, MALAPPURAM DISTRICT-
673635.
59 DR.APARANA SAJEEV.
ASSISTANT PROFESSOR, DEPARTMENT OF COMMERCE AND
MANAGEMENT STUDIES, UNIVERSITY OF CALICUT, CALICUT
UNIVERSITY P.O, THENJIPALAM, MALAPPURAM DISTRICT-
673635.
BY ADVS.
SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
S.GOPAKUMARAN NAIR (SR.)
T.B.HOOD
Raghul Sudheesh
M.ISHA
AMAL KASHA
K.J.GLAXON(K/708/2006)
J.LAKSHMI(K/360/2013)
BINI DAS(K/833/2022)
S.PRASANTH, SC, CHANCELLOR OF UNIVERSITIES OF KERALA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2025 ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES, THE
COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 19805 OF 2023
PETITIONER/S:
1 DR.THARA S.S.
AGED 46 YEARS
W/O AJITH KUMAR G., ‘SNEHA', AMC 10/277, RRVRA
127, VELANKONAM, ATTINGAL P.O., THIRUVANANTHAPURAM,
PIN - 695101
2 SOUMYA K.C
AGED 35 YEARS
W/O CHOYIKUTTYK.C., KALLADICHUDALAYIL HOUSE,
VELIMANNA P.O., OMASSERY (VIA), KOZHIKODE DISTRICT,
PIN - 673582
3 SURESH PUTHENPARAMBIL
AGED 41 YEARS
S/O CHERIYA KORAN, PUTHENPARAMBIL HOUSE, VALAKKULAM
P.O., KOZHICHENA,MALAPPURAM DISTRICT, PIN - 676508
4 DR NRIPASREE NARAYANAN
AGED 34 YEARS
W/O MANOJ KUMAR M.K., ‘SRILAKAM', EDAKKEPURAM
(CENTRE), CHERUKUNNU P.O., KANNUR DISTRICT, PIN -
670301
BY ADVS.
NISHA GEORGE
GEORGE POONTHOTTAM (SR.)
A.L.NAVANEETH KRISHNAN
RESPONDENT/S:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 21
1 THE UNIVERSITY OF CALICUT
CALICUT UNIVERSITY P.O., THENHIPALAM, MALAPPURAM
DISTRICT, REPRESENTED BY ITS REGISTRAR, PIN - 673635
2 THE VICE CHANCELLOR
UNIVERSITY OF CALICUT, UNIVERSITY P.O., THENHIPALAM,
MALAPPURAM DISTRICT, PIN - 673635
3 DR APARNA T.
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM, CALICUT
UNIVERSITY, THENHIPALAM, MALAPPURAM DISTRICT, PIN -
673635
4 DR SHAHA V.A.,
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM, CALICUT
UNIVERSITY, THENHIPALAM, MALAPPURAM DISTRICT, PIN -
673635
5 DR MANJU M.P
ASSISTANT PROFESSOR, DEPARTMENT OF MALAYALAM, CALICUT
UNIVERSITY, THENHIPALAM, MALAPPURAM DISTRICT, PIN -
673635
6 DR VIJISHA K. RAJAN
ASSISTANT PROFESSOR, DEPARTMENT OF NANO SCIENCE &
TECHNOLOGY, CALICUT UNIVERSITY, THENHIPALAM,
MALAPPURAM DISTRICT, PIN - 673635
BY ADVS.
P.C.SASIDHARAN
Isha M M
T.B.HOOD(K/000253/1998)
AMAL KASHA(K/80/2015)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2025, ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES,
THE COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 16407 OF 2021
PETITIONER/S:
DR.UNNIKRISHNAN S.,
AGED 39 YEARS
S/O. SIVAN, MALLIYIL HOUSE, CHOONDAL POST OFFICE,
THRISSUR - 680502.
BY ADVS.
GEORGE POONTHOTTAM (SR.)
NISHA GEORGE
A.L.NAVANEETH KRISHNAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HIGHER
EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM - 695001.
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF SOCIAL
JUSTICE, SECRETARIAT, THIRUVANANTHAPURAM - 695001.
3 THE UNIVERSITY OF CALICUT
CALICUT UNIVERSITY P.O, THENJIPALAM, MALAPPURAM
DISTRICT - 673635, REPRESENTED BY ITS REGISTRAR.
4 THE VICE CHANCELLOR,
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
THENJIPALAM, MALAPPURAM DISTRICT - 673635.
5 THE SYNDICATE
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O,
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 23
THENJIPALAM, MALAPPURAM DISTRICT - 673635.,
REPRESENTED BY ITS CHAIRMAN.
6 THE CHANCELLOR
THE UNIVERSITY OF CALICUT, KERALA RAJ BHAVAN, KERALA
GOVERNOR'S CAMP P.O, THIRUVANANTHAPURAM - 695009,
BY ADVS.
K.JAJU BABU (SR.)
SMT.M.U.VIJAYALAKSHMI, SC, CHANCELLOR OF UNIVERSITIES
IN KERALA
S.GOPAKUMARAN NAIR (SR.)
S.PRASANTH, SC, CHANCELLOR OF UNIVERSITIES OF KERALA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2025 ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES, THE
COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 25315 OF 2023
PETITIONER/S:
DR.SARATH P
AGED 35 YEARS
S/O.BHASKARAN P, PANAKKATTE HOUSE, ULLIYERI POST,
CALICUT, PIN - 673620
BY ADVS.
M.R.SABU
LAKSHMI RAMADAS
APARNA RAJAN
SREEDHAR RAVINDRAN
RESPONDENT/S:
1 UNIVERSITY OF CALICUT
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM, PIN - 673635
2 THE REGISTRAR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
3 THE VICE CHANCELLOR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2025 ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES, THE
COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 25325 OF 2023
PETITIONER/S:
DR.SHIHABUDHEEN T.P
AGED 35 YEARS
THALIYIL PUTHENPURAKKAL, KACHERIPARAMBU, ALANALLUR
(VIA) PALAKKAD, PIN - 678601
BY ADVS.
M.R.SABU
LAKSHMI RAMADAS
APARNA RAJAN
SREEDHAR RAVINDRAN
RESPONDENT/S:
1 UNIVERSITY OF CALICUT
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM, PIN - 673635
2 THE REGISTRAR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
3 THE VICE CHANCELLOR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2025, ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES,
THE COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 25602 OF 2023
PETITIONER/S:
DR.SHAHLA.K.P
AGED 34 YEARS
D/O.MUSTHAFA K.P., NARANCHULLY HOUSE, PARAMBIL
PEEDIKA (P.O.), MALAPPURAM, PIN - 676317
BY ADVS.
M.R.SABU
LAKSHMI RAMADAS
APARNA RAJAN
SREEDHAR RAVINDRAN
RESPONDENT/S:
1 UNIVERSITY OF CALICUT
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM, PIN - 673635
2 THE REGISTRAR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
3 THE VICE CHANCELLOR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.02.2025, ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES,
THE COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 39324 OF 2023
PETITIONER/S:
DR.HAREESH V.S
AGED 34 YEARS
S/O.SARADA T.K., VADAKKOOT HOUSE, KATTAKAMPAL POST,
THRISSUR, PIN - 680544
BY ADVS.
M.R.SABU
P.RAVINDRAN (SR.)
LAKSHMI RAMADAS
APARNA RAJAN
SREEDHAR RAVINDRAN
RESPONDENT/S:
1 UNIVERSITY OF CALICUT
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM, PIN - 673635
2 THE REGISTRAR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
3 THE VICE CHANCELLOR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2025, ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES,
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 28
THE COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 22ND DAY OF MAY 2025 / 1ST JYAISHTA, 1947
WP(C) NO. 10898 OF 2024
PETITIONER/S:
DR.YUGANDER ARRA
AGED 39 YEARS
S/O.YELLAIAH ARRA SCHOOL OF BIOLOGY IISSET,
THIRUVANANTHAPURAM MARUTHAMALA.P.O., VITHURA,
THIRUVANANTHAPURAM, PIN - 695551
BY ADVS.
LAKSHMI RAMADAS
P.RAVINDRAN (SR.)
M.R.SABU
APARNA RAJAN
SREEDHAR RAVINDRAN
RESPONDENT/S:
1 UNIVERSITY OF CALICUT
REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY
P.O., THENJIPALAM, MALAPPURAM, PIN - 673635
2 THE REGISTRAR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
3 THE VICE CHANCELLOR
UNIVERSITY OF CALICUT, CALICUT UNIVERSITY P.O.,
THENJIPALAM, MALAPPURAM, PIN - 673635
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 30
21.05.2025,ALONG WITH WP(C)NO.4733/2021 AND CONNECTED CASES, THE
COURT ON 22.05.2025 DELIVERED THE FOLLOWING:
2024:KER:98399
WP(C)No.4733/2021
and Con.Cases. 31
JUDGMENT
[WP(C) Nos.4733/2021, 7250/2022, 16078/2021, 19805/2023,
16407/2021, 25315/2023, 25325/2023, 25602/2023, 39324/2023,
10898/2024]
...
In all these writ petitions, the issue pertains to the
selection of Assistant Professors in various subjects as per
notification dated 31.12.2019 (Ext.P1 in W.P(C) No.25602/23 and
hereinafter referred to as Ext.P1). Total number of posts notified
as per Ext.P1 was 63. As per Section 6(2) of Calicut University Act,
in making appointments to the teaching and non teaching posts in
the University, the provisions as per Clauses (a), (b) and (c) of
Rule 14 and the provisions of Rules 15, 16, 17 and 17A of the
Kerala State and Subordinate Service Rules, 1958 (KS&SSR) shall
be Mutatis mutandis applicable.
2. As per the provisions in the KS&SSR, a roster for the
purpose of reservation has to be maintained for various
communities elgible for the same. Exhibit P3 in W.P(C)No.
25602/23 is the amendment brought to the Rule 15 Part II to
KS&SSR which contains the roster. As per the provisions contained
therein, a roster with 100 points is to be maintained and the same
2024:KER:98399
has to be followed for making appointments against the vacancies
earmarked for open competition and the reserved categories of
SC/ST and Other backward communities.
3. The grievance of the petitioners is that, despite the
aforesaid statutory stipulation, the respondent University carried
out selections based on Ext.P1, by creating additional three roster
points, namely, 1A, 26A and 51A, for the physically disabled
candidates and filled up the vacancies based on the same. This
additional slots were created by the University for implementing
the statutory reservation for persons with disabilities as
contemplated under Section 34 of The Rights of Persons with
Disabilities Act, 2016 (RPwD Act), which provided for 4%
reservation for such persons.
4. According to the petitioners, by providing
reservation to persons with disabilities by creating additional slots,
which are not contemplated in the roster provided as per the
provisions of the KS&SSR, the rotation contemplated as per the law
is deviated from. As a consequence of the same, the petitioners
who were otherwise eligible to get appointments based on the
reservation criteria were denied their rightful opportunities.
According to the petitioners, as far as special reservation
2024:KER:98399
contemplated under RPwD Act is concerned, it is a horizontal
reservation, which has to be implemented without affecting the
social reservation as per Article 16 (4) of the Constitution of India,
for SC/STs and other Backward Communities.
5. W.P(C)Nos.7250/22, W.P(C)No.16407/21 and
16078/21 were filed challenging the appointments made by the
University based on Ext.P1 notification referred to above. In
W.P(C)No.16078/21 and 16407/21 the petitioners have challenged
the constitutional validity of Section 6(2) of the Calicut University
Act as well. In W.P(C)No.7250/22 and W.P(C)No.16078/21, all the
candidates who were granted appointments based on the selection
process carried out by the University were impleaded as the
respondents.
6. During the pendency of the aforesaid writ
petitions, one Dr.Anupama K.P, a candidate for Assistant Professor
in journalism and Mass Communication, approached this Court by
filing W.P(C) No.16456/21, challenging the appointment made as
per Ext.P1 with regard to the post of Assistant Professor in the
discipline referred to above. In the said writ petition, similar
contentions that are raised in the above writ petitions were raised.
The learned single judge dismissed the said writ petition, which
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was challenged before a Division Bench of this Court by filing Writ
Appeal No.1527/21. The Division Bench, in the writ appeal set
aside the judgment of the learned single judge and the said
judgment is produced as Ext.P6, in W.P(C) No.25602/23,
(hereinafter referred to as 'Ext.P6').
7. As per Ext.P6 judgment, this Court accepted the contention
of the appellant therein that, while creating additional slots of 1A,
26A and 51A in the hundred point roster, the University violated
the requirements under the KS&SSR and also violated the
principles laid down by the Hon'ble Supreme Court in Indra
Sawhney and Others v. Union of India and Others [1992
Supp(3) SCC 217], Rajesh Kumar Daria v. Rajasthan Public
Service Commission and Others [(2007) 8 SCC 785] and Anil
Kumar Gupta and Others v. State of U.P. and Others [(1995)
5 SCC 173]. Accordingly the Writ Appeal was disposed of directing
the University to rework the rotation chart in respect of the
appointments already made pursuant to Ext.P1 notification
notionally, by following the procedure prescribed by the Apex court
in the decisions referred to above and retain persons who are
appointed otherwise than in accordance with the said procedure in
supernumerary posts, so that, they will not be affected. It was also
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observed that the University will be free to adjust their
appointments against future vacancies as and when they arise.
8. Even though the University challenged Ext.P6
judgment before the Hon'ble Supreme Court, the same was
rejected by confirming Ext.P6 judgment, as per Ext.P7 produced in
W.P(C) No.25602/23, hereinafter referred to as 'Ext.P7'.
9. W.P.(C)Nos.25602/23, 10898/24, 25315/23,
25325/23, 39324/23 and 19805/23 were filed by respective
petitioners who were the participants in the selection process,
seeking appointments to the post of Assistant Professors in various
disciplines. The main relief sought in those writ petitions was to
direct the University to rework the rotation chart in respect of the
appointments already made pursuant to Ext.P1 notification, in
accordance with the declaration of law made by this Court in Ext.P6
judgment.
10. Although WP(C)No.4733/2021 is a connected matter
related to the issue involved in the cases referred to above, the
reliefs sought therein stand on a different footing. The petitioner
therein is a member of the Syndicate of the University and the
main relief sought therein is to direct the University to furnish
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roster details and the date of occurrence of 47 vacancies, on which
appointments are already made.
11. The University has filed counter affidavits and
additional counter affidavits in all the cases, disputing the
contentions raised by the respective petitioners and justifying the
actions taken by them. In the additional counter affidavit, the
University stated that they had already re-worked the roster chart
as directed by this court in Ext.P6 judgment, without affecting the
persons who were already granted appointments. Ext.R1(a), the
re-worked rotation chart, was produced in W.P(C) 25602/23.
12. The petitioners have filed reply affidavits stating
that even in Ext.R1(a), the University failed to implement the
directions issued by this Court in Ext.P6 judgment. This contention
was raised mainly on the reason that, after deleting the additional
slots earlier incorporated as 1A, 26A, 51A in the initial selection
process, the University had shown the said slots separately, by
making the appointments against the same slots earlier created
based on the date of occurrence of vacancies. This was done by
preparing the rotation chart as per the provisions in KS&SSR for
total number of posts of 60, whereas the total vacancies notified
were 63. Therefore, it was pointed out that, practically, such
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reworking would not result in any difference as far as the
appointments to the reserved candidates are concerned and thus
Ext.P6 judgment was not implemented in letter and spirit.These
writ petitions are to be considered, in the above factual
background.
13. It is to be noted in this regard that, as far as the reliefs
sought in W.P(C)Nos.7250/22, 16078/21 and 16407/21 are
concerned, even though the issues are covered in their favour as
per Ext.P6 judgment, the question as to whether the reliefs as
sought in the said writ petitions are to be granted or not is to be
considered, in view of the fact that in Ext.P6 judgment it was
clarified by the Division Bench of this Court that the direction
contained in the said judgment will not affect the rights of parties
in pending writ petitions where the selections and appointments
were made pursuant to Ext.P1 notification are under challenge.
14. Heard Sri.P.Raveendran, the learned Senior
Counsel, assisted by Sri.Sabu M.R, appearing for petitioners in
W.P(C)No.25602/23, 10898/24, 25315/23, 25325/23 and
39324/23, Sri.George Poonthottam, the learned Senior Counsel
assisted by Sri.A.L.Navaneeth Krishnan appearing for petitioners in
W.P.(C)Nos.19805/23, 7250/22, 16078/21, 16407/21 and
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4733/21, Sri.Premchand R.Nair, learned Government Pleader for
the State of Kerala, Sri.P.C.Sasidharan, learned Standing counsel
for the University and Sri.T.B.Hood, learned counsel appearing for
the party respondents (selected candidates) in W.P(C)
Nos.16078/21 and W.P(C) No.7250/22.
15. The learned Senior counsels appearing for the
petitioners have vehemently contended that the university's actions
in not following the directions issued by this court in Ext.P6
judgment are illegal. It was pointed out that, Ext.R1(a) was issued
by the University in total violation of the directions issued by this
Court, and therefore, the interference of this Court is sought.
16. On the other hand, the learned standing counsel
for the University stoutly opposes the said contentions by pointing
out that the direction in Ext.P6 judgment was to rework the
rotation chart by following the procedure prescribed by the Apex
Court in Indra Sawhney, Rajesh Kumar Daria and Anil
Kumar's cases (supra). While issuing Ext.R1(a), the said
directions are followed and therefore, none of the reliefs sought are
liable to be considered. The learned counsel for the party
respondents who were already granted appointments, supported
the contentions of the learned standing counsel for the University
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and the learned counsel also brought the attention of this Court to
the averments contained in the additional counter affidavits filed by
the respondents 7, 8, 11 to 29, 31 to 40 and 42 to 59 in W.P.(C)
No.16078/21 wherein the hardships that may occur to the party
respondents in case they were ousted from the respective
employments, are highlighted. It was pointed out that, they had
completed more than 3½ years of service in the respondent
University, 21 of them have already crossed the age of 40 years
and therefore, there would not be any scope for a fresh
employment opportunities. The details of the posts earlier held by
some of them were also mentioned in the additional counter
affidavit and stated that they joined the present employment based
on the selection process conducted as per Ext.P1, after resigning
from the said posts.
17. Large number of decisions rendered by the Hon'ble
Supreme Court and this Court were also relied on by all the parties
concerned to substantiate their respective contentions which shall
be dealt with hereinafter as and when the necessity arises.
18. Thus, the only question that arises for
consideration is whether the principles of reservation as laid down
by the Hon'ble Supreme Court were followed while making the
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selection process based on Ext.P1. As far as the initial selection
process is concerned, in Ext.P6 judgment, this Court elaborately
considered the same and found that the additional slots created in
the roster points as serial Nos 1A, 26A and 51A were not proper.
The said finding was made by this Court after referring to the
decisions in Indra Sawhney, Rajesh Kumar Daria and Anil
Kumar's cases (supra). Relevant observations of the Hon'ble
Supreme Court which were relied on are also extracted in Ext.P6
judgment. It is discernible from the aforesaid observations and
findings that after scrutinizing the procedure adopted by the
University, this Court found that while implementing the
reservation policy, the University has granted reservation to the
persons with disabilities, by applying the principles of vertical
reservation, whereas going by the principles laid down by the
Hon'ble Supreme Court, the reservation for persons with disabilities
was to be provided horizontally. This aspect was clearly mentioned
in paragraph 812 of Indra Sawhney's cases (supra). which was
extracted in paragraph 13 of Ext.P6 judgment and read as follows:
"There are two types of reservations, which may, for the sake
of convenience, be referred to as 'vertical reservations' and
'horizontal reservations'. The reservations in favour of
Scheduled Castes, Scheduled Tribes and other backward
classes [under Article 16(4)] may be called vertical
reservations whereas reservations in favour of physically
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handicapped [under clause (1) of Article 16] can be referred
to as horizontal reservations. Horizontal reservations cut
across the vertical reservations -- what is called interlocking
reservations. To be more precise, suppose 3% of the
vacancies are reserved in favour of physically handicapped
persons; this would be a reservation relatable to clause (1) of
Article 16. The persons selected against this quota will be
placed in the appropriate category; if he belongs to SC
category he will be placed in that quota by making necessary
adjustments; similarly, if he belongs to open competition
(OC) category, he will be placed in that category by making
necessary adjustments. Even after providing for these
horizontal reservations, the percentage of reservations in
favour of backward class of citizens remains -- and should
remain -- the same. This is how these reservations are
worked out in several States and there is no reason not to
continue that procedure."
19. After referring to the decisions mentioned above,
in paragraph Nos.14 and 15 of Ext.P6 it was observed as follows:
"14. Admittedly, the University has not adopted the procedure as has
been laid down in the decisions aforesaid of the Apex Court. Instead,
as pointed out by the petitioner, the University has effected the
reservation in favour of "persons with disabilities" vertically as is
done in the case of reservations in favour of Scheduled Castes,
Scheduled Tribes and Other Backward Classes, by earmarking roster
points 1, 26 and 51 for the said classes and additional slots were
created in those roster points as slots 1A, 26A and 51A in order to
protect the interests of candidates who are otherwise entitled to be
considered for appointment against vacancies corresponding to the
said roster points. In that process, the roster points fixed in terms of
Annexure to Part II of KS & SSR for Scheduled Castes, Scheduled
Tribes and all Other Backward Communities have been completely
changed. As rightly pointed out by the learned Senior Counsel for the
petitioner, it is on account of the said reason that the vacancy
corresponding to roster point 54 became the vacancy corresponding
to roster point 51A earmarked for "persons with disabilities" and the
petitioner, who would have otherwise been appointed against the
vacancy corresponding to roster point 54, was denied appointment.
In light of the decisions of the Apex Court referred to in the
preceding paragraph, the procedure adopted by the University as
referred to above is faulty and illegal. In Indra Sawhney, it has
been held categorically by the Apex Court that while effecting the
reservations in favour of category of persons like "persons with
disabilities", it is obligatory for the employer to ensure that the
percentage of reservations in favour of Scheduled Castes, Scheduled
Tribes and Other Backward Classes remain intact. In the case on
hand, it is seen that on account of the faulty procedure adopted by
the University, candidates belonging to ETB Communities who were
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otherwise entitled to 9 posts in a process of selection for filling up of
63 vacancies, could get only 8 posts. That apart, the procedure
adopted by the University is violative of Rule 15 of Part II KS & SSR
also, for the same is contrary to the rotation turns provided for in the
Annexure to Part II KS & SSR. In terms of the said Annexure, the
rotation turns for ETB Communities are 2, 14, 18 28, 34, 42, 54, 58
and 62 and on account of the introduction of additional slots in the
roster, the turns of ETB communities have been changed to 3, 15,
19, 30, 36, 44, 57 and 61. When a percentage of reservation is fixed
in favour of a category by allotting reserve points in a roster, the
same are to be filled from among the members of that reserved
category only. It is so held by the Apex Court in R.K. Sabharwal v.
State of Punjab, (1995) 2 SCC 745. The relevant portion of
paragraph 4 of the judgment in the said case reads thus:
"When a percentage of reservation is fixed in respect of
a particular cadre and the roster indicates the reserve
points, it has to be taken that the posts shown at the
reserve points are to be filled from amongst the
members of reserve categories and the candidates
belonging to the general category are not entitled to be
considered for the reserved posts."
Again, the procedure adopted by the University is violative of the
requirement under Section 34 of the Act also, as, if the said
procedure is adopted, in a rotation of 104 appointments, only 4
persons with disabilities would be appointed, which may not satisfy
the requirement of 4% reservation."
15. As noticed, the view taken by the learned Single Judge is that
the vacancy corresponding to slot 54 in the 100 Point Roster has
been filled up by the University by appointing a candidate belonging
to ETB Communities and it is on account of the said reason, the
learned Single Judge chose to dismiss the writ petition. The
petitioner also takes the stand that slot 54 in the 100 Point Roster
has gone to the vacancy that arose in the Botany Department of the
University on 31.05.2019 against which the fourth respondent in the
writ appeal was appointed and it is on that premise, the petitioner
has impleaded the said person in the writ appeal as the person who
would be affected by the decision in the writ petition. It is seen that
the vacancy corresponding to slot 54 has become slot 51A on
account of the introduction of additional slots in the roster for
effecting reservation in favour of "persons with disabilities", and no
candidate was appointed by the University against the said slot since
there were no candidates among the "persons with disabilities" who
have applied for selection for appointment as Assistant Professor in
the Department of Journalism and Mass Communication. The fourth
respondent in the writ appeal is a person appointed against roster
point 57 which was a slot due to an open competition candidate. The
premise on which the learned Single Judge chose to dismiss the writ
petition cannot, therefore, be said to be correct."
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20. After holding as above, observations were also
made the Division Bench as to how the roster should have been
maintained by the University, in Para.17 of the Ext P6 judgment
which read as follows:
"17. Having found that the procedure adopted by the University for
effecting reservation in favour of "persons with disabilities" was
illegal and faulty, the next aspect to be considered is as to the relief
to which the petitioner is entitled to. As explained by the Apex Court
in Anil Kumar Gupta and Rajesh Kumar Daria, in the case on
hand, the University should have first filled up slots in the roster due
to open competition candidates and candidates belonging to
Scheduled Castes, Scheduled Tribes and Other Backward Classes,
and should have thereupon examined the number of candidates
belonging to the category "persons with disabilities" who could
secure the appointments. Insofar as three persons are entitled to
appointment in that process, the shortfall, if any, should have been
made up by adjusting/accommodating the required number of
candidates belonging to the category "persons with disabilities"
against their respective social reservation categories. Had this been a
case where the requirement under Section 34 could not have been
satisfied by adopting the said procedure, the University should have
deleted the corresponding number of candidates from the bottom of
the list, instead of introducing additional slots for "persons with
disabilities" in between. Be that as it may, inasmuch as it is found
that slot 54 in the roster due to the second vacancy that arose in the
Department of Journalism and Mass Communication on 01.04.2019 is
one earmarked for appointment of a candidate belonging to the
communities "Ezhavas, Thiyyas and Billavas", in the absence of any
candidate belonging to the category "persons with disabilities", the
petitioner being the second rank holder and a candidate belonging to
the communities "Ezhavas, Thiyyas and Billavas", she should have
been appointed by the University against that vacancy. As noted,
since no candidate was appointed by the University against the
second vacancy that arose in the Department of Journalism and Mass
Communication on 01.04.2019, no one would be affected also by
such appointment."
21. In the light of the above observations, the
selection process was found to be defective, however, taking note
of the fact that the persons already granted appointments were
working in the University for quite some time and their
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appointments were not under challenge in the writ petition which
was the subject matter of Ext.P6, it was directed that the
University has to rework the rotation chart in respect of the
appointments already made pursuant to Ext.P1 notification
notionally, by following the procedure prescribed by the Apex Court
in the decisions referred to above and retain persons who are
appointed otherwise than in accordance with the said procedure in
supernumerary posts so that they will not be affected by this
decisions. It was also observed that the University will be free to
adjust their appointments against future vacancies as and when
they arise.
22. Thus, it is evident that this Court entered into a
categorical finding that the procedure adopted by the University by
granting separate slots in the roster chart, for persons with
disabilities was not proper. It was also specifically mentioned in
paragraph 17 that the University should have filled up slots in the
roster due to open competition candidates and candidates
belonging to SC/ST and Other Backward Castes, and should have
thereupon examined the number of candidates belonging to the
category of persons with disabilities. The observations are to the
effect that, in case the list of candidates already granted
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appointments by following the procedures referred to above,
contained a sufficient number of candidates with physical
disabilities to meet the requirements of Section 34 of the RPwD
Act, it was not necessary to grant any further appointments to
persons with disabilities. On the other hand, if there was any short
fall that should have been made up by adjusting/accommodating
the required number of candidates belong to the persons with
disabilities against their respective social reservation categories.
23. The learned standing counsel for the University, as
well as the learned counsel for the party respondents, raised
various contentions with regard to the manner in which the
reservation of physically disabled candidates was to be
implemented, while attempting to justify the procedure adopted by
the University so far. The learned counsels have brought the
attention of this Court to the observations made by Indra
Sawhney, Rajesh Kumar Daria and Anil Kumar's cases (supra)
to support their contentions and they also tried to distinguish the
same in the facts and circumstances of this case. The learned
counsels also relied on a judgment rendered by a single Bench of
this Court in Muhazin P. and another v. Government of Kerala
and others [2011 (1) KLT 71] wherein the manner in which the
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reservation to physically disabled persons has to be implemented in
the light of the Persons with Disabilities (Equal Opportunities,
Protection of Rights and Full Participation) Act, 1995, was
considered. Placing reliance upon the observations therein, it was
contended that, as far as the reservation of physically disabled
persons are concerned, it is an out of turn reservation which has to
be implemented along with the other reservations. It was pointed
out that in Muhazin's decision (supra) the similar procedure
adopted by the Government of Kerala was upheld by this court.
However, I am unable to entertain the said contentions. In Ext.P6
judgment, this Court specifically considered the said contentions of
the University and after referring to the decision in Muhzin's case
(supra) it was observed that the said decision has nothing to do
with the issue to be decided in the said case. Thus, the said
contention of the respondents cannot be entertained.
24. Similarly, as regards the manner of providing
reservation to the physically disabled candidates by providing
separate slots, in Ext.P6 judgment, a categorical finding is already
entered into by holding that it is erroneous. The manner in which
the observations made by the Hon'ble Supreme Court are to
be understood and implemented were also specifically
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considered and directions were issued in paragraph 17 and 18 of
the said judgment. The said directions are very specific and such
findings and directions are already upheld by the Hon'ble Supreme
Court as per Ext.P7 judgment. Therefore, under no circumstances,
the respondent University could have allotted separate slots
affecting the roster points and the turns contemplated under Rule
15 of the KS & SSR as evidenced by Ext.P3 in
W.P(C)No.25602/2023.
25. When it comes to the Ext.R1(a), which is the re-
worked rotation chart, it can be seen that practically no changes
have been made by following the observations made by this Court
in Ext.P6. Earlier, in the initial selection process, the additional
slots were created by providing 1A, 26A and 51A. Now the said
slots are deleted from the rotation chart by reducing the number of
posts to 60 from 63. Thereafter, a separate chart of three persons
with physical disabilities were created and going by the details of
the occurrence of vacancies as shown in the counter affidavit filed
by the University in W.P(C) No.16456/2021 which culminated in
Ext.P6 judgment, it can be seen that very same vacancies were
earmarked for physically disabled candidates by making a cosmetic
change in the rotation chart after showing the said chart
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separately. Therefore, Ext.R1(a) cannot be treated as a rotation
chart re-worked in terms of the directions issued by this Court.
Thus, the directions in Ext.P6 are not at all implemented by the
University. Ofcourse, the learned standing counsel for the
University and the learned Counsel for the party respondents raised
various contentions to defend the method of the selection adopted
by the University, by granting reservation through separate slots to
the persons with disabilities. According to them, the reservation
implemented by them is in tune with the decisions rendered by the
Honourable Supreme Court in Indra Sawhney's case and other
cases referred to by the Division Bench. However, the said
contentions cannot be accepted in view of the fact that, in Ext P6
judgment, after referring to the said decisions came to a definite
finding that, the method adopted by the University to provide
reservation to persons with disabilities were not correct and specific
directions were also issued as to how the same has to be
implemented. The said directions became final, as those were
upheld by the Honourable Supreme Court. Therefore, the University
cannot reagitate the matter before this court again and instead, is
bound to implement the same in letter and spirit.
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26. Now, when coming to the reliefs to be granted as
prayed in the writ petitions, it is to be noted that, one of the
contentions raised by the party respondents are by highlighting the
difficulties that may arise, if their appointments are interfered with
at this point of time. It is an undisputed fact that all these party
respondents were appointed in the year 2021 and as of now, about
four years have elapsed. While considering these aspects, the
averments in the additional counter affidavit filed by the party
respondents in W.P.(C)No.16078/21 are relevant. Paragraphs 4,
5, 6 and 7 reads as follows:
4. It is submitted that 16 among us were working in Government
or Aided institutions in substantive posts on regular basis before
our appointment as Assistant professor in the 3d respondent -
University. The 25" respondent Dr.Sanoop resigned from the
Government of India service and the others were relieved from
the respective posts to join the 3 respondent - University in
February, 2021. Now more than three years have elapsed and
our lien period is over. The previous service details of the
Assistant Professors, who were appointed in the 3d respondent
University in 2021l, are given below.
Sl No. Name Department Date of Joining Relieved Post
the previous
service
1 Dr.Pramod C. Botany 27.10.2006 Asst. Professor,
Collegiate
Education
Department,
Govt. of Kerala.
2 Dr.Resmi L. Botany 24.01.2008 Asst.Professor,
Christian
College,
Kattakkada
3 Dr. Deepna Latha Botany 28.10.2019 Asst.Professor,
Sree Krishna
College,
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Guruvayur
4 Dr.Derry Holaday Chemistry 29.12.2020 Asst.Professor,
Fathima Matha
National College,
Kollam
5 Dr.Muneer Babu Economics 24.06.2019 Asst.Professor,
Collegiate
Education
Department,
Govt. of Kerala
6 Dr.Sanoop M.S. Economics 01.07.2016 Ministry of
Corporate
Affairs, Govt. of
India
7 Dr.Reesha Karally Education 10.04.2014 Teacher
Educator, GITE,
Malappuram.
8 Dr.Shibi C. Hindi 14.06.2012 Asst.Professor,
Carmel College,
Mala.
9. Dr. Satheesh P. History 17.8.2013 Thunjath
Ezhuthachan
Malayalam
University, Tirur
10. Dr.Aparna T Malayalam 15.03.2015 Asst.Professor,
Zamorin's
Guruvayurappan
College, Calicut
11. Dr.Mubeena T. Mathematics 18.03.2013 Asst.Professor,
Collegiate
Education
Department,
Govt. of Kerala
12 Dr.N.A.Shihab Sanskrit 19.12.2007 Asst. Professor,
Collegiate
Education
Department,
Govt. of Kerala
13 Dr.Renjith Rajan Sanskrit 29.01.2020 Part Time Junior
Language
Teacher Sanskrit
Govt. HSS,
Omallur
14 Dr.Dileep Kumar Statistics 25.02.2020 Asst. Professor,
Nehru Arts and
Science College,
Kanhangad
15 Dr.Aneesh E.M. Zoology 09.07.2012 Asst. Professor,
St. Joseph's
College,
Irinjalakuda
16 Dr.Binu R. Zoolody 29.08.2017 Asst. Professor,
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Christ College,
Irinjalakuda
5. It is submitted that the following party respondents had
crossed the age of 40 years.
Sl.No Name Department Age (Years)
.
Literature
Literature
6. It is submitted that after entry in the service of the 3rd
respondent University, following party respondents had received
offer of appointment fron the Government and other institutions.
Since they have already joined the service as Assistant Professor
in the 3rd respondent University, they did not accept the offer of
appointment.
Sl Name Department Position offered Department
No.
1 Dr.Mahesh S. Hindi Full Time Junior Education
Language Department,
Teacher Govt. of Kerala
2 Dr.Vijisha K. Rajan Nano Science Asst.Professor Department of
Collegiate
Education,
Govt.of Kerala
3 Dr.Shibu E.S. Nano Science Ramanujan CSIR CECRI,
Fellow Karaikudi,
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(Research) Tamil Nadu
4 Dr.Suja T.D. Chemistry Asst. Professor Central
(Contract) University,
Haryana
7. It is submitted that we had completed more than 32
years of service in the 3 respondent University and our probation in
service has been declared. It is not in interest of any one to upset
our appointment at this distance oftime especially since some of us
had quit our earlier job to join the University service and most of us
are now above lhe age of 40. It will not be easy for all of us to get
another assignment commensurate with our age, educational
qualifications and experience. The alleged illegality on the part of
the University in observing the rules of reservation ought not to be
to the prejudice of our right to continue in service as n fault can be
attributed to anyone of us."
27. In this regard, the observation made by the
Hon'ble Supreme Court in Ritesh Tewari and Another v. State
of Uttar Pradesh and Others [(2010) 10 SCC 677] is relevant.
In paragraph No.26, the circumstances under which the
discretionary powers available to this court under Article 226 of the
Constitution of India are to be exercised, are mentioned. It was
observed in paragraph No.26 as follows:
"26.The power under Article 226 of the Constitution is
discretionary and supervisory in nature. It is not issued merely
because it is lawful to do so. The extraordinary power in the writ
jurisdiction does not exist to set right mere errors of law which
do not occasion any substantial injustice. A writ can be issued
only in case of a grave miscarriage of justice or where there has
been a flagrant violation of law. The writ court has not only to
protect a person from being subjected to a violation of law but
also to advance justice and not to thwart it. The Constitution
does not place any fetter on the power of the extraordinary
jurisdiction but leaves it to the discretion of the court. However,
being that the power is discretionary, the court has to balance
competing interests, keeping in mind that the interests of justice
and public interest coalesce generally. A court of equity, when
exercising its equitable jurisdiction must act so as to prevent
perpetration of a legal fraud and promote good faith and equity.
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An order in equity is one which is equitable to all the parties
concerned."
28. In Girjesh Shrivastava and Others v. State of
Madhya Pradesh and Others [(2010) 10 SCC 707] a similar
situation was dealt with by the Hon'ble Supreme Court and in
paragraph 31 it was observed as follows:
"31. More importantly, in deciding these issues, the High Court
should have been mindful of the fact that an order for
cancellation of appointment would render most of the appellants
unemployed. Most of them were earlier teaching in non-formal
education centres, from where they had resigned to apply in
response to the advertisement. They had left their previous
employment in view of the fact that for their three-year long
teaching experiences, the interview process in the present
selection was awarding them grace marks of 25%. It had also
given them a relaxation of 8 years with respect to their age. Now,
if they lose their jobs as a result of the High Court's order, they
would be effectively unemployed as they cannot even revert to
their earlier jobs in the non-formal education centres, which have
been abolished since then. This would severely affect the
economic security of many families. Most of them are between
the age group of 35-45 years, and the prospects for them of
finding another job are rather dim. Some of them were in fact
awaiting their salary raise at the time of quashing of their
appointment by the High Court."
In the said decision, after making the observations as extracted
above, it was held that the equities were not properly balanced by
the High Court by setting aside their appointments.
29. Similar observations were made by the Honourable
Supreme Court in respect of candidates selected through an error
committed by the Board concerned in the evaluation of the answer
2024:KER:98399
scripts, in Vikas Pratap Singh and Others v. State of
Chhattisgarh and Others [(2013) 14 SCC 494]. In the said
decision, it was held so, taking note of the fact that appellants
therein have not committed any fraud or misrepresentation in
being appointed. In Rajesh Kumar and Ors. V. State of Bihar
and Ors. [(2013) 4 SCC 690] also, similar observations were
made by the Hon'ble Supreme Court, in the matter of wrongful
selection of Junior Engineers (Civil), considering the fact that there
was no fraud or malpractice committed by the appellants therein
and the said candidates have worked in the establishment for
seven years.
30. Vikas Pratap Singh's case (supra) was followed
in Anmol Kumar Tiwari and Others v. State of Jharkhand and
Others [2021(5) SCC 424] in the matter of appointment of
Police Sub Inspectors. In Sivanandan C.T and Others v. High
Court of Kerala and Ors. (2024 (3) SCC 799), the Hon'ble
Supreme Court considered the question of appointment of District
and Sessions Judge. In the said decision, even after finding that,
the selection procedure was erroneous, in paragraph 55, the
following observations were made:
2024:KER:98399
"55. The question which now arises before the Court is in regard
to the relief which can be granted to the petitioners. The final list
of successful candidates was issued on 6-3-2017. The candidates
who have been selected have been working as District and
Sessions Judges for about six years. In the meantime, all the
petitioners who are before the Court have not functioned in
judicial office. At this lapse of time, it may be difficult to direct
either the unseating of the candidates who have performed their
duties. Unseating them at this stage would be contrary to public
interest since they have gained experience as judicial officers in
the service of the State of Kerala. While the grievance of the
petitioners is that if the aggregate of marks in the written
examination and viva voce were taken into account, they would
rank higher than three candidates who are respondents to these
proceedings, equally, we cannot lose sight of the fact that all the
selected candidates are otherwise qualified for judicial office and
have been working over a length of time. Unseating them would,
besides being harsh, result in a situation where the higher
judiciary would lose the services of duly qualified candidates who
have gained experience over the last six years in the post of
District Judge."
31. When the relief sought by the petitioners in these cases
are considered in the light of the above principles, the following
aspects are to be noticed. As rightly pointed out by the learned
counsel for the party respondents, most of the candidates who
were granted appointments, were occupying similar posts and they
have resigned therefrom for joining the respondent University as
Assistant Professors. 21 of the said respondents had already
crossed the age of 40 years. Even going by the contentions of the
petitioners, the party respondents do not have any role in the
irregularities found by this Court in Ext.P6 judgment. It was only
due to the incorrect and inappropriate application of reservation
policy by the University, for which the party respondents cannot be
2024:KER:98399
held responsible. They just participated in the selection process
based on Ext.P1, and they were granted appointments by the
University. Now, about 4 years have elapsed since they joined the
University. Moreover, in Ext.P6 judgment itself, this aspect was
specifically taken note of by the Division Bench of this Court. Such
observations were made by this Court taking note the fact that,
they were working in the university for quite some time. Further,
while directing the University to re-work the rotation, specific
directions were issued by this Court as to how the same has to be
implemented without affecting the appointments of the party
respondents herein. Therefore, the University was bound to
implement the same while re-working the rotation chart. Therefore,
I find it proper not to interfere with appointments already made by
the University.
32. As regards the challenge raised with regard to the
Constitutional validity of Section 6(2) of the Calicut University Act,
it is to be held that, the same is also not entertainable in view of
the decision rendered by a Division Bench of this Court in State of
Kerala and Others v. Dr.G. Radhakrishna Pillai and Ors.
(2022(1) KLT 253), where, the provision analogous to the said
provision inserted in Kerala University Act was upheld. Therefore
2024:KER:98399
the said issue is also covered against the petitioners and it is
answered accordingly.
In the light of the aforesaid observations and findings,
I hold that, the issue regarding the manner of implementation of
reservation for physically disabled persons, while conducting the
selection process of Assistant Professors based on Ext.P1, is
already concluded by this Court in Ext.P6 judgment. The
contentions raised by the University justifying Ext.R1(a) are not
acceptable in view of the fact that, all those contentions were in
fact considered by this Court in Ext.P6 judgment and were rejected.
Therefore, the University cannot reagitate the matter in this writ
petition, particularly since the directions in Ext.P6 are already
confirmed by the Hon'ble Supreme Court. Therefore, the
respondent-University is directed to rework the rotation chart, by
strictly following the directions issued by this Court in Ext.P6
judgment. As regards the reliefs sought by the petitioners in
WP(C) Nos.7250/2022, 16078/2021 and 16407/2021, it is
observed that, even though the contentions of the petitioners
regarding the erroneous application of reservation policy are
upheld, the reliefs sought by them to interfere with the
appointments already granted to the party respondents is declined
2024:KER:98399
for the reasons mentioned above. The University is directed to
issue appropriate orders in this regard by strictly implementing the
observations in the judgment of this court in W.A No 1527/2021,
within a period of three months from the date of receipt of a copy
of this judgment.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
dg/pkk
2024:KER:98399
APPENDIX OF WP(C) 7250/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE UNIVERSITY NOTIFICATION
BEARING FILE NO.GAIL/C1/156687/2019/ADMN
DATED 31.12.2019
Exhibit P2 TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY FOR THE POST OF ASSISTANT
PROFESSOR IN COMMERCE IN THE DEPARTMENT OF
COMMERCE
Exhibit P3 TRUE COPY OF THE COMMUNICATION LIST OF
APPOINTMENT CHART PUBLISHED BY THE
UNIVERSITY DATED NIL
Exhibit P4 TRUE COPY OF THE GOVERNMENT ORDER BEARING
GO(P) NO.8/17/SJD DATED 06.05.2017
Exhibit P5 TRUE COPY OF THE GOVERNMENT ORDER BEARING
GO(P) NO.12/2019/SJD DATED 31.10.2019
Exhibit P6 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER DATED 16.11.2021
Exhibit P7 TRUE COPY OF THE LETTER NO.33474/GA-II-
C1/2020/ADMN DATED 10.12.2021 ISSUED BY THE
RESPONDENT UNIVERSITY
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 03.02.2023
IN W.A. NO. 1527/2021 OF THIS HONOURABLE
COURT.
Exhibit P9 TRUE COPY OF THE ORDER DATED 19.05.2023 IN
S.L.A(C). NO. 10045/2023 OF THE HON'BLE
SUPREME COURT.
RESPONDENT EXHIBITS
Exhibit R4(a) True Copy of the Judgment dated 03.02.2016
in Writ Petition (C) 9785/2015
Exhibit R4(b) True Copy of the Judgment dated 22.12.2020
2024:KER:98399
RESPONDENT EXHIBITS
EXHIBIT R2(A) TRUE COPY OF THE RE-WORKED ROTATION CHART
PREPARED BY THE UNIVERSITY
PETITIONER EXHIBITS
Exhibit P10 TRUE COPY OF THE OFFICE MEMORANDUM NO.
36035/02/2017-ESTT(RES) DATED 15.01.2018
ISSUED BY THE GOVERNMENT OF INDIA.
Exhibit P11 TRUE COPY OF THE OM NO 36012/1/2020-ESTT.
(RES-II) DATED 17.05.2022 ALONG WITH
COVERING LETTER DATED 06.06.2022 ISSUED BY
THE MINISTRY OF FINANCE.
Exhibit P12 TRUE COPY OF THE UNIVERSITY ORDER NO.
13029/2024/ADMN DATED 23.08.2024.
2024:KER:98399
APPENDIX OF WP(C) 16078/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION BEARING FILE
NO.GA-II/CI/156687/2019/ADMN DATED
31.12.2019 ISSUED BY THE UNIVERSITY.
Exhibit P2 TRUE COPY OF THE COUNTER AFFIDAVIT PRODUCED
BY THE UNIVERSITY IN WPC NO.18659 OF 2015,
WITHOUT EXHIBITS, ALONG WITH THE LIST
SHOWING THE DATE OF OCCURRENCE OF VACANCY
AND RESERVATION TURN.
Exhibit P3 TRUE COPY OF THE LETTER NO.9833/GA-II-C-
SO/2013/CU(1) DATED 22.04.2014 PASSED BY
THE 2ND RESPONDENT UNIVERSITY.
Exhibit P4 TRUE COPY OF THE LETTER NO.F.1-8/2014(SCT)
DATED 01.02.2021 ISSUED BY THE UNIVERSITY
GRANTS COMMISSION.
Exhibit P4(A) TRUE COPY OF THE LETTER NO.F.I-8/2014(SCT)
DATED 19.10.2020 ISSUED BY THE UNIVERSITY
GRANTS COMMISSION.
Exhibit P5 TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO VARIOUS
DEPARTMENTS DATED 04.02.2021.
Exhibit P5(A) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO VARIOUS
DEPARTMENTS DATED 15.02.2021.
Exhibit P5(B) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO VARIOUS
DEPARTMENTS DATED 22.02.2021.
Exhibit P5(C) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO VARIOUS
DEPARTMENTS DATED 05.03.2021.
Exhibit P5(D) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO THE DEPARTMENT
OF COMMERCE AND MANAGEMENT STUDIES DATED
NIL.
2024:KER:98399
Exhibit P5(E) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO THE DEPARTMENT
OF LIFE SCIENCES DATED NIL.
Exhibit P5(F) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO THE DEPARTMENT
OF ZOOLOGY DATED NIL.
Exhibit P6 TRUE COPY OF THE APPOINTMENT CHART PREPARED
BY THE UNIVERSITY DATED NIL.
Exhibit P7 TRUE COPY OF THE GOVERNMENT ORDER BEARING
G.O(P) NO.8/17/SJD DATED 06.05.2017.
Exhibit P8 TRUE COPY OF THE GOVERNMENT ORDER BEARING
G.O(P) NO.12/2019/SJD DATED 31.10.2019.
RESPONDENT EXHIBITS
Exhibit R7(a) TRUE COPY OF THE JUDGMENT DATED 03.02.2016
OF THIS HON'BLE COURT IN WRIT PETITION(C)
NO. 9785/2015 AND CONNECTED CASES.
Exhibit R7(b) TRUE COPY OF THE JUDGMENT DATED 22.12.2020
OF THIS HON'BLE COURT IN WRIT APPEAL NO.
1227/2020 AND CONNECTED CASES.
2024:KER:98399
APPENDIX OF WP(C) 19805/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTIFICATION BEARING FILE
NO.GA-II/C1/156687/2019/ADMN DATED
31.12.2019 ISSUED BY THE RESPONDENT
UNIVERSITY
Exhibit-P2 TRUE COPY OF THE RELEVANT PORTION OF THE
RANK LIST BEARING NOTIFICATION NO.
157279/AD-REC-ASST-2/2020/ADMN DATED
04.02.2021 ISSUED BY THE RESPONDENT
UNIVERSITY
Exhibit-P3 TRUE COPY OF THE GOVERNMENT NOTIFICATION
BEARING G.O.(P)NO.14/2020/P&ARD DATED
23.10.2020 PUBLISHED IN THE KERALA GAZETTE
CONTAINING THE AMENDED PROVISIONS OF THE
KERALA STATE AND SUBORDINATE SERVICE RULES
Exhibit-P4 TRUE COPY OF THE GOVERNMENT ORDER BEARING
G.O.(P)NO.8/17/SJD DATED 06.05.2017
Exhibit-P5 TRUE COPY OF THE GOVERNMENT ORDER BEARING
G.O.(P)NO.12/2019/SJD DATED 31.10.2019
Exhibit-P6 TRUE COPY OF THE APPOINTMENT CHART PREPARED
AS PER THE KS & SSR BASED ON THE DATE OF
OCCURRENCE OF VACANCIES DATED NIL ISSUED BY
THE VICE CHANCELLOR OF THE RESPONDENT
UNIVERSITY
Exhibit-P7 TRUE COPY OF THE JUDGMENT DATED 03.02.2023
IN W.A. NO. 1527/2021 PASSED BY THIS
HON'BLE COURT
Exhibit-P8 TRUE COPY OF THE ORDER DATED 19.5.2023 IN
S.L.P. NO. 10045/2023 PASSED BY THE HON'BLE
SUPREME COURT OF INDIA
Exhibit P9 TRUE COPY OF THE NOTIFICATION NO.
157279/AD-REC-ASST-2/2020/ADMN DATED
22.02.2021 ISSUED BY THE UNIVERSITY OF
CALICUT
2024:KER:98399
RESPONDENT EXHIBITS
R3(b) True Copy of the judgment dated 22.12.2020
of this Hon'ble Court in Writ Appeal No.
1227/2020 and connected cases.
R3(a) True Copy of the judgment dated 03.02.2016
of this Hon'ble Court in Writ Petition (C)
No. 9785/2015 and connected cases.
R3(c) True Copy of the appointment order dated
13.03.2015 issued by the Manager of
Zomorin's Guruvayurappan College, Kozhikode
to the 3rd respondent.
R3(d) True Copy of the memo dated 30.01.2021
issued by the Principal in Charge of
Zomorin's Guruvayurappan College,
Kozhikode.
PETITIONER EXHIBITS
Exhibit P10 TRUE COPY OF THE NOTIFICATION NO.156687/GA-
II-C1/2019/ADMN(II) DATED 02.07.2024 ISSUED
BY THE CALICUT UNIVERSITY.
Exhibit P11 TRUE COPY OF THE OFFICE MEMORANDUM NO.
36035/02/2017-ESTT(RES) DATED 15.01.2018
ISSUED BY THE GOVERNMENT OF INDIA.
Exhibit P12 TRUE COPY OF THE OM NO 36012/1/2020-ESTT.
(RES-II) DATED 17.05.2022 ALONG WITH
COVERING LETTER DATED 06.06.2022 ISSUED BY
THE MINISTRY OF FINANCE
Exhibit P13 TRUE COPY OF THE ORDER BEARING UO NO.
13029/2024/ADMN DATED 23.08.2024 PASSED BY
THE 1ST RESPONDENT UNIVERSITY.
2024:KER:98399
APPENDIX OF WP(C) 16407/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE CAREER DETAILS OF THE
PETITIONER.
Exhibit P2 TRUE COPY OF THE NOTIFICATION BEARING FILE
NO.GA-II/C1/156687/2019/ADMN DATED
31.12.2019 ISSUED BY THE UNIVERSITY.
Exhibit P3 TRUE COPY OF THE COUNTER AFFIDAVIT PRODUCED
BY THE UNIVERSITY IN WP(C) NO.18659 OF
2015, WITHOUT EXHIBITS, ALONG WITH THE LIST
SHOWING THE DATE OF OCCURRENCE OF VACANCY
AND RESERVATION TURN.
Exhibit P4 TRUE COPY OF THE LETTER NO. 9833/GA-II-C-
SO/2013 CU(I) DATED 22.04.2014 PASSED BY
THE 2ND RESPONDENT UNIVERSITY.
Exhibit P5 TRUE COPY OF THE LETTER NO.F.1-8/2014(SCT)
DATED 01.02.2021 ISSUED BY THE UNIVERSITY
GRANTS COMMISSION.
Exhibit P5(A) TRUE COPY OF THE LETTER NO. F,1-8/2014(SCT)
DATED 19.10.2020 ISSUED BY THE UNIVERSITY
GRANTS COMMISSION.
Exhibit P6 TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO VARIOUS
DEPARTMENTS DATED 04.02.2021.
Exhibit P6(A) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO VARIOUS
DEPARTMENTS DATED 15.02.2021.
Exhibit P6(B) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO VARIOUS
DEPARTMENTS DATED 22.02.2021.
Exhibit P6(C) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO VARIOUS
DEPARTMENTS DATED 05.03.2021.
Exhibit P6(D) TRUE COPY OF THE RANKED LIST PUBLISHED BY
2024:KER:98399
THE UNIVERSITY PERTAINING TO THE DEPARTMENT
OF COMMERCE & MANAGEMENT STUDIES DATED NIL.
Exhibit P6(E) TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TO THE DEPARTMENT
OF ZOOLOGY DATED NIL.
Exhibit P7 TRUE COPY OF THE RANKED LIST PUBLISHED BY
THE UNIVERSITY PERTAINING TOT HE DEPARTMENT
OF LIFE SCIENCES DATED NIL.
Exhibit P8 TRUE COPY OF THE APPOINTMENT CHART PREPARED
BY THE UNIVERSITY DATED NIL.
Exhibit P9 TRUE COPY OF THE GOVERNMENT ORDER BEARING
G.O(P) NO.8/17/SJD DATED 06.05.2017.
Exhibit P10 TRUE COPY OF THE GOVERNMENT ORDER BEARING
G.O(P) NO.12/2019/SJD DATED 31.10.2019.
2024:KER:98399
APPENDIX OF WP(C) 25315/2023
PETITIONER EXHIBITS
Exhibit -P1 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
UNIVERSITY TO THE POSTS OF ASSISTANT
PROFESSOR IN VARIOUS SUBJECTS DATED
31.12.2019 FILE
NO.GA-II/C1/156687/2019/ADMN
Exhibit -P2 TRUE COPY OF THE MEMO ISSUED BY THE
ADMINISTRATION (RECRUITMENT SECTION),
CALICUT UNIVERSITY TO THE PETITIONER DATED
12.01.2021NO.157279/AD-REC-ASST-2/2020/ADMN
Exhibit -P3 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
GOVERNMENT DATED 23.10.2020 G.O.(P)
NO.14/2020/P& ARD
Exhibit-P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
RANK LIST OF ASSISTANT PROFESSORS IN THE
DEPARTMENT OF PSYCHOLOGY DATED 04.02.21
Exhibit-P5 TRUE COPY OF THE APPOINTMENT CHART SHOWING
THE LIST OF ASSISTANT PROFESSORS APPOINTED
DATED NIL
Exhibit-P6 TRUE COPY OF THE JUDGMENT IN
W.A.NO.1527/2021 DATED 03.02.2023
Exhibit-P7 TRUE COPY OF THE ORDER DATED 19.05.2023 IN
Exhibit-P8 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE VICE
CHANCELLOR DATED 16.06.2023
Exhibit-P9 True copy of the counter affidavit filed by
the University in W.P.(C) No.16456/2021
dated 14.09.2021
Exhibit-P10 True copy of the representation submitted
by Dr.Rasheed Ahammed P, member of the
Syndicate before the Hon'ble Chancellor
dated 05.07.2021 No.USPC/PR/26/2021
2024:KER:98399
APPENDIX OF WP(C) 25325/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
UNIVERSITY TO THE POSTS OF ASSISTANT
PROFESSOR IN VARIOUS SUBJECTS DATED
31.12.2019 FILE NO.GA-II/
C1/156687/2019/ADMN
Exhibit-P2 TRUE COPY OF THE MEMO ISSUED BY THE
ADMINISTRATION (RECRUITMENT SECTION),
CALICUT UNIVERSITY TO THE PETITIONER DATED
28.12.2020
NO.157279/AD-REC-ASST-2/2020/ADMN
Exhibit-P3 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
GOVERNMENT DATED 23.10.2020 G.O.(P)
NO.14/2020/P& ARD
Exhibit-P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
RANK LIST OF ASSISTANT PROFESSORS IN THE
DEPARTMENT OF HISTORY DATED 04.02.21
Exhibit-P5 TRUE COPY OF THE APPOINTMENT CHART SHOWING
THE LIST OF ASSISTANT PROFESSORS APPOINTED
DATED NIL
Exhibit-P6 TRUE COPY OF THE JUDGMENT IN
W.A.NO.1527/2021 DATED 03.02.2023
Exhibit-P7 TRUE COPY OF THE ORDER DATED 19.05.2023 IN
EXHIBIT-P8 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE VICE
CHANCELLOR DATED 01.06.2023
EXHIBIT-P9 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY
THE UNIVERSITY IN W.P.(C) NO.16456/2021
DATED 14.09.2021
EXHIBIT-P10 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY DR.RASHEED AHAMMED P, MEMBER OF THE
SYNDICATE BEFORE THE HON'BLE CHANCELLOR
DATED 05.07.2021 NO.USPC/PR/26/2021
2024:KER:98399
Exhibit-P9 True copy of the counter affidavit filed by
the University in W.P.(C) No.16456/2021
dated 14.09.2021
Exhibit-P10 True copy of the representation submitted
by Dr.Rasheed Ahammed P, member of the
Syndicate before the Hon'ble Chancellor
dated 05.07.2021 No.USPC/PR/26/2021
2024:KER:98399
APPENDIX OF WP(C) 25602/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
UNIVERSITY TO THE POSTS OF ASSISTANT
PROFESSOR IN VARIOUS SUBJECTS DATED
31.12.2019 FILE NO.GA-II/
C1/156687/2019/ADMN
Exhibit-P2 TRUE COPY OF THE MEMO ISSUED BY THE
ADMINISTRATION (RECRUITMENT SECTION),
CALICUT UNIVERSITY TO THE PETITIONER DATED
17.11.2020
NO.157279/AD-REC-ASST-2/2020/ADMN
Exhibit-P3 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
GOVERNMENT DATED 23.10.2020 G.O.(P)
NO.14/2020/P& ARD
Exhibit-P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
RANK LIST OF ASSISTANT PROFESSORS IN THE
DEPARTMENT OF HINDI DATED 04.02.21
Exhibit -P5 TRUE COPY OF THE APPOINTMENT CHART SHOWING
THE LIST OF ASSISTANT PROFESSORS APPOINTED
DATED NIL
Exhibit-P6 TRUE COPY OF THE JUDGMENT IN
W.A.NO.1527/2021 DATED 03.02.2023
Exhibit-P7 TRUE COPY OF THE ORDER DATED 19.05.2023 IN
Exhibit-P8 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE VICE
CHANCELLOR DATED 03.06.2023
Exhibit-P9 TRUE COPY OF THE REPLY RECEIVED BY THE
PETITIONER DATED 21.07.2023 BY THE
UNIVERSITY OF CALICUT NO.88227/GA-II-
A1/2023/ADMN(II)
Exhibit-P10 True copy of the counter affidavit filed by
the University in W.P.(C) No.16456/2021
dated 14.09.2021
2024:KER:98399
Exhibit-P11 True copy of the representation submitted
by Dr.Rasheed Ahammed P, member of the
Syndicate before the Hon'ble Chancellor
dated 05.07.2021 No.USPC/PR/26/2021
Exhibit-P10 True copy of the counter affidavit filed by
the University in W.P.(C) No.16456/2021
dated 14.09.2021
Exhibit-P11 True copy of the representation submitted
by Dr.Rasheed Ahammed P, member of the
Syndicate before the Hon'ble Chancellor
dated 05.07.2021 No.USPC/PR/26/2021
RESPONDENT EXHIBITS
EXHIBIT R1(a) True copy of the re-worked rotation chart
prepared by the University
2024:KER:98399
APPENDIX OF WP(C) 39324/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
UNIVERSITY TO THE POSTS OF ASSISTANT
PROFESSOR IN VARIOUS SUBJECTS DATED
31.12.2019 FILE NO.GA-II/
C1/156687/2019/ADMN
Exhibit-P2 TRUE COPY OF THE MEMO ISSUED BY THE
ADMINISTRATION (RECRUITMENT SECTION),
CALICUT UNIVERSITY TO THE PETITIONER DATED
20.01.2021
NO.157279/AD-REC-ASST-2/2020/ADMN
Exhibit-P3 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
GOVERNMENT DATED 23.10.2020 G.O.(P)
NO.14/2020/P& ARD
Exhibit-P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
RANK LIST OF ASSISTANT PROFESSORS IN THE
DEPARTMENT OF BOTANY DATED 15.02.21
NO.157279/AD-REC-ASST-2/2020/ADMN
Exhibit-P5 TRUE COPY OF THE APPOINTMENT CHART SHOWING
THE LIST OF ASSISTANT PROFESSORS APPOINTED
DATED NIL
Exhibit-P6 TRUE COPY OF THE JUDGMENT IN
W.A.NO.1527/2021 DATED 03.02.2023
Exhibit-P7 TRUE COPY OF THE ORDER DATED 19.05.2023 IN
Exhibit-P8 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE VICE
CHANCELLOR DATED 16.11.2023
RESPONDENT EXHIBITS
EXHIBIT R1(a) True copy of the re-worked rotation chart
prepared by the University
2024:KER:98399
APPENDIX OF WP(C) 10898/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
UNIVERSITY TO THE POSTS OF ASSISTANT
PROFESSOR IN VARIOUS SUBJECTS DATED
31.12.2019 FILE
NO.GA-II/C1/156687/2019/ADMN
Exhibit-P2 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
GOVERNMENT DATED 23.10.2020 G.O.(P)
NO.14/2020/P& ARD
Exhibit-P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
RANK LIST OF ASSISTANT PROFESSORS IN THE
DEPARTMENT OF BOTANY DATED 15.02.21
Exhibit -P4 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY DR.RASHEED AHAMMED P, MEMBER OF THE
SYNDICATE BEFORE THE HON'BLE CHANCELLOR
UNIVERSITY OF CALICUT & GOVERNOR OF KERALA
RAJBHAVAN, THIRUVANANTHAPURAM DATED
05.07.2021
Exhibit-P5 TRUE COPY OF THE APPOINTMENT CHART SHOWING
THE LIST OF ASSISTANT PROFESSORS APPOINTED
DATED NIL
Exhibit-P6 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY
THE UNIVERSITY IN W.P.(C) NO.16456/2021
DATED 14.09.2021
Exhibit-P7 TRUE COPY OF THE JUDGMENT IN
W.A.NO.1527/2021 DATED 03.02.2023
Exhibit -P8 TRUE COPY OF THE ORDER DATED 19.05.2023 IN
Exhibit-P9 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER THROUGH EMAIL BEFORE THE
VICE CHANCELLOR, 3RD RESPONDENT DATED
16.11.2023
RESPONDENT EXHIBITS
2024:KER:98399
EXHIBIT R1(a) True copy of the re-worked rotation chart
prepared by the University
2024:KER:98399
APPENDIX OF WP(C) 4733/2021
RESPONDENT EXHIBITS
EXHIBIT R1(d) True copy of the re-worked rotation chart
prepared by the University
PETITIONER EXHIBITS
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION BERING FILE
NO GA-11/C1/104750/2019/ADMN DATED
31.12.2019
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION BEARING FILE
NO GA11/C1/156687/2019/ADMN DATED
31.12.2019
EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WPC 9785/2015
DATED 3.2.2016 PASSED BY THIS HON'BLE COURT
EXHIBIT P5 TRUE COPY OF THE LETTER NO 9833/GA-11-C-
SO/2013/CU91) DATED 22.4.2014 ISSUED BY THE
UNIVERSITY
EXHIBIT P6 TRUE COPY OF THE LETTER NO F.1-33/2008(SCT)
DATED 31.1.2017 ISSUED BY THE UNIVERSITY
GRANTS COMMISSION
EXHIBIT P7 TRUE COPY OF THE RTI REPLY NO
65749/GA-11/C1/2013 /CU DATED 29.6.2020
ISSUED BY TH UNIVERSITY
EXHIBIT P8 TRUE COPY OF THE RTI REPLY NO
18999/GA-11/C1/2013/CU(1) DATED 2.7.2020
ISSUED BY THE UNIVERSITY
EXHIBIT P9 TRUE COPY OF THE GUIDELINES ISSUED BY THE
GGC WITH COVERING LETTER BEARING D.O NO 1-
14/2019/CPP-110 DATED 5.9.2019
EXHIBIT P10 TRUE COPY OF THE LETTER NO F.1-8/2014(SCT)
DATED 1.2.2021 ISSUED BY THE MINISTRY OF
HUMAN RESOURCES DEVELOPMENT
EXHIBIT P11 TRUE COPY OF THE LETTER NO F.1.8/2014(SCT)
DATED 19.10.2020 ISSUED BY THE MINISTRY OF
2024:KER:98399
HUMAN RESOURCES DEVELOPMENT
EXHIBIT P1 TRUE COPY OF THE NOTIFICATION BEARING FILE
NO .GAII-C1/162156/2019/ADMN DATED
31.12.2019 ISSUED BY THE RESPONDENT
UNIVERSITY
EXHIBIT P13 TRUE COPY OF THE REPRESENTATION DATED
3.2.2021 SUBMITTED BY THE PETITIONER BEFORE
THE HON'BLE CHANCELLOR
EXHIBIT P14 TRUE COPY OF THE COMPLAINT NO SUCC/01/2021
SUBMITTED BY SAVE UNIVERSITY CAMPAIGN
COMMITTEE DATED 23.1.2021
EXHIBIT P15 TRUE COPY OF THE REPRESENTATION NO
UPC/PR/4/2021 DATED 8.2.2021 SUBMITTED BY
THE PETITIONER BEFORE THE VICE CHANCELLOR
EXHIBIT P16 TRUE COPY OF THE LIST SHOWING THE DATE OF
OCCURRENCE OF VACANCIES AND ALSO THE
ROASTER
RESPONDENT EXHIBITS
EXHIBIT R1(A) TRUE COPY OF THE MINUTES OF THE SUB
COMMITTEE DATED 26.3.2015
EXHIBIT R1(B) TRUE COPY OF THE MINUTES OF THE SENATE OF
THE UNIVERSITY HELD ON 28.3.2015
EXHIBIT R1(C) TRUE COPY OF THE ORDER UO NO 3757/2015/ADMN
DATED 10.4.2015 ISSUED BY THE UNIVERSITY OF
CALICUT
PETITIONER EXHIBITS
EXHIBIT P17 TRUE COPY OF THE DISSENT NOTE DATED
30.01.2021 SUBMITTED BY THE PETITIONER
EXHIBIT P18 TRUE COPY OF THE COUNTER AFFIDAVIT IN WPC
NO 18659/2015 FILED BEFORE THE HON'BLE
COURT
EXHIBIT P12 TRUE COPY OF THE LETTER RELEVANT PORTIONS
OF THE SYNDICATE MEETING HELD ON 30.1.2021
WHICH WAS PUBLISHED ON 3.2.2021 BY THE
UNIVERSITY.
