Kerala High Court
A.Malaichamy vs Col. Akhil Kumar Kulshrestha on 28 January, 2026
2026:KER:6688
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. SOUMEN SEN
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
WEDNESDAY, THE 28TH DAY OF JANUARY 2026 / 8TH MAGHA, 1947
WP(PIL) NO. 1 OF 2026
PETITIONER:
A.MALAICHAMY, AGED 41 YEARS
S/O ALAGAR, JUNIOR ASSISTANT,
RESIDING AT PANICKER SANKARAN HOUSE,
MANGAD- ARAYALA MAIN ROAD, MANGAD,
KALLIASSERY.P.O, KANNUR DISTRICT, PIN - 670562
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.M.VIVEK RABINDRANATH
SRI.M.S.VINEETH
MS.GAYATHRI C.H.
SMT.T.K.SNEHASREE
RESPONDENTS:
1 COL. AKHIL KUMAR KULSHRESTHA
DIRECTOR, NATIONAL INSTITUTE OF FASHION
TECHNOLOGY, MANGATTUPARAMBA, DHARMASALA,
KANUL.P.O, KANNUR DISTRICT-, PIN - 670562
2 NATIONAL INSTITUTE OF FASHION TECHNOLOGY
NIFT CAMPUS, HAUZ KHAS, NEAR GUL MOHAR PARK,
NEW DELHI- REPRESENTED BY ITS DIRECTOR GENERAL.,
PIN - 110016
BY SHRI.P.R.AJITH KUMAR, ADDITIONAL STANDING
COUNSEL, INCOME TAX DEPARTMENT
THIS WRIT PETITION (PUBLIC INTEREST LITIGATION)
HAVING COME UP FOR ADMISSION ON 28.01.2026, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WP(PIL) NO.1 OF 2026
2026:KER:6688
..2..
JUDGMENT
Dated this the 28th day of January, 2026 Soumen Sen, C.J.
We do not find any element of public interest in this writ petition. The persons who could be actually aggrieved by the appointment of the first respondent as Campus Director of the National Institute of Fashion Technology have not approached the Court, nor do they suffer from any disability. The present petitioner is an employee who admittedly is not qualified for the said post.
Under such circumstances, we are not inclined to entertain this Public Interest Litigation.
Accordingly, the writ petition stands dismissed.
Consequently, the application for amendment also stands dismissed.
Sd/-
Soumen Sen Chief Justice Sd/-
Syam Kumar V.M. Judge ds 28.01.2026 WP(PIL) NO.1 OF 2026 2026:KER:6688 ..3..
APPENDIX OF WP(PIL) NO. 1 OF 2026 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE IDENTITY CARD OF THE PETITIONER Exhibit P2 TRUE COPY OF THE COMPLAINT GIVEN BY THE PETITIONER TO THE CENTRAL VIGILANCE COMMISSION DATED 17-8-2024 Exhibit P3 TRUE COPY OF THE INTIMATION DATED 04.04.2025 ISSUED BY THE CENTRAL VIGILANCE COMMISSION TO THE PETITIONER Exhibit P4 TRUE COPY OF THE RECRUITMENT NOTIFICATION DATED 12-8-2022 ISSUED BY NIFT Exhibit P5 TRUE COPY OF THE LIST OF "PROVISIONALLY ELIGIBLE" AND "NOT ELIGIBLE" CANDIDATES DATED 12.10.2022 ISSUED BY THE REGISTRAR OF NIFT. Exhibit P6 TRUE COPY OF THE DECLARATION OF RESULT DATED 26-10-2022 ISSUED BY THE REGISTRAR OF NIFT Exhibit P7 TRUE COPY OF THE PAY FIXATION ORDER DATED 2.3.2023 ISSUED BY THE REGISTRAR OF NIFT.
Exhibit P8 TRUE COPY OF THE REPLY DATED 6.3.2024 ISSUED BY THE 2ND RESPONDENT TO MR.K.PARAMASIVAM.
Exhibit P9 TRUE COPY OF THE LETTER ISSUED FROM NIFT HEAD OFFICE TO MR.P. PETCHIAMMAL DATED 14-2-2024 Exhibit P10 TRUE COPY OF THE E MAIL COMPLAINT SENT TO THE DIRECTOR GENERAL OF NIFT BY THE PETITIONER DATED 22-2-2024 Exhibit P11 TRUE COPY OF THE FILE NOTINGS MADE BY THE CHIEF VIGILANCE OFFICER OF NIFT Exhibit P12 TRUE COPY OF THE LETTER ISSUED BY VIGILANCE SECTION OF MINISTRY OF TEXTILES DATED 1-7-2025 Exhibit P13 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P. (C ) NO. 45033/2025 DATED 1-12-2025 WP(PIL) NO.1 OF 2026 2026:KER:6688 ..4..
Exhibit P14 TRUE COPY OF THE ORDER NO.1253(2)/NIFT/HO/ESTT-II/BOG-ACTION TAKEN/2019 DATED 23.12.2025 ISSUED BY THE JOINT DIRECTOR OF 2ND RESPONDENT.