Kerala High Court
Sheikh Prem Sameer vs Ministry Of Textiles on 23 November, 2021
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) No.26333/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943
WP(C) NO. 26333 OF 2021
PETITIONER:
SHEIKH PREM SAMEER, AGED 28 YEARS, S/O. HABEEB SHEIKH, OCC. STUDENT,
RESIDING AT FLAT NO.303, KRYSTAL CASTLE APARTMENTS, HAAILAND ROAD,
CHINAKAKANI GUNTUR, ANDHRA PRADESH-522503.
RESPONDENTS:
1. MINISTRY OF TEXTILES, REPRESENTED BY ITS SECRETARY, GOVERNMENT OF
INDIA, DR. MAULANA AZAD ROAD, UDYOG BHAWAN, NEW DELHI-110 011.
2. NATIONAL INSTITUTE OF FASHION TECHNOLOTY, REPRESENTED BY ITS
DIRECTOR GENERAL, NIFT CAMPUS, HAUZ KHAZ, NEAR GULMOHAR PARK, NEW
DELHI-110016.
3. THE DIRECTOR GENERAL, NATIONAL INSTITUTE OF FASHION TECHNOLOGY, NIFT
CAMPUS, HAUZ KHAZ, NEAR GULMOHAR PARK, NEW DELHI-110016.
4. HEAD ACADEMIC AFFAIRS, NATIONAL INSTITUTE OF FASHION TECHNOLOGY,
NIFT CAMPUS, HAUZ KHAZ, NEAR GULMOHAR PARK, NEW DELHI-110016.
5. DIRECTOR, NATIONAL INSTITUTE OF FASHION TECHNOLOGY, NIFT CAMPUS,
DHARMASALA, MANGATTUPARAMBA, KANNUR, KERALA-670562.
6. CAMPUS ACADEMIC CO-ORDINATOR, NATIONAL INSTITUTE OF FASHION
TECHNOLOGY, NIFT CAMPUS, DHARMASALA, MANGATTUPARAMBA, KANNUR,
KERALA-670562.
7. CENTRE CO-ORDINATOR, NATIONAL INSTITUTE OF FASHION TECHNOLOGY, NIFT
CAMPUS, DHARMASALA, MANGATTUPARAMBA, KANNUR, KERALA-670562, BY SRI.
P. VIJAYAKUMAR, ASG.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to suspend the operation of Exhibit P3, P13 and P24 and direct the
Respondents to restore the details of the petitioners in NIFT roles and
allow the Petitioner to attend the classes of 3rd Semester, pending
disposal of this Writ Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. LIJU.V.STEPHEN and INDU SUSAN JACOB, Advocates for the petitioner and
of ASSISTANT SOLICITOR GENERAL OF INDIA for the Respondents, the court
passed the following:
WP(C) No.26333/2021 2/2
ORDER
Admit.
Assistant Solicitor General of India takes notice for the respondents.
There will be an interim order as prayed for, for a period of one month.
23.11.2021 Sd/- N.NAGARESH, JUDGE /True copy/ ASSISTANT REGISTRAR Exhibit P3:- A TRUE COPY OF THE EMAIL COMMUNICATION DATED 30/04/2021 FROM THE 7TH RESPONDENT.
Exhibit P13:- A TRUE COPY OF THE EMAIL COMMUNICATION DATED 06/06/2021 WITH EXPULSION ORDER ISSUED BY THE 4TH RESPONDENT.
Exhibit P24:- A TRUE COPY OF THE EMAIL DATED 28/09/2021 WITH ORDER DATED 28/09/2021 ISSUED BY THE 3RD RESPONDENT.
ORDER 23-11-2021 /True Copy/ Assistant Registrar