Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

Deepa Paul vs Cochin University Of Science And ... on 26 March, 2021

Author: S.V.Bhatti

Bench: S.V.Bhatti

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE S.V.BHATTI

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

              RP.No.358 OF 2020 IN WP(C). 2788/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 2788/2020(W) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER:

             DEEPA PAUL
             AGED 35 YEARS
             W/O.SREEJITH.C.K., ASSISTANT PROFESSOR (ON CONTRACT),
             DIVISION OF COMPUTER SCIENCE AND ENGINEERING SCHOOL
             OF ENGINEERING, CUSAT,
             KOCHI-682 022, RESIDING AT MANDOTHIL HOUSE, KUZHIYARA
             P.O., CHOTTANIKKARA-682 312.

             BY ADVS.
             SRI.KALEESWARAM RAJ
             SRI.VARUN C.VIJAY
             KUM.A.ARUNA
             KUM.THULASI K. RAJ

RESPONDENTS/RESPONDENTS:

      1      COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
             (CUSAT), REPRESENTED BY THE REGISTRAR, COCHIN
             UNIVERSITY OF SCIENCE AND TECHNOLOGY, COCHIN
             UNIVERSITY P.O., KOCHI-682 022.

      2      THE REGISTRAR, COCHIN UNIVERSITY OF SCIENCE AND
             TECHNOLOGY,
             (CUSAT), COCHIN UNIVERSITY P.O., KOCHI-682 022.

      3      THE VICE CHANCELLOR,
             COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY(CUSAT),
             COCHIN UNIVERSITY P.O., KOCHI-682 022.

             R1-3 BY ADV. SRI.D.G.VIPIN

             ADV ANJANA JOSHI

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.03.2021, ALONG WITH RP.356/2020, RP.357/2020, RP.359/2020, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.358/2020, RP.356/2020, RP.357/2020, RP.359/2020

                                              -2-


                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                     THE HONOURABLE MR.JUSTICE S.V.BHATTI

       FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                    RP.No.356 OF 2020 IN WP(C). 2912/2020

  AGAINST THE ORDER/JUDGMENT IN WP(C) 2912/2020(L) OF HIGH COURT
                            OF KERALA


PETITIONER/PETITIONER:

                   VANI DEVI P
                   ASSISTANT PROFESSOR (ON CONTRACT) DIVISION OF
                   ELECTRONICS AND COMMUNICATION ENGINEERING SCHOOL OF
                   ENGINEERING, CUSAT, KOCHI-682 022, RESIDING AT
                   GOWRISHAKARAN (ALUNGAL) THRIKKARIYOOR
                   P.O.KOTHAMANGALAM, ERNAKULAM-686 692.

                   BY ADVS.
                   SRI.KALEESWARAM RAJ
                   SRI.VARUN C.VIJAY
                   KUM.A.ARUNA
                   KUM.THULASI K. RAJ
                   SMT.MAITREYI SACHIDANANDA HEGDE

RESPONDENT/S:

         1         COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT)
                   REPRESENTED BY THE REGISTRAR, COCHIN UNIVERSITY OF
                   SCIENCE AND TECHNOLOGY, COCHIN UNIVERSITY
                   P.O.KOCHI-682 022.

         2         THE REGISTRAR,
                   COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
                   (CUSAT), COCHIN UNIVERSITY P.O.KOCHI-682 022.

         3         THE VICE CHANCELLOR,
                   COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
                   (CUSAT), COCHIN UNIVERSITY P.O.KOCHI-682 022.

                   R1-3 BY ADV. SRI.D.G.VIPIN

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.03.2021, ALONG WITH RP.357/2020, RP.358/2020, RP.359/2020,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.358/2020, RP.356/2020, RP.357/2020, RP.359/2020

                                              -3-


                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                     THE HONOURABLE MR.JUSTICE S.V.BHATTI

       FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                    RP.No.357 OF 2020 IN WP(C). 2799/2020

  AGAINST THE ORDER/JUDGMENT IN WP(C) 2799/2020(Y) OF HIGH COURT
                            OF KERALA


PETITIONER/PETITIONER:

                   JEENA JOHN
                   AGED 31 YEARS
                   ASSISTANT PROFESSOR (ON CONTRACT), DIVISION OF
                   ELECTRICAL AND ELECTRONICS ENGINEERING SCHOOL OF
                   ENGINEERING, CUSAT, KOCHI-682022, RESIDING AT
                   ARANGATH HOUSE, KANIMANGALAM P.O., THRISSUR-680027.

                   BY ADVS.
                   SRI.KALEESWARAM RAJ
                   SRI.VARUN C.VIJAY
                   KUM.A.ARUNA
                   KUM.THULASI K. RAJ
                   SMT.MAITREYI SACHIDANANDA HEGDE

RESPONDENT/RESPONDENTS:

         1         COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT)
                   REPRESENTED BY THE REGISTRAR, COCHIN UNIVERSITY OF
                   SCIENCE AND TECHNOLOGY, COCHIN UNIVERSITY P.O.,
                   KOCHI-682022.

         2         THE REGISTRAR,
                   COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
                   (CUSAT), COCHIN UNIVERSITY P.O., KOCHI-682022.

         3         THE VICE CHANCELOOR,
                   COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
                   (CUSAT), COCHIN UNIVERSITY P.O., KOCHI-682022.

                   R1-3 BY ADV. SRI.D.G.VIPIN

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.03.2021, ALONG WITH RP.356/2020, RP.358/2020, RP.359/2020,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE S.V.BHATTI

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                 RP.No.359 OF 2020 IN WP(C). 2579/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 2579/2020(V) OF HIGH COURT OF
                             KERALA

PETITIONER/PETITIONER:

                NITHA C PANKAJAKSHAN
                AGED 30 YEARS
                W/O. SREEJITH C K, ASSISTANT PROFESSOR (ON CONTRACT)
                DIVISION OF COMPUTER SCIENCE AND ENGINEERING SCHOOL
                OF ENGINEERING, CUSAT, KOCHI 682 022
                RESIDING AT CHETTIYANKUNNEL HOUSE, KUREEKKAD P.O,
                ERNAKULAM 682 305

                BY ADVS.
                SRI.KALEESWARAM RAJ
                SRI.VARUN C.VIJAY
                KUM.A.ARUNA
                KUM.THULASI K. RAJ

RESPONDENT/S:

      1         COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT)
                REPRESENTED BY THE REGISTRAR, COCHIN UNIVERSITY OF
                SCIENCE AND TECHNOLOGY,
                COCHIN UNIVERSITY P.O, KOCHI 682 022

      2         THE REGISTRAR,
                COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT)
                COCHIN UNIVERSITY P.O, KOCHI 682 022

      3         THE VICE CHANCELLOR,
                COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY (CUSAT)
                COCHIN UNIVERSITY P.O, KOCHI 682 022

                R1-3 BY SRI.VIPIN D.G., SC, COCHIN UNIVERSITY OF
                SCIENCE AND TECHNOLOGY

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26.03.2021, ALONG WITH RP.356/2020, RP.357/2020, RP.358/2020, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.358/2020, RP.356/2020, RP.357/2020, RP.359/2020

                                              -5-




                                        ORDER

[ RP.358/2020, RP.356/2020, RP.357/2020, RP.359/2020 ] Dated this the 26th day of March 2021 Heard Adv.Thulasi.K Raj for petitioners and Adv.Anjana Joshi for respondent-University.

2. The attention of the court is invited to G.O.(P) No.2/2021/Fin dated 04.01.2021 filed in Annexure-I (in R.P No.359/2020) and the follow up decision taken by the University implementing the order of the Government.

Having regard to the circumstances, the prayers in the Review petitions are not pressed. Consequently, the review petitions are closed however, granting liberty to petitioners to represent to the University for giving necessary benefit in terms of a decision of the Government dated 04.01.2021.

Sd/-

S.V.BHATTI JUDGE JS