Kerala High Court
Dr. Kunhammad K K vs The Kannur University on 24 February, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 7173 OF 2026 1
2026:KER:17210
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 24TH DAY OF FEBRUARY 2026 / 5TH PHALGUNA, 1947
WP(C) NO. 7173 OF 2026
PETITIONER/S:
DR. KUNHAMMAD K K
AGED 59 YEARS
S/O. KUNHAMMAD KUTTY HAJEE, KALLANKANDI HOUSE,
DEVARKOVIL, THALIYIL POST, KOZHIKODE DISTRICT
[PROFESSOR (UNDER SUSPENSION), DEPARTMENT OF
STUDIES IN ENGLISH, KANNUR UNIVERSITY, PALAYAD
CAMPUS, PIN - 673508
BY ADVS.
SHRI.POOVAMULLE PARAMBIL ABDULKAREEM
SRI.K.N.KUMARASWAMY SARMA
RESPONDENT/S:
1 THE KANNUR UNIVERSITY
REPRESENTED BY ITS REGISTRAR, CIVIL STATION POST,
THAVAKKARA, KANNUR, PIN - 670002
2 THE SYNDICATE
REPRESENTED BY ITS CHAIRMAN, KANNUR UNIVERSITY,
CIVIL STATION POST, THAVAKKARA, KANNUR, PIN -
670002
SRI,I.V.PRAMOD,SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.02.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 7173 OF 2026 2
2026:KER:17210
P.V.KUNHIKRISHNAN, J.
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WP(C) NO. 7173 OF 2026
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Dated this the 24th day of February, 2026
JUDGMENT
The above Writ Petition (C) is filed with the following prayers:
"i) To issue a writ of mandamus or any other appropriate writ or order or direction directing the 1st respondent to consider and pass appropriate orders on Exts.P3 and P4 review petitions as expeditiously as possible adverting the decision rendered by the Hon'ble Apex Court in Ajay Kumar Choudhary V. Union of India, 2015 (7) SCC 291;
ii) To issue a writ of mandamus or any other appropriate writ or order or direction directing the respondents to review the suspension of the petitioner by revoking the same from the day on which the petitioner was released on bail on 26/08/2025 and to sanction all consequential benefits forthwith;
iii) To issue a writ of mandamus or any other appropriate writ or order or direction directing the 1st respondent to reinstate the petitioner in service by revoking Ext.P1 suspension forthwith as the continued suspension without filing Memo of charges and enquiry is illegal, arbitrary and unjustifiable;
iv) To dispense with filing of vernacular translation of the documents produced;
v) To mould and grant such other reliefs, as this Hon'ble Court shall deem just and proper in the interest of justice, including costs "
[SIC]
2. When this writ petition came up for consideration, the counsel for the petitioner submitted that the petitioner would be satisfied if a direction is issued to the 1st respondent to consider Exts.P3 and P4 within a time frame. WP(C) NO. 7173 OF 2026 3
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3. Heard the learned standing Counsel appearing for the University also.
After hearing both sides, I think that prayer can be allowed. Therefore, this writ petition is disposed of with the following directions:
i) The 1st respondent is directed to consider Exts.P3 and P4, and pass appropriate orders in it, after giving an opportunity of hearing to the petitioner, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment.
ii) While deciding the matter, the 1st respondent will consider the applicability of the judgment in Ajay Kumar Choudhary v. Union of India [2015 (7) SCC 291]. A copy of the same will be made available by the petitioner before the 1st respondent.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
AJ
Judgment reserved NA
Date of Judgment 24.02.2026
Judgment dictated 24.02.2026
Draft judgment placed 26.02.2026
Final Judgment uploaded 27.02.2026 WP(C) NO. 7173 OF 2026 4 2026:KER:17210 APPENDIX OF WP(C) NO. 7173 OF 2026 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SUSPENSION ORDER NO.
ACADB4/3684/07 DATED 25/06/2025 ISSUED BY THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER DATED 26/08/2025 IN BAIL APPLICATION NO. 10602/2025 ISSUED BY THIS HON'BLE COURT Exhibit P3 TRUE COPY OF THE REVIEW PETITION DATED NIL SUBMITTED BY THE PETITIONER Exhibit P4 TRUE COPY OF THE DETAILED REMINDER DATED 14/02/2026 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT