Kerala High Court
The State Of Kerala vs Dr. T.Vijayalakshmi on 4 June, 2021
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ.
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WA Nos.755,757,758, 760, 762 & 763 of 2021
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Dated this, the 4th day of June, 2021
O R D E R
A.Muhamed Mustaque,J.
These appeals are filed by State of Kerala and University of Kerala challenging the judgment of the learned Single Judge. The question of law that was considered was regarding the application of the reservation in teaching posts in Universities as a single unit. The learned Single Judge has struck down the amendment to Kerala University Act. As appointments have already been made pursuant to the above statutory provisions by applying the reservation, the operation of the judgment would have far reaching consequences upon the teachers appointed by the University. In such circumstances, it is appropriate to stay the operation of the judgment for a period of three months.
2. Learned Advocate General, learned Standing Counsel for the University and the learned senior counsel appearing for the party respondents agreed for an early hearing on 12/7/2021 subject to the convenience of the Bench having the roster.
Post on 12/7/2021.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE Sd/-
DR.KAUSER EDAPPAGATH, JUDGE Rp