Kerala High Court
Minu K.K vs State Of Kerala on 12 March, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Wednesday, the 12th day of March 2025 / 21st Phalguna, 1946
WP(C) NO. 5261 OF 2022 (G)
PETITIONERS:
1. MINU K.K., ASSOCIATE PROFESSOR IN MATHEMATICS, COLLEGE OF
ENGINEERING, INSTITUTE OF HUMAN RESOURCE DEVELOPMENT, POONJAR,
KOTTAYAM (NOW IN CHARGE OF PRINCIPAL KANJIRAPPALLY-686582), RESIDING
AT KOTTARATHIL, MUTTOM P.O., THODUPUZHA-685 587.
2. MURALI V.S., ASSOCIATE PROFESSOR IN PHYSICS, COLLEGE OF ENGINEERING,
INSTITUTE OF HUMAN RESOURCE DEVELOPMENT, ATTINGAL P.O.,
ATTINGAL-695101, RESIDING AT PARVATHI MANDHIRAM, KIZHAKKEKKARA,
KOTTARAKKARA P.O., KOTTARAKKARA-691506.
3. SAJEEVAN M., ASSOCIATE PROFESSOR IN PHYSICS, COLLEGE OF ENGINEERING,
INSTITUTE OF HUMAN RESOURCE DEVELOPMENT, KARUNAGAPPALLY, THODIYOOR
P.O., KARUNAGAPPALLY-690523, RESIDING AT KRISHNA KRIPA, MATHRUKA
NAGAR-61, THATTAMALA P.O., KOLLAM-691020.
4. RADHA BALAKRISHNAN, ASSISTANT PROFESSOR IN MATHEMATICS, MODEL
ENGINEERING COLLEGE, THRIKKAKARA, ERNAKULAM-682021, RESIDING AT
SUVAS, PUTHIYA ROAD, THAMMANAM, COCHIN-682 032.
5. JAYARAM D.S., ASSISTANT PROFESSOR IN MATHEMATICS, MODEL ENGINEERING
COLLEGE, THRIKKAKKARA, ERNAKULAM-682021, RESIDING AT KUZHIVILA
HOUSE, EDATHIMON, ELAMBA P.O., ATTINGAL-695 103.
6. ASHA G. NATH, ASSISTANT PROFESSOR IN MATHEMATICS, COLLEGE OF
ENGINEERING, INSTITUTE OF HUMAN RESOURCE DEVELOPMENT, KALLOOPPARA,
KADAMANKULAM P.O., THIRUVALLA-689603, RESIDING AT SREEPADAM,
KALLOORPPARA P.O., MALLAPPALLY-689 583.
7. MANOJ K.R., ASSOCIATE PROFESSOR IN MATHEMATICS, COLLEGE OF
ENGINEERING, INSTITUTE OF HUMAN RESOURCE DEVELOPMENT, POONJAR SOUTH
P.O., KOTTAYAM-686582, RESIDING AT KIZHAKKETHIL, THODANAL P.O.,
KOTTAYAM-686 573.
8. SOFIA ANITHA JAMES, ASSOCIATE PROFESSOR IN PHYSICS, MODEL
ENGINEERING COLLEGE, THRIKKAKKARA, ERNAKULAM-682021, RESIDING AT
PUTHENKANDATHIL, MANAKKAPPADY, KARUMALLUR, ERNAKULAM-683 511.
9. AJITHA KUMARI R., ASSOCIATE PROFESSOR IN MATHEMATICS, COLLEGE OF
ENGINEERING, INSTITUTE OF HUMAN RESOURCE DEVELOPMENT, ATTINGAL,
RESIDING AT VASANTHAM, KRA 79, KRISHNA NAGAR, RAILWAY STATION ROAD,
NEYYATTINKARA-695 121.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2. INSTITUTE OF HUMAN RESOURCES DEVELOPMENT, CHACKAI,
THIRUVANANTHAPURAM-695 024, REPRESENTED BY ITS DIRECTOR.
3. THE DIRECTOR, INSTITUTE OF HUMAN RESOURCES DEVELOPMENT, CHACKAI,
THIRUVANANTHAPURAM-695 024.
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 stay the operation and all further proceedings pursuant to
Exhibits P8 to P10 so far as the petitioners are concerned, pending
disposal of the Writ Petition(Civil).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
01.06.2022 and upon hearing the arguments of M/S.K.JAJU BABU (SR.),
M.U.VIJAYALAKSHMI, BRIJESH MOHAN, ARAVIND T. RAMESH & ASADU AHMMED
CHULLINTE, Advocates for the petitioners, GOVERNMENT PLEADER for R1 and of
SRI.DEEPU THANKAN, STANDING COUNSEL for R2 and R3, the court passed the
following:
MOHAMMED NIAS C.P, J.
---------------------------------------------------
W.P.(C) Nos.37813 of 2018, 5258 of 2022,
5261 of 2022, 5466 of 2023, 6161 of 2023,
6444 of 2023, 6471 of 2023, 6545 of 2023
& 6579 of 2023
---------------------------------------------------
Dated this the 12th day of March, 2025
ORDER
The learned Government Pleader submits that instructions have been sought on the request made by the IHRD dated 03.01.2025 before the Chairperson, Executive Committee of IHRD. A statement shall be filed indicating the timeline for those who were found successful by the Screening cum Evaluation Committee and the Selection Committee for implementation of the Career Advancement Scheme under the UGC/AICTE schemes as regards the faculty members working in the Engineering Colleges under IHRD.
The statement shall also include the timeline for paying the consequential monetary benefits due to such faculties.
Post on 03.04.2025.
Sd/-
MOHAMMED NIAS C.P. JUDGE DMR/-
12-03-2025 /True Copy/ Assistant Registrar