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Kerala High Court

Cochin University Of Science And ... vs Jeena John on 11 August, 2021

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar, P Gopinath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

       THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                 &
              THE HONOURABLE MR. JUSTICE GOPINATH P.

    WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943

                         WA NO. 761 OF 2020

 AGAINST THE JUDGMENT DATED 04-03-2020 IN WP(C) 2579/2020 OF HIGH
                          COURT OF KERALA

APPELLANTS/RESPONDENTS 1 TO 3:

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

          BY ADV SRI.S.P.ARAVINDAKSHAN PILLAI, SC, COCHIN
          UNIVERSITY OF SCIENCE AND TECHNOLOGY

RESPONDENT/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-682022, RESIDING AT
       CHETTIYANKUNNEL HOUSE, KUREEKKAD P.O., ERNAKULAM-682305.
          BY ADVS.
          SRI. KALEESWARAM RAJ (B/O)
          SRI.KALEESWARAM RAJ

OTHER PRESENT:

          ADV THULASI M RAJ

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 11.08.2021,
ALONG WITH WA.762/2020, 771/2020 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WA Nos.761, 762, 770 & 771/2020

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
           THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                          &
                    THE HONOURABLE MR. JUSTICE GOPINATH P.
        WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                                  WA NO. 762 OF 2020
   AGAINST THE JUDGMENT DATED 04-03-2020 IN WP(C) 2788/2020 OF HIGH
                                   COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 3:

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

              BY ADV S.P.ARAVINDAKSHAN PILLAY


RESPONDENT/PETITIONER:

          DEEPA PAUL E.P.
          AGED 35 YEARS, ASSISTANT PROFESSOR(ON CONTRACT) DIVISION OF
          COMPUTER SCIENCE AND ENGINEERING, SCOOL OF ENGINEERING,
          CUSAT, KOCHI-682022, RESIDING AT MANDOTHIL HOUSE,
          KUZHIYARA P O, CHOTTANIKKARA, ERNAKULAM-682312.

              BY ADV SRI. KALEESWARAM RAJ (B/O)

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 11.08.2021,
ALONG WITH WA.761/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WA Nos.761, 762, 770 & 771/2020

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                          &
                    THE HONOURABLE MR. JUSTICE GOPINATH P.
         WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                                  WA NO. 771 OF 2020
   AGAINST THE JUDGMENT DATED 04-03-2020 IN WP(C) 2799/2020 OF HIGH
                                   COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 3:

     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.

               BY ADV S.P.ARAVINDAKSHAN PILLAY


RESPONDENT/PETITIONER:

               JEENA JOHN,
               ASSISTANT PROFESSOR (ON CONTRACT), DIVISION OF ELECTRICAL
               AND ELECTRONICS ENGINEERING, SCHOOL OF ENGINEERING,
               CUSAT, KOCHI-682 022, RESIDING AT ARANGATH HOUSE,
               KANIMANGALAM P.O., THRISSUR-680 027.

               BY ADV SRI. KALEESWARAM RAJ (B/O)

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 11.08.2021,
ALONG WITH WA.761/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WA Nos.761, 762, 770 & 771/2020

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                       &
                    THE HONOURABLE MR. JUSTICE GOPINATH P.
         WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                          WA NO. 770 OF 2020
   AGAINST THE JUDGMENT DATED 04-03-2020 IN WP(C) 2912/2020 OF HIGH
                            COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 3:

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

               BY ADV S.P.ARAVINDAKSHAN PILLAY


RESPONDENT/PETITIONER & 4TH RESPONDENT:

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

     2      STATE OF KERALA,
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
            HIGHER EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM 695 001.

            BY ADV SRI. KALEESWARAM RAJ (B/O)

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 11.08.2021,
ALONG WITH WA.761/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WA Nos.761, 762, 770 & 771/2020

                                   JUDGMENT

[WA Nos.761, 762, 770 & 771/2020] A.K.Jayasankaran Nambiar, J:

In view of the Government order dated 04-01-2021 which was adopted vide University order dated 21-01-2021 and the order dated 22-03-2021 of the University which directs the sanctioning of the maternity leave to contract teachers excluding the vacation period, the writ appeals are now closed in the light of the payments made by the University to the teachers concerned on the basis of their University order.
(Sd/-) A.K. JAYASANKARAN NAMBIAR JUDGE (Sd/-) GOPINATH P. JUDGE AMG