Kerala High Court
Jyothi Sivanand vs National Institute Of Fashion ... on 14 February, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) No.6154/2025 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Friday, the 14th day of February 2025 / 25th Magha, 1946
WP(C) NO. 6154 OF 2025(T)
PETITIONER:
JYOTHI SIVANAND AGED 36 YEARS D/O N. SIVANANDAN, PANIKKANTAYYATHU
VADAKKATHIL, KALLELIBHAGOM P.O., KARUNAGAPALLY, KOLLAM, KERALA- ,
PIN - 690518
RESPONDENTS:
1. NATIONAL INSTITUTE OF FASHION TECHNOLOGY , MINISTRY OF TEXTILES,
GOVERNMENT OF INDIA, NIFT CAMPUS, HAUZ KHAS, NEAR GULMOHAR PARK, NEW
DELHI, REPRESENTED BY ITS DIRECTOR, PIN-, PIN - 110016
2. THE DIRECTOR GENERAL , NATIONAL INSTITUTE OF FASHION TECHNOLOGY,
MINISTRY OF TEXTILES, GOVERNMENT OF INDIA, NIFT CAMPUS, HAUZ KHAS,
NEAR GULMOHAR PARK, NEW DELHI, PIN -, PIN - 110016
3. REGISTRAR, NATIONAL INSTITUTE OF FASHION TECHNOLOGY, MINISTRY OF
TEXTILES, GOVERNMENT OF INDIA, NIFT CAMPUS, HAUZ KHAS, NEAR GULMOHAR
PARK, NEW DELHI, PIN -, PIN - 110016
4. THE JOINT DIRECTOR NATIONAL INSTITUTE OF FASHION TECHNOLOGY,
ESTABLISHMENT DEPARTMENT, NIFT HEAD OFFICE, NEW DELHI, PIN -, PIN -
110016
5. NATIONAL INSTITUTE OF FASHION TECHNOLOGY CAMPUS , KANNUR,
DHARMASHALA, MANGATTUPARAMBA, KANUL P.O., KANNUR REPRESENTED BY ITS
DIRECTOR, PIN -, PIN - 670562
6. THE DIRECTOR , NATIONAL INSTITUTE OF FASHION TECHNOLOGY CAMPUS,
KANNUR, DHARMASHALA, MANGATTUPARAMBA, KANUL P.O., KANNUR-, PIN -
670562
7. THE JOINT DIRECTOR , NATIONAL INSTITUTE OF FASHION TECHNOLOGY
CAMPUS, KANNUR, DHARMASHALA, MANGATTUPARAMBA, KANUL P.O., KANNUR-,
PIN - 670562
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 Exhibit P2 impugned transfer/extension order dated
12.02.2025, issued by the 4th respondent, and Exhibit P3 relieving order
issued by 7th respondent, ensuring that the petitioner continues in her
present position at NIFT Kannur without interruption, pending disposal of
the writ petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. RILGIN V.GEORGE, K.T.RAVEENDRAN, AKSHARA K.P., ARATHY P.S., MEERA J.
MENON & ANAGHA MANOJ Advocates for the petitioner and of the DEPUTY
SOLICITOR GNERAL OF INDIA-IN-CHARGE for Respondents (By Order), the court
passed the following:
WP(C) No.6154/2025 2/3
ORDER
Admit.
Deputy Solicitor General of India-in-charge takes notice for the respondents.
There will be an interim order staying the operation of Exts.P2 and P3, for a period of one month.
Post on 14.03.2025 along with W.P.(C) No.4079/2025.
Hand Over.
Sd/- N.NAGARESH, JUDGE 14-02-2025 /True Copy/ Assistant Registrar WP(C) No.6154/2025 3/3 APPENDIX OF WP(C) 6154/2025 Exhibit P2 TRUE COPY OF THE EXTENSION AND TRANSFER ORDER DATED 12.02.2025 Exhibit P3 TRUE COPY OF THE RELIEVING ORDER DATED 12.02.2025