ABBAS T.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Even though various allegations, averments and assertions are made in this writ petition, in support of the petitioner's challenge to Exts.P20, P21 and P22 orders, when this matter was taken up today, Shri.George Mecheril, learned counsel for the petitioner, confined his plea that the Government be directed to reconsider his client's case based on the Regulations of the University Grants Commission of the years 2010 and 2018, as also Ext.P15 - University First Ordinances, 1978. Shri.George Mecheril submitted that while doing so, the 4th respondent also may be granted an opportunity of being heard, since her claims are also to be taken into account.

(2.) In response, the learned Senior Government Pleader, Smt.Nisha Bose submitted that if the petitioner only requires the reconsideration of his claim based on the afore mentioned Regulations and Ordinances, there does not appear to be any legal impediment in doing so, but that the Authority may be allowed to take a decision as per law, after hearing the version of the 4th respondent also.

(3.) Shri.P.C.Sasidharan, learned Standing Counsel for respondent No.2 - University and Shri.Babu Karukapadath, learned Standing Counsel for respondent No.3, submitted that their clients do not have anything specific to submit at this time, since the petitioner is only seeking that his claims be reconsidered in the light of the afore mentioned Regulations and Ordinances. They, therefore, submitted that all their contentions may be left open to be pursued, if required in future.