Central University Of Kerala Vs Dr. Taru. S Pawar
.... re available in the school for appointment. The latter part of clause 5(1), i.e., the proviso, is applicable only in situations where there is no professor or where there is only one professor in the school. He contended that at the time when the 2nd respondent herein was appointed as a Dean in ...
High Court Of Kerala
Jawaharlal Nehru Tropical Botanical Garden And Research Institute (Formerly The Tropical Botanic Garden & Research Institute) Represented By Its Director Vs Padmesh Pandaram Pillai
.... tted to surrender the leave with salary at the rate the government employees are allowed to surrender earned leave. 16. Admittedly, as evidenced by Ext.P12 order dated 03.05.2017 and Ext.P13 order dated 10.06.2019, encashment of earned leave for 300 days accumulated at the credit of two sci ...
High Court Of Kerala
Mary Swapna Vs Joji Joseph
.... s disposed of by the learned Single Judge of the High Court on an undertaking made by the learned counsel for the respondent on instructions from his clients that the property which was the subject matter of that case shall not be sold out till the main petition is heard and decided. But later t ...
High Court Of Kerala
The Chief Manager, Syndicate Bank Vs K.Baburajan
.... itting that application. He ought to have submitted the application on or before 11.09.2018 but submitted Ext.P4 application only on 12.10.2018. For the said reason, his application was rejected by the Bank by Ext.P6 letter dated 12.04.2019. 10. It is after a period of more than 13 years of ...
High Court Of Kerala
The General Manager (Personal) Vs V.T.Radhakrishnan
.... and it was affirmed by the Division Bench, while dismissing the Special Leave Petition, the Apex Court ordered that the question of law arises in the context of challenge with reference to Clause 7 of Ext.P5 Scheme shall be left open. As per Clause 22 of the Vijaya Bank (Employees Pension) Regul ...
High Court Of Kerala
Lt.Gen Sukhdeep Sangwan Vs Bijukumar.S
.... here the order or decision is that of a Single Judge, to a Bench of not less than two Judges of the Court; (b) where the order or decision is that of a Bench, to the Supreme Court. As per the proviso to sub-section (1) of Section 19, where the order or decision is that of the Court of the Judici ...
High Court Of Kerala
State Of Kerala Vs P. Abdul Azeez
.... matter were not considered in the appeal. 5. In Meera Bhanja v. Nirmala Kumari Choudhury [(1995) 1 SCC 170] the Apex Court held that review proceedings are not by way of an appeal and have to be strictly confined to the scope and ambit of Order XLVII, Rule 1 of the Code. In Parsion Devi v. ...
High Court Of Kerala
M.Sakthivel Vs Union Of India
.... the said provision, the Apex Court in Government of NCT of Delhi and another v. K.L.Rathi Steels Limited and others [(2024) 7 SCC 315] held that no review is available upon a change or reversal of a proposition of a law by a superior court or by a larger Bench of the same court. Therefore, the p ...
High Court Of Kerala
Raj P Vs State Of Kerala
.... 17 years. As per the statement made in OS No.79 of 2020 filed by the petitioner, it is evident that he occupied the land only in the previous year. The 4th respondent then conducted a hearing of all the parties concerned on 10.06.2020 with prior notice. In that hearing also, the petitioner admitt ...
High Court Of Kerala
Mahatma Gandhi University M.G.University Vs Suni Thomas
.... three valuations that is the original valuation, first revaluation, and second revaluation shall be awarded to the candidate. The appellant is claiming this regulation as arbitrary and unjust. She pointed out that if a student secures below 15% hike in marks in the first revaluation, he or she w ...
High Court Of Kerala
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