SARAN P. RAVEENDRAN Vs COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH & ANR
.... could be terminated even without assigning any reason. The tenure of project staff was co-terminus with the project. Of course the applicant''s tenure was extended two or three times and finally it was extended up to 31.3.2017 the date of the completion of the project. Annexure A9 is the revised gui ...
High Court Of Kerala
STATE OF KERALA & ORS Vs SINDHU C.P.
.... o military service." 8. Annexure A6 is the Certificate issued by Major, Officiating Officer Commanding, 261 Bomb Disposal Company dated 05.11.2011, which reads as follows: "TO WHOM SO EVER IT MAY CONCERN 1. It is to state that Army No. 15315527X Late Havildar SHIJEESH VK was a soldier of Indi ...
High Court Of Kerala
MATHEWS Vs THE SUB INSPECTOR OF POLICE
.... tudents and staff/teachers. The learned counsel for the petitioners points out that no spraying of any pesticide is done or intended to be done; but for applying it directly on the bud, by a manual process. It is also stated that, the petitioners are ready to use only such chemicals/pesticides ...
High Court Of Kerala
ANILKUMAR E.K. Vs STATE OF KERALA & ORS.
.... pleted more than one year of service, their services shall not be terminated till the new policy for regularisation in accordance with our judgment is framed, in which a direction has been issued to reframe the policy for regularisation on completion of more than one year of service, and without the ...
High Court Of Kerala
Babu Vs Kunjumol Nandiyanathayil
.... The High Court can act suo motu. (2). The High Court can act on application of the lower court, or (3). The High Court can act on application of a party." 18. The conditions to be satisfied for invoking the powers are : "a. A fair and impartial inquiry or trial cannot be held otherwise. ...
High Court Of Kerala
P.LAKSHMANAN, S/O. LATE K.V. MADHAVIKUTTY WARASSIAR Vs THE SECRETARY, COCHIN DEVASWOM BOARD
.... be compensated, which comes to Rs.16,880/- ( for loss of 400 grams and 700 milligrams). 5. For want of satisfaction of the said amount, ''NOC'' is not given, which made the Kazhakam holder to submit a complaint before the Ombudsman, pointing out that he is a person, who has admittedly c ...
High Court Of Kerala
Sivarajan Vs Raheela K. Jalal
.... nder the lease or sub-lets the entire building or any portion thereof if the lease does not confer on him any right to do so. Provided that an application under this clause shall not be made for the first time in respect of one and the same tenancy unless the landlord has sent a registered notice to ...
High Court Of Kerala
G. Sadavisan Nair Vs A. Rajendran Nair
.... ourt as well the Appellate Authority have found that the execution of these rent deeds are genuine and there is nothing available to suspect the validity of those documents. The rent deeds were proved through PW2(document writer) and PW3 (scribe). Ext.A9 is admittedly an application submitted by the ...
High Court Of Kerala
KUMARAN & Ors. Vs ROY MATHEW & Ors.
.... asons and availability of evidence on record, split multiplier should not be adopted in a routine course and the multiplier as specified in Sarala Verma''s case (cited supra) which is affirmed in Reshma Kumari''s case (cited supra) shall be adopted. But in the case at hand the specific reason mentio ...
High Court Of Kerala
Kumaran Vs Roy Mathew
.... ce of any specific reasons and availability of evidence on record, split multiplier should not be adopted in a routine course and the multiplier as specified in Sarala Verma''s case (cited supra) which is affirmed in Reshma Kumari''s case (cited supra) shall be adopted. But in the case at hand the s ...
High Court Of Kerala
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