CENTRAL UNIVERSITY OF KERALA Vs. TARU.S PAWAR

JUDGEMENT

(1.) Respondents 1 and 2 in W.P.(C)No.11023 of 2024, aggrieved by the judgment dtd. 24/10/2024 of the learned Single Judge, has preferred this intra-court appeal under Sec. 5(i) of the Kerala High Court Act, 1958.

(2.) The writ petition has been filed by the 1st respondent herein/petitioner seeking the following reliefs:

(3.) Ext.P5 is the order dtd. 31/7/2023 appointing the 2nd respondent herein as the Dean in the School of Languages and Comparative Literature in the Central University of Kerala for a period of three years, with effect from 1/8/2023 and Ext.P8 is an order rejecting Ext.P7 representation made by the 1st respondent herein alleging caste discrimination in appointing the 2nd respondent as the Dean.