Dr.G.Thulaseedharan vs Kerala University
2021 Latest Caselaw 1823 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                       WP(C).No.1117 OF 2021(L)


PETITIONER:

               DR.G.THULASEEDHARAN
               AGED 60 YEARS
               S/O. LATE K. GOVINDA PILLAI, PRINCIPAL, SREE SANKARA
               COLLEGE, KILIMANOOR, THIRUVANANTHAPURAM DISTRICT -
               695 601, RESIDING AT PRIYANANDANAM, THAZHUTHALA,
               KOTTIYAM, KOLLAM - 691 571.

               BY ADVS.
               SRI.ARUN.B.VARGHESE
               SMT. AISWARYA V.S.

RESPONDENTS:

      1        KERALA UNIVERSITY
               REPRESENTED BY ITS REGISTRAR, SENATE HOUSE CAMPUS,
               PALAYAM, THIRUVANANTHAPURAM - 695 034.

      2        THE VICE CHANCELLOR
               KERALA UNIVERSITY, SENATE HOUSE CAMPUS, PALAYAM,
               THIRUVANANTHAPURAM - 695 034.

      3        THE RETURNING OFFICER
               ELECTION TO THE ACADEMIC COUNCIL 2020-21, KERALA
               UNIVERSITY, SENATE HOUSE CAMPUS, PALAYAM,
               THIRUVANANTHAPURAM - 695 034.

               R1-3 BY SHRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1117 OF 2021(L)

                                       2

                                JUDGMENT

This writ petition is filed seeking directions to the

respondents to permit the petitioner to contest the election to the

Academic Council 2020-21 under the constituency of the

Principals of first grade colleges other than colleges of oriental

languages.

2. A statement has been placed on record by the Standing

Counsel for the University wherein it is submitted that aggrieved

by the rejection of his nomination, the petitioner had approached

the Vice Chancellor and that the Vice Chancellor had considered

the petition and had ordered to accept the nomination of the

petitioner exercising the power conferred under Statute 5 of the

Kerala University (Conduct of Elections to Various Authorities or

Bodies) First Statutes, 1974. It is further submitted that the

petitioner's name will be included in the final list of candidates to

be published on 18.01.2021. The submissions are recorded. The

writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE

Bng/18.01.2021 WP(C).No.1117 OF 2021(L)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PORTION OF THE NOTIFICATION DATED 26.12.2020 ISSUED BY THE THIRD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PORTION OF THE ELECTORAL ROLL OF THE PRINCIPALS OF THE FIRST GRADE COLLEGES OTHER THAN COLLEGES OF ORIENTAL LANGUAGES ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 11.01.2021 SUBMITTED BY THE WRIT PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE NOTIFICATION BEARING NO.

ELECTION/AC/1/2020-21 DATED 11.01.2021 ISSUED BY THE 3RD RESPONDENT.