Sreenath V vs The Chancellor
2021 Latest Caselaw 3077 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                  THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                             &

                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

               THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                                 WP(C).No.5310 OF 2015(S)

PETITIONER:

                 SREENATH V, RAMAVARMAPURAM P.O.,
                 VILLADOM, PIN-680 631.

                 BY ADV. SRI.C.A.ANOOP

RESPONDENTS:

        1        THE CHANCELLOR, KERALA KALAMANDALAM DEEMED UNIVERSITY
                 THE GOVERNMENT OF KERALA, RAJ BHAVAN,
                 THIRUVANANTHAPURAM-695 001.

        2        THE VICE CHANCELLOR IN CHARGE, P.N.SURESH, KERALA KALAMANDALAM
                 DEEMED UNIVERSITY, CHERUTHURUTHY, THRISSUR, KERALA-670 531.

        3        THE REGISTRAR, KERALA KALAMANDALAM DEEMED UNIVERSITY,
                 CHERUTHURUTHY, THRISSUR, KERALA-679 531.

        4        CONVENER RANI GEORGE, SEARCH COMMITTEE FOR VICE CHANCELLOR,
                 GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

        5        PRINCIPAL SECRETARY TO GOVERNMENT, MINISTRY OF CULTURAL AFFAIRS,
                 GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

        6        UNIVERSITY GRANTS COMMISSION, HAVING OFFICE AT BAHADUR SHAH,
                 ZAFAR MARG, NEW DELHI-110 002.

        Addl.R7 THE SECRETARY, MINISTRY OF HUMAN RESOURCE
                DEVELOPMENT (MHRD), NEW DELHI - 110 001.
                (Impleaded as additional respondent No.7 vide order dated 17.12.2015 in
                I.A.18219/15)

                 SRI.SURIN GEORGE IPE SR GP FOR R1 AND R5,
                 R6 BY ADV. SRI.S.KRISHNAMOORTHY CGC
                 R3 BY ADV. SRI.S.SUBHASH CHAND, SC, KALAMANDALAM UTY
                 BY ADV. SRI.S.JAYAKRISHNAN
                 R7 BY ADV. SRI.P.K.RAMKUMAR, CGC
                 R7 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 28.1.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5310 OF 2015(S)
                                        :: 2 ::



                                     JUDGMENT

Dated this the 28th day of January 2021

S.MANIKUMAR, C.J.

Ext.P3 Government Order appointing the second respondent as Vice

Chancellor in charge to the Kalamandalam Deemed University is challenged

in this writ petition. It is alleged that the appointment is violative of

Section 6.2 of UGC (Institution Deemed to be University) Regulations and

notifications issued by the Government vide Exhibit P2.

2. Mr.Surin George Ipe, learned Senior Government Pleader submitted

that a regular Vice Chancellor has been appointed and Ext.P3 is no longer in

force. Therefore, writ petition has also become infructuous.

Placing on record the above, writ petition is dismissed as infructuous.

SD/-

S.MANIKUMAR CHIEF JUSTICE

SD/-

SHAJI P. CHALY JUDGE jes