The Manager, Newman College vs Thevice Chancellor, Mahatma ...
2021 Latest Caselaw 14524 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                         THE HONOURABLE MR. JUSTICE AMIT RAWAL

                TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943

                                   WP(C) NO. 28761 OF 2015

PETITIONER/S:

      1         THE MANAGER, NEWMAN COLLEGE
                THODUPUZHA EAST P.O, THODUPUZHA, PINCODE 685 585

      2         THE PRINCIPAL
                NEWMAN COLLEGE THODUPUZHA EAST P.O, THODUPUZHA,
                PINCODE 685 585

                BY ADVS.
                V.M.KURIAN
                MATHEW B. KURIAN
                K.T.THOMAS




RESPONDENT/S:

      1         THE VICE CHANCELLOR, MAHATMA GANDHI UNIVERSITY
                PRIYADARSHINI HILLS, ATHIRAMPUZHA, KOTTAYAM DISTRICT, PINCODE 686 560

      2         SUJITH P.S
                PULLIYIL HOUSE, MAMALAKANDAM, ERNAKULAM DISTRICT, PINCODE 686 681

      3         THE SYNDICATE
                MAHATMA GANDHI UNIVERSITY,
                PRIYADARSHINI HILLS, KOTTAYAM, PIN-686 560.

      4         MAHATMA GANDHI UNIVERSITY
                PRIYADARSHINI HILLS, ATHIRAMPUZHA,
                KOTTAYAM DISTRICT, PIN-686 560, REPRESENTED BY ITS REGISTRAR.

                BY ADVS.
                SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
                SRI.ALEXANDER JOSEPH
                ALEXANDER JOSEPH


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.07.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                             JUDGMENT

The petitioners have challenged the order dated 24.8.2015

whereby the Syndicate has resolved that for the next five years

Newman College, Thodupuzha shall not be sanctioned new courses

and marginal increase to any existing courses including PG courses

from the date of the decision of the Syndicate.

The period of five year was over in 2020. In my view there

was no interim order when the notice was issued. The cause of

action for the alleged issue no longer subsists as the period was

over. Writ petition is dismissed as infructuous. Liberty is granted to

the petitioners, in case something survives.

Sd/-

sab AMIT RAWAL JUDGE APPENDIX OF WP(C) 28761/2015

PETITIONER EXHIBITS

EXT.P1 TRUE COPY OF THE DETAILS IN THE WEB PORTALOF THE UNIVERSITY

EXT.P2 TRUE PHOTOCOPY OF THE MINUTES OF THE EXECUTIVE COMMITTEE MEETING OF THE PTA HELD ON 17-06-2013

EXT.P3 TRUE PHOTOCOPY OF COMPLAINT DATED 29- 09-2014 FILED BY THE 4TH RESPONDENT

EXT.P4 TRUE PHTOOCOPY OF COMPLAINT NO 1460/2014 FILED BY THE 4TH RESPONDENT BEFORE THE LOK AYUKTA

EXT.P5 TRUE PHTOOCOPY OF STATEMENT FILED BY THE PRINCIPAL BEFORE THE LOK AYUKTA

EXT.P6 TRUE PHOTOCOPY OF ORDER DATED 07-05- 2015 ISSUED BY THE 3RD RESPONDENT

EXT.P6 TRUE PHTOOCOPY OF ORDER DATED07-05- 2015 ISSUED BY THE 3RD RESPONDENT

EXT.P7 TRUE PHOTOCOPY OF EXPLANATION DATED 19-05-2015 SUBMITTED BY THE SECOND PETITIONER

EXT.P8 TRUE PHOTOCOPY OF ORDER DTD 24-08-2015 ISSUED BY THE 3RD RESPONDENT