Dr. Zacharias Mar Aprem vs State Of Kerala
2021 Latest Caselaw 10196 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                       WP(C).No.2972 OF 2021(V)


PETITIONER:

               DR. ZACHARIAS MAR APREM
               AGED 54 YEARS
               METROPOLITAN, ADOOR-KADAMBANADU DIOCESE, MALANKARA
               ORTHODOX SYRIAN CHURCH, ADOOR, MANAGER.H.H.MARTHOMAS
               MATHEWS 11 TRAINING COLLEGE, ADOOR (PO),
               PATHANAMTHITTA DISTRICT-691 523.

               BY ADVS.
               SRI.G.BIJU
               SRI.V.A.VINOD

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
               HIGHER EDUCATION, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        UNIVERSITY OF KERALA,
               PALAYAM, PALAYAM P.O.THIRUVANANTHAPURAM-695
               034,REPRESENTED BY ITS REGISTRAR

      3        THE SYNDICATE OF THE UNIVERSITY OF KERALA,
               REPRESENTED BY ITS CHAIRMAN, THE VICE CHANCELLOR,
               UNIVERSITY OF KERALA, PALAYAM, PALAYAM
               P.O.THIRUVANANTHAPURAM-695 034.

      4        THE NATIONAL COUNCIL FOR TEACHER EDUCATION,
               REPRESENTED BY ITS REGIONAL DIRECTOR, SOUTHERN
               REGIONAL COMMITTEE, G-7, SECTOR-10, DWARAKA,
               NEW DELHI-110 075.

               R2-3 BY SHRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA
               R4 BY DR.ABRAHAM P.MEACHINKARA,SC,NCTE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2972 OF 2021(V)

                                    2




                              JUDGMENT

Dated this the 25th day of March 2021

It is submitted by the learned counsel for the petitioner that

subsequent to the interim order issued by this Court, the

University has taken up the staff list forwarded by the petitioner

and has approved the same.

In the above view of the matter, nothing survives for

consideration in this writ petition. This writ petition is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.2972 OF 2021(V)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 25.2.2005 ISSUED BY THE 4TH RESPONDENT GRANTING RECOGNITION TO PETITIONERS COLLEGE

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 30.6.2005 ISSUED BY 2ND RESPONDENT UNIVERSITY GRANTING PROVISIONAL AFFILIATION TO PETITIONERS COLLEGE

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 27.7.2016 RECEIVED FROM THE 2ND RESPONDENT UNIVERSITY

EXHIBIT P4 TRUE COPY OF THE COMMUNICATION RECEIVED IN THIS REGARD BY THE PETITIONER FROM THE UNIVERSITY DATED 5.5.2020

EXHIBIT P5 TRUE COPY OF THE REQUEST DATED 15.7.2020 SUBMITTED BY THE PETITIONER TO THE UNIVERSITY

EXHIBIT P6 TRUE COPY OF THE FINAL SHOW CAUSE NOTICE DATED 5.8.2020 ISSUED BY NCTE TO PETITIONER

EXHIBIT P7 TRUE COPY OF FORWARDING LETTER DATED 12.8.2020 FORWARDING THE STAFF LIST FOR APPROVAL TO THE 2ND RESPONDENT UNIVERSITY

EXHIBIT P8 TRUE COPY OF THE NCTE ORDER F.SRO/NCTE/APSOO704/B.ED(KL)/2020 DATED 22.12.2020

EXHIBIT P9 TRUE COPY OF LAND USE CERTIFICATE ISSUED BY TAHSILDAR, TALUK OFFICE ADOOR DATED 27.8.2020

EXHIBIT P10 TRUE COPY OF THE BUILDING PLAN AND BCC

EXHIBIT P11 TRUE COPY OF THE STAFF LIST SUBMITTED ON 20.1.2021 FOR APPROVAL BEFORE 2ND RESPONDENT