Preetha.U vs University Grants Commission
2024 Latest Caselaw 10592 Ker

Kerala High Court

Preetha.U vs University Grants Commission on 11 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 39586 OF 2015
PETITIONER/S:

    1     PREETHA.U
          AGED 44 YEARS
          ASSISTANT PROFESSOR IN LAW, GOVERNMENT LAW COLLEGE,
          THRISSUR.

    2     BHAVANA A.K
          ASSISTANT PROFESSOR IN LAW, GOVERNMENT LAW COLLEGE,
          THRISSUR.

    3     KHADEEJABI A.A
          ASSISTANT PROFESSOR IN LAW, GOVERNMENT LAW COLLEGE,
          THRISSUR.

          BY ADV SRI.P.C.SASIDHARAN


RESPONDENT/S:

    1     UNIVERSITY GRANTS COMMISSION
          SOUTH WESTERN REGION OFFICE, GANDHI NAGAR, BANGALORE,
          REPRESENTED BY ITS DEPUTY SECRETARY - 560 001.

    2     UNIVERSITY OF CALICUT
          REPRESENTED BY ITS REGISTRAR, UNIVERSITY CAMPUS,
          MALAPPURAM - 673 635.

    3     COLLEGE DEVELOPMENT COUNCIL
          UNIVERSITY OF CALICUT, UNIVERSITY CAMPUS, MALAPPURAM,
          REPRESENTED BY ITS DIRECTOR - 673 635.

          BY ADVS.
          SRI.ARUN K.ANTONY
          SRI.S.KRISHNAMOORTHY CGC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.39586/2015                       -2-


                                  JUDGMENT

This writ petition was filed seeking the following reliefs:-

"(i) Issue a writ of mandamus or any other appropriate writ, order or direction commanding and compelling the respondents to grant the teacher fellowship to the petitioners under the UGC Faculty Development Programe for Colleges for the 12th plan (2012-2017) leading to Ph.D.

(ii) To declare that the inaction on the part of the respondent in not granting the teacher fellowship to the petitioners is highly unjust, illegal, without power, authority or jurisdiction."

It is seen that there were no interim orders in favour of the petitioners. It

evident from a reading of the prayers in the writ petition that the reliefs

sought for have become infructuous.

Accordingly this writ petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF WP(C) 39586/2015

PETITIONER EXHIBITS

P1 - TRUE COPY OF THE GUIDE LINES FOR THE SPECIAL SCHEME OF FACULTY DEVELOPEMNT PROGRAM FOR THE COLLEGES DURING THE 12TH PLAN PERIOD.

P2 - TRUE COPY OF THE COVERING LETTER FORWARDING THE MINUTES OF THE SELECTION COMMITTEE.

P3 - TRUE COPY OF THE MINUTES OF THE SELECTION COMMITTEE.

P4 - TRUE COPY OF THE REPRESENTATION.