Principal-In-Charge-B.A.M College vs Rev. P.T. Mathew
2024 Latest Caselaw 16805 Ker

Kerala High Court

Principal-In-Charge-B.A.M College vs Rev. P.T. Mathew on 12 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                       WP(C) NO. 20850 OF 2024
PETITIONER:

          PRINCIPAL-IN-CHARGE-B.A.M COLLEGE
          AGED 46 YEARS
          THURUTHICADU, MALLAPPALLY
          PATHANAMTHITTA DISTRICT, PIN - 689597
          BY ADVS.
          LIJI.J.VADAKEDOM
          ATHUL V. VADAKKEDOM
          REXY ELIZABETH THOMAS


RESPONDENTS:

    1     REV. P.T. MATHEW
          TREASURER, ST. THOMAS EVANGELICAL CHURCH OF INDIA,
          MANJADI P,O, THIRUVALLA, PIN - 689105
    2     PROF. ROY K. VARGHESE
          ST. THOMAS EVANGELICAL CHURCH OF INDIA,
          MANJADI P.O., THIRUVALLA, PIN - 689105
    3     ABY THOMAS
          VALLIAMPALLIL HOUSE, KEEZHVAIPUR P.O.,
          PATHANAMTHITTA DISTRICT, PIN - 695033
    4     A.S. THOMAS
          APPAKOTTU, MURIYIL, THURUTHICAD P.O.,
          PATHANAMTHITTA DISTRICT, PIN - 689597
    5     THE DISTRICT POLICE CHIEF, (S.P. OF POLICE)-
          PATHANAMTHITTA
          OFFICE OF THE DISTRICT POLICE OFFICE,
          PATHANAMTHITTA, PIN - 689645
    6     THE STATION HOUSE OFFICER- KEEZHVAIPUR
          KEEZHVAIPUR POLICE STATION, KEEZHVAIPUR,
          PATHANAMTHITTA, PIN - 695033
          SMT. REKHA C.NAIR, SR.GP, SRI.K.S.BHARATHAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20850 OF 2024                 2

                                 JUDGMENT

When this matter was called for admission on 11.06.2024 the

following interim order had been issued.

"Issue notice to R1 to R4 by special messenger today itself. Government Pleader for R5 & R6.

List on 12.06.2024 at 10.15 a.m., until which time, R6 will ensure that law and order is always maintained and that the functioning of the College is not obstructed in any manner by any person, whatever be the provocation."

2. Today, both sides are ad idem that the protest called for by the

party respondents is over without any untoward incidents.

3. This is affirmed by the learned Senior Government Pleader also.

In the afore circumstances, I allow this writ petition, confirming

the afore interim order.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/13.6

APPENDIX OF WP(C) 20850/2024

PETITIONER EXHIBITS Exhibit P1 A COPY OF THE REGISTRATION CERTIFICATE NO.A3/1955 DATED 28/4/1965 ISSUED BY THE DISTRICT REGISTRAR (GENERAL), PATHANAMTHITTA Exhibit P2 A COPY OF THE JUDGMENT DATED 26.5.2015 IN FAO NO. 165/2011 BEFORE THE HONOURABLE HIGH COURT OF KERALA Exhibit P3 A COPY OF THE JUDGMENT DATED 30.9.2023 IN O.S. NO. 73/2013 BEFORE THE SUB COURT, THIRUVALLA Exhibit P4 A COPY OF THE ORDER NO. G.O.(RT) NO.

3466/2016/H.EDN DATED 20.12.2016 ISSUED BY THE GOVERNMENT OF KERALA Exhibit P5 THE COPY OF THE NOTIFICATION DATED NIL UPLOADED IN THE OFFICIAL SITE OF M.G. UNIVERSITY REGARDING CENTRALIZED ALLOTMENT PROCESS FOR ADMISSION TO U.G. PROGRAMME Exhibit P6 A COPY OF THE PUBLIC NOTICE ISSUED ANNOUNCING THE PRAYER MEETING AT THE FRONT GATE OF BAM COLLEGE ON 12.6.2024 (RECEIVED BY THE PETITIONER THROUGH WHATSAPP) Exhibit P7 THE COPY OF THE COMPLAINT DATED 9.6.2024 SUBMITTED BY THE PRINCIPAL-IN-CHARGE OF COLLEGE BEFORE THE 5TH RESPONDENT Exhibit P7(a) THE COPY OF THE RECEIPT DATED 9.6.2024 SHOWING THE SUBMISSION OF THE COMPLAINT