MALNAD COLLEGE OF ENGINEERING Vs. M. K. RAVISHANKAR

JUDGEMENT

(1.) The present intra Court appeals have been filed by the Malnad College of Engineering (Respondent No.4 before the writ Court), being aggrieved by the judgment and order dtd. 14/12/2023 passed by the learned Single Judge in Writ Petition No.20487/2023 (S-RES) connected with the Writ Petition No.20488/2023 (S-RES).

(2.) The parties are referred to as per their ranking before the writ Court, for the sake of convenience.

(3.) The learned Single Judge vide impugned judgment and order has held that the petitioners would have the right to continue in their services until they attain the age of superannuation in the College as the order of termination of their services was non est. The Management has been directed to continue the services of the petitioners till they attain the age of superannuation and pay them salary and allowances in accordance with the UGC regulations.