FATHIMA MATHA NATIONAL COLLEGE Vs. STATE OF KERALA; DIRECTOR OF COLLEGIATE EDUCATION; DEPUTY DIRECTOR OF COLLEGIATE AND REGISTRAR

JUDGEMENT

(1.) The challenge is against Exhibit P3 order by which the Government directed the College to follow the present system and utilize the service of the additional teacher sanctioned in Statistics Department for teaching the Statistics paper for BA and M.A. Economics courses.

(2.) It is the case of the Petitioner that as per the Post Adalat Review statement for assessment of workload for the Petitioner-College dated 16.10.2003 work load of Economics in the College is 155 hours which requires one more Lecturer for the subjects Botany and Economics. It appears that the Deputy Director of Collegiate Education, Kollam, reckoned only 135 hours for the subject Economics. Thereafter, the Petitioner submitted Exhibit P1 statement showing the number of hours, etc. which shows that the working hours of the Economics Department is 155 hours. This was followed by Exhibit P2 representation, wherein it was maintained that the calculation of working hours in Economics Department is incorrect.

(3.) The Petitioner has produced Exhibit P5, which is the comprehensive work load statement of the Department of Economics, which shows 155 hours. It is also mentioned that the Adalat Committee appointed by the Government has identified 155 hours in the Economics Department.