JOE JACOB Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction to the 3rd respondent-Manager to appoint him as the Principal in-charge of the Newman College, Thodupuzha, on the allegation that since there is no full time Principal for the said college, one individual cannot hold the post of both Drawing and Disbursing Officer and Principal-in-charge.

(2.) Smt.S.Karthika, the learned counsel for the petitioner, drew my attention to Ext.P2 to assert that the University, to which the College is affiliated, has made it very clear that when there is no approved Principal, the posts of Principal-in-charge and that of Drawing and Disbursing Officer will have to be manned by two different individuals. She submitted that in spite of this, the College has now appointed Dr.Thomson Joseph as both Drawing & Disbursing Officer and Principal in-charge; and thus, prays that the prayers in this writ petition be granted.

(3.) In response, the learned Standing Counsel for the Mahatma Gandhi University, Sri.Asok M.Cherian, also affirm the submissions of Smt.S.Karthika, saying that a proposal had been made before them by the College to appoint Dr.Thomson Joseph as the Principal; but that the same has still not been finally considered or granted approval. She added to this by saying that, in the meanwhile, on the request of the College, Dr.Thomson Joseph has already been approved as the Drawing and Disbursing Officer and consequently, that he cannot continue as the Principal-in-charge.