RAVEENDRAN Vs. SREE NARAYANA COLLEGE

JUDGEMENT

(1.) The question that has come up for consideration in all these cases is whether the order of the management dated 12.7.2000 terminating the probation and reverting the Principal Dr. N. Raveendran as Selection Grade Lecturer is legal or not. The University Appellate Tribunal by its order dated 6.4.2001 set aside the order of reversion and directed the Management to appoint Dr. N. Raveendran as Principal forthwith. Management took up the stand that the termination and reversion was effected while the Principal was on probation. Dr. Raveendran took refuge under the deeming provision of S.59(7) of the Calicut University Act and submitted that the termination of probation and reversion is bad in law.

(2.) O. P. No. 14601 of 2001 was filed by the Management challenging the order dated 6.4.2001 passed by the Calicut University Appellate Tribunal in Appeal No. 8 of 2000. O. P. No. 13641 of 2001 was filed by Dr. N. Raveendran seeking a direction to the Management to appoint him as Principal of S.N. College, Kollam or Principal of any other college in the Kerala University in implementation of the order of the University Appellate Tribunal. On a petition filed by Dr. N. Raveendran, C.M.P. No. 21745 of 2001, learned single Judge passed an order directing the Management to post him as Principal as directed by the University Appellate Tribunal, subject to the availability of vacancy. Aggrieved by the said order Dr. N. Raveendran has filed W.A. No. 1633 of 2001 and Management filed W.A. No. 1598 of 2001.

(3.) When the appeals came up for hearing, we posted the Original Petitions also for disposal. We heard counsel for the Management Sri. A. N. Rajan Babu and Sri. R. Krishnaraj, counsel for Dr. N. Raveendran.