SHEELA S Vs. STATE OF KERALA

JUDGEMENT

(1.) THE Writ Petition is filed with the prayers as follows:

(2.) AS can be seen from the prayers, the Writ Petition is based on an apprehension that the respondents are going to appoint non-Ph.D. holders as the Principals of five Government Engineering Colleges in the State. The said posts till vacant on 1st April, 2011.

(3.) TODAY, when the matter is taken up, the learned Government Pleader placed before us an order of Government bearing No. G.O. (Rt.) No. 1039/11/H.Edn. dated 12.07.2011. By the said order four senior most professors working in various Government Colleges having Ph.D qualification are transferred and posted as Principals of the Government Engineering Colleges indicated therein in supersession of the earlier orders as an interim measure pending finalization of the regular appointments. The learned Government Pleader also made a statement that the Government would proceed with the appointment of the regular Principals expeditiously and strictly in accordance with the Rules applicable for such process.