STATE OF KERALA Vs. CHANCELLOR

JUDGEMENT

(1.) In an unprecedented move, the Government of Kerala, represented by its Additional Secretary, Higher Education Department, has filed this writ petition, assailing the order issued by the 1st respondent - Chancellor of the APJ Abdul Kalam Technological University (hereinafter referred to as 'the University' for brevity), appointing the 3rd respondent - Prof. (Dr.) Ciza Thomas, "to exercise the powers and perform the duties of a Vice Chancellor with immediate effect in addition to her normal duties until further orders." (sic)

(2.) The specific imputation of the Government is that the afore order of the Chancellor - a copy of which is produced as Ext.P7 - is in flagrant violation of Sec. 13(7) of the "APJ Abdul Kalam Technological University Act, 2015" (hereinafter referred to as 'the Act'), inasmuch as the said Authority has disregarded their recommendation in making such appointment.

(3.) A woodcut record of the reasons that led to the issuance of Ext.P7 order and the appointment of 3rd respondent, would certainly be necessary to understand the contours of the controversy projected.