SABU THOMAS Vs. THE CHANCELLOR, MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) In a rather unusual sight, the Vice Chancellors of eight Universities in Kerala have approached this Court, through the afore different writ petitions.

(2.) Since the petitioners in these matters have sought similar reliefs, hypostised on comparable factual pleadings; and because the impugned proceedings is the same in all of them, I have heard the afore writ petitions together and proceed to dispose them of jointly.

(3.) At the core of the allegations of the petitioners is the imputation that the Chancellor of the Universities of which they are the Vice Chancellors - issued an analogously worded communication dtd. 23/10/2022 to each of them, informing that 'they are all ceased to be the Vice Chancellor of respective University with effect from 21/10/2022' (sic); and thus asking them to 'submit your resignation by 11.30 a.m. on 24/10/2022' (sic).