LAWS(KER)-2022-3-113

TIJI ZACHARIAH Vs. MAHATMA GANDHI UNIVERSITY

Decided On March 23, 2022
Tiji Zachariah Appellant
V/S
MAHATMA GANDHI UNIVERSITY Respondents

JUDGEMENT

(1.) The Baselious Paulose II Catholicos College is a Private Aided College affiliated to Mahatma Gandhi University. The College has been declared and recognised as a Minority Educational Institution by a certificate dtd. 6/4/2009 issued by the National Commission for Minority Educational Institutions and in view of the same, the College is a Minority Educational Institution covered under Article 30 of the Constitution of India. These writ petitions have been filed challenging the communication issued by the University refusing the approval of the appointment of Dr. Tiji Zachariah as Principal from 1/10/2015 and from 1/10/2016 for the reason of absence of qualifications as enumerated in clause 4.2.0 of the UGC Regulations, 2010.

(2.) W.P.(C) No.5956/2020 is filed by Dr. Tiji Zacharia and W.P.(C) No.5965/2020 is filed by the Manager challenging the aforesaid order. The facts and Exhibits shall be referred to as described in W.P.(C) No.5965/2020 unless stated otherwise.

(3.) The case of the petitioner as is borne out from the pleadings are as under: