VINCENT PANIKULANGARA Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The judgment of the Court was delivered by Khalid , J.-The petitioner describes himself as the Secretary, The Public Interest Law Service Society, Ernakulam. He has filed this Original Petition in such capacity. The 1st respondent is the University of Kerala represented by its Registrar, the 2nd respondent is shown as Shri. N. Narayanan Nair, Kerala Law Academy Law College, Trivandrum. (He is at present the Principal of the College. The petitioner seems to have deliberately retrained from describing him as such since his case in this Original Petition is that he is not a properly appointed Principal). The prayers in the petition are to issue a writ of quo warranto or other appropriate writ, direction of order calling upon the 2nd respondent to show the authority under which he holds office as member of the Syndicate of the 1st respondent, and declare that the 2nd respondent is an usurper to that office and for other consequential reliefs.

(2.) The petitioner's case is (1) that the Kerala Law Academy Law College is not a College affiliated to the Kerala University (2) that the appointment of the 2nd respondent is not approved (3) that he is not the Principal of a I Grade College and (4) that he is not validly elected to the Syndicate.

(3.) The bare facts disclosed in the petition are as follows:-