JOSEPH THAIKOODAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN the Writ Appeal and the Original Petition the appellant and the petitioner challenge Clause.4(a) of the Mahatma Gandhi University Ordinances. The questions involved are two. They are as follows:

(2.) IT is not disputed that Ordinances are made by the University on the basis of the powers given by the Act. S.59 of the Mahatma Gandhi University Act deals with appointment of teachers in private Colleges. S.59(1), (2) and (4) are relevant for the purpose of deciding this case, which read as follows: 59. Appointment of teachers in private Colleges:

(3.) IN Ext. P3 Ordinance, Staff pattern for the colleges were made as follows: Staff pattern for the colleges.