VINCENT PANIKULANGARA Vs. PURUSHOTHAMAN

JUDGEMENT

(1.) The petitioned is an advocate of this Court. He is also the General Secretary of the Public Interest Law Service Society. He contends that, as a member of the public and as a citizen, he is deeply interested in academic autonomy and the correct functioning of the 4th respondent, the University of Calicut. He challenges Exts. P1 and P2.

(2.) Ext. P1 dated 25-10-1982 reads:

(3.) Ext. P1 is in the nature of an interim order. It has been superseded by Ext. P2. The crucial question therefore is whether Ext. P2 which is the final order of appointment of the 1st respondent as the Pro Vice Chancellor of the 4th respondent Calicut University for a further period of 4 years has been properly made.