ST. MARYS COLLEGE MANARCAUD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in W.P.(C) No.16981 of 2023, aggrieved by the judgment dtd. 22/11/2023 passed therein, has filed this intra court appeal.

(2.) The appellants/petitioners are St.Mary's College, Manarcaud and its Manager. The writ petition was filed by them seeking the following reliefs:

(3.) Ext.P34, which was challenged in the writ petition, is an order passed by the 2nd respondent herein, wherein it was found that there was no valid governing body for the governance of St.Mary's College, Manarcaud and the formation of a valid governing body has to depend upon the orders to be passed by the Civil Court, wherein the disputes regarding management of the college is pending. Ext.P34 order also directed the parties concerned to maintain status quo till a decision is rendered by the Civil Court and instructed the Principal to engage guest lecturers in the college during the meantime.