ADVISORY BOARD TO THE EDUCATION INSTITUTIONS OF ST. PETER`S AND ST. PAUL`S ORTHODOX SYRIAN CHURCH Vs. ST. PETER`S COLLEGE TRUST, KOLENCHERY AIKKARANADU

JUDGEMENT

(1.) The appellants, who are respondents 4 to 6 in W.P.(C)No.38597 of 2024 have filed this writ appeal, invoking the provisions under Sec. 5(i) of the Kerala High Court Act, 1958 challenging the interim order dtd. 7/11/2024 of the learned Single Judge in that writ petition, which was one filed by respondents 1 to 3-writ petitioners seeking a writ of certiorari to quash Ext.P29 proceedings dtd. 25/10/2024 of the Registrar of Mahatma Gandhi University, rejecting the request for the approval of the appointment of the 6th respondent herein as Principal-incharge of St.Peter's College, Kolenchery; and a writ of mandamus commanding respondents 4 and 5 herein to approve the appointment of the 6th respondent herein as Principal-in-charge of St.Peter's College, Kolenchery, as sought for in Ext.P20 representation dtd. 8/1/2024 made by St.Peter's College Trust, until a Principal is appointed by direct recruitment as envisaged in the University Grants Regulations, 2018 or as per the rights of a minority educational institution.

(2.) On 7/11/2024, when the writ petition came up for consideration, the learned Single Judge admitted the matter on file and issued urgent notice by speed post to the 8th respondent herein. The learned Standing Counsel for Mahatma Gandhi University took notice for the University and its Registrar and other respondents entered appearance through their respective counsel. The learned Single Judge passed an interim order dtd. 7/11/2024 directing the University to consider the approval of the appointment of the 6th respondent herein as the Principal-in-charge, irrespective of the objection of seniority noted in Ext.P29 proceedings dtd. 25/10/2024 of the Registrar of the University, provisionally.

(3.) Feeling aggrieved, respondents 4 to 6 in the writ petition are before this Court in this writ appeal.