RAMA VARMA Vs. COCHIN DEVASWOM BORAD

JUDGEMENT

(1.) The writ applicant seeks to quash Ext. P-17 order dated 20 3 1964 passed by the Secretary of the Cochin Devaswom Board cancelling the 'Provisional confirmation' of the petitioner as the Principal of the Shri Kerala Varma College, Trichur. He also seeks to set aside Ext. P-18 which is the communication addressed to the petitioner that his provisional confirmation as Principal has been cancelled. By an order on C. M. P. No. 3848 of 1964 the petitioner has been permitted to seek the additional relief to quash the order appointing Shri. V. P. Kannan Nair as the Principal of the College in the place of the petitioner.

(2.) The main contention raised in opposition to this writ application is that the relationship between the petitioner and the first respondent to this writ application is purely that of master and servant and that no relief can be had by the petitioner in proceedings under Art.226 of the Constitution.

(3.) The petitioner was the senior most professor in the College. He was 'provisionally confirmed' as Principal by Ext. P-1 order dated 15 6 1960. It is this order that has been cancelled by Ext. P-17. The effect of this is that the petitioner is reverted as professor.