REGENT COMPUTRONICS PVT. LTD.

MANAGER, ASSUMPTION COLLEGE Appellant

V/S

STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT Respondents

Referred Judgements :-

PRESIDENT OF INDIA VS. KERALA EDUCATION BILL 1957 [REFERRED TO]
STATE OF KERALA VS. VERY REV MOTHER PROVINCIAL [REFERRED TO]
AHMEDABAD ST XAVIERS COLLEGE SOCIETY VS. STATE OF GUJARAT [REFERRED TO]
FRANK ANTHONY PUBLIC SCHOOL EMPLOYERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
N AMMAD VS. MANAGER EMJAY HIGH SCHOOL [REFERRED TO]
HARI SHANKER VS. GOBIND PARSHAD JAGDISH PARSHAD [REFERRED TO]
SECRETARY MALANKARA SYRIAN CATHOLIC COLLEGE VS. T JOSE [REFERRED TO]
EVANS U P SCHOOL VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Some important questions pertaining to the right of the management of private aided colleges, which claim minority status, have cropped up in this bunch of writ petitions.

(2.) The primary question that falls for consideration is whether the management of a minority institution is bound to appoint the Head of the Institution only on the basis of "seniority cum fitness" as provided under S.59(3) of the Mahatma Gandhi University Act, 1985.

(3.) The other incidental or ancillary question that has been raised is :

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MANAGER ASSUMPTION COLLEGE Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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