SATHYAVAN KOTTARAKKARA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a retired school teacher. He also calls himself a public spirited citizen.

(2.) In this petition filed under Art.226 of the Constitution, the petitioner primarily seeks for a declaration to declare that Sree Chitra Thirunal College of Engineering, Thiruvananthapuram is a State Government institution for all purposes including in the matter of selection, appointment of lecturers, professors, clerical staff, peon, watchman, driver etc. and admission of students etc. The consequential prayer sought in the writ petition is to direct the third respondent in the petition not to appoint, select, approve or give salary to any person in the Sree Chitra Thirunal College of Engineering, Thiruvananthapuram without following the rules applicable to the Government servants and lastly to direct respondents 1 and 2 to review all the appointments made in the Sree Chitra Thirunal College of Engineering, Thiruvananthapuram.

(3.) Along with the writ petition, the petitioner has produced the memorandum of association for the establishment of the college and also the Rules framed by the college for the purpose of managing the affairs of the college. The other documents which are produced along with the petition are the letters of appointments issued by the college appointing certain non teaching staff.