KURIAKOSE ELIAS COLLEGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Anil K. Narendran, J. - The 1st petitioner is the Manager and the 2nd petitioner is the Principal of Kuriakose Elias College, Mannanam, a First Grade College established and administered by the Carmelites of Mary Immaculate (CMI) Congregation. It is an Aided College affiliated to Mahatma Gandhi University. The petitioners have filed this writ petition seeking a writ of certiorari to quash Ext. P-7 Government Order dated 7.7.2007 and also for a declaration that Ext. P-7 order is arbitrary, illegal and ultra vires and hence void.

(2.) On 22.8.2007 this Court admitted the writ petition on file and issued notice to the respondents by speed post. This Court has also granted an interim stay of operation of Ext. P-7 order, initially for a period of two months, which was extended from time to time. The writ petitioners filed I.A.No. 14525 of 2007 seeking an order to implead 9 teachers who are the beneficiaries of Ext. P-7 order, as additional respondents in this writ petition. On 5.11.2007, this Court allowed the said interlocutory application and those teachers were impleaded as additional respondents 6 to 14 and the writ petitioners were directed to take out notice to those additional respondents by speed post. After completion of service of notice, this Court extended the interim stay until further orders on 7.2.2008.

(3.) Despite service of notice, none of the respondents have chosen to file any counter affidavit.