USHAMANI M Vs. STATE OF KERALA

JUDGEMENT

(1.) The main prayer in these writ petitions is to quash the order dated 31/10/2007 issued by the Mahatma Gandhi University declining to approve the appointment of lecturers appointed in the St. Teresa's College, Ernakularn. There is a further prayer to direct the University to grant approval to the appointment of the Lecturers in terms of the provisions contained in the Mahatma Gandhi University Statutes. There are other consequential prayers also.

(2.) While WP (C) Nos. 33281 and 33462 of 2007 are filed by the concerned lecturers, WP (C) No. 34172 of 2007 is filed by the Manager and Principal of St. Teresa's College, Ernakulam. Since the issue involved is identical, these writ petitions are disposed of by this common judgment and for convenience, I shall be mainly referring to the pleadings and documents as they are marked in WP (C) No. 33462 of 2007.

(3.) As per the staff pattern fixed by the University in 2003, there were several vacancies of lecturers in the St. Teresa's College, Ernakulam (hereinafter referred to as the 'Management' for short). However, the vacancies could not be filled up on account of the failure of the State Government and the University to nominate their representatives to the Selection Committee. The Manager of the College filed a writ petition before this Court as WP (C) No. 22237 of 2004 praying for a direction to the State Government and the University to nominate members of the Selection Committee and the writ petition was disposed of by Ext. P6 judgment dated 28/07/2004 directing that required steps be taken for enabling the Manager to fill up the existing vacancies in sanctioned posts.