M ABDUL RAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed challenging termination of the petitioner as Pro-Vice-Chancellor of A.P.J. Abdul Kalam Technological University consequent upon resignation of Dr.Kuncheria P.Isaac on 31/12/2017.

(2.) The short issue to be considered in this writ petition is whether appointment of Pro-Vice-Chancellor is co-terminus with that of Vice Chancellor or not. The Chancellor, taking note of clause 7.2.0 of UGC Minimum Qualification Regulations, 2010, was of the view that the office of Pro-Vice-Chancellor is coterminus with the office of Vice Chancellor.

(3.) It is appropriate in this context to refer UGC Regulations, 2010, in regard to the selection of Vice chancellor and Pro-Vice-Chancellor, which reads as follows: