ABIN JOSE ASSISTANT PROFESSOR IN SYRIAC, ST. THOMAS COLLEGE AND OTHERS Vs. MANAGER ST. THOMAS COLLEGE, PALA AND OTHERS

JUDGEMENT

(1.) The petitioners, who are working as Assistant Professors in St.Thomas College, Pala, Arunapuram which is under the management of the 1st respondent, have approached this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a declaration that they are entitled to get salary and other benefits with arrears with effect from the respective dates of their appointment on the strength of Ext.P6 approval granted by the 2nd respondent University dated 27.10.2017. The petitioners have also sought for a writ of mandamus commanding the 4th respondent Deputy Director of Collegiate Education to honour Ext.P6 approval order and disburse salary and other benefits payable to them with arrears, on the strength of the dictum laid down by a Division Bench of this Court in Cherian Mathew v. S.B.College, Changanacherry [1998 (2) KLT 144] and in State of Kerala and Others v. Dr.Sina A.R. And Others [2007 (3) KHC 96] .

(2.) A statement has been filed on behalf of the 4th respondent opposing the reliefs sought for in this writ petition. Paragraphs 2 to 4 of the said statement reads thus :

(3.) Heard the learned counsel for the petitioners, the learned Standing Counsel for the 2nd respondent University and also the learned Senior Government Pleader for respondents 3 to 5. Considering the nature of relief proposed to be granted, service of notice on the 1st respondent Manager is dispensed with.