FR.PETER URALIL Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) The petitioner who is the Principal of an aided college, affiliated to the Kerala University, has come to this court with this writ petition challenging the direction given by the Director of Collegiate Education, Kerala, that he has to retire with effect from 1st April 1976.

(2.) The facts of the case in short are these:

(3.) A second time the petitioner was appointed as Headmaster of a High School under the same Management and transferred from the post of Lecturer. This was in April, 1960. He continued as Headmaster till June, 1962. From June 1962 till May, 1961 he was on extraordinary leave to render service to the diocese in other fields as directed by the Bishop.