AKILESWARA IYER Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) THIS is an application under Art. 226 of the constitution for quashing an order of the respondent, the Cochin Devaswom Board dated 8-4-1959 summarily terminating the services of the petitioner as Principal of the Sri Kerala Varma College, trichur. The application prays for quashing certain anterior proceedings also.

(2.) THE circumstances under which this application has been filed, could be gathered from the allegations in the affidavit of the petitioner filed in support of this application.

(3.) ACCORDING to the petitioner, Exts. P-4, P-5 and P-6 are invalid and unsustainable on the ground that the respondent Board, from beginning to end, was actuated by bias, prejudice and malice against the petitioner and the Board was only attempting to terminate his services somehow or other having made up their mind to do so even as early as 1-10-1958.