BALARAMAN Vs. CHANCELLOR UNIVERSITY OF KERALA

JUDGEMENT

(1.) A learned judge of this Court has referred this writ petition to be heard and decided by a Division Bench.

(2.) THE writ petitioner was a Lecturer in Zoology in Sree Narayana College , Quilon, He was elected as a member of the Senate of the University of Kerala from the private College Teachers' Constituency in 1975. While working as Lecturer in zoology, and while continuing as a member of the Senate, he was sent on deputation from 191977 to 3181978 by Ext. P3 order as per terms and conditions in Ext. P1. THE deputation was to qualify himself as a fellow in M. Phil, course in Aquatic Biology and Fisheries. THE petitioner was promoted as a Professor of zoology on 24 71978. After the deputation for M. Phil, course was over, petitioner joined duty as Professor of Zoology in Sree Narayana College , Punalur, on 191978. Petitioner is aggrieved by the order issued by the 2nd respondent dated 28 51979 that the petitioner's membership of the Senate had ceased with effect from 30 111977 under the first proviso to sub-section (3) of S. 18 of the Kerala university Act. Ext. P8 is a copy of this communication. On the same reasoning, it was stated that the petitioner had ceased to be a member of the Senate after three months from the date on which he was sent on deputation for M. Phil, counsel Vide Ext. P10. THE writ petition was to quash Ex P8 and P10.