INDURANI Vs. PRINCIPAL SECRETARY DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

(1.) THE petitioner is a stranger to the 4th respondent Private College. In this writ petition, she has sought to challenge an order passed by the State Government in G.O.Ms.No.341, Higher Education Department, dated 27.10.2010.

(2.) THE petitioner claims that "Pasumpon Thiru. U.Muthuramalinga THEvar Memorial College" was started by a registered Society of the elder members of their community as early as on 01.06.1969. According to the petitioner, the college building and the land surrounding to the college was inherited by her from the properties left behind by late Muthuramalinga THEvar. After the demise of one Valliyoor Pandian, the founder of the Trust, the Trust had become defunct and consequently the college also suffered. This led to the Government taking over the Management of the College and they were also contemplating a permanent take over of the institution.

(3.) THE contention raised by the petitioner was that she is the only surviving legal heir of Muthuramalinga THEvar. THE college was not run properly by the earlier trust. Some of the lands were owned by late Muthuramalinga THEvar and hence, she is entitled to have the college transferred to the Trust formed by the petitioner. However, this Court is not inclined to accept the contentions raised by the petitioner.