M. DHAVAMANI CHRISTOBER Vs. S. DAVID AMIRTHA RAJAN

JUDGEMENT

(1.) Since the issues involved in all the above writ appeals are similar in nature, they have been taken up together and a common Judgment is being passed. The writ appeals, in W.A. (MD) No. 965 of 2012, W.A. (MD) No. 966 of 2012 and W.A. (MD) No. 989 of 2012, have been filed before this Court challenging the common order, dated 15.10.2012, made in W.P. (MD) Nos. 2556 and 9361 of 2012, on various grounds, as mentioned therein.

(2.) Insofar as the writ appeals, in W.A. (MD) No. 965 of 2012 and W.A. (MD) No. 966 of 2012, are concerned, the appellant was the eighth respondent, in W.P. (MD) No. 2556 of 2012 and he was the fifth respondent, in W.P. (MD) No. 9361 of 2012. Insofar as the writ appeal, in W.A. (MD) No. 989 of 2012, is concerned, the first appellant in the writ appeal is the Bishop-President, the Governing Council of the American College, Madurai, and the second appellant in the said writ appeal is the Governing Council of the American College, Madurai, who were the seventh and the fifth respondents, respectively, in W.P. No. 2556 of 2012.

(3.) The writ petition, in W.P. (MD) No. 2556 of 2012, had been filed by Dr. S. David Amirtha Rajan, (hereinafter referred to as the 'Writ Petitioner') praying that this Court may be pleased to issue a writ of Certiorarified Mandamus to quash the impugned order issued by the Bishop--President, the Governing Council of the American college, Madurai, the seventh respondent therein, dated 28.10.2011, appointing Dr. M. Dhavamani Christober, the appellant in the writ appeals, in W.A. (MD) No. 965 of 2012 and W.A. (MD) No. 966 of 2012, (hereinafter referred to as the 'Appellant') as the Principal of the American college, Madurai (hereinafter referred to as "the college") and for a further direction, directing the Governing Council of the American College, Madurai, the fifth respondent in the writ petition, to appoint the writ petitioner, namely, Dr. S. David Amirtha Rajan, as the Principal of the said college and for further orders.