K MUTHUKUMARA PILLAI Vs. INSPECTOR GENERAL OF REGISTRATION; DISTRICT COLLECTOR, KANYAKUMARI DISTRICT; DIRECTOR OF COLLEGIATE EDUCATION; JOINT DIRECTOR OF COLLEGIATE EDUCATION; LEKSHMIPURAM COLLEGE SOCIETY; V LEKSHMANNAN PILLAI; C SUBRAMANIAN; M SHANMUGAM

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for a Writ of Certiorarified Mandamus to call for the records relating to the first respondent in proceedings No.10618/12/13, dated 28.06.2013, confirming the order passed by the 2nd respondent in proceedings No.6341/A2/2009, dated 30.04.2013 and the consequential order passed by the 3rd respondent in Moo.Mu.No.18815/F2/2013, dated 10.05.2013 based on the order of the second respondent and quash the same and to direct the respondents 1 and 2 to accept the Form VII, dated 27.08.2012, submitted by the petitioner for the 5th respondent society for the triennium 2012-2015 and to further direct the respondents 3 and 4 to recognize the petitioner as the Secretary of the Lekshmipuram College of Arts and Science, Lekshmipuram, Kanyakumari District.

(2.) The brief facts which are necessary to decide the issue involved in the present writ petition are as follows;

(3.) Along with the writ petition, the petitioner herein filed M.P.(MD).No.1 of 2013 for interim stay of the operation of the impugned proceedings and M.P.(MD).No.2 of 2013 for interim injunction restraining the respondents 5 to 7 from making any appointment to the 5th respondent society and restraining the respondents 3 and 4 from approving any appointment to the same pending disposal of the writ petition.