Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

Dr. Beena James vs State Of Kerala on 24 June, 2015

Author: P.V.Asha

Bench: P.V.Asha

        

 
1




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT:

                          THE HONOURABLE SMT. JUSTICE P.V.ASHA

                   MONDAY,THE 31ST DAY OF JULY2017/9TH SRAVANA, 1939

                                 WP(C).No. 25225 of 2017 (C)
                                    ----------------------------


PETITIONER(S):
----------------------

             1. DR. BEENA JAMES,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O, CHERTHALA, ALAPPUZHA-688 539

             2. ABIN ALBERT T.,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O, CHERTHALA, ALAPPUZHA-688 539

             3. SANEESH SEBASTIAN,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O., CHERTHALA, ALAPPUZHA-688 539

             4. TITUS AUGUSTINE,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O., CHERTHALA, ALAPPUZHA-688 539

             5. JYOTHY MARY MATHEW,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O, CHERTHALA, ALAPPUZHA-688 539

             6. SAM JOHNSON,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O, CHERTHALA, ALAPPUZHA-688 539

             7. SOUMYA T CYRIAC,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O, CHERTHALA, ALAPPUZHA-688 539

            8. MINI P.A.,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O, CHERTHALA, ALAPPUZHA-688 539

            9. DHWAJAM D.B.,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O, CHERTHALA, ALAPPUZHA-688 539

          10. SMISHA M.A.,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O, CHERTHALA, ALAPPUZHA-688 539

                                                 2



WP(C).No. 25225 of 2017 (C)
--------------------------------------

          11. TENY DAVID,
                ASSISTANT PROFESSOR, ST. MICHAEL'S COLLEGE,
                MAYITHARA P.O., CHERTHALA, ALAPPUZHA-688 539


                     BY ADVS. SRI.LIJU.V.STEPHEN
                                    SMT.INDU SUSAN JACOB

RESPONDENT(S):
--------------------------

           1. STATE OF KERALA,
              REPRESENTED BY SECRETARY,
              HIGHER EDUCATION DEPARTMENT,
              THIRUVANANTHAPURAM- 695 001

           2. THE SECRTARY,
              DEPARTMENT OF COLLEGIATE EDUCATION,
              6TH FLOOR, VIKAS BHAVAN, PALAYAM,
             THIRUVANANTHAPURAM, KERALA 695 033

          3. THE KERALA UNIVERSITY,
             REPRESENTED BY ITS REGISTRAR,
             UNIVERSITY OFFICE, PALAYAM,
             THIRUVANANTHAPRUAM- 695 001

           4. REGISTRAR
              KERALA UNIVERSITY,
              UNIVERSITY OFFICE, PALAYAM,
              THIRUVANANTHAPURAM 695 011

           5. ST. MICHAEL'S COLLEGE,
              MANAGEMENT, CHERTHALA,
              REPRESENTED BY ITS MANAGER 685 539.

            6. THE PRINCIPAL,
               ST.MICHAEL'S COLLEGE,
               CHERTHALA, ALAPPUZHA 688 539.


                     R1& R2 BY SENIOR GOVERNMENT PLEADER.SRI. BIJOY CHANDRAN
                     R3 & R4 BY SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA

            THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
            31-07-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:




hmh

                                               3

WP(C).No. 25225 of 2017 (C)
--------------------------------------
                                            APPENDIX

PETITIONER(S)' EXHIBITS
------------------------------------
EXHIBIT P1           ATRUE COPY OF THE ADVERTISEMENTS OF THE VACANCIES TO THE
                     POST OF ASSISTANT PROFESSOR PUBLISHED IN THE HINDU DATED
                     24-06-2015.

EXHIBIT P2           ATRUE COPY OF THE ADVERTISEMENTS OF THE VACANCIES TO THE
                     POST OF ASSISTANT PROFESSOR PUBLISHED IN THE HINDU DAILY
                     NEWS PAPAER DATED 19-12-2013.

EXHIBIT P3           ATRUE COPY OF THE APPOINTMENT ORDER DATED 09-06-2014
                     ISSUED BY THE 5TH RESPONDENT TO THE 1ST PETITIONER.

EXHIBIT P4           ATRUE COPY OF THE APPOINTMENT ORDER DATED 17-02-2014 I
                     ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER.

EXHIBIT P5           ATRUE COPY OF THE APPOINTMENT ORDER DATED 09-11-2015
                     ISSUED BY THE 5TH RESPONDENT TO THE 3RD PETITIONER.

EXHIBIT P6           ATRUE COPY OF THE APPOINTMENT ORDER DATED 17-02-2014
                     ISSUED BY THE 5TH RESPONDENT TO THE 4TH PETITIONER.

EXHIBIT P7           ATRUE COPY OF THE APPOINTMENT ORDER DATED 17-02-2014
                     ISSUED BY THE 5TH RESPONDENT TO THE 5TH PETITIONER.

EXHIBIT P8           ATRUE COPY OF THE APPOINTMENT ORDER DATED 02-07-2014
                     ISSUED BY THE 5TH RESPONDENT TO THE 6TH PETITIONER.

EXHIBIT P9           ATRUE COPY OF THE APPOINTMENT ORDER DATED 03-07-2014
                     ISSUED BY THE 5TH RESPONDENT TO THE 7TH PETITIONER.

EXHIBIT P10 ATRUE COPY OF THE APPOINTMENT ORDER DATED 06-11-2015
                     ISSUED BY THE 5TH RESPONDENT TO THE 8TH PETITIONER.

EXHIBIT P11 ATRUE COPY OF THE APPOINTMENT ORDER DATED 17-02-2014
                     ISSUED BY THE 5TH RESPONDENT TO THE 9TH PETITIONER.

EXHIBIT P12 ATRUE COPY OF THE APPOINTMENT ORDER DATED 12-10-2015
                     ISSUED BY THE 5TH RESPONDENT TO THE 10TH PETITIONER.

EXHIBIT P13 ATRUE COPY OF THE APPOINTMENT ORDER DATED 12-10-2015
                     ISSUED BY THE 5TH RESPONDENT TO THE 11TH PETITIONER.

EXHIBIT P14 ATRUE COPY OF THE ORDER DATED 31-05-2017 ISSUED BY THE 4TH
                     RESPONDENT.

EXHIBIT P15 ATRUE COPY OF THE JUDGMENT DATED 04-07-2017 IN W.P(C) NO
                     21353/2017.

RESPONDENT(S)' EXHIBITS :                  NIL
----------------------------------------
                                                         // TRUE COPY//

                                                         PS TO JUDGE

4



                           P.V.ASHA, J.
             ---------------------------------------------
                W.P.(C). No. 25225 of 2017
            ----------------------------------------------
              Dated this the 31st day of July, 2017



                          JUDGMENT

The petitioners were appointed as Assistant Professors in the 5th respondent College on various dates as per Exts.P3 to P13 orders. The proposal for their approval has been returned as per Ext.P14 order, on the ground that the appointment is not made in accordance with the UGC regulations.

2. I have already disposed of similar cases, taking note of the Government Order-GO (P) No.398/2010/H.Edn dated 17.12.2010, by which the provisions regarding the constitution of Selection Committee for the post of Assistant Professor under the UGC Regulations 2010 implemented by the Government as per Government Order dated 10.12.2010 has been stayed temporarily. Directions were also given by the Government permitting filling up of the vacancies of Assistant Professors in Private Colleges in accordance with the Direct Payment agreement and existing University Statutes.

In the light of the Government Order and in the light of the judgments in similar cases, the writ petition is disposed of directing the 3rd respondent to place the case of W.P.(C). No. 25225 of 2017 2 the petitioners before the competent authority for approval of their appointment. The respondents 5 and 6 shall see that the proposal for appointment is re-submitted before the University to enable the University to place the case of the petitioners for approval. Orders on approval shall be passed within a period of six weeks from the date of receipt of a copy of this judgment.

Sd/- P.V.ASHA, Judge lsn