Kerala High Court
Parents Techers Association vs State Of Kerala on 16 August, 2016
Author: Mohan M.Shantanagoudar
Bench: Mohan M.Shantanagoudar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.MOHAN M.SHANTANAGOUDAR
&
THE HONOURABLE MR. JUSTICE SATHISH NINAN
THURSDAY, THE 3RD DAY OF NOVEMBER 2016/12TH KARTHIKA, 1938
WA.NO. 2140 OF 2016 () IN WP(C).10487/2016
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AGAINST THE JUDGMENT IN WP(C) 10487/2016
OF HIGH COURT OF KERALA DATED 16-08-2016
APPELLANT(S)/PETITIONER IN THE WRIT PETITION:
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PARENTS TECHERS ASSOCIATION
UNIVERSITY COLLEGE OF ENGINEERING, MUTTOM P.O.,
THODUPUZHA 685587 REPRESENTED BY
ITS VICE PRESIDENT C.J. JOSE.
BY ADV. SRI.BIJU. C.ABRAHAM
RESPONDENT(S)/RESPONDENTS.:
---------------------------
1. STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
TECHNICAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
PIN-695 001.
2. THE VICE CHANCELLOR,
MAHATMA GANDHI UNVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM. PIN- 686 560
3. MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS, KOTTAYAM
REPRESENTED BY THE REGISTRAR. PIN- 686 560.
4. UNIVERSITY COLLEGE OF ENGINEERING,
MUTTOM P.O., THODUPUZHA 685 587,
REPRESENTED BY ITS PRINCIPAL.
5. THE DISTRICT POLICE CHIEF,
IDUKKI DISTRICT. PIN- 685 001.
WA.NO. 2140 OF 2016
6. THE CIRCLE INSPECTOR OF POLICE,
KANJAR, IDUKKI DISTRICT. PIN- 685 587.
7. THE SUB INSPECTOR OF POLICE,
MUTTOM POLICE STATION, IDUKKI DISTRICT.
PIN-685 587.
8. STUDENTS FEDERATION OF INDIA (SFI),
UNIVERSITY COLLEGE OF ENGINEERING MUTTOM UNIT,
MUTTOM, 685 587 REPRESENTED BY ITS UNIT SECRETARY.
9. KERALA STUDENTS UNION (KSU)
UNIVERSITY COLLEGE OF ENGINEERING MUTTOM UNIT,
MUTTOM 685587, REPRESENTED BY ITS UNIT SECRETARY.
10. AKHILA BHARATHEEYA VIDYARTHI PARISHED (ABVP)
UNIVERSITY COLLEGE OF ENGINEERING MUTTOM UNIT,
MUTTOM 685 587,
REPRESENTED BY ITS UNIT SECRETARY.
BY SENIOR GOVERNMENT PLEADER SHRI M.A. ASIF
R BY SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
3.11.2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MOHAN M.SHANTANAGOUDAR, C.J.
&
SATHISH NINAN, J.
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W.A. No.2140 of 2016
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Dated this the 03rd day of November, 2016
J U D G M E N T
MOHAN M.SHANTANAGOUDAR, C.J. We do not find any reason to interfere with the impugned judgment. The question involved in this appeal is fully covered by the dictum laid down by this Court in Sojan Francis v. M.G. University (2003 KHC 458) and other decisions. There is no use in repeating the very same dictum in every matter. However, we make it clear that every body including the respondents are bound by the aforementioned dictum.
Writ Appeal is dismissed with the above observation.
Sd/-
MOHAN M.SHANTANAGOUDAR, CHIEF JUSTICE.
Sd/-
SATHISH NINAN, JUDGE.
vsv