Kerala High Court
Dr.Chithra Prasad.D vs State Of Kerala on 6 November, 2013
Author: Manjula Chellur
Bench: Manjula Chellur, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE THE CHIEF JUSTICE DR. MANJULA CHELLUR
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2013/15TH KARTHIKA, 1935
WP(C).No. 8029 of 2006 (S)
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PETITIONER(S):
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DR.CHITHRA PRASAD.D.,
ASSISTANT PROFESSOR, COMPUTER SCIENCE AND, ENGINEERING
T.K.M.COLLEGE OF ENGINEERING, KOLLAM.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENT(S):
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1. STATE OF KERALA, REPRESENTED BY
PRINCIPAL SECRETARY TO GOVERNMENT
HIGHER EDUCATION DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM.
2. MAHATHMA GANDHI UNIVERSITY,
REPRESENTED BY ITS REGISTRAR, ATHIRAMPUZHA, KOTTAYAM.
3. V.SASIDHARAN, SELECTION GRADE LECTURER
IN PHYSICS, N.S.S. COLLEGE, OTTAPPALAM.
4. MUJEEB.A.LECTURER IN PHYSICS,
COCHIN UNIVERSITY COLLEGE OF ENGINEERING, KUTTANAD
PULINKUNNU, ALAPPUZHA.
R2 BY ADV. SRI.V.A.MUHAMMED, SC, M.G.UNIVERSITY
R3 BY ADV. SRI.S.HARIKRISHNAN
R4 BY ADV. SRI.S.GOPAKUMARAN NAIR (SR.)
R1 BY SR.GOVERNMENT PLEADER SRI.P.J.DAVIS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MANJULA CHELLUR, C.J
&
A.M.SHAFFIQUE, J.
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W.P(C).No. 8029 of 2006
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Dated this the 6th November, 2013
JUDGMENT
Manjula Chellur, C.J.
Petitioner, a Doctorate holder in Computer Science and Engineering from Indian Institute of Technology, Kharagpur, has filed this public interest litigation complaining the action of the first respondent and also the University concerned in nominating respondents 3 and 4 in the Senate and Syndicate of the University to the constituencies earmarked for filling up by nomination from among the experts in the field of Information Technology alleging that they have no knowledge or qualification in the field of technology. According to them, third respondent is only a post graduate in Physics and working as a Lecturer in the said subject. So far as the fourth respondent is concerned, he is also a Lecturer in Physics and his academic qualification is Post Graduation in Physics (Applied Electronics) and M.Tech in Applied Science.
2. This petition came to be filed in the year 2006 and now we are in 2013. The term of office of respondents 3 and 4 as I.T WP(C).No.8029/06 2 experts to the Senate and Syndicate has come to an end after a period of four years. Therefore, nothing survives for consideration in the matter.
Accordingly, the Writ Petition is closed.
MANJULA CHELLUR, CHIEF JUSTICE A.M.SHAFFIQUE, JUDGE vgs7.11