Kerala High Court
Fr.Francis M.J.Fernandez vs The Mahatma Gandhi University on 31 May, 2003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
FRIDAY, THE 6TH DAY OF JULY 2012/15TH ASHADHA 1934
WP(C).No. 23765 of 2006 (D)
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PETITIONERS :
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1. FR.FRANCIS M.J.FERNANDEZ, MANAGER,
AQUINAS COLLEGE, EDAKOCHI, AQUINAS GROUNDS, KOCHI-6.
2. P.A.ALEXANDER, SELECTION GRADE LECTURER IN POLITICS
ACQUINAS COLLEGE, EDAKOCHI, AQUINAS GROUNDS
KOCHI-6.
3. JOSEPH JOHN.C, SUPERINTENDENT, AQUINAS COLLEGE,
EDAKOCHI AQUINAS GROUNDS, KOCHI-6.
4. MRS.D' CRUZ NOVELLA,
SELECTION GRADE LECTURER & HEAD OF THE DEPARTMENT
DEPARTMENT OF ENGLISH, AQUINAS COLLEGE, EDAKOCHI
AQUINAS GROUNDS, KOCHI-16.
BY ADVS.SRI.N.JAMES KOSHY
SRI.T.SANJAY
RESPONDENTS :
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1. THE MAHATMA GANDHI UNIVERSITY,
REPRESENTED BY ITS REGISTRAR
MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS, P.O
ATHIRAMPUZHA, KOTTAYAM - 686 560.
2. THE VICE-CHANCELLOR,
MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS P.O.
ATHIRAMPUZHA, KOTTAYAM-686 560.
3. THE DEPUTY DIRECTOR OF COLLEGIATE
EDUCATION, ERNAKULAM.
R1 & R2 BY ADV. SRI. T.A. SHAJI, SC, M.G.UNIVERSITY
ADV.SRI.V.A.MUHAMMED, SC, M.G.UNIVERSITY
R3 BY GOVT.PLEADER SRI.A.J.JOSE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 06-07-
2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
AV
W.P.(C).NO.23765 OF 2006
APPENDIX
PETITIONER'S EXHIBITS :
EXT.P1 : COPY OF THE ORDER ISSUED BY THE 1ST PETITIONER DATED 31.5.2003
EXT.P2 : COPY OF THE ORDER ISSUED BY THE 1ST PETITIONER DATED 31.5.2005
EXT.P3 : COPY OF THE COMMUNICATION ISSUED BY THE 1ST RESPONDENT
DATED 04.08.2006
EXT.P4 : COPY OF THE APPROVAL ORDER PASSED BY THE UNIVERSITY DATED
7.1.2005
EXT.P4(a) : COPY OF THE APPROVAL ORDER PASSED BY THE UNIVERSITY DATED
30.5.2005
EXT.P4(b) : COPY OF THE APPROVAL ORDER PASSED BY THE UNIVERSITY DATED
30.6.2005
EXT.P4(c) : COPY OF THE APPROVAL ORDER PASSED BY THE UNIVERSITY DATED
6.7.2006
EXT.P5 : COPY OF THE PETITION SUBMITTED BY THE 1ST PETITIONER DATED
11.7.2005
EXT.P5(a) : COPY OF THE PETITION SUBMITTED BY THE 1ST PETITIONER DATED
25.7.2005
EXT.P6 : COPY OF THE APPOINTMENT ORDER OF THE 4TH PETITIONER AS DDO,
DATED 31.7.2006
EXT.P7 : COPY OF THE REPRESENTATION SUBMITTED BY THE 2ND AND 3RD
PETITIONERS DATED 18.8.2006
EXT.P8 : COPY OF THE REPRESENTATION SUBMITTED BY THE 1ST PETITIONER
DATED 18.8.2006
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A TO JUDGE
AV
K.VINOD CHANDRAN, J.
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WP(C) NO.23765 OF 2006
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Dated this the 6th day of July, 2012
JUDGMENT
The above writ petition is filed against the failure to appoint Drawing and Disbursing Officer by M.G.University in one of its Colleges. It is submitted by the learned Standing Counsel appearing for the University that at present no grievance subsists because an officer has been duly appointed as Drawing and Disbursing Officer as well as Principal in the college at present.
In the said circumstance, writ petition is dismissed as infructuous.
K.VINOD CHANDRAN, JUDGE AV