T ISAC TRUEMAN Vs. LAKSHMIPURAM COLLEGE SOCIETY

JUDGEMENT

(1.) These two Writ Appeals are directed against the Order of the learned single Judge in Writ Petition No. 4182 of 1987. The appellants in Writ Appeal No. 23 of 1988 are the respondents in the Writ Petition. The appellant in Writ Appeal No. 2185 of 1987 is a third party and he was not a party to the writ petition and he has preferred the writ appeal after obtaining the leave of this Court. The respondent in Writ Appeal No. 23 of 1988 and the first respondent in Writ Appeal No. 2185 of 1987 is the petitioner in the writ petition. We propose to refer to the necessary parties as per their array in the writ petition. We shall refer to the appellant in Writ Appeal No. 2185 of 1987 as the third party, if occasion therefor arises. The third party is none else than a member of the petitioner.

(2.) For the purpose of appreciating and resolving the controversy raised in these two writ appeals, certain facts have got to be set down. There is the petitioner, a society called 'Lakshmipuram College Society, Neyyoor' and it runs a college under the name and style of 'Lakshmipuram College of Arts and Science, Neyyoor', hereinafter called the college. On 4-2-1975 by G. O. Ms. No. 180, Education Department. There has been a nomination of Care-taker and to look after the affairs of the College till the settlement of the dispute among the rival groups of the management now pending in the Court. The body of G. O. Ms. No. 180 runs as follows:-

(3.) With regard to the disputes pending in the Courts on the date of G.O. Ms. 180, all the parties represented by their respective learned counsel, are in agreement that there were three proceedings as follows:-