VINODAN T Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The appellants in the several appeals, seek to assail the cancellation of a rank list prepared for the post of Assistant Grade -II by the University of Calicut, the respondent No. 1 before us. The appellants had been selected pursuant to a notification issued on 1/11/1991 inviting applications for preparation of a panel for appointment as Assistants Grade-II in the University. The selection was made after a written test and interview and a rank list was prepared on 25/10/1995. The appellants' claim is that the rank list should have been operative for a period of three years and that the respondents were bound to appoint them to vacancies which had arisen within that period.

(2.) The appellants in CA 4906/ 2000 challenged the action of the University in curtailing the period of the validity of the rank list to two years before the High Court of Kerala by filing a writ petition. The learned single Judge disposed of the writ petition on 7/01/1998 by noting the submission of the University that:

(3.) These appellants challenged the order of the single Judge by filing an appeal before the Division Bench of the High Court. The other appellants before us filed Original Petitions also assailing the action of the University.