SREEJITH KRISHNAN Vs. ANU JAYAPAL

JUDGEMENT

(1.) Leave granted.

(2.) Respondent No.1 - Anu Jayapal was the writ petitioner before the High Court. She is a specially abled person, who suffers from locomotor disability to the extent of 50%. She competed for the post of Assistant Professor (English) but having not been selected, she challenged the selection before the High Court of Kerala at Ernakulam.

(3.) Learned Single Judge of the High Court vide judgment dtd. 10/5/2022 set aside the entire selection of about 60 candidates on the ground that the Institute - Sree Narayana College failed to provide 4% reservation to the disabled candidates in violation of the statutory mandate. The Division Bench of the High Court vide impugned judgment dtd. 29/6/2022 has affirmed the view taken by the learned Single Judge of the High Court.