LIGIMOL JAMES Vs. REGISTRAR KERALA AGRICULTURAL

JUDGEMENT

(1.) PURSUANT to the notification dated 20.2.2010 issued by the Kerala Agricultural University, the petitioner in W.P.(C) No.27315 of 2010 applied for the post of Assistant Professor in Dairy Microbiology Management and the petitioners in W.P.(C) No.28332 of 2010 applied to the post of Assistant Professor in Dairy Chemistry. Their apprehension is that on the basis of the qualifications prescribed as per the notification, their applications are likely to be rejected, ignoring the proceedings of the Academic Council dated 17.11.2006.

(2.) THE applications submitted by the petitioners are pending. THEy have not been rejected. It may so happen that the applications may be accepted. It cannot be said now that the applications submitted by the petitioners necessarily would be rejected by the University. THErefore, the petitioners do not have a cause of action at present to file a Writ Petition anticipating an order of rejection of their applications. THE Writ Petitions are accordingly closed reserving the right of the petitioners to approach this Court as and when occasion arises.