LAKSHMI SUKUMAR Vs. MANAGER AND ORS

JUDGEMENT

(1.) These three Writ Petitions concern a common issue. Therefore, they are disposed of by a common judgment.

(2.) The Petitioners herein have been appointed by the St. Thomas College, Kozhencherry as Lecturers in the English Department. The main relief sought for in the Writ Petitions is for a direction to the 3rd Respondent to issue concurrence to the appointment of the Petitioners and to release the salary from the date of appointment.

(3.) The appointments were made after a due process of selection. The interview was conducted on 13.12.2007. The Petitioner in W.P.(C) No. 30579/2009 is named first in the rank list. The Petitioner in W.P.(C) No. 32052/09 stood as rank No. 2 and the Petitioner in W.P.(C) No. 32535/09 is the 3rd rank holder. The Petitioners in W.P.(C) No. 30529/09 and 32052/2009 were appointed on 15.12.2007 and the Petitioner in W.P.(C) No. 32535/09 was appointed on 29.12.2007. The appointments were approved by the University vide Exhibits P5, P4 and P5 respectively in these cases.