C.N. PRADEEP Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE petitioner is the Head of the Section in Commercial Practice, Government Women's Polytechnic, Nedupuzha, Thrissur, he being the senior most Lecturer. The grievance voiced by the petitioner in the Writ Petition is that though the petitioner is entitled to be promoted as Principal, the Departmental Promotion Committee was not convened. The prayer in the Writ Petition is to convene the Departmental Promotion Committee and to prepare and publish the select list for filling up the vacancies of Principals in Women's Polytechnic under Class F in accordance with the provisions contained in the Kerala Technical Education Service Special Rules 1967. There are other reliefs also in the Writ Petition.

(2.) A statement dated 19th October, 2010, is filed by the second respondent in which it is stated as follows: As per the existing Special Rules G.O.(MS) 284/PD/67 dated 2.9.1967 the method of appointment of the post Women's Polytechnic Principal is:

(3.) AS per 3rd method, the appointment of candidates from General Polytechnic is not a matter beyond the purview of Special Rules. At the time of making appointments by Exts.P6 and P7 there was no valid select list of Women's Polytechnic Principal. It is purely on academic and public interest both these appointments were made.