JAYA K P Vs. C S SUCHIT

JUDGEMENT

(1.) These Writ Appeals are filed by the respondents in the Writ Petitions, challenging the judgment of the learned Single Judge, inW.P.(C) No. 15330/2005.

(2.) The brief facts of the case are the following: The parties are mentioned as they are arrayed in the Writ Petition. The first respondent University invited applications for appointment to the post of Lecturer (Hindi), as per Ext.P-1 notification dated 3-2-2003. The qualifications prescribed for the post were the following:

(3.) The learned Single Judge, after hearing both sides, allowed the Writ Petition, quashing the selection and appointment of the third respondent and directed the Selection Committee to make selection, in accordance with the observations contained in the judgment. The learned Judge noticed that the three parameters laid down in Ext.P-5, for which the third respondent was awarded marks, were acquired by her, only after the last date fixed for receipt of the applications. The learned Judge found that she acquired the Ph.D. degree only after 10-4-2003. She published articles in approved journals and participated in National/International Conferences and presented papers only after that date. In view of the said undisputed position, the learned Judge took the view that the selection is vitiated and therefore, issued the directions we have mentioned above.