LAWS(KER)-2020-1-258

SATHEESH KUMAR. K.A Vs. STATE OF KERALA

Decided On January 09, 2020
Satheesh Kumar. K.A Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Contending inter alia that contract appointments have been made in Sree Sankaracharya University of Sanskrit, Kalady, instant writ petition has been filed as public interest litigation seeking issuance of a writ of mandamus directing the respondents from withdrawing the appointments of the additional number of contract teachers which was violating regulations of University Grants Commission 2010.

(2.) Hon'ble Supreme Court in a catena of decisions held that a public interest petition is not maintainable in service matters. Reference can be made to a few decisions on public interest petitions dealing with service matters:

(3.) In the light of the above decisions, we are not inclined to deal with the merits of this case and hold that the writ petition is not maintainable.