UNIVERSITY OF KERALA Vs. N.R.ANIL KUMAR

JUDGEMENT

(1.) Aggrieved by an order dated 25.02.2011 in Complaint No. 1337 of 2010 (Exhibit-P3), wherein Upa Lok Ayukta has held that a complaint involving grievance in respect of an action taken by Kerala University, the petitioner herein, in respect of an appointment, is maintainable before the Lok Ayukta, instant writ petition has been filed for the following reliefs:

(2.) Brief facts are as under:

(3.) Respondent has filed Complaint No. 1337 of 2010 dated 03.08.2010 (Exhibit-P1) challenging the action of Kerala University in re-notifying the selection to the post of Technical Assistant. In the complaint, he has stated that he was one of the applicants to the post in question and he possess the prescribed qualifications for the post. His grievance is that he cannot apply to the post afresh, since he is over aged. Hence, he has sought for a recommendation to be given to the competent authority to enable him to get appointment.