PRAMOD KUMAR K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court impugning Ext.P14 order, as per which, the Directorate of Technical Education, Thiruvananthapuram, has nominated the fifth respondent - Sri.Hashim A.S., to the M.Tech Degree course in Mechanical Engineering, under the Quality Improvement Programme (QIP), on deputation in preference to him. The petitioner says that, going by Ext.P4 Government Order, candidates have to be evaluated by the competent Screening Committee based on their seniority in the post of Lecturers and that since, admittedly, he was promoted as Lecturer on 27.10.2017, while the fifth respondent was so promoted only on 02.06.2019, Ext.P14 is untenable and liable to be set aside to that extent.

(2.) When I had heard the afore submissions made on behalf of the petitioner by his learned counsel Sri.V.Varghese on 10.11.2020, I had passed an interim order - also taking into account the submissions made by the Senior Government Pleader, Smt.Nisha Bose - directing the second respondent to hear the petitioner and the fifth respondent and take a final decision as to who is more eligible.

(3.) Subsequently, through a memo dated 23.11.2020, the learned Government Pleader placed on record an order of the second respondent holding that the petitioner is, in fact, more competent than the fifth respondent, since he is senior to him in the post of Lecturer and left it to the decision of this Court as to who among them be deputed for the QIP.