GEETHA P. Vs. KERALA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) This appeal has been filed by the petitioners in W.P (C) No.34235/2019 challenging the common interim order dated 10-06-2020. By the aforesaid interim order, the learned Single Judge permitted the respondents to appoint persons from the existing rank list on daily wages or on contract or temporary basis after seeking their willingness. It was made clear that such appointments shall be provisional and subject to further orders.

(2.) Learned counsel appearing for the petitioners/appellants would submit that there are existing vacancies and no attempt had been made to fill up the vacancies from the rank list which is still in force. Accordingly, a direction had been sought for to issue an interim order to restrain the respondents from filling up the vacancies in the cadre of Assistant Professors in the Soil Science and Agricultural Chemistry in the faculty of Agriculture by appointing direct / guest/ provisional / daily rated appointees during the currency of the rank list. The aforesaid request came to be rejected by the learned Single Judge. However, it was observed that since there is requirement of the Assistant Professors in the respective disciplines, the University could appoint persons on daily wage/contract/provisional basis from the rank list itself and if anybody from the rank list is not willing, the University can appoint such persons from elsewhere.

(3.) It is pointed out that the substantial issue that had arisen in the writ petition is whether daily wages or contractual appointments can be made during the currency of the rank list. Apparently this is a matter which is required to be considered by the learned Single Judge. We do not think that we will be justified in considering the said issue presently.