K.A. SANTHOSH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who was the Managing Director of KINFRA- the addl.3rd respondent- is aggrieved by Ext.P10 order by which his services were terminated giving full additional charge of KINFRA to the addl. 4th respondent.

(2.) Government had as per Ext.P2 notification invited online applications for appointment as Managing Directors in the sectors Chemical, General Engineering, Electrical Equipment, Textiles, Electronics, Ceramics&Refractories, Mineral Exploration, Wood Based, Development&Infrastructure and Traditional & Welfare in Public Sector Undertakings. The qualification prescribed were as follows:

(3.) Petitioner submits that being a Post Graduate in Engineering from IIT, Bombay with MBA and 22 years of service in the Indian Air Force in the Engineering branch and 7 years of corporate experience in HCL Infosystems as Project Director and as Senior Vice President in the Maharashtra Border Check Post Network Ltd., he submitted application. On being successful in the interview held on 27.08.2016, he was ranked 2 in Ext.P3 select list in the sector 'Development and Infrastructure'. The additional 4th respondent was ranked 2 in the sector TRACO Cable Company Limited. Petitioner was appointed as Managing Director of KINFRA as per Ext.P4 order dated 04.10.2016. He points out that the appointment of Managing Directors were made from Ext.P3 select list, in various sectors as per Ext.P5 list. Petitioner was appointed as Managing Director of KINFRA, as per Ext.P4 order, under section 6 of Chapter III of Act 3 of 1993-the Kerala Industrial Infrastructure Development Corporation Act.