SHYBI T.R Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioner claims that she is a graduate in Computer Science and fully qualified to be appointed as Computer Lab Instructor in the respondent University ( in short "University").

(2.) According to the petitioner, the University had published Ext.P1 notification, inviting applications for selection to the post of Computer Lab Instructor, on contract basis, at its various centres. Pursuant to Ext.P1, the petitioner participated in the interview held on 23.1.2020. The officers of the University verified the petitioner's certificates. The petitioner was directed to produce her eligibility certificate. The petitioner informed the University that as per Ext.P3 Government Order, there is no necessity for an equivalency/recognition certificate from Universities recognised by the University Grants Commission. But, the petitioner had applied for the eligibility certificate from the University and the same was issued on 29.2.2020. The petitioner had submitted Ext.P4 eligibility certificate on the very same day. However, the University informed the petitioner that the ranked list has already been published. Therefore, the petitioner cannot be included in the ranked list because of her failure to produce the eligibility certificate within the prescribed time period.

(3.) The petitioner has contended that the ranked list had not been published on the website or notice board of the University. The petitioner has been informed that her name is not included in the ranked list. The petitioner immediately submitted Ext.P6 request to the University, to include her name in the ranked list but, the University by Ext.P6 reply has declined the request of the petitioner. In the said circumstances, the petitioner seeks a direction to the University to include her name in the ranked list of Computer Lab Instructor.