SREEJA V. Vs. P.SATHEESH

JUDGEMENT

(1.) These writ appeals are filed by respondents 3 to 12 in the writ petition. The writ petition was filed by respondents 1 to 10 in these writ appeals challenging the procedure for selection and appointment to the post of Assistant Professor adopted by the Thunchath Ezhuthachan Malayalam University ('the University', for short). The prayer in the writ petition was to quash Exhibit P9 rank list and the appointment of respondents 3 to 12.

(2.) The brief facts, as narrated in the writ petition, are as under: The University issued Exhibit P1 notification dated 22.7.2016, inviting applications from eligible candidates for appointment to various posts, including 10 posts of Assistant Professors. The petitioners had applied for the notified post of Assistant Professors and had attended the interview conducted from 3.10.2016 to 6.10.2016. The petitioners were not included in the ranked list published on 9.10.2016 and thereupon the writ petition was filed, challenging the selection procedure and the consequent appointment of respondents 3 to 12.

(3.) The challenge against the selection and appointment is based on the violation of the procedure for selection prescribed in the UGC (Minimum Qualification for Appointment of Teachers and other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education) Regulations, 2010 (for short, the UGC Regulations, 2010). The alleged violations are;