GEETU.R.PRASAD Vs. MANAGER

JUDGEMENT

(1.) The writ petition has been filed praying to quash Ext.P2 whereby the 3rd respondent directed the 1st respondent to revise the proposal for appointment of the petitioner as Assistant Professor in English in S.N.College, Kollam with effect from 02.06.2017 instead of her actual date of appointment 21.01.2016. The contention of the petitioner is that Ext.P2 has been issued on the basis of a letter from the 6th respondent, a copy of which has not been served on the petitioner or on the 1 st respondent. It is further contended that neither the petitioner, nor the 1 st respondent was heard in the matter either by the 3rd respondent or the 6th respondent.

(2.) Heard Sri M.S.Radhakrishnan Nair, learned counsel for the petitioner, Sri A.N.Rajan Babu, learned Standing Counsel for respondents 1 and 2, Sri Thomas Abraham, learned Standing Counsel for the 3rd respondent and Smt.G.Renjitha, learned Government Pleader for respondents 4 to 6.

(3.) By Ext.P5 dated 20.03.2012, the 3 rd respondent had assessed the workload in various teaching departments in S.N.College, Kollam and re-fixed the staff strength accordingly. Going by Ext.P5, the total number of teaching hours was 251 and the permissible number of teachers during 2011-12 was 16. Ext.P6 is the statement of workload issued after the Adalat conducted on 18.12.2002. Going by Ext.P6, the workload assessed was 250 and the number of teachers permissible was 16. It is noticed that there are two excess teachers working in the Department. The document also shows that there is an additional workload for new course for 10 hours for which one additional teacher was permissible. The petitioner submits that the number teachers working in the English Department in S.N.College, Kollam at the time of her appointment was only 14 and the above contention is sought to be supported by Ext.P7, which is a list of the existing staff in January, 2016 issued by the Principal of S.N.College, Kollam. Ext.P7 would show that including the petitioner, there were only 14 teachers, which is very much within the sanctioned strength of 16.