UDAYASREE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who was included in Ext.P1 rank list issued by the 2nd respondent University as rank no.6, has filed this writ petition seeking a declaration that petitioner is entitled to be appointed in one of the five vacancies notified for selection for appointment as Assistant Professor in Veterinary Clinical Medicine, Ethics and Jurisprudence. Petitioner was included as rank no.6 in this rank list.

(2.) This Court in Ext.P3 judgment found that Smt.Deepa Chirayath, who was included as rank no.1 was not eligible for appointment since she had crossed the age limit. By Ext.P3 judgment, a batch of writ petitions were disposed of with the following directions:

(3.) Smt.Deepa had approached this Court in W.P.(C) No.15580/2014 claiming age relaxation as well as regularisation. That writ petition was dismissed. This Court had directed the University to remove the candidates found ineligible as per the judgment, from the rank list for the respective disciplines and to appoint the next candidate in the rank list in accordance with the open/reservation turn.