SADANANDAN Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) Petitioner was a pump operator under the first respondent University. He failed in the SSLC examination. He passed National Trade Certificate in Fitter trade. He claims promotion to the post of Overseer (Pumping). Qualification prescribed for promotion to the post of Overseer (Pumping) is defined in Ext. P4. It is as follows:

(2.) Petitioner relied on the decision of the Supreme Court in Sebastian v. State of Kerala (1981 (1) ILR Ker. 536). Petitioner, in that case, completed S.S.L.C. course and obtained hall ticket. But, was not able to write the examination. Qualification fixed was S.S.L.C. completed. The learned Judge held that since the word 'passed' or 'failed' is not specifically mentioned, it is enough that one completes the course and when he obtains hall ticket, necessarily he can be deemed to have completed the course.

(3.) Here, prescription of qualification is different. The wording 'S.S.L.C. standard' does not mean that it is enough that one has studied upto tenth standard. He must have the standard of S.S.L.C. that is, a pass in S.S.L.C.. That is the minimum qualification. Considering the technical qualification also, admittedly, petitioner is not qualified. Therefore, petitioner was not promoted. I see no infirmity in the decision of the respondent.