P G AJIMOL LECTURER Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) Aggrieved by Ext. P1 decision of the University rejecting the plea for relaxation of two years on account of acquisition of Ph.D for promotion/placement as Selection Grade Lecturer, the petitioner has approached this Court by filing this writ petition. The petitioner was appointed as Lecturer in N.S.S Training College, Pandalam with effect from 07.12.1995. The said appointment has been approved. The petitioner was placed as Lecturer (Senior Scale) with effect from 07.12.2001. She acquired Ph.D on 13.10.2005. By granting relaxation for two years on account of acquisition of Ph.D the Management placed the petitioner into the Selection Grade with effect from 13.10.2005. The proposal was forwarded to the University for approval. Ext. P1 communication is thus issued by the University rejecting the proposal, which is under challenge in this writ petition.

(2.) Heard the learned counsel for the petitioner, learned Standing Counsel for the University and the learned Government Pleader.

(3.) Learned counsel for the petitioner invited my attention to Ext. P2 which is a Government Order as well as Ext. P3 circular issued by the University to contend for the position that a person like the petitioner who was granted placement as Lecturer (Senior Scale) and who acquires Ph.D thereafter is entitled for relaxation for placement into Selection Grade by two years.