SHIHABU Vs. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY

JUDGEMENT

(1.) THE grievance raised by the petitioner herein is with regard to the alleged illegal reversion of the petitioner from the post of Peon to Sweeper-cum-Cleaner, that too without assigning any reason. THE copy of the order has been produced as Ext. P1.

(2.) THE genesis of the dispute emanates from the stage of selection process itself. THE University conducted a selection to the post of "sweeper-cum-cleaner in 2005. Ext.P2 is the copy of the ranked list wherein the petitioner is ranked at 48 while rank No.47 is one Smt. Negimol. Both of them belong to Muslim community and were appointed by proceedings Ext.P3.

(3.) INITIALLY he was promoted as per Ext.P5 order dated 2.6.2009. But it was in a deputation vacancy. He was reverted when the Peon on deputation rejoined duty. This happened on 30.6.2009. Again he was promoted as per Ext.P6 order dated 12.10.2009, by considering him as the seniormost.