THE PRINCIPAL SECRETARY TO GOVERNMENT AND THE DIRECTOR OF COLLEGIATE EDUCATION Vs. JOLLY VARGHESE.U, D/O. U.K.VARGHESE,

JUDGEMENT

(1.) THIS review is filed stating that the judgment rendered in the writ appeal causes difficulty to the Government because the appointment of the non teaching staff in the Government colleges and other Government institutions are made through the Public Service Commission. Even though we find force in the contention of the Government Pleader who appears for the review Petitioner, counsel for the first Respondent clarified that the relief granted in the judgment sought to be reviewed is only for applying for librarian's post in the aided colleges. We accordingly, dispose of this review petition by stating that the judgment need not be applied in the case of selection made by the Public Service Commission and the benefit under the judgment is confined only to the first Respondent, that too only if she applies for librarian post in an aided college.