CHIKKU A M Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is aggrieved by the denial of appointment as a Lecturer in Bio-Chemistry. Ext.P1 is the notification issued by the Management inviting application for appointment to the post of Lecturers in various subjects including Bio-Chemistry. It is mentioned that 50% of the vacancies are reserved for community quota.

(2.) PURSUANT to the notification, the petitioner, respondent Nos.7 and 8 and several others applied for the post of Lecturer in Bio-Chemistry. The petitioner is having the qualification of M.Sc Bio-Chemistry in first class with distinction and has secured third rank from the University of Kerala in the year 2008 and she has also succeeded in CSIR-JRF (Fellowship) and acquired NET.

(3.) THE learned counsel for the Management submitted that the appointment is properly in terms of the notification and other Statutes. Learned counsel for the petitioner points out that Sl.Nos.7 and 8 ought not have been appointed and their selection is liable to be set aside. Learned Standing Counsel for the University submitted that only in respect of the seventh respondent, the proposal has been received from the Management for granting approval.