MOHANAN Vs. KURUVILA

JUDGEMENT

(1.) Connected Writ Appeals are filed against common judgment whereunder the Single Judge set aside the appointment of the Appellant in W.A. No. 931/2010 as the Labour Officer and directed appointment of the first Respondent in that post. The other Writ Appeal is filed by the University challenging the very same judgment. We have heard counsel appearing for all the parties.

(2.) During hearing, it is submitted that first Respondent in W.A. No. 931/2010 later got a promotion post which is equivalent to the post to which the Appellant in that Writ Appeal is appointed. Ext.P1 issued by the University inviting application for the post of Labour Officer from among employees prescribe the qualification and method of appointment as follows:

(3.) Since contesting Respondent is also promoted to an equal post, though after some time, he cannot have any serious grievance also against the University in delaying promotion to him who is senior to the Appellant. We, therefore, allow the Writ Appeals by vacating the judgment of the learned Single Judge and by restoring the order of the University appointing the Appellant in W.A. No. 931/2010 as Labour Officer in the University.