DR. KARUNAN KANNAMPOYILIL, LECTURER Vs. STATE OF KERALA,

JUDGEMENT

(1.) Petitioner is a Lecturer in the Department of Nephrology in the Kozhikode Medical College. In 2009, the Respondents decided that for admission to P.G. Courses, relaxation in age be given to in-service candidates. That benefit was not extended in the Academic Year 2010-2011 and the claim of the Petitioner was rejected by Ext.P6 order dated 28-04-2010. It is challenging Ext.P6 order, this writ petition is filed.

(2.) First of all, Ext.P6 order in relation to admission during the Academic Year 2010-2011 was issued on 28-04-2010. Therefore, not only that the admission for the Academic Year in relation to which Ext.P6 was issued is already over long ago, but also that the challenge now raised against Ext.P6 is highly belated. On that ground itself, relief has to be declined to the Petitioner. That apart, in Ext.P6 order, the following reasons have been assigned by the Government to decline the request of the Petitioner for restoration of age relaxation:

(3.) Thus, it is obvious that it was on account of availability of sufficient in-service candidates with remaining service that the Respondents have decided to abolish the provision for age relaxation. That reason stated in Ext.P6 is not shown to me either incorrect or arbitrary for any reason warranting interference of this Court.