K S SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner seeks for a direction to the respondents to convene a meeting of the Departmental Promotion Committee (Higher) for considering the claim of the petitioner and other eligible candidates for promotion to the post of Professor in Vocal in the Music Colleges in the State of Kerala.

(2.) IT is averred in the writ petition that the petitioner joined service on 18/08/1989 as Tutor Grade- II (Theory) and was promoted on 07/07/2006 as Assistant Professor in Vocal. He has a total service of 21 years and nine months and is due for promotion to the post of Professor in Vocal. Ext.P1 is the copy of the relevant rule, namely, Kerala Collegiate Education (Music Colleges) service Rules, 2008.

(3.) THE learned Government Pleader on getting written instructions submitted that in the select list so far published, the petitioner has not been included. Two persons who have been included in the select list asProfessor (Vocal) asper G.O.(Rt). No.959/2011/H.Edn., dated 01/07/2011 have already been promoted to the post of Professor in Vocal. One vacancy in the post of Professor in Vocal has occurred on 31/03/2011 and steps are being taken to convene a Departmental Promotion Committee for filling up the above post. It is also submitted that as per the information from the office of the Director of Collegiate Education, the petitioner will also be included in the field of choice for preparing the select list, subject to his eligibility.