ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners 1 to 5, who are undergoing Part time Diploma Course in Mechanical Engineering in various Government Polytechnic Colleges under the 1st respondentState of Kerala, seek to quash Ext.P12 and to command the respondents to permit the petitioners to undergo their Part time Diploma Course in accordance with the conditions in Ext.P1 Prospectus and Ext.P4 Curriculum of 2015 Scheme and to direct the respondents to award the Diploma in Mechanical Engineering accordingly.

(2.) Petitioners 1 and 5 are working as Senior Instructors and the 4th petitioner is working as Workshop Attender in the Government ITI, Kalamassery. The 2nd and

(3.) rd petitioners are working as Tradesmen in the Government Polytechnic College, Kothamangalam and Government Polytechnic College, Purappuzha respectively. For Career Advancement, the petitioners decided to pursue a Part time Diploma Course in Mechanical Engineering in the 4th respondent-State Institute of Technical Teachers' Training and Research at Kalamassery. 3. Clause 2 of Ext.P1 Prospectus issued by the Directorate of Technical Education provided that the program of Part time Diploma Courses shall be of six semesters, for a total period of three years. The petitioners, after obtaining NOC from their reporting officers, enrolled for the course Diploma in Mechanical Engineering. The petitioners are undergoing the program under the revised 2015 curriculum. The subjects Industrial Management and Safety, Industrial Training/Industrial Visit/Collaborative work and Project and Seminar were to be completed in the 5th semester itself. The petitioners appeared in the examinations for semesters 1 to 4 in accordance with the 2015 Scheme.