SUDHIR RAJAN Vs. INDIAN INSTITUTE OF MANAGEMENT

JUDGEMENT

(1.) These Writ Petitions arise out appointments made on the basis of a select list prepared by the Indian Institute of Management, Kozhikode (for short, 'the IIMK') for the post of Junior Assistant. The petitioner in W.P(C).No.16342 of 2009 was first in the rank list and the petitioner in W.P(C).No.22094 of 2009 was the second. The petitioners in W.P(C).No.21795 of 2009 were third and fourth in the rank list.

(2.) As per communication dated 26.5.2009, the petitioners in W.P(C).Nos. 16342 and 22094 of 2009 were appointed to the said post. Subsequently, when certain complaints had arisen in regard to the criteria for eligibility and selection of the candidates, an enquiry was conducted by IIMK and orders were issued cancelling the appointments of the aforesaid candidates. This came to be challenged in the above Writ Petitions.

(3.) In W.P(C).No. 21795 of 2009, the contention is that since the appointments of the selected two candidates were cancelled, being the third and fourth candidates, they are to be appointed to the above posts.