UNIVERSITY OF CALICUT Vs. SAJEEV K.S.

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 6/10/2021 in W.P.(C) No.27199 of 2015. The appellants were respondents 1 to 4 in the writ petition. Parties and documents are referred to in this appeal, as they appear in the writ petition.

(2.) The matter relates to the absorption of the petitioners in the regular establishment of the University of Calicut (the University) as Assistants Grade-II.

(3.) Pursuant to an invitation made by the University by virtue of a notification issued on 25/3/2000, the petitioners applied for selection for appointment as Assistant Grade-II. They were successful in the written examination conducted by the University in connection with the said selection and their names have been accordingly included in the short list for interview. Later, the petitioners were invited for interview and thereafter, they were included in the ranked lists prepared by the University as directed by this Court in terms of Ext.P3 judgment in W.A.No.1370 of 2007. Later, a select list was drawn from the said ranked lists and candidates included in the select list were appointed provisionally subject to the outcome of W.P.(C) No.15528 of 2007.