RANJITH P.T.K. Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) In the fasciculous of the large amount of pleadings and documents in these matters, is presented a short question relating to the nuances of the forensic aspects relating to the grant of assent by the Chancellor to statutory Ordinances made by the Syndicate of the Calicut University.

(2.) Among the four writ petitions - which have been heard together, because all of them involve narrative facts which are interlayered - except W.P(C)No.29385/2018, the others are filed by persons who are directly recruited by the University as 'Office Attendants' and who seek promotion as 'Clerical Assistants'.

(3.) As far as W.P(C)No.29385/2018 is concerned, it is filed by a person who has already been promoted as a 'Clerical Assistant'.