JOMY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are working as Senior Assistants in the Kannur University, the 2nd respondent herein. They contend that they belong to the 'differently abled' category and all of them are having benchmark disability of more than 40%. They have approached this Court being aggrieved by the refusal on the part of the University in granting promotion to the petitioners and in overlooking their claims.

(2.) Though notice was issued to the party respondents and the same was served, there is no appearance.

(3.) I have heard Smt. Shameena Salahudeen, the learned counsel appearing for the petitioners, Sri. I.V. Pramod, the learned counsel appearing for the Kannur University and Smt. Anima, the learned Senior Government Pleader.