DR.K.G.BEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals are directed against the common judgment dtd. 19/11/2021 of the learned Single Judge in W.P. (C).No.19273/2018 and W.P.(C).No.2543/2019.

(2.) W.P.(C).No.19273/2018 was preferred by Dr.K.G.Beena, who, while working as a Tutor in the Department of Rachana Sareera with a designation and pay as Professor, was aggrieved by the proposal of the Management of the Ayurveda Medical College to promote Dr.Praveen M.P. as the Head of the Department of Rachana Sareera in a vacancy arising to the said post with effect from 1/7/2018, consequent to the retirement of the earlier incumbent on 30/6/2018.

(3.) W.P.(C).No.2543/2019 was preferred by Dr.Praveen M.P. impugning the order dtd. 21/1/2019 of the Kerala University of Health Sciences [KUHS], passed on representations preferred by Dr.Beena and himself, which found that, as between the two of them, Dr.Beena had a superior claim to be posted as the Head of the Department of Rachana Sareera of the Ayurveda Medical College. While the said writ petition was pending, a consequential order dtd. 28/1/2019 was also passed by the Ayurveda Medical College promoting Dr.Beena as Associate Professor and Dr.Praveen as Assistant Professor in the Department of Rachana Sareera, and declaring Dr.Beena as the Head of the Department of Rachana Sareera. The said order was also challenged in the writ petition by amending the same.