LAWS(KER)-2022-11-245

SANEESH M. V. Vs. UNIVERSITY OF CALICUT

Decided On November 01, 2022
Saneesh M. V. Appellant
V/S
UNIVERSITY OF CALICUT Respondents

JUDGEMENT

(1.) Among the afore five writ petitions, WP(C) Nos.21145/20, 19535/20 and 19190/20 have been filed by persons who were appointed as Printer Grade-II, in the services of Calicut University, in the year 2012, pursuant to a notification issued in 2008. They however, have now been denied promotions by the University, citing the reason that certain complaints have been received to the effect that they were not qualified at the time when they were initially appointed; and that their recommendations had been made by an Enquiry Committee, subsequently constituted by them, to terminate their services.

(2.) The petitioners in the afore said three cases vehemently assert that the complaints against them are baseless and motivated, being the result of confutative interests coming into operation; and that, in any event, the allegation against them, that their qualifications were not equivalent to the prescribed ones as per the relevant Rules, Regulations and Notifications, is untenable and without any factual and legal basis. They assert that their qualifications were found to be either the prescribed ones or equivalent, by the Calicut University, in the year 2012 - when they were appointed; and hence, that it is not now available to them to resile from it and deny them promotions.

(3.) In the meanwhile, WP(C)Nos.18671/2020 and 20345/2020 were filed by certain persons, who claim to have been candidates in the selection processes of the years 2008 to 2012, saying that, eventhough they were fully qualified, they were not granted appointments solely because the petitioners in the other three cases were favoured unfairly, though they did not have the necessary qualifications. They thus pray that University of Calicut be directed to terminate the appointments of the petitioners in the other cases - who have been arrayed as respondents in these matters; and consequently, that their claims for appointment be reconsidered and the posts granted to them, as per the position in the Rank List.