UNNIKRISHNA PILLAI Vs. DIRECTOR OF COLLEGLATE

JUDGEMENT

(1.) WRIT Petitioner did not succeed at the Original Stage. Therefore this Writ Appeal.

(2.) TWO points are raised in this appeal. i. Whether S.64 of the Kerala University Act can be applied to non teaching staff of private colleges. ii. Even if it can be applied, whether the option to continue in a particular university will affect the promotion, based on the common seniority list originally prepared by the respective management.

(3.) IT is true that S.64 is captioned as transfer of teachers to other universities. It as such apply only to teachers. But when we read S.63 as well, it is clear that the provisions contained in S.64 to the extent possible shall also be applied to the members of non teaching staff. Necessarily S.64 to the extent possible can be applied to the non teaching staff. This is what the learned Single Judge has held as per the impugned judgment.