SREEKUMAR G. Vs. GURUVAYUR DEVASWOM BOARD

JUDGEMENT

(1.) THE question that arises for consideration in this Writ Petition is whether the age relaxation granted by the Government to a candidate can apply to the age requirement stipulated by the Calicut University First Statutes.

(2.) THE short facts of the case are summarised as follows. The petitioner along with 12 others were appointed as Last Grade Servants in the Sree Krishna College, Guruvayur, under the 1st respondent, Devaswom Board. The appointment was made pursuant to a decision of the 1st respondent dated 20.11.1998. Thereafter, applications were invited and an interview was conducted on 02.06.2000. Accordingly, the petitioner and others who were appointed, joined service and worked in the College. While so, the Managing Committee of the 1st respondent decided to regularise the services of the petitioner and others. However, according to the petitioner, issue of orders in this regard was delayed. The term of the Managing Committee then in office had also expired. Therefore, the petitioner and others approached this Court by filing O.P No.14594 of 2002, seeking regularisation in service. As per judgment dated 09.03.2004, this Court directed the Managing Committee of the 1st respondent to take a decision in the matter. Pursuant to the said judgment of this Court, the Managing Committee took a decision on 13.03.2004 and terminated the services of the petitioner and others. Thereafter, finding that vacancies were still existing, the petitioner submitted an application to the 1st respondent seeking appointment to one of the vacant posts. The said application was rejected by Ext.P1. But, the petitioner was informed that he could submit a fresh application when the vacancies are notified for appointment.

(3.) THE interview of candidates for selection to the notified posts was conducted on 16.01.2013. The above Writ Petition was filed only on 16.01.2013 and on 17.01.2013, this Court has passed an interim order to the effect that any appointment made would be subject to the result of this Writ Petition. The petitioner has in this Writ Petition sought for a direction to interview him and to appoint him to the post of Lab Assistant in the Sree Krishna College, Guruvayur. According to the petitioner, out of the candidates who had submitted their applications, apart from the petitioner and another person, none of the other candidates had passed the Attender test conducted by the Public Service Commission. Therefore, according to the petitioner, on the strength of the age relaxation granted by the Government as per Ext.P7, he is entitled to be appointed.