P.PRASAD Vs. CENTRAL UNIVERSITY OF KERALA

JUDGEMENT

(1.) THE petitioners in both the writ petitions were applicants to the post of Associate Professor in the Central University of Kerala, the 1st respondent. The petitioner in W.P.(C) No.34368/2011 was successful in getting the 2nd rank and was appointed to the said post but was later found to be not having the qualification prescribed for the post. The said petitioner challenges Exhibit P8 order of the University, which found him as not possessing the qualification prescribed in the "University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2010 (hereinafter referred to as "Regulation of 2010") and the direction to submit proof as to the experience of PG teaching as prescribed in the said Regulation.

(2.) THE petitioners in W.P.(C) 2769/2012 are the respondents 4 and 5 in W.P.(C) No.34368 of 2011 and are the rival claimants to the post, who were not successful in the selection process conducted. The 3rd respondent in W.P.(C) No.2769 of 2012, is yet another person who turned out successful, having obtained the first rank.

(3.) THE petitioner, an Assistant Professor in English working in a Government College under the University of Pondicherry, had been selected by the Union Public Service Commission and had been continuing thereon from 12.07.2004 onwards. Exhibit P1 was the offer of appointment to the petitioner as Assistant Professor in Comparative Literature in the respondent -University, on deputation, in which post the petitioner joined on 03.10.2009. He is later said to have been promoted as Department Head and his deputation, evidently, was sought to be extended by the respondent -University itself by Exhibit P2.