RADHIKA Vs. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY

JUDGEMENT

(1.) The first respondent University issued Ext.P1 notification dtd. 22/10/2019 inviting applications for appointment to the post of Associate Professors in various streams. In this writ petition we are concerned with Sl. No.1 therein which reads thus:-

(2.) The petitioner belongs to the SC category and she applied for the post. She attended the interview and secured rank No.2. Ext.P2 is the rank list.

(3.) The first rank holder was appointed to the post. However, after serving for an year and after her probation was declared, she resigned and joined as Professor at the Mahatma Gandhi University. Consequent thereto, the post became vacant. Being the second rank holder, the petitioner is entitled for appointment. However, the request for appointment of the petitioner was declined stating that, as per the communal rotation, the vacancy that has occurred is reserved for Latin Catholic/Anglo Indian category. The same is under challenge in this writ petition.