SOBHA B NAIR Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The Kerala University had invited applications from qualified candidates for appointment to various posts in the teaching departments of the University. Among them, two posts of Lectures in Sociology had been included, one of them was reserved for Scheduled Castes and other was notified as an open vacancy.

(2.) As per the notification, qualification for appointment as Lecturer was "good academic record with at least 55% marks or an equivalent grade at Master's Degree level". The candidate also should have cleared the eligibility test for lectureship as required by the University Grants Commission. The notification was dated 28.1.1999. But, no immediate follow up action had been there though petitioner had applied. Again, the posts were notified along with other posts on 28.9.2002. The earlier applications also were to be treated as valid. In due course, the petitioner had been directed to appear before the Interview Committee on 24.6.2003. Thirty two candidates appears to have attended the interview. Unanimously, according to the petitioner, the Committee had decided to recommend her to the open vacancy. Smt. M.Pushpam had been selected for appointed to the reserved vacancy.

(3.) The concerned records had been made available, and in respect of the factual positions stated by the parties, there appears to be no error.