M V SUDHAKARAN Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The University of Kerala published Ext. P1 Notification dated 22nd November, 1999 inviting applications for appointment to the plan posts in the Departments of Environmental Sciences, Bio Technology, Computer Science and Opto Electronics in the University. It is stated therein that the appointments to the posts will be made in accordance with S.6 sub-s.(2) of Chap.2 of the Kerala University Act, 1974. The principles that would be followed as regards the turn of appointment and communal rotation are also stated therein. The last date fixed for submission of completed applications was 10th January, 2000.

(2.) Respondents 3 to 5 and the petitioners were among those who applied for being considered for appointment to the posts of Lecturers in Environmental Sciences. On scrutiny of the applications, they were found eligible for being considered and were interviewed along with other candidates on the 17th and 18th of July, 2001.

(3.) Respondents 3 to 5 were selected and the Syndicate of the University, at its meeting held on 21st July, 2001, considered the minutes of the Selection Committee and resolved to appoint respondents 3 to 5 as Lecturers in the University Department of Environmental Sciences. Accordingly, vide a letter dated 21st July, 2001, the selected candidates were directed to report for duty as Lecturers in the University Department of Environmental Sciences, Kariavattom. The Head of the Department of Environmental Sciences issued letter dated 21st July, 2001 stating that respondents 3 to 5 have reported for duty as Lecturers in the Department on the forenoon of 21st July, 2001. Ext. P3 University letter dated 27th July, 2001 was thereafter issued by the University stating that sanction has therefore been accorded by the Vice Chancellor for such appointment with effect from the forenoon of 21st July, 2001.