LIJIN DAS Vs. CHAIRMAN

JUDGEMENT

(1.) AGGRIEVED by the petitioner's request to rectify an anomaly alleged to have occurred in the communal rotation, in the appointment based on Ext.P2 ranked list, the petitioner has come up before this Court.

(2.) THE respondents invited application from qualified hands for appointment to the various posts in the Engineering Colleges under LBS Centre for Science and Technology, Thiruvananthapuram as per Ext.P1 notification. The petitioner applied for the post of Lecturer in Computer Science Engineering/ Information Technology. After the selection procedure, his name was included in Ext.P2 supplementary list of Latin Catholic (LC)/ Anglo Indian.

(3.) IN the statement filed by the 2nd respondent, they have admitted that the petitioner who belonged to LC community was included in the supplementary list for Latin Catholic/Anglo Indian. They also admitted that as per Rules 14 to 17 of Part III KS&SSR, 8th, 22nd and 68th turns of appointment are reserved for LC community. According to them, they have published ranked lists for the post of Lecturer, Computer Science during the years 1993, 1998, 2006 and 2011. They contended that in the 20th meeting of the Governing Body of the Centre held on 25.9.2002, it was resolved to follow strictly the communal rotation for future appointments with effect from the aforesaid date. The compensation pending prior to the 20th meeting was not taken into account for advising candidates subsequently though the cycle of rotation is being continued.