N.R.NISHA Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) THIS appeal is filed by the unsuccessful petitioner in WP(C) No.7279/04. The writ petition was filed challenging the appointment of respondents 4 and 5 to the post of Lecturer in Geology in the Ezhava and open merit quota pursuant to Ext.P1 notification inviting applications issued by the University. The learned single Judge did not find any substance in the contentions raised by the appellant and dismissed the writ petition. It is this judgment, which is under challenge before us.

(2.) WE heard the learned counsel for the appellant, learned standing counsel for respondents 1 to 3 and the learned senior counsel appearing for respondents 4 and 5.

(3.) THE contention raised by the learned counsel for the appellant is that Ext.P5 contains the norms for selection, and that, despite the specifications therein, many of the credentials of the appellant were omitted to be taken into account. It is stated that it is on that basis that respondents 4 and 5 were awarded higher marks as compared to the appellant. This contention has been disputed by the learned counsel for the University as also the learned senior counsel appearing for the party respondents.