RAJANI R. Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) THE petitioner who was duly selected and appointed as Assistant Professor in English in the 4th respondent's College on regular basis, approached this Court through the present writ petition impugning the actions of the 1st respondent University in not approving her appointment. Ext. P10 order of the 2nd respondent, whereby the appointment was not approved, as well as Ext. P13 communication by the 1st respondent to the 3rd respondent, informing that the Syndicate had resolved not to approve the appointment of the petitioner, are impugned in the writ petition.

(2.) THE brief facts leading to the filing of the writ petition are as follows: -

(3.) I have heard Sri. Sanjay, the learned counsel appearing on behalf of the petitioner and Sri. Santhosh Mathew, the learned counsel appearing for respondents 1 and 2 and Sri. Abul Hassan, the learned counsel appearing on behalf of respondents 3 and 4.