A. BASHEER Vs. A. SAIFUL ISLAM

JUDGEMENT

(1.) The first respondent in these appeals filed WP(C) No. 25694/2005 disputing the eligibility of the appellant in WA No. 737/10 for appointment to the post of Reader in Political Science in the Kerala University.

(2.) In the judgment under appeal, following the principles laid down by the Division Bench of this Court in Vijayachandran Pillai v. University of Calicut, 2009 3 KerLT 176 and Vasundhara v. Sallas Benjamin, 2010 1 KerLT 533, it was held that the experience prescribed should be one acquired after obtaining basic educational qualifications for the post and that since the appellant in WA No. 737/10 did not possess the prescribed experience, his selection and appointment to the post of Reader in Political Science was illegal. In WA No. 737/10, this judgment is challenged by the 4th respondent in the writ petition, whose appointment was set aside. WA No. 987/10 is filed by the University of Kerala and the Selection Committee for appointment of teachers.

(3.) When the appeals were heard by a Division Bench, order dated 6/8/10 was passed doubting the correctness of the principles laid down in Vijayachandran Pillai's case and Vasundhara's case that for appointment to the post of Reader in Calicut University, the experience prescribed will be satisfied only if it was acquired after obtaining the basic educational qualifications. It is accordingly that these cases came up for consideration before a Full Bench.