T.V. BINDU Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) THE petitioner, who had undergone the process of selection of lecturers in the Department of Education under the Respondent University by virtue of a notification dated 3.2.2003, has come up with this writ petition to get Ext. P7 evaluation records prepared by the selection committee quashed alleging that the selection committee has violated the norms stipulated for award of marks in column Nos. 5, 6, 7 and 9 and for a direction to respondents 1 and 2 to do the needful to correct the apparent errors on the face of record. There is yet another prayer to set aside the selection of respondents 4 to 7 and to command respondents 1 and 2 to convene the selection committee which prepared Ext. P7 and to award the marks correcting the patent errors. There is a consequential prayer to command respondents 1 and 2 to grant appointment to the petitioner as Lecturer in the Department of Education as she is entitled to be placed as the highest rank holder among the participants.

(2.) THE respondent University notified four vacancies for selection to the post of Lecturers in the Education Department of University of Kerala as per Ext. P1. The petitioner submitted Ext. P2 application. Out of the four vacancies notified, the second and fourth were open vacancies whereas the first and third were demarcated for candidates belonging to Scheduled Caste and OBC respectively. The petitioner contested for the open vacancy.

(3.) ACCORDING to the petitioner, what is done to the petitioner is cruelty and grave injustice by patently abusing vast powers vested in the syndicate to render undue favour to the 4th respondent who is the wife of one of the members of the syndicate of the respondent University. It is with this background, the petitioner has come up before this Court.