ANIAMMA MATHEW Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) THE issue in this writ petition concerns itself with re -designating a non -teaching post as a teaching post.

(2.) THE facts in brief are that the petitioner, who possessed Post Graduation Degree in Psychology, being a Tutor, also possessed M.Phil. and Ph.D. After having been subjected to regular selection process by a statutory Selection Committee, the petitioner is said to have been appointed on 08.06.1994 as Clinical Psychologist in the respondent University. Prior to joining the respondent University, the petitioner worked in Government Medical College, Kottayam, and immediately prior to that, she worked with NIMHANS and NIMH, two National Level Institutions of repute, at different points of time, though.

(3.) AS could be seen from the record, and as has not been seriously disputed by the respondent University, when one of the Assistant Professors in the department went on leave, the petitioner was given the additional responsibility of teaching right from her initial entry into service. Later, since the incumbent Assistant Professor, namely Sri. M.X. James, who initially went on long leave, has eventually resigned the post, the petitioner has applied to the authorities seeking re -designation of her position from Clinical Psychologist, a non -teaching post, as Assistant Professor, a teaching post.