LINDA PIOUS JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this Court with the following prayers: (a) To issue a writ of mandamus or any other appropriate directions compelling and commanding the second respondent and third respondent to approve the appointment of the petitioner in accordance with the decision of the University Grants Commission reflected in Ext.P7, expeditiously and within a time frame that this Hon'ble Court may consider reasonable. (b) To issue a writ of mandamus or any other appropriate directions compelling and commanding the first respondent and fifth respondent to disburse the arrears of salary and other consequential benefits flowing from the approval of appointment of the petitioner, expeditiously and within a time frame that this Hon'ble Court may consider reasonable. (c) Issue such other Writ, Order or Direction that this Hon'ble Court may deem fit and proper in the nature and circumstances of the case.

(2.) HEARD the learned counsel for the petitioner, learned Government Pleader appearing for the State/Department, learned Standing Counsel for the University and also the learned counsel appearing for the 4th respondent.

(3.) LEARNED counsel for the petitioner submits that, pursuant to the judgment as aforesaid, the matter was considered by the UGC who has granted approval vide Ext.P7 dated 01.10.2013 holding that regularisation could be given from the date of acquisition of the 'NET'. It is stated that by virtue of Ext.P7, the matter is to be considered and finalised by the University and the prayer is only to cause the proceedings to be finalised accordingly. After hearing both sides, the Writ Petition is disposed of directing the 2nd respondent/University to consider and finalise the case for regularisation in the light of Ext.P7 and pass appropriate orders in accordance with law at the earliest at any rate within six (6) weeks from the date of receipt of a copy of this judgment. Petitioner shall also produce a copy of this judgment before the 2nd respondent. It is also made clear that the consequential steps shall be finalised by the Government for disbursement of the arrears if any, to the petitioner, depending upon the outcome of the order to be passed by the University as expeditiously as possible.