VINOD V Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) Is there any criteria to be satisfied/fulfilled by the 'Assistants' of the Kerala University for declaration of probation and for promotion to higher grades/posts ? Is there any mandatory test to be passed or qualified by them for declaration of their probation and for being promoted to higher grades/posts ? The appellants led by learned Senior counsel Sri.George Poonthottam and instructed by Adv.Navaneeth Krishnan A.L. answers the queries emphatically in the affirmative, whereas the party respondents, led by learned Senior Counsel Sri.Jaiju Babu and instructed by Adv.V.Madhusudhanan, with equal if not more vigour, in the negative. Let us examine the controversy involved.

(2.) These intra court appeals have been filed by the petitioners and the first respondent, University of Kerala, aggrieved by the common judgment dtd. 08/09/2020 disposing of W.P.(C)Nos.1366/2018 ; 5731/2018 ; 8866/2018 ; 9290/2018 ; 6297/2019 ; 4267/2020 and 4755/2019. The petitioner in W.P.(C)No.27317/2023 support the case of the appellants in the writ appeals. The facts and the dispute/issue involved in all the appeals are the same and hence they are being disposed of together. The facts ; the parties and the documents will be referred to as described in W.P. (C)No.1366/2018 unless otherwise referred to.

(3.) The writ petition was filed challenging Exts.P1, P2 and P8 orders of the first respondent University of Kerala (the University). According to the petitioners, they were appointed as Assistants in the University pursuant to a due process of selection and on the basis of a rank list published on 14/04/2008. They were granted promotions as Senior Grade Assistants and thereafter as Selection Grade Assistants on various dates as per Ext.P1 order dtd. 23/02/2017. Respondents 4 to 36 (the party respondents) were promoted as Sec. Officers by Ext.P1 order as well as by Ext.P2 order dtd. 16/08/2017. Ext.P1 order was issued based on the judgment dtd. 21/02/2017 in W.P.(C)No.491/2012 and connected cases. The petitioners passed the departmental test in January 2009 and completed their probation in the post of Assistants in May/June 2009. They were thus eligible to be promoted as Senior Grade Assistants in June 2009. Ext.P3 is the list of Assistants eligible for promotion as Senior Grade Assistants in June 2009. All the petitioners figured in Ext.P3 list. The party respondents had passed the departmental test only in July 2009 and thereafter. Ext.P4 is the list of Assistants who have passed the departmental test after June 2009. Though the party respondents had passed the department test only after the petitioners had passed the departmental test, the former have already been promoted as Sec. Officers. The order of promotion issued by the University is in violation of the principles of seniority. Therefore, the petitioners submitted a representation dtd. 27/02/2017 before the Vice Chancellor, that is, the second respondent, who in turn constituted a Committee for rectifying the anomalies.