STATE OF KERALA Vs. JAYAKRISHNARAJ

JUDGEMENT

(1.) This case highlights the difficulties faced by an academician entangled in bureaucratic delays affecting his career progression. The professor, whose dedication lay in teaching, faced significant hurdles to receive due acknowledgement and promotion, which should have taken effect from 9/1/2003. While it is accepted that he deserved promotion as Professor in Electronics and Communication Engineering, bureaucratic processes led to only a notional promotion, which was finalised much later on 5/9/2019. After enduring this delay, the professor sought relief from the Tribunal, which ruled in his favour, affirming his right to the promotion with all accompanying financial benefits from the original date it was due. The State has now challenged this decision of the Tribunal before this Court, presumably on the grounds of financial implications or procedural objections.

(2.) The essence of the case points to a common issue in public employment, where bureaucratic red tape often delays rightful advancements, impacting individuals' careers and causing unnecessary legal battles. The professor 's plight underscores the adverse effect of such administrative delays on educational professionals, diverting time and energy that could otherwise contribute to academic and professional advancement.

(3.) This case starkly illustrates another entrenched bureaucratic approach which often complicates the pursuit of justice, especially for individuals challenging the State. The sequence of events reveals how the professor 's legitimate promotion entitlements were mired in delays due to bureaucratic indecision and repeated legal opinion.