LAWS(KER)-2025-3-321

TISSY MARIAM THOMAS Vs. UNIVERSITY OF KERALA

Decided On March 10, 2025
Tissy Mariam Thomas Appellant
V/S
UNIVERSITY OF KERALA Respondents

JUDGEMENT

(1.) The petitioner is an Academician with a Masters Degree in Psychology with NET and Ph.D. The petitioner states that she has regular publications in Scopus and Index Journals and has Authored and Edited Books. She had research projects, international collaborations and has supervised Ph.D and M.Phil Scholars for the last two decades.

(2.) The petitioner is now working as the Assistant Professor in the Department of Psychology in the University of Kerala. The petitioner's last appointment by direct recruitment was as per Ext.P1 letter dtd. 22/3/2017. The petitioner states that the petitioner joined duty on 24/3/2017 and her probation was declared with effect from 24/3/2018 as evident from Ext.P2. The petitioner was appointed with a salary of Rs.18840.00 + AGP Rs.6,000.00. This is evident from Ext.P3.

(3.) The petitioner submits that the petitioner had earlier service. The details of which are given below:-