LIGIMOL JAMES Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are working as Assistant Professors under the Kerala Veterinary and Animal Science University. The writ petition has been filed to quash Exts.P10 and P12 to P14 to the extent the University has decided not to reckon the prior service of the petitioners as qualifying service for the purpose of promotion/placement under the Career Advancement Scheme. The petitioners have also sought certain other incidental reliefs.

(2.) The petitioners state that they were inducted into service as Academic Consultants (on deputation basis) from the State Government service in the year 2011. They were appointed as Assistant Professors on regular basis on 7/3/2015. The petitioners state that in the year 2013, another batch of temporary Teachers were appointed as Assistant Professors. They were also doing the same job and taking the same salary.

(3.) As per Ext.P1 UGC Regulations, the prior service of the petitioners as Academic Consultants is eligible to be counted along with their regular service as Assistant Professors for the purpose of promotion under the Career Advancement Scheme (CAS). However, as per Ext.P10, the University decided to deny the benefit of counting prior service, to the petitioners.