MANEESH A. Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioners, who are working as Clerical Assistants in the University of Calicut, are before this Court seeking to command the respondents to appoint the petitioners to the post of Assistants as per the ratio prescribed in the Calicut University First Ordinance, 1978.

(2.) The petitioners state that they were appointed/promoted as Clerical Assistants during the period from 2015 onwards. Though the petitioners were appointed in 2015 as Clerical Assistants, their probation was declared with retrospective effect, in the year 2024 due to the pendency of certain writ petitions.

(3.) The petitioners state that appointment to the post of Assistants is by (1) Direct recruitment, (2) by promotion of Clerical Assistants with SSLC qualification and five years service in that cadre on the basis of ratio 2:1 between direct recruitment and promotion, (3) Clerical Assistants who have secured a Degree, on declaration of probation in the cadre of Clerical Assistants if vacancy exists and (4) Typists without Degree, who have completed five years service and Typists who have secured a Degree and completed three years of service.