LETHA ARAVIND Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioner, who is in the service of the Mahatma Gandhi University, is before this Court seeking to direct the respondents to grant promotion to the petitioner as Deputy Librarian with effect from 1/6/2021 with all consequential benefits. The petitioner seeks to declare that the post of Deputy Librarian sanctioned as per Ext.P10 Ordinance governs the field and the petitioner being the seniormost qualified Assistant Librarian Grade-I, which forms a feeder category, is entitled to be promoted as Deputy Librarian with effect from 1/6/2021.

(2.) The petitioner was initially appointed as Library Assistant in the University of Kerala as per Ext.P1 order dtd. 1/11/1996. The petitioner was granted an Inter University Transfer as Library Assistant and the petitioner came to serve under the Mahatma Gandhi University. In the Mahatma Gandhi University, the petitioner was promoted as Technical Assistant on 18/11/1998, as Reference Assistant on 14/1/2014 and as Assistant Librarian Grade-II as per Ext.P7 order dtd. 10/8/2018. The petitioner was thereafter promoted as Assistant Librarian Grade-I as per Ext.P8 order dtd. 1/12/2020.

(3.) The petitioner states that the petitioner possesses the qualification of Degree in Bachelor of Library and Information Science and subsequently, she has also acquired Post Graduate Degree in Master of Library and Information Science. The petitioner is fully qualified to be considered for promotion to the post of Deputy Librarian. The post is sanctioned as per the University Ordinance, contends the petitioner. The petitioner's request for promotion remains unheeded.