MINI B. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are aspirants for appointment to the post of Assistant Professor in the Fathima Mata National College (Autonomous), Kollam. The petitioners state that after publishing a notification for recruitment to the post of Assistant Professors in Hindi, Political Science and Commerce, respondents 6 and 7 conducted an interview and selection and appointments were made overlooking the superior merit and ability of the petitioners.

(2.) The petitioners state that all the petitioners are PhD holders and in spite of their superior educational qualification, they were not selected or appointed. The interview conducted at the instance of respondents 6 and 7 was not proper. The interview was manipulated in order to help the blue eyed boys of respondents 6 and 7.

(3.) The petitioners contended that the selection process should be based on awarding scores / marks as prescribed by the Rules. This was not done. Ext.P9 (in W.P.(C) No.26405/2024) has been issued without duly following the selection process. In the circumstances, Ext.P9 is liable to be quashed and directing respondents 1 to 5 to issue strict directions to respondents 6 and 7 to follow Ext.P10 Guidelines (in W.P.(C) No.26405/2024) while effecting the appointments.