DR. K.B BINDU Vs. KANNUR UNIVERSITY

JUDGEMENT

(1.) Petitioners in both these writ petitions are applicants for selection to the post of Assistant Professor (Geography) in the 1st respondent-Kannur University. They seek to declare that constitution of the Selection Committee, substitution of the Chairman of the Selection Committee and all further actions thereafter, are opposed to law and that the process of selection is bad in law.

(2.) The 1st respondent-Kannur University issued Ext.P1 Notification inviting applications to fill up two posts of Assistant Professor (Geography), out of which one post is in the OC Category and the other post is in the SC Category. In response to Ext.P1 Notification dtd. 15/6/2022, the petitioner in W.P. (C) No.43934/2023 applied for the said post in OC Category. The petitioner in W.P.(C) No.792/2024 applied for in SC Category.

(3.) Thereafter, on 29/7/2023, the University issued Ext.P2 Notification dtd. 29/7/2023 for appointment to the post of Assistant Professor (Project Mode Programmes) on tenure basis for a period of five years. In Ext.P2, two posts of Assistant Professor (Geography) were notified out of which one post was in OC Category. The petitioner in W.P.(C) No.43934/2023 gave applications in response to Ext.P2 Notification also.