SHYNI THANKACHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant filed W.P.(C)No.28376 of 2024, seeking a writ of certiorari to quash Ext.P13 rank list for the post of Assistant Professor in Commerce (CQ) dated nil published by the 6th respondent Manager, Fatima Mata National College (Autonomous), Kollam; a writ of mandamus commanding respondents 1 to 5 to issue strict directions to respondents 6 and 7 to strictly follow the guidelines in Ext.P14 notification dtd. 18/7/2018 issued by the University Grants Commission (UGC) while effecting appointments; and direct respondents 6 and 7 to conduct fresh interview for the post of Assistant Professor in Commerce, in pursuance of Ext.P10 notification, strictly following Ext.P14 guidelines dtd. 18/7/2018 of the 5th respondent University Grants Commission (UGC).

(2.) The appellant-writ petitioner was an aspirant for the post of Assistant Professor in Fatima Mata National College (Autonomous), Kollam, who submitted an application pursuant to Ext.P10 notification dtd. 12/10/2023 appeared in Malayala Manorama daily. The document marked as Ext.P11 is a copy of the application dtd. 4/7/2024 made by the petitioner. The documents regarding the educational qualifications and experience of the petitioner are placed on record as Exts.P1 to P9. The grievance of the petitioner was that by adopting an irregular process, Ext.P13 rank list was published, without including her name. Overlooking her better claim, the name of respondents 8 to 10 are included in Ext.P13 rank list.

(3.) On 25/7/2024, when the writ petition came up for admission, the learned Single Judge admitted the matter on file. The learned Government Pleader took notice for respondents 1 to 3. The respective Standing Counsel took notice for respondents 4 and 5. Urgent notice by speed post was ordered to respondents 6 to 10. The learned Single Judge passed an interim order dtd. 25/7/2024, in which it was made clear that the appointment of respondents 8 to 10 shall be subject to the result of that writ petition.