LAWS(KER)-2025-10-37

BAYBIN K.KORAH Vs. KOCHI METRO RAIL

Decided On October 15, 2025
Baybin K.Korah Appellant
V/S
Kochi Metro Rail Respondents

JUDGEMENT

(1.) The petitioner is working as Manager in Kochi Metro Rail Limited (KMRL). She holds MSc. Degree qualification in Physics awarded by the Mahatma Gandhi University in the year 2006. The petitioner has also obtained MBA Degree (Marketing) in the year 2008 from the Alagappa University, Tamil Nadu. She also holds MBA Degree (HRM) from the Alagappa University of the year 2013. MBA (Marketing) and MBA (HRM) were obtained by the petitioner by attending distance education.

(2.) Respondents 1 and 2 decided to fill up the post of Deputy General Managers existing in the KMRL. An interview of eligible candidates was conducted on 5/7/2023. The petitioner would urge that though the petitioner satisfied all the eligibility conditions including educational qualifications and residency period, the petitioner was not initially called for the interview. When the petitioner raised objections, later, the petitioner was called for interview, which was held on 6/12/2023.

(3.) The petitioner states that after conducting the interview, respondents 3 to 7 were promoted as Deputy General Manager as per Exts.P14 and P20, ignoring the superior qualifications and eligibility of the petitioner. The petitioner preferred an appeal, which was answered by the Director (Projects) and in charge HR, as per Ext.P22.