VINU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is Dean (Academic) of the APJ Abdul Kalam Technological University, Thiruvananthapuram. He is also in-charge of Dean (Research) of the same University.

(2.) Before reaching the present position, the petitioner was appointed as Lecturer in Electronics on contract basis in the Institute of Human Resources Development (IHRD), an independent State Government Institution initially on contract basis on 3/7/1995 and his services came to be regularized from 1/9/1998. The petitioner was promoted as Associate Professor in the IHRD on 21/7/2007. He was further promoted as Professor in the IHRD on 9/9/2016 and he successfully completed the probation on the post of Professor on 11/6/2018. The petitioner was given charge of the Principal of the Model Engineering College, Thrikkakara on 15/11/2018 where he continued as such till 26/10/2021. Thereafter, he was transferred as Professor and Principal-in-Charge of the College of Engineering, Cherthala. While continuing so, he was appointed as Dean (Academics) in APJ Abdul Kalam Technological University vide the order in Exhibit P-1 dtd. 15/10/2022.

(3.) The petitioner's education credentials are M. Tech Degree from the Cochin University of Science and Technology (CUSAT) on 2/8/2001. He got Ph.D. degree from the same University on 16/11/2009.