SAJITH Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) The short question that arises for consideration is whether the petitioner was entitled to get promotion as Professor, IInd Grade in Painting in Fine Arts College, Trivandrum with effect from April 12, 2005.

(2.) The Departmental Promotion Committee took the view that petitioner was not entitled to be promoted since he did not possess the requisite minimum seven year's teaching experience at the higher education level in the field concerned, as provided under the Special Rules for the Kerala Technical Education Service. At the same time, the Committee held that respondent No. 5 was eligible for promotion since he satisfied the above condition in the Special Rules. Accordingly, Ext.P8 select list was finalised.

(3.) Petitioner preferred Ext.P4 revision petition against the above decision of the Departmental Promotion Committee which was rejected by respondent No. 2 on the ground that it was filed beyond the period of limitation. Ext.P5 is a copy of the order passed by respondent No. 2. Petitioner has preferred this writ petition praying for issuance of a writ of certiorari to quash Ext.P5 and also Ext.P8 to the extent it relates to the promotion of respondent No. 5. Petitioner has also prayed for other incidental and consequential reliefs as well.