V RESHMI Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) Since the issue involved in this bunch of Writ Petitions is the same and the relief sought for is also identical, they are being disposed of by this common judgment.

(2.) Petitioners are stated to be working as Lecturers in different subjects like Zoology, Mathematics, Hindi, Commerce, Economics etc. in different colleges under the same management viz., Sree Narayana Trust, Kollam. Petitioners claim that they were appointed by the management after a due process of selection. The applications submitted by them in response to the notification issued in this regard were duly considered and selection was held as contemplated under the relevant Act / Statutes / Regulations etc.

(3.) The grievance of the petitioners is that their appointment is not being approved by the university without any valid or justifiable reasons. Resultantly, they are not being paid salary though they have been working ever since their appointment.