SURESH V S/O R VASUDEVAN PILLAI Vs. CO-OPERATIVE ACADEMY OF PROFESSIONAL EDUCATION; STATE OF KERALA; ANU S MATTOM; GITTY ROSE EUGINE; SIVA BALA P; SASIKUMAR R

JUDGEMENT

(1.) This appeal arises from the judgment of the learned single Judge in W.P.(C) No. 16315 of 2013.

(2.) In response to Annexure A1 notification issued by the first respondent for appointment to the post of Assistant Professor in Civil Engineering, the appellant submitted his application. Along with other candidates, he participated in the selection process and was also included in the rank list. However, by Ext.P9, when appointments were, the appellant was overlooked. The reason thereof was that AMIE possessed by the appellant was not treated as equivalent to B. Tech/BE. It was aggrieved by this action of the first respondent, the writ petition was filed. The learned single Judge dismissed the writ petition mainly following the judgment of this Court in W.A. No. 1276 of 2014, a copy of which has been produced as Annexure A12. It is this judgment which is challenged before us.

(3.) We heard the learned counsel for the appellant and the learned Standing Counsel appearing for the first respondent.