PRAVEEN.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) Interference declined by the Tribunal with regard to the challenge raised by the petitioner in respect of the possession of M.Ch (Plastic Surgery) issued by the Directorate of Medical Education, Thiruvananthapuram to the 6th respondent and in not considering the claimant to be promoted to the post of Associate Professor in respect of the vacancy which occurred on 30.07.2015 is subjected to challenge by the applicant in O.A.(EKM) No.160 of 2016.

(2.) Heard Sri.K. Mohanakannan, the learned counsel appearing for the petitioner at length.

(3.) The sequence of events reveals that the petitioner herein joined service as a Lecturer in the Government Medical College, Kozhikode on 30.11.2006. The next post in the hierarchy is of 'Associate Professor' and there occurred a vacancy on 30.07.2015 as mentioned above. The case of the petitioner is that, instead of considering the merits and credentials of the petitioner, the 6 th respondent has been given a placement over and above the petitioner, also by giving higher position in the seniority list, which was the subject matter of dispute before the Tribunal in O.A.(EKM) No.160 of 2016. Pursuant to the directions given by the Tribunal as per Ext.P5, the seniority to the post of Lecturer (subsequently renamed as 'Assistant Professor'), was rectified and the petitioner was given placement over and above the 6 th respondent. This position should have been continued forever, but the same has been given 'go-bye' in the further course of events, as submitted by the learned counsel.