LAWS(KER)-2008-8-56

P S SANTHAMMA Vs. KRISHNAKUMARI M P

Decided On August 27, 2008
P.S.SANTHAMMA Appellant
V/S
KRISHNAKUMARI M.P, COMPOSITOR GRADE 1, KERALA UNIVERSITY PRESS TRIVANDRUM Respondents

JUDGEMENT

(1.) Since these two writ appeals arise from the same judgment passed by a learned Single Judge, they are being disposed of by this common judgment.

(2.) The learned single Judge held that since respondent No. 1/petitioner possessed the requisite qualification for promotion as on December 1,2002, the date on which the vacancy arose, the appellant who admittedly possessed only an alternate qualification, was not liable to be promoted.

(3.) Respondent No. 1 in the appeal (hereinafter referred to as the petitioner) entered service in the Kerala University Press as Compositor Grade II on June 19, 1997. She was promoted as Compositor Grade I with effect from September 13, 2002. The qualifications of the petitioner are: S.S.L.C, KGTE (Lower) in Composing, Proof Reader s Work and Book Binding MGTE (Higher) in Composing and DTP (Word Star, Ventura and page maker). Petitioner also contended that she had passed KGTE Printing in the year 2000 arid that it had been recorded in her service book.