SHEELAMMA K Vs. SREE SANKARACHARYA UNIVERSITY OF SANSKRIT

JUDGEMENT

(1.) The petitioner is challenging appointment of 4th respondent as Lecturer in the Department of Social Work at Sree Sankaracharya University of Sanskrit, Kalady for the reason that selection committee was not constituted in accordance with the provisions of the University statutes. According to petitioner, petitioner had 7 years experience in teaching with Second Class MSW and therefore, she should have got higher rank if committee was properly constituted with Head of the Department of the University also as a member of the Screening Committee. I heard counsel appearing for the petitioner, Standing Counsel appearing for University and counsel appearing for the 4th respondent. Clause 4 of the Sree Sankaracharya University of Sanskrit Statutes, 1997 providing for appointment of Selection Committee is as follows: