P K DHARMAPALAN Vs. D SHEELA

JUDGEMENT

(1.) The additional 6th respondent in W. P. (C) No. 19963 of 2017 is in appeal against the judgment of the learned single Judge dated 19. 12. 2017 allowing the writ petition. The learned single Judge has directed the first respondent, who is the Senior most Professor working in the college of the 5th respondent, to be promoted to the post of Principal of the College and permitted to assume charge of the post. The needful was directed to be done within a period of three weeks from the date of receipt of a copy of the judgment.

(2.) The brief facts of the case are the following:

(3.) The learned single Judge considered the respective contentions and found that the first respondent, who is due to retire from service on attaining the age of superannuation in April, 2018, being the senior most Professor, was entitled to be appointed as Principal. Accordingly, she has been ordered to be so appointed.