SMT. SATHY V. Vs. RUPESH K.P.

JUDGEMENT

(1.) This appeal is at the instance of the 4th respondent in W.P. (C) 24451 of 2017. Even though there are various factual and forensic issues raised in this appeal, it would not be necessary for us to delve into or consider it in detail on account of certain intervening new events, as we have noticed, in these proceedings.

(2.) The controversy in question relates to the promotion to the post of Jr. Foreman (Binding) in the services of the Calicut University(Press). It is conceded by both the sides that, as per the relevant rules relating to the qualification for this post, the mandatory requirement is that the candidate should possess KGTE or MGTE in Composing (Lower).

(3.) The 4th respondent/appellant herein is having only a Certificate in Printing Technology issued by the Department of Vocational Higher Secondary Education. She, however, asserts that she is entitled to be promoted as Jr. Foreman (Binding) on the contention that the Government has already, by an order dated 22.06.2007, declared this certificate to be equivalent to KGTE or MGTE for the purpose of this promotion.