LAWS(KER)-2018-11-314

ASHA J V Vs. T V BINDU

Decided On November 22, 2018
Asha J V Appellant
V/S
T V Bindu Respondents

JUDGEMENT

(1.) These appeals arise out of the Judgment dated 10.11.2014 passed by the learned Single Judge in W.P.(C) No. 26184/2010. The 5th respondent in the Writ Petition is the appellant in Writ Appeal No.71/2015 and Writ Appeal No.1882/2015 is filed by the respondents Nos.1 to 3 therein. The writ petitioner Dr.T.V.Bindu, who is the 1st respondent in both the Writ Appeals, (hereinafter referred to as the petitioner) filed the Writ Petition seeking the following reliefs:

(2.) The 2nd respondent, the University of Kerala, (hereinafter referred to as 'the University' for short) had invited applications for the posts of Lecturers in the Department of Education as per Ext.P1 Notification dated 03.02.2003. Applications were invited for four vacancies, out of which the 2nd and 4th were open vacancies whereas the 1st vacancy was demarcated for candidates belonging to the Scheduled Castes and the 3rd vacancy for candidates belonging to OBC category. The petitioner had submitted Ext.P2 application for the said post. She was an open vacancy candidate. She was called for the interview which commenced on 25.6.2007. The 5th respondent as well three others (respondent Nos. 4, 6 and 7 in the writ petition) were selected and they joined duty on 28.6.2007, on the date of approval of their appointments by the Syndicate. The petitioner inter alia had contended that she was awarded only 4 marks for publications in standard/approved journals though she was entitled for 10 marks. The grievance of the petitioner was that though she was the most competent candidate eligible for appointment, she was not selected by the University. The petitioner felt aggrieved and filed the writ petition contending that the selection process was conducted against the norms that too in an illegal manner .

(3.) In the writ petition all the respondents have filed separate counter affidavits denying the allegations. The University had contended that the appointments were made purely on the basis of merit and there was no justification to challenge the selection process that too at a belated stage.