LAWS(KER)-2009-5-74

VIJAYACHANDRAN PILLAI Vs. UNIVERSITY OF CALICUT

Decided On May 28, 2009
VIJAYACHANDRAN PILLAI Appellant
V/S
UNIVERSITY OF CALICUT Respondents

JUDGEMENT

(1.) The appellants were the petitioners in W.P.(C) No. 12723/2004. The respondents herein were the respondents in that case. The Writ Petition was filed, challenging the selection and appointment of the 3rd respondent to the post of Reader in the Department of Commerce and Management Studies under the 1st respondent University.

(2.) The brief facts of the case are the following: The University invited applications for appointment to various posts as per Ext.P1 notification published on 1.9.2003. Reader in Commerce and Management Studies was one of the posts notified under Ext.P1. The qualifications prescribed for the post of Reader were:

(3.) The University and the 3rd respondent filed separate counter affidavits, supporting the selection. The learned Single Judge, who heard the Writ Petition, dismissed the same. Hence this Writ Appeal.