SALEENA Vs. MALABAR CHRISTIAN COLLEGE

JUDGEMENT

(1.) The important question that arises in this writ petition is whether the Educational Agency is empowered to cancel the panel of names forwarded by the Selection Committee for appointment to the post of Lecturer in the College in question.

(2.) The notification is one for appointment to the post of Lecturer in College, Calicut. A vacancy arose due to retirement of a Selection Grade Lecturer. Ext.Pldated 13,8.2007 is the notification.

(3.) The petitioner was an applicant for the post. She is a Post Graduate in malayalam and has passed the National Eligibility Test and M.Phil, in Malayalam. She is having Doctorate in Malayalam language.