S LYLAJAM, SENIOR LECTURER Vs. IRECTOR OF MEDICAL EDUCATION; SECRETARY, HEALTH AND FAMILY WELFARE; CONVENOR, DEPARTMENTAL PROMOTION AND; PRAMODKUMAR A V

JUDGEMENT

(1.) The petitioner who claimed promotion as Assistant Professor in terms of the Special Rules, is aggrieved by the inclusion of the 4th respondent in the select list. Even though representations were filed against the same, those stand rejected. It is in these circumstances, the writ petition has been filed.

(2.) Necessary facts for the disposal of the writ petition are the following: The petitioner entered service as a Lecturer in Prosthodontics, on 3.6.1999 and was posted at Dental College, Kozhikode. She was later transferred to Medical College, Thiruvananthapuram on 13.12.1999. As per a later Govt. Order dated 16.6.2000, the post of Lecturer was again classified as lecturer and senior lecturer. A Lecturer who has post graduation over and above the basic degree of BDS will be posted as senior lecturer and those who have only BDS will be posted as lecturer. The petitioner was having post graduation at the time of entry in service and accordingly she was posted as senior lecturer. By Ext.P2, the probation of the petitioner was also declared.

(3.) The next promotion is to the post of Assistant Professor and the qualification required is BDS degree and post graduation in the subject plus three years of teaching experience in the subject. The petitioner had these qualifications by the year 2002, as she was having post graduation at the time of entry in service and three years teaching experience and accordingly she filed Ext.P5 representation claiming promotion. The claim was raised in an existing vacancy.