KANNUR UNIVERSITY Vs. ACHUTHANANDAN KUNIYIL, PUBLIC RELATIONS AND

JUDGEMENT

(1.) THE 1st respondent in the Writ Petition, Kannur University, is the appellant. The Writ Petition was filed by the 1st respondent herein.

(2.) THE brief facts of the case are the following:

(3.) THE learned Single Judge, after hearing both sides, quashed Ext.P10 and also directed the University to consider the representations filed by the 1st respondent for regularisation. The learned Single Judge found that the University could have filled up the post of PRO only by deployment from the Calicut University and that too as per the qualifications prescribed in Ext.P3 circular. If any modification is to be made of the qualifications, the same can be done only by framing Ordinance, as provided under Section 40 of the Kannur University Act. The learned Judge also found that as per Ext.P2, sanction was given for creation of the post of PRO, subject to certain conditions and the University is bound to follow those conditions while filling up of those posts. Based on those findings, Ext.P10 was quashed.