P.V.ANILKUMAR Vs. M.R.UNNI

JUDGEMENT

(1.) Heard Sri.N.Dharmadan, the learned Senior Counsel appearing for the petitioner. The respondent is represented by the learned Senior Counsel Sri.T.A.Shaji assisted by Sri.Surin George Ipe, the learned standing counsel for the M.G.University.

(2.) The petitioner was appointed as a contractual Lecturer in 1994 in the Department of Polymer Science and Engineering in the School of Technology and Applied Sciences, operating under the Mahatma Gandhi University, Kottayam. When the benefit of probation and regular scale was denied to the petitioner, he approached this court with the W.P.(C)No.20680 of 2009, which was allowed on 2.12.2010 declaring his probation with effect from 2.1.2003 and ordering restoration of the scale of pay to the petitioner as was granted to similarly situated faculty members.

(3.) Aggrieved by the above decision, the University filed the W.A.No.727 of 2011, which was dismissed on 7.12.2016 with batch of similar Appeals. Thus aggrieved, the University filed the S.L.P.(Diary) No.10974 of 2017 but the same was dismissed by the Supreme Court, without issuing any notice to the other side.