SANU.S.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) As the issue arising in these cases are common, these writ petitions are disposed of by a common judgment. The parties and documents referred to in these judgments are as described in W.P.(C).No.1726 of 2015.

(2.) In both these writ petitions, petitioners are challenging Ext.P9 order issued by Government on 05.01.2019 by which the Travancore Devaswom Board is directed not to make any further appointment from Ext.P5 rank list for appointment to the post of Assistant Professor (Commerce). It was further directed that in case any vacancy exists in the post, the management shall conduct a fresh interview with a new selection committee. Government found that the appointment of Assistant Professor was made in the College on the basis of a rank list prepared based on an interview held on 29.06.2018, 30.06.2018 and 02.07.2018 after the period of validity of appointment of the Government nominee. As Shri Pradeep Kumar, who is the 1st rank holder was already appointed, Government ordered that his appointment would not be disturbed, treating it as a special case.

(3.) Petitioners are candidates who appeared in the interview after submitting application pursuant to Ext.P1 notification issued by the 3 rd respondent- Travancore Devaswom Board, for appointment to the post of Assistant Professors in Commerce. In Ext.P5 rank list published on 03.07.2018, the petitioner in W.P.(C).No.3246 of 2019 is rank No.2 and petitioner in W.P.(C).No.1726 of 2019 is included as rank No.3. There are 10 candidates in Ext.P5 rank list including the petitioners.