K.P. PARAMESWARAN PILLAI Vs. A.V. MATHEW

JUDGEMENT

(1.) THE controversy agitated in this writ appeal relates to the selection and appointment to the post of Professor,Electrical Engineering,in the college of Engineering.The rival contestants for the post are the appellant and the 1st respondent.The 1st respondent challenged the appointment of the appellant and claimed seniority over him by the writ petition which was allowed by the learned Judge,against whose judgment this appeal has been preferred.

(2.) THE service particulars of the appellant and the 1st respondent are as follows:"The appellant possessed an M.Sc.Degree in engineering which was obtained by him in 1960,He was appointed a Lecturer by order dated 19th June 1960 and joined the post on 20th July 1970.He was regularised as Lecturer on 8th October 1960 and continued in that post till 20th July 1962.He was on leave from that date for obtaining the Ph.D.Degree which he did sometime in December 1964.He resumed the duties as Lecturer sometime in the middle of 1964.He has appointed as Assistant Professor on 5th December 1964 and continued in that post till 29th October 1971 on which date he was provisionally appointed Professor.He continued in that appointment till 18th February 1976.In 1976,he was appointed Professor(Placement and Training)in the Directorate of Technical Education.

(3.) THE qualifications for the Professor's post for which the contest has centred in this appeal are prescribed by Ext.R -1 G.O.dated 8th March 1966.That requires a postgraduate degree in Engineering and 8 years teaching experience in Engineering College,of which five years should be after acquiring the postgraduate degree.