Kerala High Court
Sathi P vs The Cochin University Of Science & on 3 October, 2008
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 29136 of 2008(R)
1. SATHI P, W/O VISWANATHAN PILLAI,
... Petitioner
Vs
1. THE COCHIN UNIVERSITY OF SCIENCE &
... Respondent
2. GEORGE KUTTY, ASSISTANT EXECUTIVE
For Petitioner :SRI.P.RAMAKRISHNAN
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :03/10/2008
O R D E R
ANTONY DOMINIC, J
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W.P.(C).No.29136/2008
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Dated this the 3rd October, 2008
JUDGMENT
Challenge in this writ petition is against Ext.P4, by which the post of University Engineer in the first respondent University is sought to be filled up on deputation basis.
2. Petitioner is an employee of the University, presently working as a Technical Officer. According to the petitioner, by Ext.P1 notification issued on 29.6.2006, the University has already invited applications for filling up the post of University Engineer on regular basis. It is submitted that in order to deprive her chance to get appointment as University Engineer, the respondents are delaying further selection process and are now attempting to fill up the post by methods which are impermissible in terms of the statute. 2
3. The standing counsel for the University submits that the selection process pursuant to Ext.P1 has already been initiated and it will be completed as expeditiously as possible. It is also stated that among the applications that were received in response to Ext.P1, 3 candidates have been shortlisted and one among them is the petitioner herself. It is stated that though selection process is pending, in view of the emergency situation, a temporary arrangement by deputation was thought of and such arrangement is made only on adhoc basis to take care of the immediate requirements. From the statements made by the Standing Counsel for the University, it is therefore evident that by Ext.P4, all that is proposed to be done is to make an adhoc arrangement pending finalization of the selection process pursuant to Ext.P1. In view of this proceedings pursuant to Ext.P4, do not call for any interference. However, since the candidates including the petitioner have been shortlisted, it is only proper that the University shall complete the proceedings as expeditiously as possible. This the University shall do, at any rate within 4 months from 3 today.
The writ petition is disposed of as above.
ANTONY DOMINIC JUDGE vi.
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