Shahid A.M vs The State Of Kerala
2021 Latest Caselaw 15787 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                        WP(C) NO. 3593 OF 2013
PETITIONER:

           SHAHID A.M
           AGED 31 YEARS
           S/O.MOHAMMED A,
           ARATTUTHODI HOUSE,
           ALANALLUR P.O,
           PALAKKAD DISTRICT

           BY ADVS.
           SRI.C.R.SIVAKUMAR
           SRI.DARSAN SOMANATH
           SRI.JOHN THITHEEMOS
           MRS.S.SREELAKSHMY



RESPONDENTS:

    1      THE STATE OF KERALA
           REP BY THE SECRETARY DEPARTMENT OF HIGHER EDUCATION,
           SECRETARIAT,
           THIRUVANANTHAPURAM PIN 695 001

    2      THE DIRECTOR OF COLLEGIATE EDUCATION,
           OFFICE OF THE COLLEGIATE EDUCATION,
           THIRUVANANTHAPURAM, PIN 695 001

    3      THE REGISTRAR
           MAHATMA GANDHI UNIVERSITY,
           KOTTAYAM PIN 686560

    4      THE REGISTRAR
           CALICUT UNIVIERSITY,
           THENJIPPALAM,
           MALAPPURAM DISTRICT PIN 673 635

    5      THE CORRESPONDENT & CHAIRMAN
           MES COLLEGES,
           THE MUSLIM EDUCATION SOCIETY (REGD) BANK ROAD
           CALICUT PIN 673 001
 WP(C) NO. 3593 OF 2013
                                  2



           BY ADVS.
           SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
           SRI.BABU KARUKAPADATH
           SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
           DR.P.LEELAKRISHNAN, SC, M.G.UNIVERSITY




           SR GP SRI BIMAL K NATH , SRI SURIN GEORGE IYPE SC




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   30.07.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 3593 OF 2013
                                  3




                               JUDGMENT

Petitioner in the instant petition has sought a writ of

mandamus or direction for issuance of appointment order to the

post of Assistant professor in Computer Science having stood as

Rank No.9 in the rank list Ext.P7. Rank list is dated 28.01.2013,

validity has expired. Even if there is merit in the matter, relief as

sought for cannot be granted in view of the decision rendered by

the Full Bench of this Court in 1994 (2) KLT 47 (FB)

Vimalakumari v. State. I do not find any justification in

keeping the writ petition pending. Ordered to be closed.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 3593 OF 2013

APPENDIX OF WP(C) 3593/2013

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE DEGREE CERTIFICATE ISSUED BY THE VICE CHANCELLOR OF CALICUT UNIVERSITY DATED 09/01/2003.

EXHIBIT P2 THE TRUE COPY OF THE CERTIFICATE IN MASTER OF COMPUTER APPLICATIONS ISSUED BY THE VICE CHANCELLOR OF CALICUT UNIVERSITY DAATED 18/09/2006

EXHIBIT P3 THE TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY THE PRINCIPAL OF MES KALLADI COLLEGE DATED 22/01/2013

EXHIBIT P4 THE TRUE COPY OF THE NOTIFICATION (WANTED) ISSUED BY THE 5TH RESPONDENT DATED 22/02/2012

EXHIBIT P5 THE TRUE COPY OF THE APPLICATION DATED 03/04/2012 ALONG WITH THE COPY OF THE DEMAND DRAFT OF RS.500/--

EXHIBIT P6 THE TRUE COPY OF THE INTERVIEW MEMO DATED 21/12/2012

EXHIBIT P7 THE TRUE COPY OF THE UNDATED RANK LIST PUBLISHED BY THE PETITONER

EXHIBIT P8 THE TRUE COPY OF THE ORDER DATED 27/03/2012 BY THE 4TH RESPONDENT

EXHIBIT P9 THE TRUE COPY OF THE COMMUNICATION DATED 26/11/2012 ISSUED BY THE 1T RESPONDENT