Kerala High Court
Dr. Reethumol Joy vs State Of Kerala, Represented By Its ... on 18 March, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:22917
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 18TH DAY OF MARCH 2025 / 27TH PHALGUNA, 1946
WP(C) NO. 26405 OF 2024
PETITIONER:
DR. MINI.B,
D/O BABU .T
AGED 33 YEARS
RAJESH BHAVAN, UMAYANALLOOR P.O,
KOLLAM, PIN - 691589
BY ADVS.
DIPU.R
K.S.BAIJU
DEVI KRIPA R.
P.V.SARITHA VENUGOPAL
DHANYA BABU
NEETHU SASI
ANSU SARA MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF HIGHER EDUCATION
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION, 6TH FLOOR,
VIKAS BHAVAN P.O, THIRUVANANTHAPURAM - 695033
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2
3 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DEPUTY DIRECTORATE OF COLLEGIATE EDUCATION
[SOUTH ZONE], ASP TOWER, CHAMAKKADA, KOLLAM,
PIN - 691001
4 UNIVERSITY OF KERALA,
REPRESENTED BY ITS REGISTRAR
UNIVERSITY BUILDING, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695034
5 UNIVERSITY GRANTS COMMISSION [UGC],
REPRESENTED BY ITS CHAIRMAN
BAHADUR SHAH ZAFAR MARG,
NEW DELHI, PIN - 110002
6 MANAGER
FATIMA MATA NATIONAL COLLEGE [AUTONOMOUS],
KARBALA JUNCTION, KOLLAM, PIN - 691001
7 PRINCIPAL
FATIMA MATA NATIONAL COLLEGE [AUTONOMOUS],
KARBALA JUNCTION, KOLLAM, PIN - 691001
8 DR. JISHA.P
PRAKASHANILAYAM, PALAYAMKUNNU P.O, VARKKALA,
THIRUVANANTHAPURAM, PIN - 695146
9 REMYA RAJ. R
PALIKKAL HOUSE, VATANAPPALLY BEACH P.O,
THRISSUR, PIN - 680614
10 FATHIMA BEEVI.R
SHAMNAD MANZIL, ANCHAL, KOLLAM, PIN - 691306
BY ADVS.
THOMAS ABRAHAM, STANDING COUNSEL
S. KRISHNAMOORTHY, STANDING COUNSEL
ISAAC KURUVILLA ILLIKAL
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3
T.U.SUJITH KUMAR
BABY ISSAC ILLICKAL(B-38)
RAJESH. K.RAJU
SRI. PREMCHAND R. NAIR, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.03.2025, ALONG WITH WP(C).27655/2024, 28376/2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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28376 of 2024
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 18TH DAY OF MARCH 2025 / 27TH PHALGUNA, 1946
WP(C) NO. 27655 OF 2024
PETITIONER:
DR. REETHUMOL JOY
AGED 36 YEARS
KUNNUVILA VEEDU, NEAR MOSQUE,
KUNDRA P.O, KOLLAM, PIN - 691501
BY ADVS.
DIPU.R
K.S.BAIJU
DEVI KRIPA R.
P.V.SARITHA VENUGOPAL
DHANYA BABU
NEETHU SASI
ANSU SARA MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF HIGHER EDUCATION
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION,
6TH FLOOR, VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM, PIN - 695033
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5
3 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DEPUTY DIRECTORATE OF COLLEGIATE EDUCATION
[SOUTH ZONE], ASP TOWER, CHAMAKKADA,
KOLLAM, PIN - 691001
4 UNIVERSITY OF KERALA,
REPRESENTED BY ITS REGISTRAR
UNIVERSITY BUILDING, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695034
5 UNIVERSITY GRANTS COMMISSION [UGC],
REPRESENTED BY ITS CHAIRMAN
BAHADUR SHAH ZAFAR MARG, NEW DELHI,
PIN - 110002
6 MANAGER
FATIMA MATA NATIONAL COLLEGE [AUTONOMOUS],
KARBALA JUNCTION, KOLLAM, PIN - 691001
7 PRINCIPAL
FATIMA MATA NATIONAL COLLEGE [AUTONOMOUS],
KARBALA JUNCTION, KOLLAM, PIN - 691001
8 GREESHMA JOHNSON
LOURDALAYAM, PALLIKADAVU, KANJIRACODE,
KUNDRA, KOLLAM, PIN - 691501
9 ABIN BEN A
ABIN COTTAGE, MANAKKARA,
SASTHAMCOTTA P.O, KOLLAM, PIN - 690521
10 ARYA S S
PONGUVILA VEEDU, K.S.ROAD, KOVALAM,
THIRUVANANTHAPURAM, PIN - 695527
BY ADVS.
THOMAS ABRAHAM, STANDING COUNSEL
S. KRISHNAMOORTHY, STANDING COUNSEL
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ISAAC KURUVILLA ILLIKAL
SREEDEV U
BABY ISSAC ILLICKAL(B-38)
ADITYA THEJUS KRISHNAN
SRI. PREMCHAND R. NAIR, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.03.2025, ALONG WITH WP(C).26405/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 18TH DAY OF MARCH 2025 / 27TH PHALGUNA, 1946
WP(C) NO. 28376 OF 2024
PETITIONER:
DR. SHYNI THANKACHAN
AGED 41 YEARS
MONTWILLY, PERAYAM,
KOLLAM, PIN - 691503
BY ADVS.
DIPU.R
K.S.BAIJU
DEVI KRIPA R.
P.V.SARITHA VENUGOPAL
DHANYA BABU
NEETHU SASI
ANSU SARA MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF HIGHER EDUCATION
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF COLLEGIATE EDUCATION
DIRECTORATE OF COLLEGIATE EDUCATION,
6TH FLOOR, VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM, PIN - 695033
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8
3 DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
DEPUTY DIRECTORATE OF COLLEGIATE EDUCATION
[SOUTH ZONE], ASP TOWER, CHAMAKKADA, KOLLAM,
PIN - 691001
4 UNIVERSITY OF KERALA,
REPRESENTED BY ITS REGISTRAR
UNIVERSITY BUILDING, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695034
5 UNIVERSITY GRANTS COMMISSION [UGC],
REPRESENTED BY ITS CHAIRMAN
BAHADUR SHAH ZAFAR MARG,
NEW DELHI, PIN - 110002
6 MANAGER
FATIMA MATA NATIONAL COLLEGE [AUTONOMOUS],
KARBALA JUNCTION, KOLLAM, PIN - 691001
7 PRINCIPAL
FATIMA MATA NATIONAL COLLEGE [AUTONOMOUS],
KARBALA JUNCTION, KOLLAM, PIN - 691001
8 SANU F
FRANCIS HAVEN, BISHOP PALACE NAGAR 56C,
TANGASSERI, KOLLAM, PIN - 691007
9 CARMEL THOMAS
THIRUKUDUMBALAYAM, KUREEPUZHA,
KOLLAM, PIN - 691601
10 DR.REMYA N
MAMAIPURAYIDAM, C S NAGAR 25,
CUTCHERRY P.O, VADDY, KOLLAM, PIN - 691013
BY ADVS.
THOMAS ABRAHAM, STANDING COUNSEL
KRISHNAMOORTHY S, STANDING COUNSEL
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9
ISAAC KURUVILLA ILLIKAL
SREEDEV U
BABY ISSAC ILLICKAL(B-38)
SRI. PREMCHAND R. NAIR, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.03.2025, ALONG WITH WP(C).26405/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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10
JUDGMENT
Dated this the 18th day of March, 2025
[W.P.(C) Nos.26405, 27655 and 28376 of 2024]
The petitioners are aspirants for appointment to the
post of Assistant Professor in the Fathima Mata National
College (Autonomous), Kollam. The petitioners state that after
publishing a notification for recruitment to the post of Assistant
Professors in Hindi, Political Science and Commerce,
respondents 6 and 7 conducted an interview and selection
and appointments were made overlooking the superior merit
and ability of the petitioners.
2. The petitioners state that all the petitioners
are PhD holders and in spite of their superior educational
qualification, they were not selected or appointed. The
interview conducted at the instance of respondents 6 and 7
was not proper. The interview was manipulated in order to
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help the blue eyed boys of respondents 6 and 7.
3. The petitioners contended that the selection
process should be based on awarding scores / marks as
prescribed by the Rules. This was not done. Ext.P9 (in
W.P.(C) No.26405/2024) has been issued without duly
following the selection process. In the circumstances, Ext.P9
is liable to be quashed and directing respondents 1 to 5 to
issue strict directions to respondents 6 and 7 to follow Ext.P10
Guidelines (in W.P.(C) No.26405/2024) while effecting the
appointments.
4. Standing Counsel entered appearance on
behalf of respondents 6 and 7 and resisted the writ petitions.
The Standing Counsel submitted that the selection was
conducted in strict compliance of the UGC Regulations on
Minimum Qualification for Appointment of Teachers and
Other Academic Staff in Universities and Colleges and
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Measures for the Maintenance of Standards in Higher
Education, 2018. As per the Regulations, 2018, the selection
should be made on the basis of performance of the
candidates in the interview only. This criteria has been
followed by the University of Kerala which has issued order
dated 09.09.2021, wherein also it has been stated that
ranking / selection shall purely be on the basis of the marks
obtained in the interview.
5. I have heard the learned counsel for the
petitioners, the learned Government Pleader representing
respondents 1 to 3, respective learned Standing Counsel
representing respondents 4 to 7 and the learned counsel
appearing for the contesting respondents.
6. The grievance of the petitioners is that a
selection has been conducted by the College Authorities,
ignoring the superior educational qualification and eligibility of
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the petitioners. The petitioners would contend that they are all
PhD holders and merit has been given a go-bye in the matter
of selection.
7. Ext.P10 in W.P.(C) No.26405/2024 is the
UGC Regulations on Minimum Qualification for Appointment
of Teachers and Other Academic Staff in Universities and
Colleges and Measures for the Maintenance of Standards in
Higher Education, 2018. Clause 4 of the Regulations, 2018
provides for direct recruitment. Clause 4.1 is related to direct
recruitment for the Disciplines of Arts, Commerce,
Humanities, Education, Law, Social Science, Sciences,
Languages, Library Science, Physical Education and
Journalism and Mass Communication. Clause 4.1 reads as
follows:
"4.1 For the Disciplines of Arts, Commerce,
Humanities, Education, Law, Social Science,
Sciences, Languages, Library Science, Physical
Education and Journalism and Mass Communication.
I. Assistant Professor:
Eligibility (A or B):
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A.
i) A Master's degree with 55% marks (or an
equivalent grade in a point-scale wherever the
grading system is followed) in a
concerned/relevant/allied subject from an Indian
University, or an equivalent degree from an
accredited foreign university.
ii) Besides fulfilling the above qualifications,
the candidates must have cleared the National
Eligibility Test (NET) conducted by the UGC or the
CSIR, or a similar test accredited by the UGC, like
SLET/SET or who are or have been awarded a
Ph.D. Degree in accordance with the University
Grants Commission (Minimum Standards and
Procedure for Award of M.Phil/Ph.D. Degree)
Regulations, 2009 or 2016 and their amendments
from time to time as the case may be exempted
from NET/SLET/SET:
Provided, the candidates registered for the Ph.D.
programme prior to July 11, 2009, shall be
governed by the provisions of the then existing
Ordinances/Bye-laws/Regulations of the Institution
awarding the degree and such Ph.D. candidates
shall be exempted from the requirement of
NET/SLET/SET for recruitment and appointment of
Assistant Professor or equivalent positions in
Universities/Colleges/Institutions subject to the
fulfillment of the following conditions:-
a) The Ph.D. degree of the candidate has been
awarded in a regular mode;
b) The Ph.D. thesis has been evaluated by at
least two external examiners;
c) An open Ph.D. viva voce of the candidate has
been conducted:
d) The Candidate has published two research
papers from his/her Ph.D. work, out of which at
least one is in a refereed journal;
e) The candidate has presented at least two
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papers based on his/her Ph.D work in
conferences /seminars
sponsored/funded/supported by the
UGC/ICSSR/CSIR or any similar agency.
The fulfillment of these conditions is to be certified
by the Registrar or the Dean (Academic Affairs) of
the University concerned.
Note: NET/SLET/SET shall also not be required for
such Masters Programmes in disciplines for which
NET/SLET/SET is not conducted by the UGC, CSIR
or similar test accredited by the UGC, like
SLET/SET.
OR
B. The Ph.D degree has been obtained from a
foreign university/institution with a ranking among top
500 in the World University Ranking (at any time) by
any one of the following: (i) Quacquarelli Symonds
(QS) (ii) the Times Higher Education (THE) or (iii) the
Academic Ranking of World Universities (ARWU) of
the Shanghai Jiao Tong University (Shanghai).
Note: The Academic score as specified in Appendix
II (Table 3A) for Universities, and Appendix II (Table
3B) for Colleges, shall be considered for short-listing
of the candidates for interview only, and the
selections shall be based only on the performance in
the interview."
The Note below Regulation 4 would indicate that the
Academic score as specified in Appendix II for Colleges shall
be considered for short-listing of the candidates for interview
only and the selections shall be based only on the
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performance in the interview.
8. As UGC Regulations are binding on the
respondents, I do not find any fault with the respondents in
conducting the selection on the basis of performance in the
interview.
9. It is to be noted that the Selection Committee
is also statutorily regulated. As per Regulation 5.0, the
Selection Committee for Assistant Professor in Colleges
including Private and Constituent Colleges is as follows:
"V. Assistant Professor in Colleges, Including Private
and Constituent Colleges:
(a) The Selection Committee for the post of Assistant
Professor in Colleges, including Private and
constituent Colleges shall consist of the following
persons:
i) Chairperson of the Governing Body of the
college or his/her nominee from amongst the
members of the Governing body, who shall be the
Chairperson of the Committee.
ii) The Principal of the College.
Iii) Head of the Department/Teacher-in-charge of
the subject concerned in the College.
iv) Two nominees of the Vice-Chancellor of the
affiliating university, of whom one should be a
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subject-expert. In case of colleges notified/declared
as a minority educational institution, two nominees
of the Chairperson of the college from out of a panel
of five names, preferably from the minority
community, recommended by the Vice-Chancellor
of the affiliating university, from the list of experts
suggested by the relevant statutory body of the
college, of whom one should be a subject-expert.
v) Two subject-experts not connected with the
college who shall be nominated by the Chairperson
of the College governing body out of a panel of five
names recommended by the Vice-Chancellor from
the list of subject experts approved by the relevant
statutory body of the university concerned. In case
of colleges notified/declared as minority
educational Institutions, two subject experts not
connected with the University nominated by the
Chairperson of the Governing Body of the College
out of the panel of five names, preferably from the
minority communities, recommended by the Vice-
Chancellor from the list of subject experts approved
by the relevant statutory body of the College.
vi) An academician representing SC/ST/OBC/
Minority/Women/Differently-abled categories, if any of
candidates belonging to any of these categories is the
applicant, to be nominated by the Vice-Chancellor, if
any of the above members of the selection committee
does not belong to that category.
Five members, including two outside subject experts,
shall constitute the quorum."
The Selection Committee includes two nominees of the Vice
Chancellor of the affiliating University, two nominees of the
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Chairperson of the College from out of a panel of five names,
two subject experts not connected with the College and
academician representing SC/ST/OBC/Minority/Women/
Differently abled categories. As there are independent
persons in the Selection Board, I do not find any scope for
manipulations in the interview.
10. It is to be noted that the University of Kerala
has also followed the UGC Regulations, 2018. As per
University Order dated 09.09.2021 also, ranking / selection
shall be purely based on the marks obtained in the interview.
11. Clause 9 of Ext.P11 University Order (in
W.P.(C) No.26405/2024) states that the academic score sheet
containing the scores obtained by all the applicants before
shortlisting for interview and the interview score sheet for
shortlisted candidates, duly signed by all the members of the
Selection Committee present shall be forwarded to the
University along with the proposal for the approval of initial
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appointment of Assistant Professor. Ext.P11 has sufficient
provisions to make any selection impartial.
12. The counsel representing the College took
me to the academic score sheet of the candidates. Going
through the academic score sheet of the candidates, I find no
illegality in the matter of selection.
13. It is to be noted that the Hon'ble Apex Court
in the judgment in Tajvir Singh Sodhi v. State of Jammu and
Kashmir [2023 SCC Online SC 344] held as follows:
"12. Selection Process for Public Employment:
Interference by Courts:
Before proceeding further, it is necessary to preface
our judgment with the view that Courts in India
generally avoid interfering in the selection process of
public employment, recognising the importance of
maintaining the autonomy and integrity of the
selection process. The Courts recognise that the
process of selection involves a high degree of
expertise and discretion and that it is not appropriate
for Courts to substitute their judgment for that of a
selection committee. It would be indeed, treading on
thin ice for us if we were to venture into reviewing the
decision of experts who form a part of a selection
board. The law on the scope and extent of judicial
review of a selection process and results thereof,
may be understood on consideration of the following
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case law:
i) In Dalpat Abasaheb Solunke v. Dr. B. S. Mahajan,
AIR 1990 SC 434, this Court clarified the scope of
judicial review of a selection process, in the following
words:
"9.... It is needless to emphasise that it is not the
function of the court to hear appeals over the
decisions of the selection committees and to
scrutinise the relative mirits of the candidates.
Whether the candidate is fit for a particular post or
not has to be decided by the duly constituted
selection committee which has the expertise on the
subject. The court has no such expertise. The
decision of the selection committee can be interfered
with only on limited grounds, such as illegality or
patent material irregularity in the constitution of the
committee or its procedure vitiating the selection, or
proved mala fides affecting the selection etc"
ii) In a similar vein, in Secy. (Health) Deptt. Of Health
& F.W. v. Dr. Anita Puri, 1996 (6) SCC 282, this
Court observed as under as regards the sanctity of a
selection process and the grounds on which the
results thereof may be interfered with:
"9.... It is too well settled that when a selection is
made by an expert body like the Public Service
Commission which is also advised by experts having
technical experience and high academic qualification
in the field for which the selection is to be made, the
courts should be slow to interfere with the opinion
expressed by experts unless allegations of mala fide
are made and established. It would be prudent and
safe for the courts to leave the decisions on such
matters to the experts who are more familiar with the
problems they face than the courts. If the expert body
considers suitability of a candidate for a specified
post after giving due consideration to all the relevant
factors, then the court should not ordinarily interfere
with such selection and evaluation"
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iii) This position was reiterated by this Court in M. V.
Thimmaiah v. Union Public Service Commission,
2008 (2) SCC 119, in the following words:
"21. Now, comes the question with regard to the
selection of the candidates. Normally, the
recommendations of the Selection Committee cannot
be challenged except on the ground of mala fides or
serious violation of the statutory rules. The courts
cannot sit as an Appellate Authority to examine the
recommendations of the Selection Committee like the
court of appeal. This discretion has been given to the
Selection Committee only and courts rarely sit as a
court of appeal to examine the selection of the
candidates nor is the business of the court to
examine each candidate and record its opinion...
30. We fail to understand how the Tribunal can sit as
an Appellate Authority to call for the personal records
and constitute Selection Committee to undertake this
exercise. This power is not given to the Tribunal and
it should be clearly understood that the assessment
of the Selection Committee is not subject to appeal
either before the Tribunal or by the courts. One has
to give credit to the Selection Committee for making
their assessment and it is not subject to appeal.
Taking the overall view of ACRs of the candidates,
one may be held to be very good and another may be
held to be good. If this type of interference is
permitted then it would virtually amount that the
Tribunals and the High Courts have started sitting as
Selection Committee or act as an Appellate Authority
over the selection. It is not their domain, it should be
clearly understood, as has been clearly held by this
Court in a number of decisions"
iv) Om Prakash Poplai and Rajesh Kumar
Maheshwari v. Delhi Stock Exchange Association
Ltd., 1994 (2) SCC 117, was a case where an appeal
was filed before this Court challenging the selection
of members to the Delhi Stock Exchange on the
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ground that the Selection Committee formed for the
aforesaid purpose, arbitrarily favoured some
candidates and was thus, against Art. 14. This Court
rejected the allegation of favouritism and bias by
holding as under:
"5...the selection of members by the Expert
Committee had to be done on the basis of an
objective criteria taking into consideration experience,
professional qualifications and similar related factors.
In the present cases, we find that certain percentage
of marks were allocated for each of these factors,
namely, educational qualifications, experience,
financial background and knowledge of the relevant
laws and procedures pertaining to public issues etc.
Of the total marks allocated only 20 per cent were
reserved for interviews. Therefore, the process of
selection by the Expert Committee was not left
entirely to the sweet will of the members of the
Committee. The area of play was limited to 20 per
cent and having regard to the fact that the members
of the Expert Committee comprised of two members
nominated by the Central Government it is difficult to
accept the contention that they acted in an
unreasonable or arbitrary fashion"
12.1. Thus, the inexorable conclusion that can be
drawn is that it is not within the domain of the Courts,
exercising the power of judicial review, to enter into
the merits of a selection process, a task which is the
prerogative of and is within the expert domain of a
Selection Committee, subject of course to a caveat
that if there are proven allegations of malfeasance or
violations of statutory rules, only in such cases of
inherent arbitrariness, can the Courts intervene.
Thus, Courts while exercising the power of judicial
review cannot step into the shoes of the Selection
Committee or assume an appellate role to examine
whether the marks awarded by the Selection
Committee in the viva-voce are excessive and not
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corresponding to their performance in such test. The
assessment and evaluation of the performance of
candidates appearing before the Selection
Committee / Interview Board should be best left to
the members of the committee."
For all the afore facts, I do not find any reason to
interfere with the selection process subjected to challenge in
these writ petitions. The writ petitions are therefore
dismissed.
Sd/-
N.NAGARESH
JUDGE
spk
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APPENDIX OF WP(C) 26405/2024
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF PETITIONER'S DEGREE
CERTIFICATE DATED 14/12/2011 ISSUED BY
UNIVERSITY OF KERALA
Exhibit P2 THE TRUE COPY OF STATEMENT OF MARKS OF
PETITIONER IN MA [HINDI] LANGUAGE AND
LITERATURE DATED 23/11/2013 ISSUED BY
UNIVERSITY OF KERALA
Exhibit P3 THE TRUE COPY OF MA CERTIFICATE OF
PETITIONER WITH REGISTER NO.52506406/
11144005 DATED 28/11/2014 ISSUED BY
UNIVERSITY OF KERALA
Exhibit P4 THE TRUE COPY OF PETITIONER'S PHD
CERTIFICATE WITH REGISTER NO.7008
DATED 17-12-2022 ISSUED BY UNIVERSITY
OF KERALA
Exhibit P5 THE TRUE COPY OF PETITIONER'S NET
CERTIFICATE WITH ELECTRONIC
CERTIFICATE NO.1610 11510, DATED 27-
02-2017 ISSUED BY THE 5TH RESPONDENT
Exhibit P6 THE TRUE COPY OF NEWSPAPER
ADVERTISEMENT PUBLISHED IN MALAYALAM
MANORAMA DATED 12/10/2023
Exhibit P7 THE TRUE COPY OF APPLICATION WITH
APPLICATION NO SS2300061 SYSTEM
GENERATED ON 22/10/2023 SUBMITTED BY
THE PETITIONER
Exhibit P8 THE TRUE COPY OF INTERVIEW MEMO WITH
NO. FC/E1/TS APPOINTMENTS/HINDI
1/2024, DATED 08/07/2024
2025:KER:22917
WP(C) Nos.26405, 27655 &
28376 of 2024
Exhibit P9 THE TRUE COPY OF RANKED LIST FOR THE
POST OF ASSISTANT PROFESSOR HINDI
DATED 16/7/2024 PUBLISHED BY THE 6TH
AND 7TH RESPONDENTS
Exhibit P10 THE TRUE COPY OF RELEVANT PARTS OF
NOTIFICATION WITH NO.
F.1-2/2017[EC/PS], DATED 18/07/2018
ISSUED BY THE 5TH RESPONDENT
Exhibit P11 THE TRUE COPY OF ORDER WITH NO. AC.
FII/ GENERAL/UGC-R-2018/2019, DATED
09/09/2021 ISSUED BY THE 4TH
RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT R7(A) A PHOTOCOPY OF THE ACADEMIC SCORE
SHEET FOR THE POST OF ASSISTANT
PROFESSOR IN HINDI PREPARED BY THE
SELECTION COMMITTEE DATED 16.07.2024
EXHIBIT R7(B) A PHOTOCOPY OF THE CONSOLIDATED
INTERVIEW SCORES OF THE CANDIDATES
PREPARED BY THE SELECTION COMMITTEE
DATED 16.07.2024
EXHIBIT R7(C) A PHOTOCOPY OF THE MINUTES OF THE
SELECTION COMMITTEE DATED 16.07.2024
ANNEXURE R4(A) THE TRUE COPY OF THE RELEVANT PAGES OF
THE UGC REGULATIONS,2018
ANNEXURE R4(B) THE TRUE COPY OF THE APPENDIX II
(TABLE 3B)OF THE UGC REGULATIONS, 2018
EXHIBIT R5(A) A TRUE COPY OF RELEVANT EXTRACTS OF
UGC REGULATIONS ON MINIMUM
QUALIFICATIONS FOR APPOINTMENT OF
2025:KER:22917
WP(C) Nos.26405, 27655 &
28376 of 2024
TEACHERS AND OTHER ACADEMIC STAFF IN
UNIVERSITIES AND COLLEGES AND MEASURES
FOR MAINTENANCE OF STANDARDS IN HIGHER
EDUCATION,2018 CONTAINING CLAUSE 4.1
AND TABLE B
2025:KER:22917
WP(C) Nos.26405, 27655 &
28376 of 2024
APPENDIX OF WP(C) 27655/2024
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF PETITIONER'S DEGREE
CERTIFICATE DATED 01/07/2010 ISSUED BY
UNIVERSITY OF KERALA
EXHIBIT P2 THE TRUE COPY OF STATEMENT OF MARKS OF
PETITIONER IN MA [POLITICS] DATED
16/11/2011 ISSUED BY UNIVERSITY OF
KERALA
EXHIBIT P3 THE TRUE COPY OF MA CERTIFICATE OF THE
PETITIONER WITH REGISTER NO.54506404/
09132015 DATED 31/01/2013 ISSUED BY
UNIVERSITY OF KERALA
EXHIBIT P4 THE TRUE COPY OF MPHIL CERTIFICATE OF
THE PETITIONER WITH REGISTER NO.12082,
DATED 26/02/2016 ISSUED BY ANNAMALAI
UNIVERSITY
EXHIBIT P5 THE TRUE COPY OF PETITIONER'S PHD
CERTIFICATE WITH NO.248734 DATED
17/02/2018 ISSUED BY ANNAMALAI
UNIVERSITY
EXHIBIT P6 THE TRUE COPY OF ELIGIBILITY
CERTIFICATE WITH BOOK NO 09 DATED
22/05/2019 ISSUED BY THE 4TH
RESPONDENT UNIVERSITY
EXHIBIT P7 THE TRUE COPY OF NEWSPAPER
ADVERTISEMENT PUBLISHED IN MALAYALAM
MANORAMA DATED 12/10/2023
EXHIBIT P8 THE TRUE COPY OF APPLICATION WITH
APPLICATION NO SS2300006 SYSTEM
GENERATED ON 19/10/2023 SUBMITTED BY
2025:KER:22917
WP(C) Nos.26405, 27655 &
28376 of 2024
THE PETITIONER
EXHIBIT P9 THE TRUE COPY OF INTERVIEW MEMO WITH
NO. FC/E1/TS APPOINTMENTS/POL SCIE
1/2024, DATED 24/06/2024
EXHIBIT P10 THE TRUE COPY OF RANKED LIST FOR THE
POST OF ASSISTANT PROFESSOR POLITICAL
SCIENCE DATED NIL PUBLISHED BY THE 6TH
AND 7TH RESPONDENTS
EXHIBIT P10A THE RETYPED COPY OF EXHIBIT P10
EXHIBIT P11 THE TRUE COPY OF RELEVANT PARTS OF
NOTIFICATION WITH NO. F.1-2/2017
[EC/PS], DATED 18/07/2018 ISSUED BY
THE 5TH RESPONDENT
EXHIBIT P12 THE TRUE COPY OF ORDER WITH NO. AC.
FII/ GENERAL/UGC-R-2018/2019, DATED
09/09/2021 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P13 THE TRUE COPY OF INTERIM ORDER DATED
25/07/2024 IN WPC NO.26405/2024
RESPONDENT EXHIBITS
EXHIBIT R7(A) A PHOTOCOPY OF THE ACADEMIC SCORE
SHEET FOR THE POST OF ASSISTANT
PROFESSOR IN POLITICAL SCIENCE
PREPARED BY THE SELECTION COMMITTEE
DATED 03.07.2024
EXHIBIT R7(B) A PHOTOCOPY OF THE CONSOLIDATED
INTERVIEW SCORES OF THE CANDIDATES
PREPARED BY THE SELECTION COMMITTEE
DATED 03.07.2024
2025:KER:22917
WP(C) Nos.26405, 27655 &
28376 of 2024
EXHIBIT R7(C) A PHOTOCOPY OF THE MINUTES OF THE
SELECTION COMMITTEE DATED 03.07.2024
EXHIBIT R4(A) THE TRUE COPY OF THE RELEVANT PAGES OF
THE UGC REGULATION, 2018
EXHIBIT R4(B) A TRUE COPY OF THE APPENDIX II (TABLE
3B) OF THE UGC REGULATION, 2018
EXHIBIT R8(A) A PHOTOCOPY OF THE APPOINTMENT ORDER
DATED 07.08.2024
2025:KER:22917
WP(C) Nos.26405, 27655 &
28376 of 2024
APPENDIX OF WP(C) 28376/2024
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF PETITIONER'S DEGREE
CERTIFICATE [FACULTY OF COMMERCE]
DATED 10/07/2007 ISSUED BY UNIVERSITY
OF KERALA
EXHIBIT P2 THE TRUE COPY OF STATEMENT OF MARKS OF
PETITIONER IN MCOM[ANNUAL SCHEME]
DATED 11/04/2013 ISSUED BY UNIVERSITY
OF KERALA
EXHIBIT P3 THE TRUE COPY OF MCOM CERTIFICATE OF
THE PETITIONER WITH REGISTER NO.
76174/2007, 202294/2012 DATED
23/11/2013 ISSUED BY UNIVERSITY OF
KERALA
EXHIBIT P4 THE TRUE COPY OF MPHIL CERTIFICATE OF
THE PETITIONER WITH REGISTER
NO.61011594, DATED 31/07/2018 ISSUED
BY MANONMANIAM SUNDARANAR UNIVERSITY,
TIRUNELVELI
EXHIBIT P5 THE TRUE COPY OF PETITIONER'S PHD
CERTIFICATE WITH REGISTER NO.7041
DATED 28/11/2022 ISSUED BY KERALA
UNIVERSITY
EXHIBIT P6 THE TRUE COPY OF NET CERTIFICATE OF
THE PETITIONER WITH ROLL NO.37000778
DATED 19-03-2018 ISSUED BY THE 5TH
RESPONDENT
EXHIBIT P7 THE TRUE COPY OF SET CERTIFICATE OF
THE PETITIONER WITH ROLL NO. 12050226
DATED 30-09-2015
2025:KER:22917
WP(C) Nos.26405, 27655 &
28376 of 2024
EXHIBIT P8 THE TRUE COPY OF TESTIMONIAL WITH NO
A3/2017-18/CASKDRA DATED 09-01-2018
ISSUED BY THE COLLEGE OF APPLIED
SCIENCE KUNDRA TO THE PETITIONER
EXHIBIT P9 THE TRUE COPY OF CERTIFICATE WITH NO.
FC/E2/92/25/2023 DATED 03-08-2023
ISSUED TO THE PETITIONER
EXHIBIT P10 THE TRUE COPY OF NEWSPAPER
ADVERTISEMENT PUBLISHED IN MALAYALAM
MANORAMA DATED 12/10/2023
EXHIBIT P11 THE TRUE COPY OF APPLICATION WITH
APPLICATION NO SS2300056 SYSTEM
GENERATED ON 04/07/2024 SUBMITTED BY
THE PETITIONER
EXHIBIT P12 THE TRUE COPY OF INTERVIEW MEMO DATED
03/07/2024 RECEIVED BY THE PETITIONER
THROUGH EMAI
EXHIBIT P13 THE TRUE COPY OF RANKED LIST FOR THE
POST OF ASSISTANT PROFESSOR COMMERCE
[CQ] DATED NIL PUBLISHED BY THE 6TH
AND 7TH RESPONDENTS
EXHIBIT P14 THE TRUE COPY OF RELEVANT PARTS OF
NOTIFICATION WITH NO.
F.1-2/2017[EC/PS], DATED 18/07/2018
ISSUED BY THE 5TH RESPONDENT
EXHIBIT P15 THE TRUE COPY OF ORDER WITH NO. AC.
FII/ GENERAL/UGC-R-2018/2019, DATED
09/09/2021 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P16 THE TRUE COPY OF INTERIM ORDER DATED
25/07/2024 IN WPC NO.26405/2024
2025:KER:22917
WP(C) Nos.26405, 27655 &
28376 of 2024
EXHIBIT P17 THE TRUE COPY OF ORDER DATED
RESPONDENT EXHIBITS
EXHIBIT R6(A) A PHOTOCOPY OF THE ACADEMIC SCORE
SHEET FOR THE POST OF ASSISTANT
PROFESSOR IN COMMERCE PREPARED BY THE
SELECTION COMMITTEE DATED 06.07.2024
EXHIBIT R6(B) A PHOTOCOPY OF THE CONSOLIDATED
INTERVIEW SCORES OF THE CANDIDATES
PREPARED BY THE SELECTION COMMITTEE
DATED 06.07.2024
EXHIBIT R6(C) A PHOTOCOPY OF THE MINUTES OF THE
SELECTION COMMITTEE DATED 06.07.2024
EXHIBIT R4(A) THE TRUE COPY OF THE RELEVANT PAGES OF
UGC REGULATIONS, 2018
EXHIBIT R4(B) THE TRUE COPY OF THE APPENDIX II
(TABLE 3B) OF THE UGC REGULATIONS,2018
EXHIBIT R5(A) A COPY OF CLAUSE 4.1(1) AND APPENDIX
II (TABLE 3A AND 3B) OF THE UGC
REGULATIONS ON MINIMUM QUALIFICATIONS
FOR APPOINTMENT OF TEACHERS AND OTHER
ACADEMIC STAFF IN UNIVERSITIES AND
COLLEGES AND OTHER MEASURES FOR THE
MAINTENANCE OF STANDARDS IN HIGHER
EDUCATION 2018
