M.G.BINDU Vs. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
LAWS(KER)-2020-12-94
HIGH COURT OF KERALA
Decided on December 09,2020

M.G.Bindu Appellant
VERSUS
COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY Respondents

JUDGEMENT

- (1.)The petitioners are stated to be the Assistant Professors in the Department of Hindi in the Maharaja's College, Ernakulam and they have approached this Court impugning Exts.P5 and P6 to the extent to which, they have been eliminated from the process of interview scheduled by the Cochin University of Science and Technology (CUSAT for short), for the purpose of appointment as Associate Professors in their service.
(2.)According to the petitioners, even though they are imminently qualified in all respects, the Scrutiny Committee of the CUSAT have eliminated them, citing that their applications did not contain sufficient information as regards the publications made by them as specified by the UGC Regulations, 2018, thus being not eligible to participate in the selection process.
(3.)The petitioners contend that the opinion of the Scrutiny Committee is flawed and therefore, that they are entitled to be allowed to participate in the selection process as per law.


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