Kurian Joseph, J. - (1.) This is a case where the dispute is whether the experience required for appointment to the post of Reader should be pre-Ph.D. or post-Ph.D.; Ph.D. being an essential qualification for the post of Reader.
(2.) The Full Bench of the High Court of Kerala has taken a view in the impugned order that the experience should be after the acquisition of the essential qualification i.e. Ph.D.
(3.) During the pendency of the appeals in this Court, both the incumbents have retired from service. The first respondent (in both matters) - Dr. Saiful Islam A. has retired as a Reader on 31.03.2017, i.e. after the impugned order. As far as Dr.A. Basheer (appellant in civil appeal arising out of SLP (C) No. 2046/2015) is concerned, he continued as a Reader till 31.05.2012, on which date, he received pension as a Reader from 01.06.2012 to 13.02.2015.;