UNIVERSITY OF KERALA Vs SAIFUL ISLAM.A .
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-006858-006858 / 2018
Diary number: 42406 / 2014
Advocates: JOGY SCARIA Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6858 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 618 OF 2015]
UNIVERSITY OF KERALA & ANR. Appellant(s)
VERSUS
SAIFUL ISLAM.A. & ORS. Respondent(s)
WITH
CIVIL APPEAL NO(S). 6859 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 2046 OF 2015]
J U D G M E N T
KURIAN, 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
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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.
4. Having regard to the intervening developments, which
we have referred to above, we are of the view that this is
a fit case for invoking our jurisdiction under Article 142
of the Constitution of India for doing complete justice.
5. Accordingly, these appeals are disposed of as
follows:-
(1) There shall be no recovery of any pay or pensionary
benefits granted to Dr. Basheer.
(2) As far as Dr. Saiful Islam A. is concerned, he shall
be treated to have been appointed to the post of Reader
with effect from 01.06.2012, for all purposes. His
service benefits and retiral benefits shall be settled
accordingly.
(3) The benefits due to Dr. Saiful Islam, as above, shall
be settled and disbursed within a period of three months
from today.
(4) Dr. Basheer shall be entitled to pension with effect
from 13.02.2015 as Associate Professor and the benefits as
above shall be disbursed within three months from today.
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6. The impugned Judgment of the High Court stands
modified to the above extent.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; July 19, 2018.