M V KRISHNASWAMY Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India in which the prayer has been made to issue a writ of certiorari and quo warrants for quashing the selection and appointment of respondents No. 2 to 4 for the post of Education Officer as null and void being in violation of the essential qualification prescribed under the Recruitment Rules as well as the qualification fixed at the time of short listing of the candidates for interview.

(2.) The petitioner has also prayed for issuance of writ for quashing the seniority list dated 12.5.1994 in respect of Education Officer and consequent seniority list dated 17.5.1994.

(3.) According to the petitioner, respondents No. 2 to 4 did not have the basic qualification for appointment to the post of Education Officer. Respondent No. 1, University Grants Commission issued an advertisement by which applications were invited for three posts of Education Officer. In the advertisement, essential qualifications were also mentioned. The relevant portion of the advertisement reads as under: