RAJALAKSHMI R Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) In this writ petition the petitioner seeks to quash Exts.P5 and P6 orders appointing respondents 4 and 5 as Lecturers in the Faculty of Economics by the third respondent Manager. The further prayer is to direct the third respondent to effect appointment to the open quota pursuant to the notification and the rank list prepared.

(2.) The notification for appointment has been produced as Ext.P1, under which applications were invited for the posts of Lecturers in Mathematics, Psychology, History, Economics and Botany in open/community quotas and English and Physics showing the quota as community alone.

(3.) The petitioner's case is that the minutes prepared by the Selection Committee as per Ext.P3 shows that she is rank No.1 in the open quota, whereas respondents 4 and 5 are respectively rank Nos.2 and 1 in the community quota. It is therefore pointed out that the petitioner ought to have been appointed in the open quota, as out of two vacancies one had to be filled up from it. The management appointed respondent No.5 initially and thereafter the 4th respondent, by the respective orders. Even though the petitioner requested for appointment by filing a representation, since it failed to evoke any response, this writ petition has been filed.