P KANDASAMY Vs. REGISTRAR TAMIL NADU AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) WRIT Petition in W.P.No.22804/2009 filed under Article 226 of the Constitution of India for issuance of WRIT of Certiorarified Mandamus calling for the records of the first respondent relating to Advertisement No.R3/1011/2008 dated 02.09.2009 and quash the same and further direct the respondents 1 to 4 to exclude the fresh candidates who have applied in pursuance of the said impugned Advertisement dated 02.09.2009 from the Selection Process for the post of Assistant Professor in Tamil Nadu Agricultural University. WRIT Petition in W.P.No.22804/2009 filed under Article 226 of the Constitution of India for issuance of WRIT of Certiorarified Mandamus calling for the records relating to the telegram dated 19.10.2009 issued by the first respondent and quash the same; calling for the records of the first and second respondents relating to Advertisement circular No. R3/1011/2008 dated 02.09.2009 and quash the same; consequently directing the respondents 1 ad 2 to consider the petitioner for selection to the post of Assistant Professor in the faculty of Agricultural Engineering in pursuance of the Advertisement No.R3/1/2008 dated 07.07.2008 and Advertisement No.R3/1/2008 (Revised) dated 10.09.2008. These two WRIT Petitions were filed by two individuals seeking to set aside the notification dated 02.09.2009 calling for applications to various posts and for consequential direction to consider the case of the petitioners, for selection to the post of Assistant Professor in Agricultural Engineering pursuant to the earlier notification dated 07.07.2008 and 10.09.2008, in respect of W.P.No.22847 of 2009. In respect of W.P.No.22804 of 2009, the prayer is for excluding fresh candidates, who have applied for the concerned post, pursuant to the advertisement dated 02.09.2009, during the selection process for the post of Assistant Professor in the respondent University.

(2.) HEARD Mr.S.J.Jagadev, learned counsel for the petitioner in both the petitions and Mr.N.Jothi, learned counsel appearing for the Tamil Nadu Agricultural University and Mr.A.Arumugam, learned Special Government Pleader appearing for the respondents 3 and 4.

(3.) AGGRIEVED by the said interim order, the said Association filed a Writ Appeal in W.A.No.1282 of 2009. The Division Bench by it final order dated 18.09.2009 gave the following direction, which is found in paragraph 6 of the order.