P SUSEELA Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) The Hon'ble Chief Justice & T.S. Sivagnanam, J These appeals have been filed against the common judgment and order dated 22.04.2010 passed in a batch of writ petitions, whereby the learned single Judge dismissed all the writ petitions holding that the Petitioners/Appellants are not entitled to the relief sought for by them.

(2.) Since, common questions of law and facts are involved in these appeals they had been heard together and are disposed of by this common order.

(3.) In W.P. No. 7116 of 2010, and W.P. Nos. 7580, 7759, 8034, 8037, 8077/2010 the Petitioners/Appellants prayed for a writ of mandamus to forbear the Respondents from insisting on National Entrance Test/State Level Entrance Test (in short NET/SLET) qualification for candidates who have passed M. Phil prior to 1993 for being eligible to apply for the post of Assistant Professors in Tamil Nadu Collegiate Educational Service, and consequently, direct the Respondents to entertain the application of the Petitioners for the post of Assistant Professor pursuant to the notice dated 29.03.2010 without imposing the condition of requirement of NET/SLET qualification.