MADURAI UNIVERSITY TEACHERS ASSOCIATION Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) In this writ petition, the petitioner's Association prayed for the issuance of writ of Mandamus, directing the 6th respondent to reconstitute the Selection Committee for the post of appointment of 'Lecturer' as per the University Grants Commission Regulation 2000 and conduct the selection process afresh.

(2.) It is stated in the affidavit filed in support of the petition that the 6th respondent College is an aided non-minority private College affiliated to the 5th respondent University and the 6th respondent is governed by the provisions of Tamil Nadu Private Colleges Regulation Act and the University Grants Commission Act, 1965 and the regulations issued thereunder. The 6th respondent College issued publication in 'Daily Thanthi' on 13.09.2007 calling for applications for 40 posts of 'Lecturers' in various Departments and also constituted a Selection Committee for recruiting Lecturers. According to the petitioner, as per the University Grants Commission norms for selecting Lecturers, a Selection Committee shall be constituted compromising the following persons:-

(3.) According to the petitioner, the Selection Committee constituted by the 6th respondent was not in accordance with the University Grants Commission Regulations and therefore, they sent representations to the respondents and on the basis of the representation, interview was postponed to 26.12.2007 and even thereafter, the Selection Committee was not constituted as per the University Grants Commission norms. Therefore, the writ petition was filed to constitute the Selection Committee as per University Grants Commission norms.