ANNAMALAI PALKALAIKAZHAGA AMBEDKAR ASIRIYAR SANGAM ANNAAMSAM CHIDAMBARAM Vs. VICE-CHANCELLOR ANNAMALAI UNIVERSITY CUDDALORE DISTRICT

JUDGEMENT

(1.) IN the first two writ petitions (W.P.No.29909/2008 and W.P.No.515/2009), arguments were heard and orders were reserved on 20.01.2010. It is at this stage, the third writ petition (W.P.No.1215 of 2010) came to be filed relating to the very same issue. Therefore, after hearing arguments, the third writ petition was also tagged along with the earlier writ petitions and a common order is passed.

(2.) IN W.P.No.29909 of 2008, the petitioner is Annamalai Palkalaikazhaga Ambedkar Asiriyar Sangam, which is a registered Society with Registration No.10/2007. The said writ petition came to be filed challenging a notification No.4/2008 dated 19.11.2008 issued by the respondent University and as appeared in the daily newspaper 'The New INdian Express' dated 24.11.2008 and also the Addendum issued subsequently in the "New INdian express" dated 10.12.2008. They seek for setting aside the same and for the issuance of a fresh notification by calculating the backlog vacancies available for SC/ST candidates from the year 1989 onwards, category-wise and cadre-wise for all the 49 departments in the University and to strictly comply with Rule 22 of the Tamil Nadu State and Subordinate Service Rules as well as the Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational INstitutions and for Appointments of posts in the services under the State) Act 1993.

(3.) THEREAFTER, in M.P.No.1 of 2009 in W.P.No.29909 of 2008, a body by name Annamalai Palkalaikazhaga SC/ST Asiriyar Nala Sangam with registration No.20/08 got itself impleaded by orders dated 05.10.2009 as third respondent. In M.P.No.2 of 2009 in W.P.No.29909 of 2008, another body viz., Annamalai Palkalaikazhaga Adi Dravidar Matrum Palagkudinar Asiriyar Aluvalar Manavar Nala Sangam with registration No.1/2002 got itself impleaded on 12.01.2010 as fourth respondent.