M. SANKAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed for the issuance of writ of mandamus directing the second respondent to treat the MBA Degree obtained by the petitioner in the year 2009 from the third respondent University and consider the candidature of the petitioner for the post of Manager (Industrial Relations).

(2.) The case of the petitioner is that he applied for the post of Manager (IR) based on the advertisement issued by the second respondent on 06.07.2019. There is only one post which is vacant and the same falls under General Turn (Non-Priority). The petitioner was directed to attend certificate verification and he appeared before the Authorities on 29.11.2019. The petitioner submitted all the original for the verification. At that point of time, the second respondent directed the petitioner to produce MBA certificate by mentioning his electives. The requirement according to the notification issued by the second respondent is that the candidate must posses an MBA degree with specialisation in Human Resource and Industrial Relations. The MBA certificate that was given to the petitioner by Anna University only shows that the petitioner has completed MBA (Management). According to the petitioner, the MBA undergone by the petitioner also specifically covers Human Resource and Industrial Relations.

(3.) The petitioner was however directed to get clarification and produce the certificate specifically mentioning specialisation. The petitioner has approached the third and fourth respondents to grant the certificate and till date the same has not been granted. Therefore, the present writ petition has been filed for direction to treat the MBA Degree obtained by the petitioner and to consider him for appointment.