LAKSHMINARAYANAN Vs. DIRECTOR DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

(1.) This Writ Petition has been filed for the issuance of a Writ of Mandamus, directing the second respondent to consider the UGC- NET qualification in Management as equivalence subject for Corporate Secretaryship.

(2.) The case of the petitioner is that he has completed M.A. Corporate Secretaryship from Alagappa University during the year 1993-1995. Thereafter, the petitioner has completed M.Phil from the same university in the stream of Corporate Secretaryship in the year 2005. According to the petitioner, the Corporate Secretaryship mainly consists of subjects covering Commerce and Management. The petitioner has also cleared NET for Lectureship in UGC during the year 2012 in the subject of Management. According to the petitioner, for corporate Secretaryship, there is no NET or SLET.

(3.) The second respondent has called for applications for direct recruitment to the post of Assistant Professors. In the said Notification, 25 vacancies are shown under the subject of Corporate Secretaryship. The petitioner had applied for the said post. The candidature of the petitioner was not considered since he did not have a NET or SLET for Corporate Secretaryship and his papers were not countersigned. Aggrieved by the same, the present Writ Petition has been filed before this Court.