LAWS(MAD)-2020-1-450

K.ELUMALAI Vs. STATE OF TAMIL NADU

Decided On January 28, 2020
K.ELUMALAI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The present writ petition has been filed for the issue of a writ of mandamus directing the respondents to pass orders for declaring B.E(EEE) degree as eligible qualification along with PG degree M.Tech (VLSI Design), for appointment to the post of Assistant Professor in the Department of Electronics and Communication Engineering (ECE), in the 4th respondent University.

(2.) The case of the petitioner is that he is working as a teaching fellow in the Department of Electronics and Communication Engineering at University College of Engineering, Villupuram, which is affiliated to the Anna University from the year 2013 onwards, on contract basis. His contract is extended from time to time by orders passed by the Anna University.

(3.) The petitioner is qualified with B.E (EEE) and has completed M.Tech (VLSI Design). According to the petitioner, a candidate who had studied B.E(EEE) and a candidate who has completed B.E (ECE) are eligible to apply for the P.G in M.Tech (VLSI Design), even as per the Tamil Nadu Common Entrance Test (TANCET). This position continues till date.