G.SELVI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This writ petition has been filed for issuance of writ of mandamus directing the 4th respondent to issue the Equivalence Certificate to the petitioner and consequently direct the the 2nd respondent to consider the selection of the petitioner to the post of Assistant Professor in the Government Law College.

(2.) The case of the petitioner is that she has completed LLM in Criminal Law as a regular course and also secured first class in the said course. The 2nd respondent issued notification for filling up the vacancy for the post of Assistant Professor. The petitioner also applied for the said post and she cleared the written examination and was directed to appear for the interview by the 2nd respondent by letter dated 08.02.2019. When she attended the interview, her certificate was scrutinized and it was found from her certificate that she did not satisfy the qualification as prescribed in the notification. The petitioner thereafter, approached the 5th respondent seeking for an Equivalence Certificate. The 5th respondent issued an Equivalence Certificate stating that LLM Criminal Law degree is equivalent to Master of Law degree. On receipt of the same, the 2 nd respondent addressed a letter to the 3rd respondent to initiate steps to get a Government order passed to that effect.

(3.) It is the further case of the petitioner that, by virtue of G.O.Ms.No.93, dated 30.05.2019, an Equivalence Committee has already been formed and the grievance of the petitioner is that the Equivalence Committee is yet to consider the Equivalence Certificate that was issued by the 5th respondent and pass appropriate orders. As a result of the same, the candidature of the petitioner has been withheld for not furnishing the Equivalence Certificate. Aggrieved by the same, the present writ petition has been filed before this Court seeking for appropriate directions.