M. S. BALAMURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These writ petitions have been filed challenging the Notification published by the third respondent in his Notification No.H2/13677/2019 in the leading Dailies (The Hindu, (all India) and Dinamani (Tamil Nadu) dated 08.07.2019 for direct recruitment to the posts of Professor, Associate Professor and Assistant-Professor by treating/considering the entire University as a single Unit and the consequential order passed by the first respondent in his proceedings in Letter No.17166/H2/2019-2, dated 28.05.2020 and quash the same as illegal and consequentially to direct the third respondent to issue fresh notification for direct recruitment in the second respondent University by considering/treating each department/subject as a single unit in terms of Letter issued by the first respondent in his proceedings in Letter No.17867/K2/2018-2, dated 29.08.2020 and in the light of settled proposition laid down by the Hon'ble Supreme Court in the case of State of U.P. Vs. Dr.Dina Nath Shukla , 1997 AIR(SC) 1095within a stipulated time.

(2.) The petitioner in W.P.(MD)No.7189 of 2020 is a General Secretary of an association of University Teachers, a Pioneer College Teachers Organization in Tamil Nadu since 1946. According to the petitioner, the same has been registered under the Societies Registration Act and presently the petitioner is working as Associate Professor in English, National College, Trichy and though the petitioner is entitled to file this writ petition in an individual capacity, he has filed this writ petition in the capacity of General Secretary of the association, representing the grievances of its members.

(3.) The petition in W.P.(MD)No.15585 of 2020 has been filed by the petitioner, who is working as Associate Professor in Tamil, National College, Trichy. He has filed the present writ petition since he has lost the opportunities to make an application consequent to the impugned notification dated 28.05.2020, wherein the posts of professors were allotted to MBC taking the entire University as one unit, whereas if the respondents consider the each department as one unit, the petitioner would have a chance for making an application for the post of professor in the cadre of Schedule caste. Therefore, aggrieved by the said notification, the petitioner has filed the present writ petition.