S BALASUNDARAM Vs. S MAHADEVAN

JUDGEMENT

(1.) THE writ petitioner had approached this Court asking for a writ of quo warranto and failed. His attempt to get the order rejecting his prayer for a writ reviewed also failed. He filed another writ petition with prayer for a writ of certiorari and consequential mandamus and succeeded. THE instant appeals have been preferred against the judgment and order of Mohan, J. (as he then was) in the second writ petition.

(2.) SEVERAL posts under the Tamil Nadu Agricultural University/second respondent/appellant in W.A.No.949 of 1986 were advertised on 8.2.1984 calling for applications from eligible candidates for various posts including the post of Professor and Associate Professor in various faculties. Under Service Regulations framed under the Tamil Nadu Agricultural University Act, by which the University has been created, conditions of service of teachers appointed under it, including the qualifications, etc., and various modes of appointments, are prescribed. For the post of Associate Professor with which we are concerned, the minimum qualifications required are:

(3.) HAVING lost the battle in the writ petitions for a writ of quo warranto and certiorarified mandamus and review applications, it appears that the writ petitioner, found in the words of Nainar Sunda-ram, J.