T THIRUNALASUNDARI Vs. REGISTRAR BHARATHIDASAN UNIVERSITY

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the appointment of the third respondent, as Professor in Microbiology Department in Bharathidasan University, being arbitrary, illegal and unconstitutional, with a consequential prayer of issuance of a writ, in the nature of Mandamus, directing the respondents 1 and 2 herein, to appoint the petitioner with effect from Syndicate approval, and date of announcement of Selection i.e., 08.07.2005 with all monetary, and service benefits, and consequential relief.

(2.) THE consequential prayer made by the petitioner, is absolutely misconceived, this Court cannot direct appointment of a person, but can only direct, the State Authorities to consider for appointment, that too with prospective effect, in case petitioner is eligible for such an appointment.

(3.) THE petitioner applied for faculty position of Professor of Biotechnology. The qualification prescribed for the post in the advertisement were; an eminent scholar with public work of high quality actively engaged in research with ten years of experience in Post Graduate teaching and / or experience in research at the University / National Level Institutions, including experience of guiding research at Doctoral Level (OR) an Outstanding Scholar with established service reputation who had made significant contribution to knowledge.