BHARATHIYAR UNIVERSITY SC Vs. BHARATHIYAR UNIVERSITY

JUDGEMENT

(1.) W.P.No.23317 of 2010 came to be posted on being specially directed by the Honourable Chief Justice vide order dated 05.01.2011.

(2.) BOTH writ petitions were filed by the petitioner Association which according to the petitioner is a registered society with registration No.224/2009. The first writ petition was filed by the petitioner Association challenging a notice issued by the first respondent University in connection with an advertisement published in Daily Thanthi Newspaper, dated 12.09.2010 for appointment to various teaching posts as well as an internal recruitment notification, dated 16.09.2010 regarding non teaching staff issued by the first respondent. After setting aside these proceedings, it seeks for a direction to the University to adhere to the 200 point roster after disclosing the total number of vacancies, the number of yearwise vacancies under each category, backlog vacancies and for a further direction to fill up the backlog vacancies. That writ petition was admitted on 13.10.2010. An interim injunction was also granted on the same day.

(3.) IN the second writ petition, they have challenged the notification of the University, dated 27.01.2011 published in Dinamalar daily newspaper and seeks for a direction to the respondents to follow reservation and roster in the light of G.O.Ms.No.20, P&AR Department, dated 12.02.2008 and G.O.Ms.No.65, P&AR Department, 27.05.2009 while making appointments to various posts.