V. RAJENDIRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner in W.P.No.21856 of 2019 is the appellant and he has filed the said writ petition praying for issuance of writ of mandamus directing the 2 nd respondent to appoint him as Assistant Professor as per the Provisional Selection List, dated 14.05.2019, within a stipulated time.

(2.) It is the case of the petitioner that he is a Graduate in Law and also enrolled on 23.08.2017, vide Enrollment No.1503/2017, before the Bar Council of Tamil Nadu and Puducherry, and he is also qualified in L.L.M. (International Law, Constitutional Law and Human Rights Law) with First Class in May 2018, from Pondicherry University. According to the appellant/writ petitioner, the Post Graduate Degree in L.L.M. is equivalent to Master in Law from Dr.Ambedkar Law University, Tamil Nadu. The writ petitioner/appellant would further that he is also qualified in Tamil Nadu State Eligibility Test (SET-March 2018) for the post of Assistant Professor in Law, which was conducted by Mother Teresa Women's University, Kodaikanal, Tamil Nadu, and that apart, he is also qualified in the National Eligibility Test (NET-July 2018) for the post of Assistant Professor in Law, which was conducted by the University Grants Commission, and as such, he is eligible for Direct Recruitment for the post of Assistant Professor in Law. The appellant/writ petitioner responded to the notification, dated 18.07.2018, issued by the 2 nd respondent Board, calling for applications to fill up 186 vacancies including 14 backlog vacancies for the post of Assistant Professor in Law and Assistant Professor (Pre-Law) in Government Law Colleges (2017-18) in Tamil Nadu, by applying for the same. The 2 nd respondent released the Provisional Selection List, dated 14.05.2019, for the post of Assistant Professor in Government Law Colleges, and in the said list, the appellant/writ petitioner got 7 th place in the subject of International Law and 2 nd place in Human Rights Law.

(3.) The writ petitioner/appellant would further aver that, unfortunately, the results have been withheld, and vide communication dated 22.05.2019, the 2 nd respondent has informed that, for want of Equivalence Certificate from Tamil Nadu Dr.Ambedkar Law University for the degree of L.L.M. awarded by the Pondicherry University, and therefore, requested him to submit the Equivalence Certificate through post on or before 31.05.2019. The Registrar of Tamil Nadu Dr.Ambedkar Law University issued the Equivalence Certificate and it was received by the writ petitioner on 31.05.2019, and he submitted the same along with the L.L.M. Provisional Certificate to the 2 nd respondent on the same day itself through registered post and it was received by the 2 nd respondent on 03.06.2019.