T SELVARAJ Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of certiorarified mandamus to call for and quash the proceedings of the second respondent in L.o.14134/96/A1, dated 24.7.1996 and direct the respondents to consider the appointment of petitioner's candidature for the post of Assistant Professor in Production Engineering Department of Regional Engineering College, Trichirappallli.

(2.) The respondents have been served and ;they have also entered appearance through their respective counsel. With the consent of counsel for either side,the writ petition itself is taken up for final disposal.

(3.) Heard Mr.V.Arulraj, learned counsel appearing for the petitioenr and Mr.M.Venkatachalapathy, learned senior counsel appearing for the respondents 1 to 3 and Mr.G.Rajendran, for Mr.P.Mathivanan, learned counsel appearing for the 4th respondent