G.KALAIYARASAN Vs. EXCELLENCY THE GOVERNOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ of Certiorari for declaring the appointment of 4th respondent herein as Principal of the Alagappa University College of Education, Karaikudi to be illegal and void and for a consequential direction to the respondents 1 to 3 herein to appoint the petitioner as Principal of the Alagappa University College of Education, Karaikudi, Sivagangai District.

(2.) THE petitioner is working in Alagappa University for the past 18 years and for the past four year and three months, the petitioner is working as Associate Professor in the pay scale of Rs.43,250+9,000+33,963+1,400+250=Rs.8,87,863/-. Advertisement was issued in the newspaper dated 08.04.2012 calling for application from eligible candidates for the post of Principal, Alagappa University College of Education. The post was to filled up by general category candidate. The qualification prescribed for the post were as under:

(3.) THE petitioner being aggrieved by the order of appointment of respondent No.4 also filed a representation, which according to the petitioner, has not been decided.