P.DAVID JAWAHAR Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THE petitioner is an aspirant for the post of Registrar in the University of Madras. He has also made an application. But however, on coming to know that the Special committee of University Syndicate is trying to short-list the names and on finding that his name has not been included and the inclusion of T.Leo Alexander's name, the petitioner has filed the present writ petition seeking a direction to the first respondent to appoint the Registrar of University of Madras in conformity with the provisions contemplated in Madras University Act, 1923.

(2.) WHEN the matter came up on 11.9.2012, this Court granted interim order restraining the Vice Chancellor from making appointment to the post of Registrar. But however it was made clear that the said order will not be an impediment for the Syndicate to make appointment by following the procedure contemplated under the University Statutes. The said order came to be extended from time to time.

(3.) IN the counter affidavit it is set out that the qualifications to the post of Registrar was taken out from the provisions of the University Statutes and it is also stated that the University has to adhere to the norms approved by the Syndicate in the matter of selection to the post of Registrar.