CONTROLLER OF EXAMINATION Vs. N.W. FATHIMAA SANAM

JUDGEMENT

(1.) BEING aggrieved by the order dated 14.2.2012 passed in W.P.(MD)No.13323 of 2011 quashing the proceedings of the appellant in Memo Ref.AUTT/COE/2011/132 dated 07.10.2011 and consequently, directing the appellant university to issue examination Mark Sheet for IV Semester and Provisional Certificate to the first respondent herein, the appellant has preferred this appeal.

(2.) IN the said Writ Petition, the contention of the writ petitioner/first respondent herein is that she completed Diploma in Instrumentation and Control Engineering (I.C.E) in the year 2006 and she passed B.E. (Computer Science and Engineering) in the year 2009. Thereafter, she joined M.E. (Computer Science Engineering) full time course in Jeyaram College of Engineering and Technology, Karattampatti and that she successfully completed her M.E. Course in June, 2011. Further contention of the writ petitioner/first respondent is that while she was undergoing M.E. Degree Course, she attended interview on 5.12.2010 at the third respondent college for the post of Lecturer in the Department of Computer Science and Engineering and after interview, she was not intimated about the result by the third respondent college and thereafter, she was under the impression that she was not selected to the said post.

(3.) IN the Writ Court, the appellant University filed counter affidavit contending that several persons were employed as teaching faculty in the affiliated colleges undergoing full time regular M.E.Course at various institutions which is prohibited as per the regulation of the University. Therefore, a committee was constituted to go into the matter for verification of enrollment of full time M.E. Degree Course. On verification, the committee found that the first respondent enrolled in the second respondent college for full time M.E. Degree Course and, at the same time, her name was shown as Faculty Member for Computer Science and Engineering in the third respondent College.