A. CHANDIRAKALA Vs. DIRECTOR OF COLLEGIATE EDUCATION, CHENNAI

JUDGEMENT

(1.) The Writ Appeal No.1656 of 2016 is directed against the order dtd. 23/11/2016 passed by the learned Single Judge in W.P.No.2261 of 2016, dismissing the Writ Petition.

(2.) Heard the learned counsel on either side and perused the material documents available on record.

(3.) The facts of the case in a nutshell: The appellant was appointed as Lecturer (Tamil) in the second respondent college and worked there from 1/7/2003 to 30/12/2005. Thereafter, the appellant worked as Lecturer in Vivekananda Arts College, Thiruchengode between 2005 and 2006. The second respondent issued a notification dtd. 23/12/2015 calling for applications to fill up the post of Assistant Professor in various discipline. In response to the above notification, the appellant submitted her application for the post of Assistant Professor (Tamil) and after submitting the application, the appellant came to know that while issuing the notification dtd. 23/12/2015, the second respondent did not follow the communal rotation in respect of the vacancies which were sought to be filled up department-wise, rather, the second respondent clubbed all the posts of Assistant Professor and applied the roster system, which is illegal. Only on this ground, the appellant has challenged the notification dtd. 23/12/2015 issued by the second respondent by filing the subject matter Writ Petition.