LAWS(MAD)-2022-9-141

V. GOWTHAMAN Vs. STATE OF TAMIL NADU

Decided On September 30, 2022
V. Gowthaman Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) W.P.No.26396 of 2022 has been filed for a Mandamus seeking for a direction to the second respondent to refer the issue relating to consideration of B.A.Economics (Advertising and Sales Promotion) offered by Government Arts College, Coimbatore (Autonomous) affiliated to Bharathiar University as equivalent to BA Economics for the purpose of employment in Public Services to the 3rd respondent Equivalence Committee within a time frame to be fixed by this Court.

(2.) Since the issues involved in both the writ petitions are one and the same, they are disposed of by a common order.

(3.) The petitioners have been provisionally selected as PG Assistants in Economics pursuant to the Notification No.01/2021 dtd. 9/9/2021, but selection has been withheld on the ground that they have not produced the equivalent certificates, since as per the Notification No.01/2021 dtd. 9/9/2021, the degree obtained by the petitioners from Bharathiar University is not recognised as it is not equivalent to B.A.Economics. However, the petitioners categorically contend that it is an equivalent degree and therefore, the petitioners will have to be selected as per the provisional list.