P. DHANASEELAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner challenges advertisement dtd. 11/10/2017 calling for applications for the post of Assistant Professors in the National Institute of Technology, Tiruchirapalli [NIT]. As a consequence of the advertisement issued, 36 Assistant Professors have been appointed, all arrayed as respondents to this writ petition. During the pendency of the writ petition, several have retired.

(2.) Seeing as the petitioner's application was for a post in the Department of Architecture, I am of the view that the challenge must be restricted only to such applications as relate to the aforesaid department. Thus, this writ petition is dismissed as regards those respondents, who have retired and those who are appointed in other Departments, barring the Department of Architecture.

(3.) R5 has been appointed as Assistant Professor in the Department of Architecture and this Writ Petition is thus decided qua the eligibility of the petitioner to be appointed in the post of Assistant Professor and the veracity or otherwise of the concluded appointment of R5. These are the only two issues that arise for consideration of this Court.