P.SARAVANAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari to quash the order issued vide Letter No.19984/E2/2007-4 Higher Education (E-2) department, dated 11.02.2008 with the consequential relief of a writ in the nature of Mandamus to direct the respondents to approve the petitioner 's appointment as Librarian with effect from 22.04.2002 with all consequential benefits.

(2.) THE petitioner passed SSLC in March 1986 in 1st class and thereafter underwent Master and Professional degree courses and secured 1st class in M.Sc., M.Ed., M.Phil. and MLISC. The petitioner also cleared UGC NET examination for Lectureship held inJuly, 2000 in Library and Information ', therefore, he became eligible to hold the post of Librarian.

(3.) THE testimonials of the petitioner were forwarded to Manonmaniam Sundaranar University, Tirunelveli for approval, which was approved by the University vide order dated 07.06.2002 with effect from 22.04.2002, i.e. the date of appointment.