P BALAGURU Vs. REGISTRAR

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for issuance of writ in the nature of mandamus, directing the Respondents 2 and 3 to issue appointment order to the petitioner as Lecturer in the Department of Economics in the 3rd respondent college, by passing orders on the representation of the petitioner dated 5.10.2009 submitted to the 1st and 2nd respondents. Further prayer has been made not to approve the appointments of 4th and 5th respondents. The petitioner is an M.A., M. Phil. through Barathi Dhasan University at Trichy. The petitioner was appointed as Full-Time Lecturer in the 3rd respondent college from 1993 to 2003. The petitioner was subsequently appointed as Assistant Professor at Aringer Anna Institute of Management Studies and he also worked as Assistant Professor in Vel Ranga Sanku College, Avadi. The petitioner at present is working as Office Assistant in Government High School, Vanathirayanpattinam, Ariyalur District.

(2.) The 3rd respondent advertised for the post of Lecturers in various subjects, including Economics. The qualification prescribed for appointment was M.A. in Economics with M. Phil with 55% marks as per the UGC norms.

(3.) The petitioner applied for the post of Lecturer in Economics. In the application, he pointed out his experience having worked as Lecturer in Economics at A.M. Jain College, Assistant Professor in Aringer Anna Institute of Management Studies and Assistant Professor at Vel Ranga Sanku College, Avadi.