R.YATHAVAMOORTHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) IN both these writ petitions, the petitioner is the same person and it concerns his claim for appointment to the post of Assistant Professor, Fisheries Sciences Faculty in Fish Processing Technology under General Turn Priority category (GTP) in the Tamil Nadu Veterinary and Animal Sciences University and therefore, they were heard together and are disposed of by this common order.

(2.) IN W.P.No.5537 of 2010, the petitioner has sought for issuance of a writ of Certiorified Mandamus, to quash the intimation given by the third respondent, dated 08.04.2010, intimating the petitioner that the Selection Committee did not recommend his name for the post of Assistant Professor in the said department.

(3.) I have heard Mr.S.Natarajan, learned counsel appearing for the petitioner, Mr.J.Gunaseelan Muthiah, learned Government Advocate appearing for the respondents 1, 2 & 4, Mr.G.R.Swaminathan, learned counsel appearing for the respondent University and Mr.M.Gnanagurunathan, learned counsel appearing for the fifth respondent, the candidate who has been selected for the said post and perused the materials available on record.