M SHANTHI Vs. CHANCELLOR MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) The petitioner and respondents are common in both the Writ Petitions.

(2.) In Writ Petition No.12022 of 2001, the petitioner seeks for the issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the selection of the 9th respondent, namely, Mr.P. Kannadas and his appointment to the post of Commerce Lecturer by order dated 31-5-2001 bearing Ref.No.MKUC/Lect/2001 on the file of the fourth respondent, to quash the same and to direct the respondents 2 to 5 to appoint the petitioner as a Commerce Lecturer of the fourth respondent college.

(3.) In Writ Petition No.12031 of 2001, the petitioner seeks for the issuance of the Writ of Certiorarified Mandamus, to call for the records of the fourth respondent bearing No.MKUC/Lect/2001 dated 31-5-20 01 relating the selection of respondents 6 to 10 for the post of Lecturers in the Department of Commerce, to quash the same and direct the respondents 2 to 5 to place a fresh advertisement in a news paper with wide circulation calling for applications for the said post and conduct fresh interview of the eligible applicants and to appoint the selected candidates to the vacant posts of Lecturers in the various Departments of the fourth respondent College.