SANTHANAM KANTHIMATHI Vs. MANONMANIAM SUNDARANAR UNIVERSITY

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for issuing writ of certiorarified mandamus for quashing the Syndicate Resolution No.65 of the first respondent dated 31.5.1997 and for directing the respondents 1 and 2 to appoint the petitioner as University Librarian.

(2.) The first respondent published a notice inviting applications for various posts, including the post of 'University Librarian' for the University. Petitioner herein was one of the applicants. The Selection Committee recommended the names of the present respondents 4 and 5. Respondent No.4, who was at Serial No.1 of the Selection list, did not join and therefore, respondent No.5 joined the post. The writ petition was initially filed with a prayer to forbear the respondents 1 and 2 from appointing the respondents 4 and 5. However, since respondent No.5 had joined, the amended prayer is to quash such appointment and to issue further direction to appoint the present petitioner.

(3.) The main contention of the petitioner in the writ petition is to the effect that respondents 4 and 5 and, at any rate, respondent No.5 did not have the requisite qualification as per U.G.C. norms and as such ineligible for the selection. A counter affidavit has been filed by the University challenging the assertions made by the petitioner.