LAWS(MAD)-2014-9-153

M. PALANICHAMI Vs. GOVERNMENT OF TAMIL NADU

Decided On September 24, 2014
M. Palanichami Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) CHALLENGE in this Writ Petition is to the notification issued by Arulmigu Palaniandavar College of Arts & Culture, calling for applications for appointment to the post of Assistant Professors.

(2.) THE petitioners are stated to be working as Guest Lecturers at Arulmigu Palaniandavar College of Arts & Culture. They are Guest Lecturers working under the hope that they would be made permanent.

(3.) THE notification is challenged on the ground that the Management erred in fixing a cut -off date with regard to possession of required qualification. The other ground relates to the failure to follow 200 point roster system.