S. VINODH Vs. TAMIL NADU AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THE first respondent viz., Tamil Nadu Agricultural University, Coimbatore, originally issued Advertisement No. R3/01 (Regular Vacancies)/2013, dated 09.09.2013, calling for applications to fill up vacancies for various posts in the University.

(2.) A writ petition came to be filed by an Association viz., Adhi Dravidar Marumalarchi Association in W.P. No. 26769 of 2013, challenging the said notification on the ground that the notification was not in consonance with the Department Wise Roster system for the purpose of selection of candidates for the posts. When the said writ petition came up for hearing, the learned counsel who appeared for the University submitted that the University, while accepting the claim made by the petitioner Association had decided to adhere to the department -wise roster system and select the candidates for the post of Assistant Professors. The learned counsel requested the Court to record the said submission and to close the writ petition. The learned Senior Counsel appearing for impleaded respondents 2 to 28, who were candidates for the said posts, submitted that it would be appropriate to follow the discipline -wise roster system instead of department -wise roster system.

(3.) IN pursuance of the said direction issued, now the first respondent University has issued Advertisement No. R3/01 (Regular Vacancies) 2013 (Revised), dated 18.12.2013. As per this Notification, Home Science and Food Science has been treated as one single discipline and Horticulture as another discipline. The petitioners are aggrieved over the same. Therefore, they are before this Court with this writ petition.