G. CHANDRAN Vs. REGISTRAR, TAMIL UNIVERSITY, THANJAVUR

JUDGEMENT

(1.) This Writ Appeal has been filed by the Writ Petitioner challenging the dismissal of Writ Petition in W.P.(MD) No.3441 of 2018, whereby, the relief Writ of Mandamus, forbearing the Respondents 1 & 2 herein from in any manner filling up the vacancy to the post of Professor in Folklore, Department of Folklore in Respondent-University, consequently directing the Respondents 1 & 2 to appoint the Petitioner in the post of Professor in Folklore, was rejected.

(2.) The facts leading to filing of this Appeal, in brief are as follows: The Writ Petitioner was working as Assistant Professor, Tamil Department in Mannar Saraboji Government College, Thanjavur and obtained qualifications in M.A. (Tamil), Diploma in Folklore, M.Phil. (Folklore), Ph.D. (Folklore). As per the Notification advertised by the first Respondent/ Tamil University on 11/11/2017 in the Tamil Daily Newspaper 'Dhinathanthi', Applications were invited for filling up the vacancy to various posts including the post of "Professor in Folklore Department". The qualification prescribed by the University is in accordance with the qualification prescribed by the University Grants Commission Regulation (UGC Regulation hereafter). The Petitioner has also participated in the selection process and he has Received Call Letter, dtd. 28/12/2017 to attend the interview scheduled to be held on 9/1/2018 at 12.00 p.m. at the Respondent-University. After attending the interview, the Petitioner has been under impression that he was having the maximum qualification among the Candidates, who had been called for the interview and he would be considered for selection and appointment for the post of Professor. But, the Respondent-University selected the Third Respondent herein, who was not having sufficient qualification for the post, hence the Petitioner had filed the Writ Petition seeking the relief as stated earlier.

(3.) The Writ Petition was resisted by the University that proper selection process was followed, all the applications were initially verified, scrutinised by the Scrutiny Committee and those, who had sufficient qualification for the said post alone, were called for the interview. Pursuant to the interview conducted by the Interview and Selection Committee, the Selection Report of the Committee was placed before the Syndicate and the Syndicate has also decided to appoint the Third Respondent herein.