IKIYA NADUGAL AMBEDKAR SANGAM Vs. REGISTRAR

JUDGEMENT

(1.) WRIT Petition No. 14887 of 1996 has been filed praying to issue a WRIT of Certiorarified Mandamus calling for the entire record relating to the impugned advertisement/notification No. APPT/3974/96 of the respondent, published in "employment News" dated 31-8-1996 and quash the same and consequently, direct the respondent to strictly adhere to the Reservation policy of the Government in the case of SC/st Candidates recruitment to all posts in the Alagappa University and issue fresh notifications for the vacant posts.

(2.) WRIT Petition No. 4203 of 1997 has been filed praying to issue a WRIT of Mandamus directing the respondents 1 to 3 herein to select only the candidates belonging to SC/st community for the post of Professor, industrial Chemistry in Alagappa University , karaikudi.

(3.) IN the affidavit filed in support of the third Writ petition referred to above, the petitioner would submit that he was working as a Reader in the respondents-University; that by an advertisement dated 19-8-1996, the respondents-University called for various posts, in which notification relating to the post of Professor in INdustrial Chemistry was made under Open Competition; that as per the service laws relating to the recruitment for the post of Professor, the University has to follow the rules of reservation as in force applicable to the Government servants; that by resolution No. 9,dated 2-2-1991 the University has resolved that "due to non availability of good candidates at the level of Professors and Readers, the communal rotation need be followed only at the entry point (lecturers level only)"; that notwithstanding the above resolution, it is not only the respondents-University, but almost in all Government services, where the recruitment is in respect of only one post, rule of reservation is not followed, in tune with the Supreme Court decision on this subject matter; that the first respondent called for the notification dated 19-8-1996 and the petitioner has applied for the post of Professor in INdustrial Chemistry under open competition; that the petitioner is yet to be interviewed by a panel of experts in the selection committee, which was subsequently approved by the Standing committee on academic affairs in its meeting held on 7-12-1996; that the syndicate by its meeting dated 30-12-1996 had approved the panel of the selection committee approved by the Standing Committee; that in spite of calling for the post of Professor in INdustrial Chemistry, under Open Category after passing through several stages, the University is trying to go back on its law relating to reservation in its notice dated 19-8-1996, which is not in tune with the settled principles of law relating to reservation; that as on today, no reservation providing for reservation to the post of Professor, which is a single post is made in the Syndicate of the University, which is the appropriate body to make such resolution; that the petitioner apprehending that the Syndicate of the respondents- University may at any time bring in an amendment to the rules of recruitment providing for reservation to the SC/st, despite the fact that the post being the single post, wherein reservation need not be followed, has come forward to file the above third Writ Petition praying for the relief extracted supra.