S RADHAKRISHNAN Vs. GANDHIGRAM RURAL INSTITUTE DEEMED UNIVERSITY

JUDGEMENT

(1.) IN W. P. No. 12864 of 1995, the petitioner had prayed for a Mandamus to direct the respondent/gandhigram Rural Institute, which is a deemed university, to implement the decision of the Selection Committee and approval of the Syndicate in respect of the appointment of one post of Lecturer in Rural Industries and Management. In the meantime, the Syndicate of the respondent had approved the appointment of one K. Raju as Lecturer by resolution dated 9. 9. 1995. In W. P. No. 16964 of 1995, the petitioner had sought for a Certiorarified Mandamus to quash the said resolution and to direct the respondent to appoint the petitioner.

(2.) THE respondent University is a reputed institution involved in the spread of Gandhian Philosophy, especially in the context of rural life. Several courses relating to those issues are being conducted by the respondent. The dispute in these writ petitions is with reference to the appointment to the post of Lecturer in Rural Industries and Management. The petitioner is aggrieved by the appointment of the second respondent to the said post. The petitioner was already working in the respondent University as a Supervisor from 1977, and as on the date when the writ petition was filed, was working as a Senior Technical Assistant, to which post he was promoted in the year 1983.

(3.) IN the advertisement issued for the post of Lecturer, the following eligibility criteria/ qualifications were prescribed: qualification: