M. RAJESEKARAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner, whose application challenging a Notification for direct recruitment to the post of Professor in the Department of Gunapadam in the National Institute of Siddha was dismissed by the Central Administrative Tribunal, has come up with the above writ petition.

(2.) HEARD Mrs. Kavitha Deenadayalan, learned counsel appearing for the petitioner and Mr.V.Venkatesan, learned Central Government Standing counsel appearing for the first respondent and Mr.P.V.S. Giridhar, learned counsel appearing for the second respondent.

(3.) WHEN the National Institute of Siddha attempted to fill up the posts of Professor on contract basis, by issuing a Notification on 22.1.2011, the petitioner filed an application in O.A. No. 318 of 2011, on the file of the Tribunal. On account of the said application, the appointment of Professors on contract basis was stalled.