(1.) The Writ Appeal has been preferred challenging the order dated 15.12.2011, made in W.P.(MD)No. 4422 of 2010 by the learned Single Judge. The appellant was the petitioner in the writ petition.
(2.) The appellant/petitioner filed the writ petition, seeking an order in the nature of writ of mandamus, directing the respondent to promote him as Deputy Registrar of the respondent University, as per law and confer all the consequential benefits. The writ petition was dismissed by the learned Single Judge, by the impugned order dated 15.12.2011,aggreived by which the present writ appeal has been preferred.
(3.) Mr.R.Viduthalai, learned Senior Counsel appearing for the appellant/petitioner submitted that the impugned order was passed without considering the legal aspects, properly, as the appellant/petitioner had the required qualification and experience to be promoted as Deputy Registrar of the respondent University. In this regard, the learned senior counsel drew the attention of this Court to "Laws of the University", published by the respondent Bharathidasan University, Tiruchirappalli. Chapter-VI of the Laws of the University (Rules) deals with "Service Conditions of the Establishment of the Bharathidasan University". Annexure-I to Chapter-VI, at Page No. 131 of the Rules gives details of category of employees, method of recruitment, qualification and experience and appointing authority, in respect of Non-Teaching Staff of the University. Sl.No.4 relates to Deputy Registrar/Deputy Controller of Examinations and for the said posts, method of recruitment would be by direct recruitment and also by promotion from the cadre of Assistant Registrar. For direct recruitment, the required qualification and experience are respectively Post Graduate degree with five years of teaching experience and for the promotee cadre, the qualification prescribed is four years administrative experience as Assistant Registrar. The appointing authority for the said posts is the Syndicate of the University.