N.MANI Vs. REGISTRAR PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) The Writ Petition has been filed in the nature of a Certiorarified Mandamus seeking records of the order of the first respondent dtd. 18/12/2023 and quash the same and direct the first respondent to appoint the petitioner to the post of Professor, Centre for the Study of Social Exclusion and Inclusive Policy as per the Notification/Advertisement in Advt.No. PU/RC/2019/34, dtd. 5/8/2019. The petitioner claims that he is an eligible candidate and also seeks to give effect to the reservation policy. https://www.mhc.tn.gov.in/judis 3

(2.) In the affidavit filed in support of the Writ Petition, it had been stated that the petitioner was serving as Associate Professor and Head of the Department of Economics at Erode Arts and Science College, a Government aided College at Erode. The first respondent had called for online applications on 5/8/2019 in advertisement No. PU/RC/2019/34 inviting applications from candidates, for the post of Professor under SC category in the Centre for Study of Social Exclusion and Inclusive Policy.

(3.) It had been contended specifically by the petitioner that since the inception of the said Centre in the year 2009, the post of Professor which had been reserved for SC category had not been filled up and the petitioner had raised a ground that such non filling up of the post had defeated the intention and purpose of the creation of the said Centre by the University. The said post has been treated as a backlog vacancy from the date of commencement of the Centre.