N MANOHARAN Vs. BHARATHIAR UNIVERSITY

JUDGEMENT

(1.) PRAYER in WP. No. 17005 of 2001 this Writ Petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus, to call for the records of the proceedings pursuant to and culminating in the Notification No. Ref. 6260/e3/2001, dated 28. 06. 2001 of the respondent and quash the same and issue a direction to the respondent to call/select the petitioner for selection to the post of Public Relations Officer pursuant to the Notification No. Ref. No. 6260/e3/2001, dated 28. 06. 2001 of the respondent. Prayer in WP. No. 18495 of 2001 this Writ Petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus, to call for the records of the proceedings pursuant to the Notification No. Ref. 6260/e3/2001, dated 28. 06. 2001, for the selection of Public Relations Officer and culminating in the Notification No. Ref. No. E3/13854/2001, dated 17. 09. 2001, of the respondent and quash the same and issue a direction to the respondent to select the petitioner for the post of Public Relations Officer. Prayer in WP. No. 24161 of 2001 this Writ Petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus, to call for the records of the first respondent in its proceedings No. 5835/e3/2001, dated 01. 10. 2001, and quash the same and issue a direction to the first respondent to call for and conduct the selection process afresh for the post of Public Relations Officer in accordance with Govt. Letter No. 12974/h1/2001-1 Higher Education Department, dated 12. 04. 2001.

(2.) HEARD the learned counsel for the petitioner as well as the respondents.

(3.) IT is the case of the petitioner that he had joined duty at the respondent University, on 16. 04. 1986, as Junior Assistant-cum-Typist. The petitioner had passed master of arts decree with 51%, Diploma in Labour Law and Administrative Law which is recognised as Diploma for being appointed as Welfare Officers by G. O. Ms. No. 1905, Labour Department, dated 06. 09. 1985, of the Government of Tamil Nadu, Bachelor of Commerce (B. Com), Post Graduate Diploma in Journalism in Mass communication, Certificate in Book-keeping and Accountancy (National Council for Vocational Trade, New Delhi ). The petitioner had also completed nearly 16 years of service in the respondent university and he had occupied the post of Junior assistant cum typist and subsequently promoted to the post of Assistant with effect from 16. 04. 1993 and upgraded to the post of Superintendent (Deemed) with effect from 16. 04. 2000, re-designated as Assistant Section Officer with monetary benefit with effect from 01. 07. 2001. While so, the respondent by way of a notification in reference No. 6260/e3/2001, dated 28. 06. 2001, advertised for the recruitment of Public Relations Officer in the University, specifying the post as one post (General Turn) in the scale of Rs. 8,000-275-13,500/-, and fixed the qualification essential as good academic record of Masters Degree with atleast 55% of marks (50% for SCandst categories or its equivalent grade ). But for the UGC scale the desirable qualification fixed as post graduate Diploma in Human Resources Development or Distance Education/degree or Diploma in Public Relations or equivalent Diploma or recognised University/institution and the age limit was also fixed as 40 years (45 years for SC andst categories) and the petitioner had submitted an application for the post vide application No. 11042, dated 23. 07. 2001. The petitioner had reliably understood that the qualification fixed for Public Relations Officer is by a resolution of the University Syndicate, dated 23. 03. 2001.