S ARULMANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is working as Reader and Head of the Department of tamil in Kamaraj College, Thoothukudi, which is aided non minority educational institution ( hereinafter called" The College" ). As the post of Principal (Gr. I)became vacant on 1. 06. 2005, the college issued a circular dated 21. 3. 2005 inviting applications from the eligible Selection Grade Lecturers/readers with ph. D. and the said circular reads as under:

(2.) NINE candidates applied for the said post and the College prepared a list of seniority in which the petitioner was shown as the senior most. The 6th respondent by name Dr. J. Mohanraj was shown as 5th in the seniority. The college committee which interviewed the candidates consisted of the following members:

(3.) IN its meeting held on 21. 4. 2005 the college committee resolved to appoint Dr. J. Mohanraj, the 6th respondent herein as Principal with effect from 1. 6. 2005. However, the University representative had made dissent note for the appointment. Pursuant to the resolution of the college committee, the 6th respondent was issued with order of appointment on the same day.