S CHANDRASEKARAN Vs. ALAGAPPA UNIVERSITY

JUDGEMENT

(1.) I have heard the arguments of Mr. C. Selvaraju, learned Senior Counsel leading Mr. S. Mani, learned counsel appearing for the petitioner, mr. S. Sethuraman, learned counsel appearing the respondents 1 and 2 and mr. R. Sridharan, learned counsel appearing for the third respondent and have perused the records.

(2.) THE petitioner challenges the order dated 27. 11. 2004 passed by the second respondent University and seeks for a directtion to the respondent university to select the petitioner as Principal of the Alagappa University of college of Education, Karaikkudi.

(3.) BY the impugned order dated 27. 11. 2004, the third respondent was appointed as the Principal in the College of Education run by the Alagappa university. It is stated by the petitioner that he joined as Lecturer in the erstwhile Dr. Alagappa Chettiar Training College on 01. 7. 1994 which college was converted into Alagappa University College of Education, which is a constituent college of Alagappa University constituted by the Alagappa University Act 1985 [for short, 'act']. Under Section 25 of the said Act, the Syndicate of the university is empowered to appoint the University Lecturers, Readers, Professors and Teachers of the University, to fix their emoluments and their conditions of service. When the Principal, by name, Tmt. T. N. Shyamala retired from the college on 31. 5. 1997, the post of Principal fell vacant and the petitioner was given additional charge for the post of Principal. As per the roster maintained by the University, the post was reserved for MBC category and was notified in the newspapers calling for applications. The petitioner filed writ petition and sought for an injunction for filling up the post. Though injunction was granted initially, the writ petition itself was dismissed on 07. 02. 2004. It was stated that the petitioner is not eligible to hold the post as per the guidelines framed by the University Grants Commission [for short, 'ugc'].