S RAMESH Vs. REGISTRAR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) THE writ petitioner challenges the appointment of the second respondent in the first respondent university as Reader in the Department of Geography and the said appointment was made as early as on 09. 08. 2004. The main ground urged on behalf of the petitioner is that the second respondent was not having required qualification. The learned counsel for the petitioner would also admit that the second respondent is also having Ph. D qualification.

(2.) THE learned counsel for the petitioner would submit that the second respondent was working as Cartographer in the first respondent university from 2001 onwards. The case of the petitioner is that the second respondent should have 5 years experience as Cartographer at the time of appointment i. e. on 09. 08. 2004 and he was not having 5 years experience even though he has got Ph. D qualification at the time of appointment. The learned counsel would also submit that even though the second respondent is holding the post of Cartographer in the first respondent university, he does not know anything about Cartography and it is infact the petitioner who has been teaching about the subject to him.

(3.) IT is also admitted by the learned counsel for the petitioner, that the petitioner has filed W. P. NO. 19498/2004, when the second respondent was about to be appointed as Reader, for a writ of mandamus forbearing the first respondent university from appointing the second respondent as Reader in the Department of Geography. This Court by an order dated 14. 09. 2006 dismissed the said writ petition on the ground that the appointment was made as early as on 9. 8. 2004 and therefore it is always open to the petitioner to work out his remedy known to law.