PTV BHUVANESWARI Vs. REGISTRAR, ANNA UNIVERSITY, CHENNAI

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following relief:

(2.) The case of the petitioner is that she was working as Assistant Professor (Senior Grade) in the Department of Electronics Engineering, Anna University at Madras Institute of Technology campus from 09.07.2004. The Madras Institute of Technology which is known as MIT is an Unit affiliated to Anna University. According to the petitioner, she has put in 14 years of service in the Electronics Engineering Department in Anna University. The petitioner is in possession of B.E. (Electrical and Electronics Engineering) and M.E. in Applied Electronics and Ph.D. (Networking). The petitioner belongs to Scheduled Caste (Arunthathiyar) Community.

(3.) The first respondent University has issued a Notification on 07.01.2014 calling for candidates from the open market for appointment to various posts including the post of Professor in Electronics Engineering Department. As per the Notification, there was only one vacancy which was reserved for Scheduled Caste (Arunthathiyar) Community. According to the petitioner, since she fulfilled the qualification for being appointed originally as an Assistant Professor in the Electronics Engineering Department and being a member of Scheduled Caste (Arunthathiyar) Community, she had applied for consideration of her candidature for appointment.