N RAMESH Vs. SIBI MADAN GABRIEL

JUDGEMENT

(1.) THE dispute relates to the question of appointment to the post of Principal in Film and Television Institute of Tamil Nadu, hereinafter referred to as "the Institute" in brief.

(2.) THE two combatants in the on going legal battle are Mr. Sibi Madan Gabriel, petitioner in the Writ Petition No.36307 of 2004 and Mr.N. Ramesh, the Respondent No.4 in such writ petition. The post of the Principal in such Institute, which was lying vacant for a considerable length of time, was filled up by the appointment of fourth respondent as per order dated 6.12.2004. Such appointment is being challenged in the writ petition. For convenience, the parties are described in the manner they have been arrayed in W.P.No.36307 of 2004.

(3.) THE main contention raised by the petitioner is to the effect that the fourth respondent, who obtained his M.A. Degree from Annamalai University by simply appearing at such examination without any preceding formal degree is not eligible to be appointed as the Principal as such M.A. Degree cannot be considered as a valid degree.