D SAKTHIGNANAVEL Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The appellant herein has applied for the post of Vice Chancellor in Tamil Nadu Physical Education and Sports University, the second respondent herein, pursuant to the Notification published on 04.06.2018, but the said application has been illegally rejected by not including him in the short listed candidates, on the ground that the appellant has no administrative experience as prescribed in G.O.Ms.47, Youth Welfare and Sports Development (YW2) dated 07.11.2017.

(2.) With the above background, the appellant has filed a writ petition before this Court in W.P.No.20393 of 2017, praying for a direction to the respondents to consider him for the post of Vice Chancellor to the second respondent University along with other candidates applied pursuant to the Notification published by the second respondent on 04.06.2018 in this regard by counting his experience as Coordinator incharge in the Centre for Yoga Studies, Pondicherry University between 27.12000 and 18.08.2006 towards administrative experience and include his name in the selection panel and take further action in this regard.

(3.) It was contended on behalf of the appellant before the writ Court that the reasons assigned for non short listing of the appellant, viz. he has no requisite administrative experience as provided in clause(3) of the aforesaid Government Order, is contrary to the materials on record. It was submitted that the appellant has 5 years, 7 months and one day experience i.e., from 27.12.2000 to 18.08.2006 as a co-ordinator and from 01.05.2012 to 02.09.2014 as Director of Sports, during which period he was also working as Head of Department from 01.07.2011 to 16.07.2014, and if these periods are taken up together, it comes to more than 6 years. When this being the position, the rejection of the candidature of the appellant, by the authorities is illegal.