G CHANDRAN Vs. REGISTRAR, TAMIL UNIVERSITY, THANJAVUR

JUDGEMENT

(1.) The prayer sought for in the Writ Petition is for a Writ of Mandamus, forbearing the respondents herein, from in any manner filling up the vacancy to the post of Professor in Folklore, Folklore Department of the respondent University, with any candidate having no qualification of Folklore, contrary to the notification advertised by the 1st respondent on 11.11.2017 in the Tamil Newspaper Dhinathanthi and consequently, to issue a direction to the respondents herein, the consider the petitioner for appointment to the post of Professor in Folklore, Folklore Department, Tamil University, Thanjavur, on merits as per the qualification prescribed in the advertisement dated 11.11.2017, within a reasonable time, as may be fixed by this Court.

(2.) Heard Mr.K.Appadurai, learned counsel appearing for the petitioner and Mr.B.Vijay Karthikeyan, learned standing counsel appearing for the respondents 1 and 2 and Mr.S.K.Mani, learned counsel appearing for the third respondent.

(3.) The facts which are required to be noticed for the disposal of this Writ Petition, are as follows:-