LAWS(MAD)-2018-9-341

G KANAGASABAI Vs. SECRETARY, DEPARTMENT OF HIGHER EDUCATION

Decided On September 14, 2018
G Kanagasabai Appellant
V/S
SECRETARY, DEPARTMENT OF HIGHER EDUCATION Respondents

JUDGEMENT

(1.) Public Interest Writ Petition has been filed challenging the action of the respondents 1 to 6, pertaining to the appointment of respondents 7 and 8 and consequently prayed for a direction to the 2nd respondent to conduct an enquiry, in respect of the certificate of Experience produced by respondents 7 and 8 and take further action.

(2.) Case of the petitioner is that Dr.N.Rajendran, Son of Narayanasamy, 7th respondent herein, residing at Door No.1-4, New Kothangudi Flats, Aranganathan Salai, Annamalai Nagar, Chidambaram 608 002, who is now posted as Assistant Professor, Department of Zoology, Government Arts and College, Chidambaram, has obtained employment, misleading the authorities, regarding his qualification. Under RTI, the petitioner came to know that Dr.N.Rajendran (7th respondent) never served as a Teacher at Centre of Advanced Study in Marine Biology, Annamalai University, but served only as a Research Officer and that his appointment was not under the employment of University.

(3.) The petitioner has further submitted that the 7th respondent applied for the post of Lecturer in Zoology, by direct recruitment of Lecturers in Government Arts and Science Colleges and a provisional certificate of selection was issued to him based on the certificates submitted by him, regarding his education and qualifications prescribed for the post. Subsequently, the provisional certificate for the appointment was cancelled, as his teaching experience required, for the post was not fulfilled.