BHARATHIAR UNIVERSITY Vs. A PARVATHY

JUDGEMENT

(1.) BY consent of all parties, both these appeals are taken up for final disposal, even at the admission stage.

(2.) FOR the sake of convenience the parties in this judgment will be referred to according to their ranks in W.A.No.1488 of 2009.

(3.) THE learned single Judge found that the second respondent and other four candidates are having certificate for Typewriting lower grade in English and not in Tamil and also found that the first respondent/writ petitioner had produced certificates for all the required qualifications as mentioned in the notification. However her candidature was rejected on the ground that the bachelor degree obtained by her was through Distance Education Programme and not under regular course. THE said stipulation having not been made in the advertisement, the learned Judge found fault with the rejection of the first respondent's candidature and taking note of the fact that the first respondent alone is the qualified person among those applied, while setting aside the selection of the second respondent, granted further direction to the University to appoint the first respondent in the said post. As against the said order passed by the learned single Judge, the University has filed W.A.No.1488 of 2009 and the second respondent, whose appointment was set aside, has filed W.A.No.1502 of 2009.