C ALAGESABOOPATHI Vs. PERIYAR UNIVERSITY

JUDGEMENT

(1.) THE petitioner is one of the applicants for the post of Professor in Micro Biology in the 1st respondent University.

(2.) THE case of the petitioner was that he had applied for the said post and was not called for an interview. But, 8 other persons were interviewed and none of them has got Ph.D in Microbiology. THE petitioner had published 71 research papers, out of which six research papers were exclusively in Micro Biology. He has also guided 1 Ph.D and 42 M.Phil candidates. THE petitioner also stated that there is some favoritism to a particular candidate and the interview dates were extended and some other persons were interviewed.

(3.) WHILE considering a similar provision found in the Gujarat University Act, 1949, the Supreme Court vide its decision in Gujarat University vs. N.V. Rajguru reported in 1987 (Supp) SCC 512 directed the aggrieved parties in case of an election to the University to move the Chancellor, to redress their grievance and not to invoke the power of this Court under Article 226 of the Constitution.