M GANESAN Vs. CHANCELLOR, TAMIL UNIVERSITY

JUDGEMENT

(1.) The fourth respondent University was established under the Tamil University Act 1982. The University was established to provide higher research in Tamil Language and advanced study in allied branches such as linguistics, translation, lexicography, music, drama and manuscriptology. The University has introduced M.Phil., and Ph.D., programme in 1992 f disciplines such as language, literature, translation and sculpture. The Chancell of University, the first respondent herein, under powers conferred on him from the provisions of Tamil University Act, in consultation with the second respondent, has notified f filling up the post of Vice-Chancell in the fourth respondent University. The qualifications as prescribed in the Notification are as follows: Not less than ten years of experience as Profess in a University system:-

(2.) The second respondent issued G.O.No.149, dated 02.07.2018, constituting the Search Committee, to recommend a panel of three names to the first respondent for appointment of Vice Chancellor of the 4th respondent University. The Search Committee so constituted consists of the following members.

(3.) The fourth respondent University issued advertisement inviting applications for appointment to the post of Vice-Chancellor from the eligible academic persons. According to the petitioner, he being fully eligible and qualified with requisite experience, as prescribed in G.O.Ms.No.51, dated 12.03.2018, had applied for the post of Vice-Chancellor in response to the advertisement.