P.SARAVANA KUMAR Vs. REGISTRAR ANNAMALAI UNIVERSITY

JUDGEMENT

(1.) The show cause notice issued in proceedings dated 30.04.2016, directing the writ petitioner to submit his explanations through proper channel, within a period of 20 days in respect of his educational qualifications to hold the post of Assistant Professor with reference to the UGC Regulations is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the writ petitioner is working as Assistant Professor in the first respondent University. The writ petitioner was initially appointed as Lecturer in the Department of Political Science in the first respondent university during the year 2007. The writ petitioner had completed his SSLC and thereafter +2 Course in the year 1997. The petitioner joined B.A., and completed in May 2003. Thereafter, the writ petitioner successfully completed his Masters Degree in Public Administration in May 2004 and M.Phil Course in 2007. The petitioner had obtained his PhD in Political Science during the year 2011.

(3.) The learned counsel for the writ petitioner states that the writ petitioner is fully qualified for appointment to the post of Assistant Professor as per the notice issued by the respondent for recruitment to the post of Assistant Professor. It is further contended that the respondents had verified the certificates of the writ petitioner at the time of appointment and found eligible. Thus, the show cause notice issued is contrary to the rules in force.