B.THANDAVAMURTHY Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) The order dated 28.05.2018 issued by the Registrar, University of Madras is under challenge in the present writ petition.

(2.) The impugned order states that the approval of qualification granted to Mr.B.Thandavamurthy to hold the post of Assistant Professor in Tamil (Management Post) in A.M.Jain College, Meenambakkam, is treated as cancelled, since his qualification is not under the pattern of 10+2+3+2/11+1+3+2, as per the qualification prescribed by the University Grants Commission (UGC). Challenging the said letter, the present writ petition is filed.

(3.) The learned Senior Counsel appearing on behalf of the writ petitioner made a submission that the writ petitioner has completed his 10th standard during the year 1991-1992. Thereafter, on account of the indigent circumstances in the family, the petitioner could not pursue further studies. The petitioner was compelled to do domestic work in order to assist his parents. During the year 1996, the petitioner came to know about the offering of a Preparatory Course? by the first respondent enabling him to continue his further education through the Distance Education Programme offered under the Open University System.