M.PALANIYANDI Vs. SECRETARY DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

(1.) The present writ petition has been filed challenging the impugned proceedings of the 3rd respondent dated 15.11.2019, wherein, the name of the petitioner was not short listed to be considered for the post of Associate Professor.

(2.) The petitioner is working at ICMR-VCRC,Field Station, Kottaiyam, Kerala. An advertisement was given by the Central University of Tamil Nadu for recruitment to the post of Associate Professors in various departments including the department of Geography. The petitioner applied for the post of Associate Professor in the department of Geography. The petitioner found that his name was not under consideration through the impugned notification published on 15.11.2019, in the website. Aggrieved by the same, the present writ petition has been filed before this Court.

(3.) Mr.T.M.Madasamy, learned counsel appearing on behalf of the petitioner submitted that the petitioner is possessing all the qualifications prescribed for the post of Associate Professor. According to the learned counsel, the academic performance Index (API) of the petitioner is the highest with 722 points and insofar as the private respondents are considered, it is much lower and the same is clear from the impugned proceedings dated 15.11.2019. The learned counsel submitted that the department is carrying on with the recruitment in an illegal manner, and the petitioner has not been short listed and as a result of the same, the entire selection is now being challenged before this Court.