P.CHITRA Vs. SECRETARY TO GOVERNMENTHIGHER EDUCATION DEPARTMENT

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the impugned order passed by the second respondent in Letter No. 11101/A4/2013, dated 13.4.2015 and the consequential proceedings in Letter No.21307/A4/2015, dated 16.2.2016 and consequently to direct the respondents 1 and 2 to approve the appointment of the Petitioner in the post of Professor at the third respondent/College in Computer Application Department.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) In response to the notification calling for direct recruitment to the post of Professor in Computer Application, the Petitioner herein was selected and when the selection was sent for approval, the same came to be rejected through the impugned order on the ground that the Petitioner herein is an internal candidate and her mode of appointment to the post of Professor would be through promotion only.