Madras High Court
Bharathidasan University Teachers ... vs The Bharathidasan University on 23 September, 2016
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.09.2016
CORAM
THE HONOURABLE MR.JUSTICE S.NAGAMUTHU
and
THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN
W.P(MD)No.15885 of 2012
Bharathidasan University Teachers Association
Represented by its President
Dr.Vasanthi Nachiappan
Bharathidasan University
Tiruchirappalli .. Petitioner
Vs.
1.The Bharathidasan University
through its Registrar,
Tiruchirappalli
2.The Vice Chancellor,
The Bharathidasan University
Tiruchirappalli.
3.P.Govindasamy
Assistant Professor,
Department of Drama
Tamil University
Thanjavur .. Respondents
Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of declaration to declare that the
Selection/Appointment to the post of Director of Students Counselling and
Grievance Cell in the respondent University, pursuant to the Advertisement
dated 19.09.2012 in No.B4/27132/2012, as bad, illegal and unconstitutional.
!For Petitioner : M/s.K.Govindarajan
For Respondents : Mr.VR.Shanmuganathan for R1
:ORDER
The petitioner has come up with this writ petition by way of public interest litigation seeking a declaration to declare that the Selection/Appointment to the post of Director of Students Counselling and Grievance Cell in the respondent University, pursuant to the Advertisement dated 19.09.2012 in No.B4/27132/2012, as bad, illegal and unconstitutional.
2.The petitioner is an Association is questioning the service matters, in respect of the respondent University.
3. Against the University, in respect of service matters, a public interest litigation will not lie. Accordingly, the writ petition is dismissed on the ground of maintainability. No costs. Consequently connected Miscellaneous Petitions are also dismissed.
To
1.The Registrar, Bharathidasan University Tiruchirappalli
2.The Vice Chancellor, The Bharathidasan University Tiruchirappalli..