Madras High Court
V.Kannan vs The Government Of India on 19 April, 2017
Bench: Chief Justice, M.Sundar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.04.2017
CORAM
THE HON'BLE CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE M.SUNDAR
W.P.No.9424 of 2017
V.Kannan .. Petitioner
Vs.
1 The Government of India
rep. by the Secretary to Government
Ministry of Human Resource Development
Shastri Bhawan, New Delhi.
2 The Joint Secretary (NIT)
Department of Higher Education
Ministry of Human Resource Development
Shastri Bhawan, New Delhi.
3 The Joint Secretary (IISER/ IISc)
Department of Higher Education
Ministry of Human Resource Development
Shastri Bhawan, New Delhi.
4 The Additional Secretary (TE/IIT)
Department of Higher Education
Ministry of Human Resource Development
Shastri Bhawan, New Delhi. .. Respondents
PRAYER: Petition under Article 226 of the Constitution of India for issuance of a writ of Mandamus directing the respondents (i) to give weightage to the additional qualifications given under the heading of Desirable in the Recruitment Rules while selecting a candidate under merit when more than one candidate found eligible as per RR; (ii) to relax age limit for Assistant Professor position in IITs/IISERs to recruit the meritorious candidates in the age group of 36-45; (iii) to issue guidelines to ensure transparency in the faculty recruitment process and to announce the cut off score for the candidates; (iv) to amend the sponsored project criteria in the Recruitment Rules for the post of Assistant Professor PB-3 with Grade Pay of 8000 as essential qualification; (v) to give less weightage for interview and give more weightage for the merits of the candidates; (vi) to shortlist the candidates based on the merits like quality papers in high impact factor journals and patent instead of institutes and micro specialization of the candidates; and (vii) to take steps to fill up the huge available vacancies of Assistant Professors and other categories in the Premier Technical Institutes functioning under the respondents and to implement the aforementioned amendments for the recruitment of Faculty positions in the 2017-2018 academic year itself.
For Petitioner
:
Ms.S.Meenakshi
For Respondents
:
Mr.Rabu Manohar
Standing Counsel
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) The learned counsel for the petitioner does not press the petition and has also made an endorsement to that effect.
2. The writ petition, thus, stands dismissed as not pressed. No costs.
(CJ.) (M.S., J.) 19.04.2017 Index : No Internet : Yes sasi To:
1 The Secretary to Government Government of India Ministry of Human Resource Development Shastri Bhawan, New Delhi.
2 The Joint Secretary (NIT) Department of Higher Education Ministry of Human Resource Development Shastri Bhawan, New Delhi.
3 The Joint Secretary (IISER/ IISc) Department of Higher Education Ministry of Human Resource Development Shastri Bhawan, New Delhi.
4 The Additional Secretary (TE/IIT) Department of Higher Education Ministry of Human Resource Development Shastri Bhawan, New Delhi.
THE HON'BLE CHIEF JUSTICE AND M.SUNDAR,J.
(sasi) W.P.No.9424 of 2017 19.4.2017 http://www.judis.nic.in