Madras High Court
E.Praynlin vs Anna University on 22 January, 2016
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 22.01.2016 CORAM THE HONOURABLE MR. JUSTICE K.KALYANASUNDARAM W.P. No.2384 of 2016 & W.M.P.No.2070 of 2016 E.Praynlin .. Petitioner Vs. 1.Anna University, Rep.by its Registrar, Guindy, Chennai 600 025. 2.The Director, Recruitment Cell, Anna University, Guindy, Chennai 600 025. .. Respondents PRAYER : Writ Petition has been filed under Article 226 of the Constitution of India to issue a Writ of Mandamus, directing the respondents to allow the petitioner to participate in all the selection process to the post of Assistant Professor in University Colleges of Engineering of Anna University, pursuant to the the Recruitment Advertisement No.002/RC/CC-FR/2015, dated 11.07.2015, issued by the first respondent. For Petitioner : Mr.L.S.M.Hasan Fizal For Respondents : Mr.M.Vijayakumar O R D E R
By consent, the Writ Petition is taken up for final disposal at the admission stage itself.
2.The Writ Petition is filed for issuance of writ of mandamus, directing the respondents to allow the petitioner to participate in all the selection process to the post of Assistant Professor in University Colleges of Engineering of Anna University, pursuant to the the Recruitment Advertisement No.002/RC/CC-FR/2015, dated 11.07.2015, issued by the first respondent.
3.Heard the submissions of Mr.L.S.M.Hasan Fizal, learned counsel appearing for the petitioner and Mr.M.Vijayakumar, learned Standing Counsel, who accepts notice on behalf of the respondents.
4.Learned counsel appearing for the petitioner submitted that the petitioner has acquired qualifications for the appointment to the post of Assistant Professor, however, his application was rejected on the only ground that he is not secured P.G. Degree [Electronics and Communication] in Ph.D. Degree in the same subject .
5.Learned Standing Counsel appearing for the respondents would submit that though the petitioner has completed degree course in Electronics and Communication Engineering, he secured P.G. Degree in Electrical and Electronics Engineering and Ph.D. Degree in Computer Science and Engineering and therefore, he is not entitled for the appointment to the post of Assistant Professor.
6.Considering the rival submissions on either side and after going through the materials available on records, this Court is of the view that the respondents can permit the petitioner to participate in the selection process. Accordingly, the respondents are directed to allow the petitioner to participate in the selection process to the post of Assistant Professor in University Colleges of Engineering of Anna University, if he is otherwise eligible.
7.The Writ Petition is disposed of accordingly. Consequently, connected Miscellaneous Petition is closed. No costs.
22.01.2016 Index : Yes / No Internet : Yes Note : Issue Order Copy by Today sri K.KALYANASUNDARAM, J.
sri W.P. No.2384 of 2016 & W.M.P.No.2070 of 2016 22.01.2016