N GOWTHAMAN Vs. GOVERNMENT OF T N

JUDGEMENT

(1.) HEARD the submissions of Mr. K. Rajasekaran, learned counsel appearing for the petitioner and Mr. P. Subramanian, learned Additional Government Pleader (Education). With the consent, the main writ petition itself is taken up for hearing.

(2.) IN the affidavit filed in support of this writ petition, the petitioner avers that he belongs to Scheduled Caste Community by birth and with great difficulties, able to complete B.Sc. Degree in Zoology in the year 2001. After completion of Under Graduate, he joined B.L. Course in Tirunelveli Government Law College and completed the course in the year 2004. INitially, the petitioner was practicing in Tirunelveli Courts and thereafter, shifted his practice to High Court of Judicature at Madras. The petitioner also joined M.L. Course in Crime and Torts in Dr. Ambedkar Government College and completed his M.L. Degree in the year 2007.

(3.) THE petitioner further stated that the third respondent issued an advertisement in News Dailies calling for applications for filling up the posts of Lecturers (Senior Scale) Lectures (Senior Scale) (Pre-law) by way of direct recruitment for Government Law Colleges in the years 2007-2008,2009-2010. THE third respondent issued the said Notification on behalf of the first respondent and as per the instructions given by the second respondent. THE petitioner also averred that the above said advertisement is contrary to UGC Regulations and that the advertisement would specify the Master's Degree in Law as Specialized in particular subject for which recruitment is to be made, but the same has not been done. Moreover, the advertisement should also specify that a person should hold a Post Graduate Degree in Law with NET/SET Qualifications. But, the said qualification has not been prescribed. THErefore, the petitioner came forward to file this writ petition praying for appropriate direction to issue suitable amendment to the advertisement No. 5 of 2010 dated 30.3.2010 issued by the third respondent.