G SAKKARAVEL Vs. COMMISSIONER

JUDGEMENT

(1.) THE petitioner is a holder of M.Com., M.Phil. Degrees, Ph.D. and Diploma in Law from Annamalai and Bharathidasan Universities. According to the petitioner, he is the senior most Professor working in the third respondent college, managed by the Hindu Religious and Charitable Endowments Department. When a vacancy to the post of Principal arose in the year 1995, the respondents instead of following Rule 11(4) of the Tamil Nadu Private Colleges (Regulation) Rules, 1976 and Section 16 of the Tamil Nadu Private Colleges (Regulation) Act, 1976 (hereinafter referred to as the "Act" and "Rules"), appointed the petitioner only as Principal Incharge. THE request of the petitioner for appointing him as the Principal, as he was the senior most Professor and he was fully qualified for the said post, was not favourably considered. Hence, the petitioner has approached this Court for a direction to the third respondent college to promote and appoint him as the Principal.

(2.) I have heard Mr.J.Narayanamurthy, learned counsel for the petitioner, Mr.G.Sukumaran, learned Special Government Pleader for the first respondent, Mr.R.Rajasekaran, learned Government Advocate for the second respondent, Mrs.S.Hemalatha, learned counsel for the third respondent and Mr.D.Hariparanthaman, learned counsel for the fourth respondent.