SECRETARY KAMARAJ COLLEGE Vs. D S ARULMANI

JUDGEMENT

(1.) IN exercise of the powers conferred by Clauses (e) and (g) of sub section (1) of section 26 read with section 14 of the University Grants Commission Act, 1956, the University Grants Commission framed Regulations known as, "university Grants Commission (minimum qualifications required for the appointment and career advancement of teachers in Universities and Institutions affiliated to it) Regulations, 2000". These Regulations (hereinafter referred to as U. G. C. Regulations) prescribed (i) the qualifications for direct recruitment to the posts of Principal (Professors Grade and Readers Grade), Professor, Reader and Lecturer, (ii) career advancement to the Lecturers and (iii) the constitution of Selection Committees for selection to these posts.

(2.) THE U. G. C. Regulations were forwarded to the Vice Chancellors of all the Universities and to the Education Secretaries of all State Governments in April, 2000. Since it came to the notice of the Commission that some Universities were not following the procedure prescribed under the Regulations, for the constitution of Selection Committees, the Commission sent a letter dated 12. 10. 2004 to all Vice Chancellors and State Governments. Based on these communications, the Syndicate of the University of Madras passed a Resolution on 08. 11. 2004 to strictly adhere to the U. G. C. Regulations and issued a circular dated 23. 11. 2004 to all the affiliated Colleges informing them of the same.

(3.) SIMILARLY, the Manonmaniam Sundaranar University also issued a circular dated 03. 07. 2006 informing all affiliated Colleges that a Selection Committee as prescribed by U. G. C. Regulations, should be constituted.