A SAIT SAHUL HAMEED Vs. THIRUVALLUVAR UNIVERSITY FORT CAMPUS

JUDGEMENT

(1.) THE petitioner, who is working as Associate Professor in C.Abdul Hakeem College, Melvisharam, Vellore, applied for selection to the post of Professor of Zoology in the respondent University in response to notification No.11/2010 dated 9.5.2010 advertised by the Thiruvalluvar University. In the said notification, it has been stated that qualification for the post of Professor, Associate Professor, etc will be as per the norms of the University Grants Commission (hereinafter referred to as the UGC). THE interview to the said post was held on 22.9.2010. According to the petitioner, six other candidates and the petitioner, seven in all, attended the interview. After participating in the interview, the petitioner has filed this writ petition to forbear the respondents from publishing the results of the selection.

(2.) ACCORDING to the petitioner, the Committee constituted for selection to the post of Professor of Zoology is not in accordance with the norms prescribed by the UGC and it is also contrary to G.O.Ms.No.112 Higher Education (H1) Department dated 24.3.1999 and therefore, the selection process is bad and any selection made contrary to the above will be bad.

(3.) MR.P.Wilson, learned Additional Advocate General, referring to the counter affidavit, stated that the regulations of the UGC referred to by the petitioner namely 30.6.2010 will not apply to the facts of the present case, as it is prospective in nature. The notification calling for applications is dated 9.5.2010 and therefore, Clause 5.1.2.(a)(6) of the UGC norms dated 30.6.2010 will not apply to the facts of the present case.