P.KASIRAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the orders passed by the 5th respondent dated 6.5.2010 and 7.6.2010 and the order of the 4th respondent dated 21.5.2010 by which the 6th respondent was permanently absorbed in the 4th respondent University in the post of Registrar.

(2.) The case of the petitioner is that, he is a senior most eligible candidate to be considered for the post of Registrar of the third respondent University. He is qualified M. E Electronics with 17 years of service in the 3rd respondent University in the post of Technical Officer Grade-II. The post of Registrar is required to be filled up through direct recruitment as per the order of the Government of India dated 31.12.2008 and not by any other modes. Though there are Central Government guidelines for dealing with the appointment by way of deputation, there is no provisions in the procedure of University Act 2005 for appointment by way of deputation.

(3.) The facts, leading to the case are as follows: