(1.) THE petitioner has called in question the communication sent by the registrar of University of Mysore dated 1-8-2002, pursuant to a decision of the Syndicate of the University relieving the petitioner from the post of Director, Audio-Visual Research Centre, Manasa Gangotri, Mysore and repatriating as Professor, Department of Journalism and Mass communication, Manasa Gangotri, Mysore.
(2.) ACCORDING to the petitioner, she was appointed as a Lecturer in the department of Journalism in the year 1983 and promoted as Reader in the year 1994. She was further selected and appointed as Professor in the same Department in the year 1996. In the year 1995, a Media centre was constituted by the University Grants Commission by entering into a Memorandum of Understanding with the University of mysore. The entire finance is borne out of UGC funds. The Media Centre is known as the Audio-Visual Research Centre (hereinafter referred to as 'avrc' for short) with an object of upgrading and enriching the quality of education through broadcast by television. Pursuant to the Memorandum of Understanding entered into amongst the UGC, University of mysore and the Consortium for Educational Communication, the Media was established.
(3.) ON 26-7-1997 the University of Mysore notified inviting the applications to fill up various posts including the post of Director which is produced as Annexure-D to the writ petition. According to this notification, the tenure of the post of Director was initially for a period of 2 years on contract/tenure basis. On successful completion of the Probationary period, which can be continued for a period of 5 years or till the closure of the project, whichever is earlier. The petitioner pursuant to the said notification filed an application for the post of Director and the board of Management of AVRC selected the petitioner to the post of director. The order of appointment of the petitioner is produced as Annexure-K, dated 13-8-1998. This order has been issued by the Registrar of Mysore University.