PROF LIZY PAYUL Vs. SANKARACHARYA UNIVERSITY OF SANSKRIT

JUDGEMENT

(1.) THE petitioner, aged 72 years, a retired Professor, filed the writ petition for regularisation of her services and pay fixation notionally, apart from claiming the retirements benefits consequentially.

(2.) THE facts in brief, as have been pleaded by the petitioner, are that she was appointed through Exhibit P1 as a Reader in the Department of Education in the respondent University after due selection process. Later, through Exhibit P2 order, she was promoted as Professor with effect from 01.05.1996. While she was the Head of the Education Department in seven centres of the respondent University, on a 'wrong understanding' of the judgment of this Court dated 12.04.1996 in O.P.Nos.16586/1994 and 16646/1994, as was confirmed through a judgment dated 18.07.1996 in W.A.No.826/1996, the respondent University terminated her services.

(3.) IT is the specific case of the petitioner that initial termination through Exhibit P3 was with an understanding that she should be permitted to rejoin duty immediately thereafter and that her services would be regularised by the respondent University. Accordingly, with effect from 01.04.1997, the petitioner was reinstated through Exhibit P4 order. She worked till 31.12.2003, despite the fact that her date of superannuation, assuming her to be the employee of the respondent University, was 28.12.2001.