CHANDU VENUGOPAL Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioner was appointed as Senior Technical Assistant in the Department of Physics, in the University of Kerala for the period 13.10.1979 to 18.02.1987. While so, petitioner was appointed as Lecturer in S.B. College, Changanacherry, as per Ext.P1 order of appointment dated 31.01.1987. On 27.11.1990, petitioner was promoted as Lecturer (Senior Scale). On 29.01.1993, as per Ext.P3, petitioner was promoted as Reader, and as per Ext.P4 order dated 24.03.2009, petitioner was promoted as Professor. In the meanwhile, on 06.02.1997, petitioner sought Leave Without Allowances (LWA) to take up the post of Lecturer in a University in Africa, for a period of two years. The leave was sanctioned as per order dated 08.05.1997. Thereafter, the leave was extended on 03.09.1999 for a period of two years. While so, petitioner rejoined duty on 12.06.2000 and later, he was granted with leave from 06.02.2001 to 31.07.2001, which was being extended periodically up to 15.02.2004. On 16.02.2004, petitioner rejoined duty as a Reader and the leave was regularized as per Ext.P5 order.