B.KARUNAKARAN Vs. T.K.NARAYANAN

JUDGEMENT

(1.) The appeal and the writ petition concern a common issue and hence heard and decided together. W.A.No.2109 of 2016 has been filed by the appellant seeking leave of this Court challenging the judgment of the learned single Judge in W.P. (C)No.7579 of 2012. W.P.(C)No.31946 of 2016 has been filed by the very same appellant as petitioner challenging the consequential orders passed by the University pursuant to the judgment of the learned single Judge in W.P.(C)No.7579 of 2012. In the said writ petition, the petitioner challenges Exts.P1 and P2 orders passed by the University.

(2.) The short facts of the case disclose that the petitioner was the selectee to the post of Professor in Sanskrit pursuant to the notification issued by the University on 17.10.1987. Despite the fact that he was selected, no action was taken by the University to appoint him.

(3.) In the meantime, another notification came to be advertised by the University on 24.12.1997 calling for application to the same post. Dr.T.K.Narayanan, who is the petitioner in W.P. (C)No.7579 of 2012, was selected for the said post. This came to be challenged before this Court by the petitioner/appellant by filing O.P.No.24633 of 1998. The petitioner reached the age of superannuation on 2.11.2003. By judgment dated 24.11.2009, this Court disposed of the writ petition in the following manner;