K DHANABAL Vs. BHARATHIDASAN UNIVERSITY

JUDGEMENT

(1.) By consent, both the writ petitions are taken up for disposal.

(2.) Both the cases are taken up together and disposed of by a common order, since the issues involved in both the writ petitions are one and the same.

(3.) The Petitioner in W.P. (MD) No. 14944 of 2010 was appointed as Office Assistant in the Bharathidasan University (hereinafter referred as the university) on 08.08.1998. He acquired B.A. degree in the year 2003. Thereafter, he was promoted as Attender/Lab Attender vide order dated 11.06.2007 and further promoted as Assistant on 29.04.2008. His promotion as Assistant was also approved and he had been given annual increment, since he possesses the required qualification.