MANONMANIAM SUNDARANAR UNIVERSITY Vs. X.ROSARY MARY

JUDGEMENT

(1.) Manonmaniam Sundaranar University, has filed the instant writ appeal, challenging the judgment dated 2/2/2015, passed in W.P.(MD) No.9193 of 2012, by which the learned Single Judge has allowed the writ petition, setting aside the order dated 31/5/2012, passed by the appellant University, refusing to treat the writ petitioner as teaching staff and not permitting her to continue the service till the age of 60.

(2.) The short issue which arises in this appeal is as to whether the post of Director, Youth Welfare Department in the appellant University would be a teaching staff and be permitted to continue in service till the age of 60 years.

(3.) The writ petitioner was a Teacher in Botany in St.Mary's College, Tuticorin. She possess M.Sc, M.Phil and Ph.D Degree in Botany. Pursuant to an advertisement, the writ petitioner applied for the post of Director Youth Welfare in the appellant University. She was selected and appointed. She joined the appellant University as Director in the Department of Youth Welfare.