LAWS(MAD)-2020-7-226

N.MOHANARAMAN Vs. DIRECTOR OF COLLEGIATE EDUCATION

Decided On July 10, 2020
N.Mohanaraman Appellant
V/S
DIRECTOR OF COLLEGIATE EDUCATION Respondents

JUDGEMENT

(1.) The matter is taken up through web hearing.

(2.) This writ petition is filed seeking the following prayer:

(3.) The case of the petitioner is that he was working as Assistant Professor in the Department of Tamil in the 3rd respondent College, which is admittedly an unaided self financed autonomous institution, affiliated to the University of Madras. After serving for several years, as a faculty member, he attained the age of superannuation on 19.05.2020.