P RAMESH BABU Vs. REGISTRAR PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) THE petitioner in the first writ petition (W.P.No.23929 of 2009) was employed as an Assistant in the Department of French in the respondent/ Pondicherry University. He has filed the writ petition seeking to challenge the rejection of his appeal filed against the penalty of reduction to lower time scale of pay, communicated vide order dated 26.6.2009, as well as the earlier order of rejection dated 19.1.2009.

(2.) LIKEWISE, in the second writ petition (W.P.No.23930 of 2009), the petitioner had challenged the order dated 6.7.2009, wherein and by which he was imposed with a penalty of compulsory retirement. In that case, the petitioner was working as Junior Assistant in the respondent/ University.

(3.) IN the second writ petition (W.P.No.23930 of 2009), the petitioner (M.Rajendran) was employed initially as a Junior Assistant in the year 1989. He was working in the Examination Wing and was entrusted with the work of looking after the MBBS course. He dealt with the written answer scripts and other exam related documents. The petitioner's work covered assigning dummy numbers on various answer scripts for MBBS course and keeping them in safe custody in the store room and assisting the examiners in valuation of papers. It is also his duty to distribute the answer scripts to the examiners and collect the same after evaluation along with the individual mark sheet in which the marks are entered by the examiners.