T THIRUNALASUNDARI Vs. REGISTRAR, BHARATHIDASAN UNIVERSITY, VICE-CHANCELLOR, MOTHER TERESA WOMENS UNIVERSITY AND REGISTRAR, MOTHER TERESA WOMENS UNIVERSITY

JUDGEMENT

(1.) The Petitioner has approached this Court, with a prayer for issuance of a Writ in the nature of Mandamus, directing the third Respondent/Registrar, Mother Teresa University to relieve the Petitioner from service w.e.f.8.3.2006 along with her pension and leave salary contribution for the period from 9.3.2004 to 8.3.2006.

(2.) The Petitioner was appointed as lecturer, by the Bharathidasan University on 14.11.1994, and promoted as Senior Lecturer in the year 1998, where she worked till the year 2004.

(3.) In the year 2004, in response to the advertisement issued by Respondent No. 2, the Petitioner applied for the post of Professor in Bio-Technology. The Petitioner was selected, and offered appointment as Professor of Bio-Technology in the Mother Teresa University.