P NAGARAJAN Vs. REGISTRAR, MANONMANIAM SUNDARANAR UNIVERSITY

JUDGEMENT

(1.) The Petitioner has invoked the jurisdiction of this Court under Article 226 and 227 of the Constitution of India, with a prayer for issuance of a Writ in the nature of Certiorari,to quash the order dated 05.04.2007, vide which the Petitioner has been directed to remit a sum of Rs. 5,84,533/- (Rupees five lakhs eighty four thousand five hundred and thirty three onlY) to the Respondent/University.

(2.) The Petitioner served as a Principal at VSNSN College of Arts and Science, Virudhunagar, Virudhunagar District from where he sought voluntary retirement in the year 1997. The Petitioner thereafter served as Principal in PGP College, Namakkal and also as Director in St.peter's Institute of Management and St. Peter's Engineering College, Chennai.

(3.) Manonmaniam Sundarnar University advertised the post of Registrar for contractual appointment for a period of three years. The Petitioner submitted his application for appointment with the University, and on being selected by the Interview Committee, joined as Registrar with the Respondent University on 10.05.2000.