LAWS(MAD)-2011-7-419

R SESHADRIRAJAN Vs. UNIVERSITY GRANTS COMMISSION

Decided On July 18, 2011
R Seshadrirajan Appellant
V/S
UNIVERSITY GRANTS COMMISSION Respondents

JUDGEMENT

(1.) The Petitioner has invoked the extraordinary jurisdiction of this Court, praying for issuance of a writ, in the nature Mandamus, directing the 3rd Respondent to promote the Petitioner as 'Senior Lecturer and Selection Grade Lecturer' on the appropriate date, and fixed the salary, and to pay the arrears, etc.

(2.) The learned Counsel for the Petitioner states that during the pendency of the writ petition, the Petitioner stands promoted and the partial benefits as claimed have also been released.

(3.) It is further stated by the learned Counsel for the Petitioner that for the remaining benefits, he has submitted a representation with the University, and would therefore be satisfied, if the University directed to dispose of the said representation of the Petitioner, by passing speaking order. The prayer is not opposed by the University.