V SEKAR Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court with a prayer for issuance of a writ in the nature of Certiorari to quash the order, dated 26.05.2005,terminating the service w.e.f.01.07.2001.

(2.) The facts which are not disputed are that while the Petitioner was working as Professor with the Madurai Kamaraj University in the year 2001, the Petitioner applied for study leave for research project.

(3.) The Petitioner was sanctioned sabbatical leave from 01.07.2001 to 31.12.2001. The Petitioner did not report back for duty on expiry of the leave, but joined as Visiting Professor in Marshall University, U.S.A.