B.DEVARAJU Vs. GANDHIGRAM DEEMED UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed for issuance of Writ of Mandamus directing the respondent to regularize the service of the petitioner from the date of his initial appointment ie., as on 18/12/1998 in the post of Senior Technical Assistant which was originally named as Instructor cum Lab Assistant along with all consequential service and monitory benefits.

(2.) Heard Mr.B.Sathishsundar, learned counsel appearing for the petitioner and Mr.MA.P.Thangavel, learned counsel appearing for the respondent.

(3.) The Writ Petition is regarding the regularization of the petitioner's service with effect from the date of initial appointment. In this case, the petitioner's service was regularized with effect from 2012. The petitioner was appointed in 1998. The petitioner's service was not regularized mainly on the ground that there was a ban order passed by University Grants Commission. This Court directed the respondent to consider the regularization of the petitioner's service in the earlier petition. Following that, the petitioner was appointed as Senior Technical Assistant (Agriculture) by an order dtd. 18/6/2012. Aggrieved by the same, the petitioner has filed the present writ petition seeking indulgence of this Court for a direction to the respondent to regularize the service of the petitioner with effect from the date of his initial appointment ie., on 18/12/1998.