(1.) Heard the learned counsel appearing for the parties.
(2.) the petitioner has prayed for quashing the G.O.No. (D) No.519, Health and Family Welfare Department, dated 30.05.2000 and to give a further direction to the respondents permitting the petitioner to discharge his duties as Vice-chancellor and to direct the first respondent to pay the salary and other perquisites payable to the petitioner.
(3.) By order dated 27.02.1997, under G.O.Ms. No.77, the petitioner was appointed as Special Officer/ Medical Dean, Madras Medical College and Research Institute. On 30.04.1997, on completion of 60 years, he retired, but he was allowed to continue as Special Officer in the rank of Vice-Chancellor till such time as he would be regularly appointed as Vice-Chancellor with effect from declaration of MMC & RI as a Deemed University. On 07.07.1997, MMC & RI was registered as Society. On 20.05.1998, in partial modification of G.O.(D).No.467 dated 30.04.1997, he was designated as a Director of MMC in the Grade of Vice-Chancellor, till such time, he shall be regularly appointed as Vice-Chancellor on declaration of Deemed University. On 07.07.1998, Notification was issued under Section 3 of the University Grant Commission Act, 1956 declaring CMC RI as Deemed University with immediate effect and the petitioner assumed charge as Vice-Chancellor of the University on 21.07.1998. On 30.05.2000, impugned order was passed which directed that the petitioner who was described as Director is to be relieved from the post on the ground that three years have lapsed from the date of initial appointment and on that very day, the petitioner was unilaterally relieved. Such action on the part of the respondent has given rise to the present writ petition. It is to be noticed in the mean time with effect from 31.03.2001, the Deemed University status granted to MMC & RI was withdrawn by the Central Government and UGC.