MAA SELVARASAN Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the proceedings of the respondent dated 15.7.2001 retiring the petitioner compulsorily from service, pursuant to the disciplinary proceedings initiated against him, the petitioner has preferred the above writ petition seeking a writ of Certiorarified Mandamus to call for the records of the respondent in proceedings bearing No.D1(A&B)/TE/2001/ 1640, dated 15.7.2001, quash the same and to consequently direct the respondent to permit the petitioner to continue in service in the respondent-University.

(3.) The petitioner is a Professor and Head of the Department of Contemporary Tamil Literature, from the time the said Department was created on 11.5.1998. Admittedly, the petitioner led the Madras University Teachers' Association (hereinafter referred to as "MUTA") and he was fighting for the benefit of the Madras University Teachers. From June, 1999, one Dr.Pon. Kothandaraman, who was the office bearer of the rival association, viz., Madras University Professors' Association, which had come into conflict with MUTA, was appointed as Vice-Chancellor. The rivalry and ill-will between the two associations was developing in all spheres of their respective activities, which, in turn, also entered into the affairs of the University, as alleged by the petitioner.