R.SORANAM Vs. MANONMAINAM SUNDARANAR

JUDGEMENT

(1.) THIS Common Order shall dispose of W.P.(MD) Nos.3935 and 4570 of 2012, as common question of law, and facts are involved in both the writ petitions.

(2.) FOR the sake of brevity, the facts are taken from W.P.(MD)No.4570 of 2012.

(3.) THE appointment of the petitioner was against the post funded by the University Grants Commission in the XI plan period, as the University Grants Commission provides funds for the development, and growth of the Universities and provides grants once in five years to the various Universities, under the various heads viz., Infrastructure, Campus Development, Staff, Library, Equipment, Research Activities etc.