ANAND LENIN VETHANAYAGAM Vs. REGISTRAR PONDICHERRY UNIVERSITY PONDICHERRY

JUDGEMENT

(1.) THE petitioner has come up with the above writ petition challenging an order of termination of his services as a Reader in the Department of Mass Communication.

(2.) HEARD Mr.C.Selvaraju, learned senior counsel for the petitioner and Mr.R.Viduthalai, learned senior counsel for the respondent.

(3.) THE petitioner submitted a reply dated 14.3.2011, denying the allegations. But, he did not send soft copies of his works. THErefore, by a further letter dated 29.3.2011, the petitioner was asked to produce one printed copy of his book. THE petitioner requested time up to 15.4.2011.