S.DAVID AMIRTHA RAJAN Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) TWO writ petitions are being disposed of by a common order, i.e., (1) W.P(MD) No.2556 of 2012, Dr.S.David Amirtha Rajan, vs. University Grants Commission and (2) W.P.(MD) No.9361 of 2012, Dr.S.David Amirtha Rajan vs. Madurai Kamaraj University and others, as common question of law and facts are involved in both the writ petitions.

(2.) IN W.P.No.2556 of 2012, the petitioner prays for issuance of a writ in the nature of Certiorari to quash the impugned order No.Nil dated 28.10.2011 passed by the President, Governing Council of American College, Madurai, appointing respondent No.8, as the Principal of American College, with further prayer that the Director of Collegiate education be directed to appoint the petitioner as Principal of American College.

(3.) THE petitioner initially joined the service in the American College as Assistant Professor on 21.07.1982 and was later designated as Lecturer on 01.01.1986. He was promoted as Senior Scale Lecturer on 21.07.1989, reader on 21.07.1995 and re-designated as Associate Professor on 20.08.2011.