TAMIL NADU AGRICULTURAL UNIVERSITY Vs. DR. R. AGILA

JUDGEMENT

(1.) The first respondent(s) herein, who are working as Assistant Professors, Associate Professors and Professors in the Tamil Nadu Agricultural University, have challenged their respective transfer orders by filing WP Nos. 10411, 10753, 10757, 14200, 8650 and 10081 of 2020, under Article 226 of the Constitution of India. The learned Judge, upon considering the common arguments made both on factual and legal aspects, has allowed the said writ petitions thereby setting aside the transfer orders as illegal and void, by a common order dtd. 25/3/2021. Aggrieved over the same, the appellants / Tamil Nadu Agricultural University, have preferred these appeals before this court.

(2.) At the first instance, it is to be pointed out that the learned Judge has allowed the writ petitions only on the basis of common legal grounds urged by the first respondent(s) and has not gone into the merits of the cases individually questioning the respective transfers. Paragraph 2 of the order impugned herein reads as follows:

(3.) Though the learned counsel appearing for both sides contested the appeals both legally and factually, this court restricted the same only to the legal points raised by them, as already stated in the earlier paragraph, the learned Judge has decided the issue legally and has not gone into the individual factual matrix projected by the parties. Now, let us see the arguments made by the learned counsel on either side in these writ appeals.