G. GEETHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These writ petitions have been filed to issue a Writ of Certiorarified Mandamus, to call for the records relating to impugned Syndicate Resolutions of the third respondent University Nos.249.13 dtd. 3/9/2018 and 250.7 dtd. 9/11/2018, quash the same in so far as it relates to the petitioners herein and further direct the third respondent University to give promotion to the petitioners forthwith as Professor w.e.f. 23/3/2013, 30/3/2010, 19/9/2015, 18/11/2016, 31/10/2014, respectively, in terms of the University Notifications dtd. 29/6/2017 and 18/7/2017, with all attendant benefits including seniority and arrears of salary and allowances.

(2.) When these writ petitions are taken up for hearing, the learned counsel for the petitioners would submit that the claim and the issues raised in these writ petitions are directly covered by the detailed decision of this Court in a batch of writ petitions in W.P.Nos.30069 of 2019 etc., dtd. 19/3/2021. The operative portion of the order of this Court as found in paragraph Nos. 47 to 50, are extracted hereunder:

(3.) The learned counsel for the petitioners Mr.Godson Swaminath would submit that these petitioners are also belonging to the teaching faculty of the Anna University and the directions as contained in the above batch of writ petitions are liable to be applied to their claims as well. According to the learned counsel, writ appeals have been filed as against the judgment of this Court in W.A.Nos.1308 of 2021 etc. But, eventually, the writ appeals came to be withdrawn by the University on 28/4/2021, on the ground that the University has decided to implement the orders passed by this Court. Therefore, the learned counsel would request this Court to declare that the ratio laid down by this Court in the above mentioned batch of writ petitions would stand squarely applicable to the claim of these writ petitioners as well.