A.V.VAHITHA BEGUM Vs. REGISTRAR

JUDGEMENT

(1.) The Writ Petition in W.P.(MD)No.23360 of 2016, is filed for issuance of a Writ of Certiorarified Mandamus, to quash the impugned proceedings of the respondent in office memorandum No.C1-9/005/2016, dtd. 16/11/2016 and consequently, to forbear the respondent herein from in any way affecting the service of the petitioner as Special Officer in the respondent University.

(2.) The Writ Petition in W.P.(MD)No.3718 of 2017, is filed for issuance of a Writ of Certiorari, to quash the impugned order passed by the respondent in his proceedings University Order No.125/2017 (C1), dtd. 27/2/2017.

(3.) The brief facts of the cases as stated in the affidavits are that the first respondent is a University which was originally formed under the Annamalai University Act in 1928. Thereafter the State of Tamil Nadu enacted another Act called "Annamalai University Act 2013" in supersession of earlier Act 1928 and the respondent University is governed under the new Act with saving clauses provided under the said Act. The new Act was notified on 24/9/2013. The petitioner had studied Post Graduation in M.A., Political Science through Open University System and completed Degree in November 2003 and the petitioner secured II Class in the said P.G. Programme in Madurai Kamaraj University. Before joining the course, the petitioner has completed +2 during March 1989. Subsequent to the Degree, he also completed M.Phil., in 2007 with a specialized Research on Political Science. He completed U.G. Degree in the respondent University in B.A., Political Science during May 2012.