S PACKIAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) ONE Dr.S.Packiam, petitioner herein, having been employed in academic field, it is said, came to be appointed as the Principal of V.O.C. Teachers College, Tuticorin. He is stated to be a post-graduate in Arts, Post Graduate in Science, Post Graduate in Education and also a Doctorate degree holder.

(2.) THE Manonmanium Sundaranar University, Tirunelveli, came to be constituted under the Manonmanium Sundaranar University Act, 1990. for short the Act" which came into force on 12. 6.1990 and the second respondent is the present Registrar. Sec.55 of the Act provides that the first Registrar of the said University shall be appointed by the Government on a salary to be fixed by them for a period not exceed three years and on such other conditions as they may think fit. For subsequent appointment of Registrar, enough statutory protection had been made in the shape of Sec.13 empowering the Syndicate of the University to make such appointment.

(3.) MS.V.J.Latha, learned counsel for first respondent and Mr.N.R.Chandran, learned Senior Counsel for second respondent, would repeal such submissions. Mr.N.R.Chandran learned Senior Counsel for second respondent would further submit that in case this Court comes to the conclusion that the reversion is not sustainable in law, it is but proper for this Court to take into account the subsequent events that had happened, in the sense of appointment of a subsequent Registrar on the reversion of the petitioner whose tenure was to end on 9.9.1993 and instead of making an order for reinstatement to order for payment of adequate compensation to the petitioner which would meet the ends of justice.