K. RAJAYYAN Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) This writ appeal is directed against the decision of Ratnavel Pandian. J. in W.P. No. 4135 of 1984 : (reported in 1984 Writ LR 324).

(2.) The appellant herein filed the said writ petition seeking a writ of certiorari quashing the order dated 7-4-1984, passed by the Madurai-Kamaraj University Syndicate in the following circumstances. The appellant is an M.A. He had also been awarded the A. M. Degree by the George Washington University of the United States of America and has served as Lecturer in various Universities. He had been selected by the Syndicate of the Madurai-Kamaraj University for appointment as Professor and Head of the Department of Modern History in the University and he joined that post in 1970. He claims to have published in a number of articles in various magazines and written books on History and his books on History are said to have been prescribed by the various Universities for studies at the M.A. and Ph. D. levels. According to the appellant, the age of retirement for servants under the University is 60 years. While so, the Syndicate by its proceedings dated 7-4-1984. had resolved not to continue him in service beyond the age of 55 years on the basis of a complaint alleged to have been submitted by one Dr. M. J. Koshy on 29-6-1983, and on the basis of a report of a Committee on such complaint. It is to quash the said proceedings dated 7-4-1984, the above writ petition had been filed.

(3.) The main grounds of attack against the impugned proceedings of the Syndicate are these