K. SIVASANGEETHA Vs. THE REGISTRAR AND ORS.

JUDGEMENT

(1.) THIS writ petition is directed against the memorandum dated 11 December 2013, whereby and whereunder, the request made by the petitioner for payment of additional charge allowance for holding additional post for the periods from 5.8.2010 to 31 July 2012 and from 1 September 2012 to 17 May 2013 was rejected.

(2.) THE petitioner was appointed as Assistant Professor in Tamil Nadu Dr.M.G.R. Medical University. The petitioner was asked to look after the duties of Deputy Controller of Examinations. Subsequently, she was given full additional charge of Controller of Examinations. Similarly, she functioned as Registrar of the University from 1 September 2012 to 17 May 2013. The petitioner discharged her duties as full additional charge in addition to her normal duty as Assistant Professor. The petitioner claimed additional remuneration on account of such additional duty. The request was rejected by the University.

(3.) THE Registrar, Tamil Nadu Dr.M.G.R. University in the counter affidavit justified the impugned order. According to the Registrar, Statute 20(5) of Service Statutes of Tamil Nadu Dr.M.G.R. University makes it clear that the University employees entrusted with any other work would not be given any other remuneration. Similarly Statute 16(3) provides that in case Fundamental Rules of the Tamil Nadu Government is not inconsistent with any of the provisions under the Statute and the Act, then it would be implemented. According to the University, there is a specific statute operating as a bar for payment of extra allowance for holding full additional charge and as such the University was correct in passing the impugned order.