K. KUPPUSAMY Vs. ANNA UNIVERSITY AND ORS.

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 15 September 2010 whereby and whereunder Anna University rejected the request made by the petitioner and his team members to pay remuneration. Background Facts:

(2.) (a) The petitioner as the Chairman of the faculty of Electrical Engineering took the initiative to introduce a new laboratory course "EEE435 Power System Simulation Laboratory" in the existing curriculum of B.E. Electrical and Electronic Engineering. The said proposal was considered by the Anna University in its meeting held on 6 December 2003. The proposal was approved by way of a resolution for introduction of the new laboratory course in the curriculum of B.E. Electrical and Electronics Engineering.

(3.) THE learned counsel for the petitioner contended that Anna University omitted to consider the fundamental fact that the team members, who developed the software had put in long hours of work. However they were denied the enjoyment of the fruits of their dedication and knowledge in developing the software. According to the learned counsel in case the University was of the view that the maximum amount payable would be the salary per year, they should have paid the salary for three years inasmuch as the project continued from 2003 to 2005. According to the learned counsel, the University rejected the request without any valid reason.