PROF. DR.M.SRINIVASAN Vs. CHANCELLOR OF UNIVERSITIES

JUDGEMENT

(1.) The writ of declaration is against the amendment of the Statute 25 in Chapter IX, Volume 1, University Calendar 2016 with regard to the rotation of the Headships in the Madras University Departments as per Resolution No.75 dtd. 14/2/2023 of the Syndicate and approval of the Senate dtd. 25/3/2023 of the University of Madras as assented by the Chancellor of Universities as illegal and ultra vires to the Madras University Act, 1923.

(2.) The petitioner joined as a Lecturer on 16/11/2000 in the Department of Criminology of Madras University. He was promoted to the post of Professor in July, 2012 and by virtue of his seniority, he has been designated as the Head of the Department of Criminology as per the Statute 25 in Chapter IX, Volume 1, University Calender, being a Statute framed under Sec. 56 of the Madras University Act, 1923.

(3.) The Syndicate of Madras University at its meeting held on 14/2/2023 passed a resolution amending the Statute 25 in Chapter IX, Volume 1, Laws of Universities that it had considered the opinion survey report obtained from the Professors for rotation of Headship was accepted and the rotation of Headships of the Departments of University, be executed based on the performance and merit of the professors of concerned Departments. The Senate of the Madras University approved the said resolution of the Syndicate in its annual meeting held on 25/3/2023.