B.MANIKANDAN Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) The issue involved in this writ petition is whether M.E.(Embedded System Technologies) obtained through Distance Education is equivalent to any other M.Tech / M.E.Degree Computer Science / Information Technology Course.

(2.) Under the impugned order dtd. 9/9/2020, issued by the first respondent, the petitioner's request for being absorbed into the services of the third respondent - University has been rejected based on the report received from the third respondent - University.

(3.) According to the first respondent, the representation of the petitioner was examined in detail along with the connected records as well as the report of the Registrar of the third respondent - University and only thereafter, the request of the petitioner for being absorbed into the services of the third respondent - University has been rejected and in the very same impugned order, it has been stated that the appointing authority of all the posts is the Syndicate of the third respondent - University and likewise, the powers of absorption also vest with the Syndicate of the third respondent - University.