LAWS(MAD)-1985-5-7

GOVERNMENT OF TAMIL NADU Vs. P MANORANJAN

Decided On May 03, 1985
GOVERNMENT OF TAMIL NADU REPRESENTED BY THE SECRETARY TO GOVERNMENT, EDUCATION, SCIENCE AND TECHNOLOGY DEPARTMENT, MADRAS Appellant
V/S
P.MANORANJAN Respondents

JUDGEMENT

(1.) In the G.O. read above, Thiru S.Master Sankaran, Principal, Law College, Madras was ordered to hold full additional charge of the post of Director of Legal Studies from the date of his taking charge.

(2.) The question of posting, a regular Director of Legal Studies is under the consideration of the Government. The Government consider that Thiru S. Master Sankaran may be permitted to continue to hold additional charge of the post of Director of Legal Studies till a regular Director is posted.

(3.) The Government accordingly direct that the post of Director of Legal Studies be revived with effect from 16.9.81. Thiru S.Master Sankaran, Principal, Law College, Madras will hold full additional charge of the post of Director of Legal Studies from 16.9.81 after the fifth month when the post fell vacant until further orders.