R JAYARAMAN Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) THE petitioner has filed this writ petition seeking to issue a writ of mandamus directing the respondent to grant sabbatical leave to the petitioner for one year immediately.

(2.) THE petitioner has joined in the respon'dent -University as a Lecturer in August, 1980 in the Department of Management Studies and subsequently he was promoted as a Professor in the Department in the year 1999 and nomi'nated as Head of the Department of Entrepre'neurship Development. With a desire to docu'ment his experiences and observations in the field of Entrepreneurship Studies in the form of a book and complete the said job, the peti'tioner has applied to the respondent on 1. 8. 2005, requesting for grant of sabbatical leave for one year with effect from 3. 8. 2005. Since no order has been passed, he was con-strained to approach this Court.

(3.) THEREFORE, according to the learned counsel, the application supposed to have been sent on 1. 8. 2005 was not in accordance with the Statute which gives the right to the Profes'sor to avail the leave. However, the learned counsel would submit that the petitioner has in fact made a subsequent application on 2. 5. 2006 along with the programmes and the same is pending with the university.