R JAYARAMAN Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) In W.P. No. 730 of 2006, petitioner seeks to quash the proceedings of the respondent University dated 11.8.2005 and to forbear the respondent University from implementing the report of the Committee dated 20.9.2005.

(2.) The brief facts necessary for disposal of the writ petition as stated in the affidavit in support of the writ petition are as follows.

(3.) (i) The Registrar of the University filed counter affidavit, who is the competent authority as per Section 13 of the Madurai Kamaraj University Act, 1965, wherein it is stated that the constitution of the Committee and the report of the Committee dated 20.9.2005 are the subject matter published in Dhina Malar daily dated 19.11.2005 and 27.11.2005, which was challenged by the petitioner in W.P. No. 10949 of 2005 and the same was dismissed as withdrawn on 6.12.2005 and till date no consequential order has been passed by the respondent. Therefore, according to the respondent, the writ petition is premature and the same is liable to be dismissed in limine. In paragraphs 5 and 6 of the counter affidavit the Registrar has stated as follows,