THE PRIST UNIVERSITY Vs. DR.S.SUBRAMANIAN

JUDGEMENT

(1.) This appeal, under Clause 15 of the Letters Patent, is filed by a University which is deemed to be a University in terms of section 3 of the University Grants Commission Act, challenging the order passed by the learned Judge in a writ petition filed by the first respondent, who was formerly employed as Faculty Member, directing the appellant University to return all certificates relating to the educational qualifications.

(2.) Heard Mr.S.Jayakumar, learned counsel for the appellant, Mr.M.Kalyani, learned counsel for the first respondent and Mr.P.R.Gopinathan, learned counsel for the University Grants Commission.

(3.) The first respondent in this writ appeal was originally selected and appointed in the appellant -University as an Assistant Professor, by an order of appointment dated 10.11.2008. It appears that he left the services of the appellant University on 30.6.2011. According to the appellant, the first respondent left the services without giving a notice of termination of contract. According to the first respondent, he gave a notice in accordance with the terms and conditions of the order of appointment.