K. NAGALAKSHMI Vs. REGISTRAR ANNAMALAI UNIVERSITY

JUDGEMENT

(1.) This Writ Petition has been filed challenging the order dtd. 3/9/2025 passed by the 1st respondent appointing the 2nd respondent as a Head of the Department of Psychology (hereinafter referred to as 'HoD' for the sake of brevity) in accordance with Sec. 46 of the Annamalai University Act 2013 (herein after referred to as the "Act").

(2.) The short facts which has resulted in the filing of the above Writ Petition are as follows:-

(3.) Since the issue involved in the case on hand is purely one of interpretation of the Act and the existing rules, arguments have been advanced by both the 1st and the 2nd respondents and no counter has been filed by them.