M R SATHYAMURTHY Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) W. P. NO. 3562 of 1987 is to issue a writ of certiorarified Mandamus calling for the records of the first respondent pertaining to the impugned resolution of the Syndicate passed in its Special Meeting held on July 5, 1982 at 11. 00 a. m. with its annexure and quash the same in so far as it relates to the approval of selection of Thiru M. Ramaswamy, the second respondent herein, as Reader in the Department of Management studies and to direct the first respondent to select and appoint the petitioner as reader in the Department of Management Studies on the basis of his performance in the interview held in 1982.

(2.) W. P. NO. 3569 of 1987 is to issue a writ of certiorarified mandamus calling for the records of the first respondent pertaining to the impugned resolution of the Syndicate passed in its Special Meeting held on July 5, 1982 at 11. 00 a. m. The prayer in this writ petition is almost identical as to that of W. P. No. 3562 of 1987. The petitioner herein is another aggrieved University Lecturer by name G. Suryanarayana Reddy.

(3.) AT the commencement of the arguments, counsel appearing on both sides requested the court to take up the writ petition No. 3562/1987 along with W. P. No. 3569 of 1987. Further they have also expressed that the point involved in both the writ petitions is as to whether the selection and appointment of the second responically cover the other writ petition also.