V KAVIYARASAN Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) THESE two writ petitions are filed by the persons who are initially appointed as "technical Assistants" later re-designated as "lecturers" in the respondent University.

(2.) THE prayer in the writ petition No. 34243 of 2007 is to set aside the order dated 11. 7. 2000 passed by the University in and by which they were informed that the re-designation as "lecturers" can only be prospective.

(3.) IN the second writ petition No. 34244 of 2007, the prayer is for a direction to the respondent to forbear from filling up the post of Readers and Professors in the respondent University without considering the case of the petitioners and appointing them in the said posts.