M HARIHARAN PRINCIPAL BHARATHIAR PALKALAIKOODAM PONDICHERRY Vs. PRINCIPAL SECRETARY TO GOVERNMENT GOVERNMENT OF PONDICHERRY VICE CHAIRMAN

JUDGEMENT

(1.) IN W. P. No. 6048 of 2001, the Petitioner challenges the order of Transfer to the post of Special Officer, Lalith Kala Academy and seeks direction to restore him to the post of Principal and Member Secretary of bharathiar Palkalaikoodam. IN W. P. No. 6049 of 2001, the Petitioner seeks declaration to declare para 18. 13. 0 of the Minutes of the XVIIIth Governing body Meeting dated 14. 03. 2000 as null and void and to remove the Third respondent from the post of Member Secretary. IN W. P. No. 4879 of 2001, the petitioner seeks direction to restore him to his original position as principal, Bharathiar Palkalaikoodam and to pay all the arrears of salary and other monetary benefits.

(2.) ALL three Writ Petitions relate to same set of facts and hence, they were heard together and disposed of by this common order.

(3.) MRS. Rita Chandrasekaran, learned counsel appearing for the Petitioner in W. P. No. 4879 of 2001 has submitted that till date, no infrastructure has been provided to the Petitioner to work for Sangeet Natak academy and State Lalit Kala Academy and that the Petitioner has been unjustifiably deprived of UGC Scale of pay and there is no justification in retaining him as OSD in Lalit Kala Academy.