DR. A. MICHAELRAJ Vs. THE SECRETARY TO THE GOVERNMENT, HIGHER EDUCATION DEPARTMENT, FORT ST.GEORGE, CHENNAI

JUDGEMENT

(1.) This writ petition has been filed, seeking to quash the communication of the 3rd respondent dated 28.11.2016 in Na.Ka.No.35044/G4 of 2016 sent to the 5th respondent and the consequential order passed by the 5th respondent University in Ref.Dean CDC/MKU of 2016 dated 15.12.2016 as well as the communication of the 4th respondent made in Na.Ka.No.8515/Oo2 of 2016 dated 12.01.2017 to the 6th respondent.

(2.) The 3rd respondent vide communication dated 28.11.2016 informed the 5th respondent that the petitioner has not fulfilled the qualification as per the norms of UGC and the 5th respondent, in turn passed an order dated 15.12016, refusing to approve the qualification of the petitioner as per the letter dated 28.11.2016 of the Directorate of Collegiate Education. Based on these, the 4th respondent sent a letter to the 6th respondent / College asking for explanation on these irregularities pointed out by various authorities.

(3.) The case of the petitioner is as follows: