DR. A. AMULDOSS Vs. VICE CHANCELLOR, THIRUVALLUVAR UNIVERSITY

JUDGEMENT

(1.) Challenging the impugned suspension order dated 30.03.2017 passed by the second respondent / the Thiruvalluvar University, Vellore, the petitioner has filed this writ petition.

(2.) It is submitted by the learned counsel for the petitioner that the petitioner was directly recruited to the post of Director of Physical Education on 19.07.2007 by the second respondent University and even now, he is holding the said post for about 10 years. It is further stated that prior to his appointment, he worked as the Director of Physical Education between 16.07.1990 and 18.07.2007 at Sacred Heart College, Tirupattur, Vellore, which is affiliated to the second respondent University.

(3.) While narrating the above said facts, it is further argued that the second respondent University is a State University established under the State Act No.32 of 2002 - the Thiruvalluvar University Act, 2002 (in short "Act"). Since the second respondent University so far has not framed its Statutes, Ordinances and Regulations, the Statutes of the University of Madras Act, 1923, are being followed in accordance with sub-section (3) of Sec. 61 of the Act. It is further stated that since the petitioner was senior most staff, he was given full additional charge as the Registrar-in-charge from 24.07.2008 to 05.10.2010 and from 21.09.2015 to 26.07.2016 and again, he worked as Controller of Examination-in-charge from 210.2008 to 26.01.2010. Thereafter, on noticing that the University has issued application to fill up the post of Registrar on 25.11.2016, when he sought for issuance of No Objection Certificate to apply for the said post, the same was not granted to him.