DR. V. LATHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner for issuance of a Writ of Certiorarified Mandamus calling for the entire records pertaining to the impugned order passed by the third respondent dated 11.03.2015, and the consequential impugned orders passed by the third respondent in Na.Ka.No. 1784/2015/Sa 3, dated 07.05.2015, Na.Ka. No.1784/2015/Sa 3, dated 03.11.2015 and No.1862/the 1/2011, dated 02.09.2016 and quash the same as illegal, arbitrary, without jurisdiction vested with it and in violation of principles of natural justice and further more direct the third respondent to hand over the petitioner's four Ph.D., students and six M.Phil., students to the petitioner.

(2.) Heard the learned counsel for the petitioner, the learned Government Advocate appearing for the respondents 1 and 2, the learned counsel appearing for the third respondent as well as the learned Senior Counsel appearing for the fourth respondent.

(3.) The petitioner joined as Lecturer in the Tamil University, Tanjavur, in the year 2007 and her service was also regularized in the year 2010. She is working as of now as Assistant Professor and Head of Department of Sculpture with effect from 01.07.2015. It is the case of the petitioner that she was the Guide for several Ph.D., students and M.Phil., students and that nine Ph.D., students and 35 M.Phil students have completed their course with the guidance of the petitioner.