DR. V. SUNDARARASU Vs. THE TAMIL NADU VETERINARY AND ANIMAL SCIENCE UNIVERSITY REP. BY ITS VICE CHANCELLOR AND CHAIRMAN, BOARD OF MANAGEMENT,

JUDGEMENT

(1.) The Appellant herein filed two writ petitions and sought for quashing the order in Proc. No. 20492/A1/96 and 5044/A1/96. dated 13.12.1996. with a direction to permit the Appellant to complete the term of Director of Research, in accordance with Regulation 5(1)(c) of the Tamil Nadu Veterinary and Animal Sciences University Act, Statutes, Regulations and Rules.

(2.) The grievance of the Petitioner in both the writ petitions, in substance being the same, they were disposed of by a common order by the learned single Judge. Hence, he has filed the above two writ appeals.

(3.) Mr. A.L. Somayaji. learned Senior Counsel for the Appellant contended that the learned single Judge failed to appreciate the import of Regulation 5(1)(c) under which the tenure of the Appellant at the end of the 3rd year ought to have been reviewed by the Selection Committee before calling the candidates for interview. Under Regulation 5(1)(c) the Selection Committee must have considered the qualification of the Appellant and must have taken a decision on whether to continue his tenure or not before calling the other candidates for interview.