P N RAMANI Vs. PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) THE petitioner challenges the order of the respondent University dated 04.9.1998 wherein and by which he was informed that as he ceased to be in the service of the University w.e.f. 16.11.1995 and, therefore, the question of his reporting to duty was not acceptable.

(2.) PENDING the writ petition, the petitioner sought for an interim injunction restraining the University from filling up the post of Reader in English pursuant to the advertisement dated 07.5.1999. This Court, by an order dated 24.10.2000 directed that any appointment made during the pendency of the writ petition will be subject to the result of the same. Subsequently, the said order came to be made absolute on 26.8.2003.

(3.) THE issue was also placed before the Executive Council of the University on 26.11.1998. THE decision of the Vice-Chancellor was ratified by the Executive Council of the University. After a lapse of ten months, the petitioner sent a communication on 10.8.1998 expressing his willingness to report for duty. However, the petitioner was further informed by a letter dated 04.9.1998 that his request cannot be considered as he had admittedly ceased to be in the service of the University. He further made a representation dated 18.9.1998, which was also rejected by the University by a written communication. It was this order that is under challenge in this writ petition.