S SUBRAMANI Vs. REGISTRAR THE TAMIL NADU AGRICULTURAL

JUDGEMENT

(1.) THE prayer of the writ petitioner is to set aside the appointment made in favour of the second respondent as Assistant Professor of Agricultural Entomology with effect from 25.01.1995 and to pay all backwages and other attendant benefits like G.P.F., leave and other benefits from the date of appointment.

(2.) THE writ petition was admitted on 25.09.1998. Even after the admission of the writ petition, the petitioner had not cared to serve the second respondent, the only contesting respondent. However, when the matter came up earlier, this Court directed the original records of the Selection Committee to be produced before this Court and the records produced on 14.10.1999 was directed to be kept in a safe custody by the Assistant Registrar (Judicial). THE matter was directed to be posted for final hearing. For the reasons best known, the matter was not listed for the last nine years.

(3.) AT the same time, this Court cannot grant any relief of directing the University to make any appointment in favour of the petitioner since the first respondent is a University governed by the provisions of the Act and statutes made thereunder. AT the same time, the first respondent university cannot be allowed to escape for the mental agony and the loss caused to the petitioner for unnecessarily having his name removed from the Employment Exchange. Therefore, in the interest of justice, the first respondent University must be directed to pay a sum of Rs.10,000/- towards costs to the petitioner for wrongly informing the Employment Exchange. But the writ petition is dismissed as the prayer of the petitioner cannot be countenanced by this Court. Yet for the conduct of the University, the University is directed to pay at least a token costs of Rs.10,000/- and this shall be paid within a period of four weeks from the date of receipt of a copy of this order. The writ petition stands dismissed in other respects. No costs.