A RAJAGOPALAN Vs. REGISTRAR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) BY consent of both sides, the writ petition is taken up for final disposal even at the admission stage.

(2.) PRAYER in the writ petition is to quash the order dated 22.5.2008 and to direct the respondent to continue the petitioner in the office beyond 31.5.2008 till orders are passed on the representation of the petitioner on merits as directed by this Court in W.P.No.9409 of 2008.

(3.) THE respondent filed counter affidavit contending that the University has no records pertaining to petitioner's alleged application said to have been submitted in the year 1984 or the University's letter dated 24.9.1993.THE only record available with the University is the petitioner's request dated 17.9.2003 and the said request was rejected, which was also informed to the petitioner in November, 2003.It is also stated in the counter affidavit that even in the subsequent applications submitted in the year 2003 and 2005, petitioner has not mentioned about his submission of earlier application in the year 1984.Petitioner's application having been rejected on 13.11.2003, the matter has become final as no challenge is made to the said order. Petitioner again submitted application on 25.7.2005 wherein also petitioner has not disclosed the earlier rejection order and based on the said application, petitioner approached this Court by filing W.P.9409 of 2008 and without the knowledge of the earlier rejection order, this Court on 17.4.2008, gave a direction to consider the representation of the petitioner dated 25.7.2005 on merits and in accordance with law. In view of the direction issued by this Court, the impugned order was passed, even though petitioner's request was rejected twice earlier.