LAWS(MAD)-2018-7-122

REGISTRAR ANNA UNIVERSITY CHENNAI Vs. N SAKTHIESWARAN

Decided On July 04, 2018
Registrar Anna University Chennai Appellant
V/S
N Sakthieswaran Respondents

JUDGEMENT

(1.) This intra court appeal is directed against the order dated 4 December 2017 in W.P.No.30773 of 2017, whereby and where under, the learned single Judge issued a Mandamus to consider the case of the respondent for promotion from Assistant Professor Stage-I to Assistant Professor Stage-II under Career Advancement Scheme, 2012.

(2.) The respondent was initially appointed as Assistant Professor in Anna University of Technology, Tirunelveli. The appointment was in the Department of Civil Engineering. Subsequently, the Government of Tamil Nadu took a decision to wind up Anna University of Technology, Tirunelveli, along with various other Anna Universities of Technology and to bring all the Engineering Colleges in the States under the Anna University, Chennai. The Government also appointed a Monitoring Committee to look into the appointments made by various Constituent Colleges and to decide the excess appointments. The Committee appears to have recommended that the properly appointed persons should continue in their present employment.

(3.) The respondent continued to work even after the merger. The respondent completed his Ph.D in March 2015. The respondent made a claim for promotion under the Career Advancement Scheme from Assistant Professor Stage-I to Assistant Professor Stage II. The application was not considered. The respondent therefore filed a writ petition in W.P.No.30773 of 2017. The learned single Judge allowed the writ petition even before filing counter affidavit by the appellant. The writ petition filed on 22 November 2017 was allowed by order dated 4 December 2017. Feeling aggrieved, the Anna University has come up with this intra court appeal.