S RAVIKUMAR Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) The relief sought for in this writ petition is to call for the records pertaining to the impugned Minutes No.9.4.4. Of the 9th meeting of the fourth respondent held on 26.07.2012 and the consequential Madurai Kamaraj University Syndicate Resolution in Item No.32 of the meeting of the Syndicate held on 21.08.2012 and quash the same as illegal and consequently to forbear the respondent No.3 from making any recovery from the petitioner.

(2.) The learned counsel for the writ petitioner states that the petitioner was initially appointed as Production Assistant in the department of Audio Visual Research Centre / Educational Multimedia Research Centre. The said department is treated as the separate entity with 100% financial support of UGC. Accordingly, the staff members employed under the department are governed by the Memorandum of Understanding entered into by the University and the University Grants Commission. In other words, the terms and conditions stipulated in the Memorandum of Understanding would be binding on the employees working under the said department of the University. The grievances of the writ petitioner is that the salary fixed was reduced and recovery was imposed. Further, the learned counsel for the writ petitioner states that the recovery was imposed without even issuing any show cause notice and providing opportunity to the writ petitioner and therefore the same is the violation of the principles of natural justice.

(3.) The learned counsel appearing on behalf of the respondents states that the third respondent University in its order dated 01.07.2009, upgraded as a Producer Senior scale and Producer selection grade scale granted to the writ petitioner was incorrect and erroneous. The order passed by the respondent subsequently states that the writ petitioner was upgraded as Producer Senior scale and Producer selection grade. Thus, the statement made by the writ petitioner in his affidavit is incorrect.