C SENTHAMARAI Vs. REGISTRAR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) The order of cancellation of appointment of the writ petitioner issued in proceedings dated 29.01.2015, is under challenge in this writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the writ petitioner was appointed as Assistant Professor (History) in the 2nd respondent College. The petitioner continued in service for more than 9 months. All of a sudden, the order impugned had been issued, stating that the writ petitioner is not qualified for holding the Post of Assistant Professor(History). Accordingly, an order of cancellation was issued. Challenging the said order, the present writ petition has been filed.

(3.) The learned counsel for the writ petitioner states that the writ petitioner had completed SSLC course during the year 1978. She completed Pre University Course (P.U.C) in the year 1979. Though she joined in the B.Sc., course in University of Madras in the year 1979. On account of certain personal reasons, the petitioner was unable to pursue her education. She discontinued the under graduation course and got married. Thereafter, the writ petitioner further pursued her higher studies in the year 1995 by joining the M.A., degree in History from Annamalai University through Open University System. She completed the M.A., degree in History in the year 1995. In the year 2006, the petitioner had completed Master of Philosophy from Alagappa University. Thereafter, in the year 2011, the petitioner had completed her regular B.A., degree in Arts through University of Madras. Subsequently, the petitioner was awarded with Ph.D., in the year 2013 by Periyar Maniyammai University.