SECRETARY, ARUL ANANDAR COLLEGE (AUTONOMOUS) Vs. A MICHAELRAJ

JUDGEMENT

(1.) Since these two appeals arise out of the order passed by the learned Single Judge at the instance of two appellants, we propose to dispose them by a common judgment.

(2.) For the sake of brevity, the appellant in WA(MD)No.500 of 2017 is taken up as such.

(3.) The appellant cleared M.Com., with 50.6% in the year 1998 after completing B.Com., in the year 1995. Thereafter he did his M.Phil., simultaneously. He started his Ph.D., course along with another M.Com., degree. For the Ph.D., course he has applied in the year 2009. He had obtained 63.1% in M.Com., and while acquiring P.hd., in the year 2012, he was appointed as an Assistant Professor with the appellant in W.A(MD)No.1345 of 2017 by the order dated 17.09.2012.