M KANDASWAMI Vs. REGISTRAR, TAMIL NADU AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Defer no time, delays have dangerous ends cautioned William Shakespeare.

(2.) The consequences are unforeseen and deadly, when there is an inordinate delay in making a decision. Dilation and dilemma are sufficient to wreck even a justifiable cause. In the instant case, this delay had caused the fruitful career of an academic which would have proved to be a boon to the pastoral economy of one of the backward regions of Tamil Nadu where the academic headed the research station.

(3.) 'Interim stay; Notice' - this obfuscating order lead us nowhere. Stay of what? Is it the stay of enquiry proceedings? Is it the stay of order of suspension? No clue. It is left to the imagination and interpretation of each of the parties in tune with their comfort and convenience.