P REGURAJAN Vs. BHARATHIAR UNIVERSITY

JUDGEMENT

(1.) THIS Writ Petition is filed to issue a Writ of Certiorarified Mandamus, calling for records relating to the proceedings of the first respondent vide no. 10005/a3/2004 culminating in its order dated 16. 9. 2004, quash the same and direct the first respondent to accord approval for reinstatement of the petitioner in service as principal in the third respondent college on the basis of the letter of the third respondent college dated 29. 7. 2004.

(2.) AT the time of admission, on 8. 10. 2004, interim stay was granted subject to the result of the writ petition

(3.) LEARNED counsel for the petitioner states that in the meanwhile, the writ petitioner was superannuated on reaching the age of 65 years.