V THANGARAJ Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner challenging the order dated 21.4.1998 passed by the second respondent and after setting aside the same for a consequential direction to restore the petitioner in the post of Superintendent with all benefits.

(2.) BY the impugned order dated 21.4.1998, the petitioner's services were removed by the second respondent on the basis of an order passed by the first respondent Vice Chancellor Tamil Nadu Agricultural University.

(3.) THE first respondent University was created by the Tamil Nadu Act 8 of 1971. THE petitioner joined as a Fieldman during the year 1960. Subsequently, he was selected by the Tamil Nadu Public Service Commission to the post of Junior Assistant and appointed with effect from 14.5.1965 in the office of the Dean, Agricultural College and Research Institute, Coimbatore. After the formation of the University with effect from 01.6.1971, the centre got merged with the Tamil Nadu Agricultural University and the petitioner became its employee. THE petitioner was promoted as an Assistant on 06.8.1975. Subsequently, on promotion he was made as Superintendent with effect from 18.7.1984. At the time of his removal, he was Superintendent under the Directorate of Soil and Crop Management Studies of the University at Coimbatore.